Allahabad High Court
Nihal Pandey (Juvenile) vs State Of Up And Anr on 20 July, 2021
Bench: Gautam Chowdhary
HIGH COURT OF JUDICATURE AT ALLAHABAD
?Court No. - 85
Case :- CRIMINAL REVISION No. - 3426 of 2019
Revisionist :- Nihal Pandey (Juvenile)
Opposite Party :- State Of Up And Anr
Counsel for Revisionist :- Pramod Singh,Arvind Singh,Deepak Dubey
Counsel for Opposite Party :- G.A.,Dharam Raj Tripathi,Pankaj Tripathi,R. Shukla,Rohit Shukla
Hon'ble Gautam Chowdhary,J.
This revision under section 102 of the Juvenile Justice (Care and Protection of Children) Act, 2000 (hereinafter referred to as the 'Act') is directed against the order dated 4.7.2019 passed by learned Additional Sessions Judge, Court No.1, Allahabad in Criminal Appeal No. 33 of 2019 dismissing the said appeal arising out of order dated 15.2.2019 passed by Juvenile Justice Board, Allahabad (hereinafter referred to as the 'Board') in Case Crime No.596 of 2018, under Sections 302/34, 120B I.P.C. and 3/7/25 Arms Act, Police Station- Meja, District- Allahabad, rejecting the bail application of the revisionist (juvenile).
Heard Shri I.K. Chaturvedi, learned senior counsel assisted by Shri Arvind Singh, learned counsel for the revisionist as well as learned AGA for the State and perused the impugned orders along with entire material on record which appears to be complete and enough sufficient to decide this revision.
Learned counsel for the revisionist has contended that the revisionist is innocent and has been falsely implicated. It is further contended that the revisionist has been declared juvenile but his bail application has been rejected by the learned Board as well as by learned Sessions Judge in Criminal Appeal without any convincing basis giving finding that if the revisionist is released he is likely to bring him into association with several known criminals and expose him to moral, physical or psychological danger, hence his release would defeat the ends of justice.
Learned counsel for the revisionist submitted that the report of the District Probation Officer, 12.2.2019 not recommending the release of the revisionist was without any substantial material on record and the findings given by the learned courts below are without very reasonable or convincing basis or material.
Learned counsel for the applicant has also placed reliance upon several judgments of the Hon'ble Apex Court hereinbelow :
i) Satya Deo Alias Bhoorey vs. The State of Uttar Pradesh
ii) Ashwani Kumar Saxena vs State of M.P.
Learned AGA opposed the prayer for bail.
I have considered the submissions made by learned counsel and perused the impugned orders passed by the learned courts below along with entire material on record as well as the provisions of the Act.
The provisions of bail to a juvenile is given in Section 12 of the said Act, which provides as follows:-
" 12. (1) When any person, who is apparently a child and is alleged to have committed a bailable or non-bailable offence, is apprehended or detained by the police or appears or brought before a Board, such person shall, notwithstanding anything contained in the Code of Criminal Procedure, 1973 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 person:
Provided that such person shall not be so released if there appears reasonable grounds for believing that the release is likely to bring that person into association with any known criminal or expose the said person to moral, physical or psychological danger or the person's release would defeat the ends of justice, and the Board shall record the reasons for denying the bail and circumstances that led to such a decision.
(2) When such person having been apprehended is not released on bail under subsection (1) by the officer-in-charge of the police station, such officer shall cause the person to be kept only in an observation home in such manner as may be prescribed until the person can be brought before a Board.
(3) When such person is not released on bail under sub-section (1) by the Board, it shall make an order sending him to an observation home or a place of safety, as the case may be, for such period during the pendency of the inquiry regarding the person, as may be specified in the order.
(4 ) When a child in conflict with law is unable to fulfil the conditions of bail order within seven days of the bail order, such child shall be produced before the Board for modification of the conditions of bail."
The aforesaid provision provides that a juvenile accused has to be released on bail unless there are 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. There is no such very convincing basis or material which may bring the case of the revisionist within the exceptions provided in Section 12 of the Act.
In these circumstances, the Board was not quite justified in rejecting the bail application of the revisionist. Learned Sessions Judge also does not appear to have considered the provisions of Section 12 of the Act in its proper perspective. Thus, both the impugned orders are not sustainable and are liable to be set-aside.
Thus keeping in perspective the period of detention already undergone (more than two and a half years) by the revisionist, Accordingly, the revision stands allowed. The orders impugned dated 15.2.2019 passed by the Board and 4.7.2019 passed by the Sessions Judge are set-aside.
The revisionist- Nihal Pandey son of Krishna Ji Pandey, involved in Case Crime No.596 of 2018, under Sections 302/34, 120B I.P.C. and 3/7/25 Arms Act, Police Station- Meja, District- Allahabad, be released on bail on his furnishing a personal bond through his legal guardian Smt. Lalita Devi (mother) and two sureties each in the like amount to the satisfaction of the Board concerned.
Order Date :- 20.7.2021
shiv
