Sonu vs State Of U.P. And Another
2021 Latest Caselaw 8175 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

Court No. - 49
 

 
Case :- CRIMINAL REVISION No. - 1532 of 2021
 

 
Revisionist :- Sonu
 
Opposite Party :- State of U.P. and Another
 
Counsel for Revisionist :- Suresh Chandra Pandey
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Vivek Agarwal,J.

1. Heard Sri Suresh Chandra Pandey, learned counsel for revision petitioner and learned AGA for the State.

2. This revision petition has been filed on behalf of the revisionist being aggrieved of the order dated 06.04.2021 passed by the Additional Sessions Judge/Special Judge, POCSO Act, Mathura in Juvenile Criminal Appeal No. 05 of 2021, under Section 101 of Juvenile Justice (Care and Protection of Children) Act, 2015, arising out of order passed by Juvenile Justice Board in Case No. 51 of 2020 in Crime No. 0456 of 2020, under Section 147, 148, 149, 323, 452, 307, 302 IPC at Police Station-Highway, District-Mathura.

3. Learned counsel for revisionist submits that juvenile 'X', was declared to be juvenile vide order dated 17.12.2020 passed in Case No. 51 of 2020 by the Court of Juvenile Justice Board, Mathura. It is submitted that this order was not challenged before any authority as it is based on the educational certificate of the 'child in conflict with law', whose date of birth is mentioned as 10.06.2005 for an incident, which took place on 26.07.2020.

4. It is submitted that FIR was lodged against the present petitioner and eight other persons on 27.07.2020 under the provisions of Section 147, 148, 149, 323, 452, 307 IPC at Police Station-Highway, District-Mathura registering Case Crime No. 0456 of 2020. It is submitted that in the final report, police has exonerated several persons and case has been initiated only against four persons. It is further submitted that as per the version of the FIR, present petitioner was wielding a hockey stick, whereas injury was caused by persons, who were wielding 'tamancha' (country made gun). It is submitted that all the members, living in a close proximity, has been falsely implicated. There is no injury of hockey stick on injured persons.

5. It is submitted that independent witness-Balkishan has categorically deposed that Digambar had no role in the incident. Similarly, none of the ladies were involved in the dispute and they have been falsely implicated. Another witness-Jagjeet Singh also deposed that none of the ladies were involved in the dispute and all the other persons were taken into custody, except Pawan. Similarly, Prem Singh also gave clean chit to Digambar and the ladies depicting that their names have been falsely implicated. Statements of Bachchoo s/o Leeladhar is also to the same effect. Harimohan has admitted that when incident had taken place, then he was not at the place of the incident. Witness-Lokesh and Narain have clearly deposed that they had seen Jeetu and Prabhat, causing gunshot injuries. As per Dr. Ajay Agrawal, death of Purshottam s/o Gangali had taken place during treatment due to gunshot injury, which had peirced the liver and could not be taken out.

6. Reading these statements, it is submitted that petitioner, who is a juvenile and is in observation home since 30.07.2020 be released on bail, inasmuch as, the Juvenile Justice Board, Mathura has erred in rejecting the application for release vide order dated 06.01.2021. Similarly, learned Additional Sessions Court/Special Judge  POCSO Act, Mathura also erred in rejecting Juvenile Criminal Appeal No. 05 of 2021, only on the ground that D.P.O. in his report has not made any recommendation for release of the juvenile on bail. It has also been mentioned that if juvenile is released on bail, then possibility of again coming into contact of criminal elements cannot be denied.

7. Reliance is place on the judgment of High Court of Judicature for Rajasthan at Jodhpur in Criminal Revision Petition No. 494 of 2021, 'X' S/o Laxman vs. State, through P.P. decided on 01.07.2021 where in discussing the scope for revision and taking into consideration the name of petitioner (juvenile) as 'X', whose identity is being protected in view of the direction given by the Supreme Court in case of Shilpa Mittal vs. State of NCT of Delhi and Others; AIR 2020 SC 405.

8. Learned AGA opposes the prayer made by learned counsel for petitioner.

9. After hearing learned counsel for parties and going through the record, especially, the report of the District Probation Officer, which is reproduced here under:-

धर्म सामान्य गृह के एंव नैतिक संहिता के प्रति दृष्टिकोण इत्यादि

सामान्य बताया गया।

सामाजिक एवं आर्थिक स्थिति

पूछताछ के दौरान किशोर की आर्थिक स्थिति सामान्य बतायी गयी एवं सामाजिक स्थिति ठीक बतायी।

परिवार के सदस्यों की अपचारिता का रिकार्ड

इससे पूर्व किशोर एवं किशोर के परिजनों का अपचारिता का इतिहास संज्ञान में नहीं आया है।

मौजूदा जीवन दशा

पूछताछ के दौरान बताया गया कि किशोर के पिता खेती करते हैं। माता गृहणी हैं। घटना से पूर्व किशोर नौंवी का छात्र बताया गया। वर्तमान में किशोर राजकीय सम्प्रेक्षण गृह(किशोर), मथुरा में निरूद्ध है।

माता- पिता/ माता- पिता व उनके बच्चो विशेषकर अन्वेषणाधीन किशोर/ किशोरी के बीच संबंध

