Allahabad High Court
Rajan (Minor ) vs State Of U.P. And Another on 3 August, 2021
Bench: Gautam Chowdhary
HIGH COURT OF JUDICATURE AT ALLAHABAD
?Court No. - 85
Case :- CRIMINAL REVISION No. - 332 of 2021
Revisionist :- Rajan (Minor )
Opposite Party :- State Of U.P. And Another
Counsel for Revisionist :- Anoop Kumar Singh
Counsel for Opposite Party :- G.A.,Navnath Pandey
Hon'ble Gautam Chowdhary,J.
Heard learned counsel for the revisionist and Nikhil Chaturvedi, learned A.G.A. for the State and Sri Navnath Pandey, learned counsel for O.P. No. 2 and perused the record.
This revision has been preferred by the father of the revisionist for release of the applicant, who is minor, against the judgment and order dated 3.10.2020 passed by Addl. Sessions Judge/ Special Judge (POCSO Act), Court No. 4, Kushinagar at Padrauna in Juvenile Criminal Appeal No. 36 of 2020 (Rajan Vs. State of U.P.) by which the judgment and order dated 19.8.2020 passed by Principal Magistrate Juvenile Justice Board Kushinagar at Padrauna rejecting the bail of revisionist under sections 363, 366, 376 IPC and section 3/4 o POCSO Act, P.S. Taryasujan, District Kushinagar.
Admittedly, the revisionist is a juvenile and special provisions are there for the bail of a juvenile.
Learned counsel for the revisionist contended that the revisionist has been falsely implicated in the present case.
Learned A.G.A. did not raise any dispute with regard to the aforesaid facts.
Section 12 of the Juvenile Justice (Care and Protection of Children) Act, 2000 provides the provisions as to when bail to a juvenile can be refused.
"12 Bail of Juvenile.--(1) When any person accused of a bailable or non-bailable offence, and apparently a juvenile, is arrested or detained or appears or is brought before a board, such person shall, notwithstanding anything contained in the Code of Criminal Procedure, 1973 (2 of 1974) or in any other law for the time being in force, be released on bail with or without surety or placed under the supervision of a Probation Officer or under the care of any fit institution or fit person but he shall not be so released if there appears reasonable grounds for believing that the release is likely to bring him into association with any known criminal or expose him to moral, physical or psychological danger or that his release would defeat the ends of justice.
(2) When such person having been arrested is not released on bail under sub-section (1) by the officer in-charge of the police station, such officer shall cause him to be kept only in an observation home in the prescribed manner until he can be brought before a Board.
(3) When such person is not released on bail under sub-section(1) by the Board, it shall, instead of committing him to prison, make an order sending him to an observation home or a place of safety for such period during the pendency of inquiry regarding him as may be specified in the order."
In view of the aforesaid provision, the bail application of the juvenile can be rejected only on the existence of the aforementioned grounds enumerated in Section 12 of the Juvenile Justice Act.
Apart from it in the case of Amit Kumar Vs. State of U.P. [2010 (71) ACC 209 (Alld)] and Naurang (minor) Vs. State of U.P. [2010 (71) ACC 255 (Alld), this Court has expressed the similar view and has granted bail to the juvenile offender in heinous offence. Seriousness of offence is no ground to reject the bail to a juvenile.
Keeping in view the aforementioned legal position and the fact that in this case no such conditions exists, on the basis of which the bail application of a juvenile can be dismissed, therefore, the revision deserves to be allowed and is accordingly allowed. order dated 3.10.2020 passed by Addl. Sessions Judge/ Special Judge (POCSO Act), Court No. 4, Kushinagar at Padrauna in Juvenile Criminal Appeal No. 36 of 2020 (Rajan Vs. State of U.P.) by which the judgment and order dated 19.8.2020 passed by Principal Magistrate Juvenile Justice Board Kushinagar at Padrauna rejecting the bail of revisionist under sections 363, 366, 376 IPC and section 3/4 o POCSO Act, P.S. Taryasujan, District Kushinagar are hereby set aside.
In these circumstances, revisionist is entitled for bail.
Let revisionist-Rajan be enlarged on bail in the aforesaid case on furnishing a personal bond by the father Udai Bhan Dhobi and two sureties each in the like amount to the satisfaction of the Juvenile Justice Board to the effect that he will not come into contact with other offenders.
Order Date :- 3.8.2021/RPD
