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Upendra Nath Chaubey vs State Of U.P. And Another
2021 Latest Caselaw 4582 ALL

Citation : 2021 Latest Caselaw 4582 ALL
Judgement Date : 25 March, 2021

Allahabad High Court
Upendra Nath Chaubey vs State Of U.P. And Another on 25 March, 2021
Bench: Gautam Chowdhary



HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

										A.F.R.
 
Court No. - 68
 

 
Case :- CRIMINAL REVISION No. - 1140 of 2016
 

 
Revisionist :- Upendra Nath Chaubey
 
Opposite Party :- State of U.P. and Another
 
Counsel for Revisionist :- Lok Nath Shukla
 
Counsel for Opposite Party :- Govt.Advocate,Manoj Yadav
 

 
Hon'ble Gautam Chowdhary,J.

1& fuxjkuhdrkZ ds fo}ku vf/koDrk Jh yksd ukFk 'kqDyk] foi{kh la0 2 ds fo}ku vf/koDrk Jh eukst ;kno ,oa fo}ku vij 'kkldh; vf/koDrk mifLFkr gSaA

2& fuxjkuhdrkZ ds fo}ku vf/koDrk us izR;qRrj'kiFki= nkf[ky fd;k] bls i=koyh ij j[kk tk;A

3& fuxjkuhdrkZ dh vksj ls ;g nkf.Md fuxjkuh] l= ijh{k.k la0 13 lu 2011] jkT; cuke yYyu pkScs vkfn esa vij l= U;k;k/kh'k] dksVZ la0 1] cfy;k }kjk ikfjr vkns'k fn0 18&5&2015 dks vikLr djus gsrq nk;j dh x;h gS] ftlds }kjk vfHk;[email protected] misUnzukFk pkScs }kjk mls ukckfyx ?kksf"kr djus gsrq fn;k x;k izkFkZuk i= la0 [k&56 ,oa [k&91 fujLr fd;k x;k gSA

4& fuxjkuhdrkZ ds fo}ku vf/koDrk dk dFku gS fd izLrqr izdj.k ls lacaf/kr ?kVuk fn0 28&1&1996 bZ0 dh gS] ml le; fuxjkuhdrkZ dh mez 11 o"kZ Fkh vkSj og ukckfyx Fkk rFkk ml le; voj U;k;ky; ds vf/koDrk }kjk fuxjkuhdrkZ dks ukckfyx gksus ds rF; dks Dyse ugha fd;k tk ldk] ckn esa voj U;k;ky; ds le{k vfHk;[email protected] misUnzukFk pkScs dh vksj ls izkFkZuk i= [k&56 ,oa [k&91 izLrqr djds ;g vuqjks/k fd;k x;k fd ?kVuk ds le; mldh mez 11 o"kZ Fkh vkSj og ukckfyx Fkk] ,slh fLFkfr esa mldh i=koyh vyx djds tqoukbZy dksVZ Hkst fn;k tk;A vius dFku ds leFkZu esa vfHk;[email protected] dh vksj ls ljLorh f'k'kq efUnj eB ukxk th cfy;k dh ekdZ 'khV rFkk izek.k i= izLrqr fd;k x;k] ftlesa mldh tUe frfFk 8&11&1985 vafdr gSA Vh0lh0 dh lR;kfir izfrfyfi Hkh nkf[ky dh x;h] ftlesa d{kk 2 esa lu 1989 essaa ukxk th ljLorh f'k'kq efUnj esa nkf[kyk fy;k tkuk dgk x;k gSA lh0MCyw0&1 ds :i esa xksikyujk;u vkpk;Z ukxk th ljLorh f'k'kq efUnj eB ukxk th izLrqr gq, gSa] ftUgksaus vius c;ku esa dgk gS fd fn0 18&7&89 dks misUnzukFk pkScs us d{kk&2 esa lh/ks nkf[kyk fy;k Fkk] viuh ftjg esa dgk gS fd tUe frfFk ds ckjs esa dksbZ izek.k i= ugha fn;k Fkk] mlds firk }kjk tqckuh gh tUe frfFk crk;h x;h FkhA gkbZ Ldwy dh vad rkfydk Hkh izLrqr dh x;h] ftlesa vfHk;qDr dks 1999 esa gkbZ Ldwy ikl gksuk fn[kk;k x;k gS] bl izdkj ?kVuk ds le; og 11 o"kZ dk FkkA vfHk;qDr ds mDr vkosnu i= ij fo}ku vij l= U;k;k/kh'k] dksVZ la0 1] cfy;k }kjk ;g vfHker O;Dr fd;k x;k fd ** ?kVuk ds ckn vFkkZr 1996 esa gh vfHk;qDr us tqfouk;y gksus dk vk/kkj vius fjek.M ds le; ;k tekur ds le; D;ksa ugha fy ;k x;k** vkxs ;g Hkh vfHker O;Dr fd;k x;k fd **?kVuk ds 20 o"kZ ckn lUnsgkLin Ldwyh izek.k i= ds vk/kkj ij ;g dguk fd vfHk;qDr ukckfyx gS] lehphu izrhr ugha gksrkA vfHk;qDr dh rjQ ls bl fcUnq dk lUrks"ktud mRrj nsuk pkfg, Fkk fd vfHk;qDr ds ekrk firk us] o"kZ 1996 esa ;fn vfHk;qDr 11 o"kZ dk Fkk rks mUgksaus ;g rF; lEcfU/kr U;k;ky; ds le{k D;ksa ugha mBk;k FkkA vfHk;kstu ds rdZ esa cy izrhr gksrk gS fd fcuk fdlh vk/kkj ds e; ekfQ;k rjhds ls izkbejh Ldwy esa nkf[kyk ds le; vfHk;qDr dh mez fy[kk nh x;h Fkh ftlds ihNs dksbZ tUe frfFk ls lEcfU/kr izek.k i= ugha Fkk] ,slh fLFkfr esa fcuk fdlh izek.k i= ds fy[kk;h x;h tUefrfFk vius vki esa lUnsgkLin izrhr gksrk gSA** fo}ku voj U;k;ky; }kjk vkxs ;g Hkh vfHker O;Dr fd;k x;k gS fd **vfHk;kstu ds dbZ lk{kh ijhf{kr gks pqds gSa fQj Hkh fopkj.k dks foyEc djus dh fu;r ls brus foyEc ls lksp le>dj tqoukbZy dh Iyh yh x;h gS] ftldk vc bl Lrj ij dksbZ vkSfpR; ugha gS] fQygky esjh jk; esa vfHk;qDr dk izkFkZuk i= [k&91 Lohdkj fd;s tkus ;ksX; ugha gS** bl izdkj fo}ku voj U;k;ky; }kjk vfHk;qDr ds mijksDr izkFkZuk i= fujLr dj fn, x,A