सामान्य।

अन्य कोई महत्वपूर्ण कारक, यदि कोई हो

कोई नहीं।

किशोर का इतिवृत्त

मानसिक स्थिति(मौजूदा और विनत)

मानसिक स्थिति स्वस्थ बतायी गयी।

शारीरिक स्थिति (मौजूदा और विनत)

वर्तमान में किशोर अस्वस्थ है और मथुरा के जिला हॉस्पिटल में भर्ती है। किशोर को पेट दर्द की शिकायत बतायी गयी।

आदतें, शौक (नैतिक, मनोरंजन इत्यादि)

सामान्य।

चरित्र एवं व्यक्तित्व की अन्य उल्लेखनीय विशेषताएं

सामान्य।

साथी और उनका प्रभाव

सह साथियों का प्रभाव प्रतीत होता है।

बिना अनुमति के घर छोडने का ब्यौरा यदि कोई हो

संज्ञान में नहीं आया।

स्कूल ( स्कूल के अध्यापकों, सहपाठियों के प्रति किशोर/किशोरी का और उसके प्रति इनका दृष्टिकोण

सामान्य दृष्टिकोण बताया गया।

कामकाज का रिकार्ड(किए गए काम छो़डने का कारण, व्यवसायिक अभिरूचियों, काम या नियोक्ता के प्रति दृष्टिकोण)

पूछताछ के दौरान बताया गया कि किशोर घटना से पूर्व नौंवी का छात्र बताया गया।

आस-पडोस एवं पडौसियों से प्राप्त रिपोर्ट

आस-पडोस से प्राप्त रिपोर्ट के अनुसार अपचारी व उसके परिवार का व्यवहार सामान्य बताया गया।

घर में अनुशासन के प्रति माता-पिता का दृष्टिकोण और बालक की प्रतिक्रिया

सामान्य।

अन्य कोई अभियुक्ति

कोई नहीं

जांच का परिणाम

भावनात्मक कारक

कोई नहीं।

शारीरिक दशा

स्वस्थ।

बौद्धिक क्षमता

मानसिंक स्थिति स्वस्थ बतायी।

सामाजिक व आर्थिक कारक

सामाजिक व आर्थिक कारक नहीं बताया गया।

धार्मिक कारक

कोई नहीं।

समस्याओं के सम्बंध में सुझाए गये विभिन्न कारण

सही मार्गदर्शन का आभाव।

अपचारिता के कारणों सहित मामले का विश्लेषण

गलत संगत में आकर सही मार्ग से भटक जाना प्रतीत होता है।

जिन विशेज्ञों से परामर्श किया गया उनके विचार

-

उपचार एवं इसकी योजना के संबंध में परिवीक्षा अधिकारी की सिफारिश

सही मार्गदर्शन के आभाव में किशोर अपने सही मार्ग से भटक कर गलत संगति का शिकार हुआ होगा। ऐसा प्रतीत होता है। अपचारी हित के लिय़े मा० न्यायालय जो उचित समझें।

आख्या सेवा में प्रेषित है।

10. I am of the opinion that the apprehension expressed by the courts below in regard to the likelihood of the petitioner coming into contact with other offenders can be ward off by requiring his natural guardian to furnish a suitable undertaking. In view of the facts noted above, I am of the opinion that petitioner child is entitled to be enlarged on bail.

11. In the result, this revision succeeds and is allowed. The impugned order dated 06.04.2021 passed by the Additional Sessions Judge/Special Judge, POCSO Act, Mathura in Juvenile Criminal Appeal No. 05 of 2021, under Section 101 of Juvenile Justice (Care and Protection of Children) Act, 2015, arising out of order passed by Juvenile Justice Board in Case No. 51 of 2020 in Crime No. 0456 of 2020, under Section 147, 148, 149, 323, 452, 307, 302 IPC at Police Station-Highway, District-Mathura. are hereby set aside and reversed. The bail application of the revisionist stands allowed.

12. Let the revisionist 'X' through his natural guardian be released on bail in aforesaid case, upon his father/guardian furnishing a personal bond with two solvent sureties of his relatives each in the like amount to the satisfaction of the Juvenile Justice Board, Mathura subject to the following conditions:

(i) that the natural guardian will furnish an undertaking that upon release on bail the juvenile will not be permitted to come into contact or association with any known criminal or allowed to be exposed to any moral, physical or psychological danger and further that the father will ensure that the juvenile will not repeat the offence.

(ii) The revisionist and his natural guardian will report to the District Probation Officer on the first Monday of every calendar month commencing with the first Monday of August, 2021 and if during any calendar month the first Monday falls on a holiday, then on the following working day.

(iii) The District Probation Officer will keep strict vigil on the activities of the revisionist and regularly draw up his social investigation report that would be submitted to the Juvenile Justice Board, Mathura on such periodical basis as the Juvenile Justice Board may determine.

(iv) The party shall file computer generated copy of such order downloaded from the official website of High Court Allahabad.

(v) The computer generated copy of such order shall be self attested by the counsel of the party concerned.

(vi) The concerned Court/Authority/Official shall verify the authenticity of such computerized copy of the order from the official website of High Court Allahabad and shall make a declaration of such verification in writing.

Order Date :- 19.7.2021

Vikram/-