This Criminal Revision has been filed under Section 102 of the Juvenile Justice (Care and Protection of Children) Act, 2015(hereinafter referred to as "J.J. Act") against the order impugned dated06.06.2024 ... passed by the learned First Additional Sessions Judge,Janjgir - Champa in Criminal Appeal No. 54/2024 arising out of Crime No.17/2024 for commission of offences under Sections 363,302,201,120-B, 147,148 and 149 of IPC whereby appeal has been dismissed and the order dated 24.04.2024, passed by the Principal Magistrate Juvenile Justice Board, Janjgir in Cr. Case No. 62/2024 rejecting the bail application of child in conflict with law has been affirmed.