5& fuxjkuhdrkZ ds fo}ku vf/koDrk us rdZ izLrqr fd;k fd eku~uh; mPpre U;k;ky; }kjk vusd fu.kZ;ksa esa ;g fl)kUr izfrikfnr fd;k x;k gS fd vfHk;qDr fdlh Hkh Lrj ij tqfouk;y gksus dk Dyse dj ldrk gSA mls tc Hkh tqfouk;y gksus ds rF; dks Dyse djus dh ckr laKku esa vk;h rc mlus tqfouk;y gksus dk Dyse fd;k] fdUrq fo}ku voj U;k;ky; }kjk mls vius mijksDr of.kZr vfHker ds vk/kkj ij fujLr dj fn;k x;k rFkk mUgksausbl izdkj fo}ku voj U;k;ky; }kjk eku~uh; mPpre U;k;ky; }kjk izfrikfnr fl)kUrksa ij fopkj fd, fcuk] vfHk;[email protected] dk izkFkZuk i= fujLr djus esa =qfV dh x;h gS] blfy, iz'uxr vkns'k vikLr fd, tkus ;ksX; gSA bl izdkj fo}ku vij l= U;k;k/kh'k }kjk ikfjr iz'uxr vkns'k =qfViw.kZ gS ,oa vikLr fd, tkus ;ksX; gSA vius rdZ ds leFkZu esa mUgksaus U;k;ky; dk /;ku Satya Deo @ Bhoorey Vs. State of Uttar Pradesh 2020 10 SCC (Cri) 61, Amit Singh Vs. State of Maharashtra & Anr. 011 0 Supreme(SC) 740 esa izfrikfnr fl)kUrksa dh vksj vkd`"V fd;kA

6& foi{kh la0 2 ds fo}ku vf/koDrk ,oa fo}ku vij 'kkldh; vf/koDrk us fuxjkuhdrkZ ds rdksZ dk fojks/k fd;k rFkk dgk fd voj U;k;ky; }kjk mHk; i{k dks lqudj rFkk i=koyh ij miyC/k lk{; dk ifj'khyu djus ds i'pkr iz'uxr vkns'k ikfjr fd;k gS] ftlesa dksbZ =qfV ugha gS] blfy, ;g nkf.Md fuxjkuh fujLr dj nh tk;A

7& eSaus nksuksa i{kksa ds fo}ku vf/koDrkvksa ds rdksZ ij fopkj fd;k rFkk iz'uxr vkns'k ,oa i=koyh ij miyC/k lk{; dk ifj'khyu fd;kA

8& ekuuh; mPpre U;k;ky; }kjk Satya Deo @ Bhoorey Vs. State of Uttar Pradesh 2020 10 SCC (Cri) 61 esa mfYyf[kr rF; fuEuor~ gSa %&

"Thus, in respect of pending cases, Section 20 authoritatively commands that the court must at any stage, even post the judgment by the trial court when the matter is pending in appeal, revision or otherwise, consider and decide upon the question of juvenility. Juvenility is determined by the age on the date of commission of the offence. The factum that the juvenile was an adult on the date of enforcement of the 2000 Act or subsequently had attained adulthood would not matter. If the accused was juvenile, the court would, even when maintaining conviction, send the case to the Board to issue direction and order in accordance with the provisions of the 2000 Act."

9& blh izdkj Amit Singh Vs. State of Maharashtra & Anr. 011 0 Supreme(SC) 740 esa mfYyf[kr rF; fuEuor~ gSa %&

"After the judgment of the Constitution Bench in Pratap Singh (supra), this Court in the case of Hari Ram (supra) considered the above question of law in the light of Amendment Act 33 of 2006 in the provisions of the Act which substituted Section 2(l) to define a "juvenile in conflict with law" as a "juvenile who is alleged to have committed an offence and has not completed 18 years of age as on the date of commission of such offence". By way of Amendment Act 33/2006, Section 7A was inserted which reads as follows:-

"7A. Procedure to be followed when claim of juvenility is raised before any court.--(1) Whenever a claim of juvenility is raised before any court or a court is of the opinion that an accused person was a juvenile on the date of commission of the offence, the court shall make an inquiry, take such evidence as may be necessary (but not an affidavit) so as to determine the age of such person, and shall record a finding whether the person is a juvenile or a child or not, stating his age as nearly as may be: Provided that a claim of juvenility may be raised before any court and it shall be recognized at any stage, even after final disposal of the case, and such claim shall be determined in terms of the provisions contained in this Act and the rules made thereunder, even if the juvenile has ceased to be so on or before the date of commencement of this Act.

(2) If the court finds a person to be a juvenile on the date of commission of the offence under sub-section (1), it shall forward the juvenile to the Board for passing appropriate orders and the sentence, if any, passed by a court shall be deemed to have no effect. "

It is clear from the above provision, namely, Section 7A the claim of juvenility to be raised before any court at any stage, even after final disposal of the case and sets out the procedure which the court is required to adopt, when such claim of juvenility is raised. Apart from the aforesaid provisions of the Act as amended, and the Juvenile Justice (Care and Protection of Children) Rules, 2007, (in short `the Rules') Rule 98, in particular, has to be read along with Section 20 of the Act as amended by the Amendment Act, 2006 which provides that even after disposal of cases of juveniles in conflict with law, the State Government or the Board could, either suo motu or on an application made for the purpose, review the case of juvenile, determine the juvenility and pass an appropriate order under Section 64 of the Act for immediate release of the juvenile whose period of detention had exceeded the maximum period provided in Section 15 of the Act i.e. 3 years. All the above relevant provisions including the amended provisions of the Act and the Rules have been elaborately considered by this Court in Hari Ram (supra). "

10& fuxjkuhdrkZ ds fo}ku vf/koDrk ds rdksZ ds ifjizs{; esa ekuuh; mPpre U;k;ky; }kjk mijksDr fu.kZ;ksa esa izfrikfnr fl)kUrksa ds n`f"Vxr] i=koyh ij myC/k lk{; dks ns[krs gq, fo+}ku vij l= U;k;k/kh'k] dksVZ la0&1] cfy;k }kjk ikfjr iz'uxr vkns'k fn0 18&5&2015 =qfViw.kZ gksuk izrhr gksrk gSA

11& vr% ;g nkf.Md fuxjkuh Lohdkj dh tkrh gS rFkk fo}ku vij l= U;k;k/kh'k] dksVZ la0 1] cfy;k }kjk mijksDr okn esa ikfjr iz'uxr vkns'k fn0 18&5&2015 vikLr fd;k tkrk gS] ,oa izdj.k dks muds le{k bl funsZ'k ds lkFk izfrizsf"kr fd;k tkrk gS fd bl vkns'k esa mfYyf[kr fdlh Hkh fVIi.kh ds xq.k&nks"k ls izHkkfor gq, fcuk] i{kdkjksa dks lquokbZ dk leqfpr volj nsrs gq, ,oa i=koyh dk lE;d :is.k voyksdu djus ds mijkUr mfpr vkns'k ikfjr fd;k tk;A

12& dk;kZy; dks funsZ'k fn;k tkrk gS fd bl vkns'k dh ,d izfrfyfi lacaf/kr U;k;ky; dks vfoyEc Hkstuk lqfuf'pr djsA

fn0 % 25&3&2021

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