Allahabad High Court
''Spp'' vs State Of U.P. And Another on 21 August, 2023
Bench: Subhash Chandra Sharma
HIGH COURT OF JUDICATURE AT ALLAHABAD
?Neutral Citation No. - 2023:AHC:168495
Court No. - 80
Case :- CRIMINAL REVISION No. - 1938 of 2023
Revisionist :- ''Spp''
Opposite Party :- State of U.P. and Another
Counsel for Revisionist :- Arun Kumar
Counsel for Opposite Party :- G.A.,Deepak Kumar Srivastava,Ravish Kumar Singh,A/R0695/2012
Hon'ble Subhash Chandra Sharma,J.
Heard learned counsel for both the parties and perused the record.
The present criminal revision has been preferred by the revisionist through his mother under Section 102 of the Juvenile Justice (Care and Protection) Act-2015 (hereinafter referred to as "J.J. Act, 2015) to allow the present revision and set aside the judgment and order dated 2.2.2023 passed by learned Additional District & Sessions Judge/Special Judge POSCO Act, Allahabad in Criminal Appeal No. 220 of 2022 as well as order dated 2.11.2022 passed by Principal Magistrate,Juvenile Justice Board, Prayagraj. Further prayed to stay the operation of the aforesaid orders and to release the revisionist on bail in Case Crime No. 285 of 2022, under Sections 302, 396, 307, 308, 120-B IPC, Police Station Soraon, District Prayagraj.
It is submitted by learned counsel for the revisionist that in this case, the delinquent was aged about 16 years, 6 months and 8 days at the time of alleged incident and is languishing in Child Care Home since 27.5.2022. The F.I.R. was lodged against unknown persons for robbery but during investigation the name of present delinquent was brought into light with other co-accused persons with allegation that he informed the location of the victim to other co-accused persons that was the reason incident was caused by all of them. Further submitted that co-accused who is juvenile has been enlarged on regular bail by coordinate Bench of this Court in Criminal Revision No. 1557 of 2023 vide order dated 20.7.2023. It is also submitted that there is nothing on record to show the complicity of present delinquent. There is nothing adverse to the present delinquent in the report as submitted by the District Probation Officer. The provisions as contained under Section 12 of the Juvenile Justice Act had not been considered by the Juvenile Justice Board as well as appellate court while rejecting the appeal which cannot be said to be in conformity with the law. The delinquent is in Juvenile Care Home since 27.5.2022 and his psychology is being affected adversely, therefore, requested to set aside the order passed by the J.J. Board as well as appellate court and allow the criminal revision.
Learned counsel for opposite party as well as A.G.A. opposed the aforesaid prayer and urged that the delinquent, though juvenile but remained in the contact of hardened criminal, therefore, he is not entitled for bail and the revision is liable to be dismissed.
Considering the facts and circumstances of the case, submissions made by learned counsel for the revisionist as well as learned A.G.A., perusal of record, the provisions as contained u/s 12 Juvenile Justice Act and report submitted by the D.P.O. it appears that J.J. Board as well as the appellate court had not considered the relevant provisions and the material on record in well manner but passed the orders without applying their judicial mind. In this way, there appears ground in this revision and the orders passed by the Juvenile Justice Board as well as learned appellate court are liable to be set aside.
Accordingly, the orders passed by Juvenile Justice Board dated 2.11.2022 and the appellate court dated 2.2.2023 are, hereby, set aside and present Criminal Revision is hereby, allowed.
It is directed that delinquent/applicant be released on bail on executing personal bond by the revisionist (mother of the delinquent) and two sureties each in the like amount to the satisfaction of the Juvenile Justice Board concerned on following conditions:-
(i) The revisionist/mother will furnish an undertaking that upon release on bail the revisionist will not be permitted to go into contact or association with any known criminal or allowed to be exposed to any moral, physical, or psychological danger and further that the mother will ensure that the juvenile will not repeat the offence.
(ii) The revisionist/mother will further furnish an undertaking to the effect that the juvenile will pursue his study at the appropriate level which he would be encouraged to do besides other constructive activities and not be allowed to waste his time in unproductive and excessive recreational pursuits.
(iii) Juvenile and the revisionist/mother will report to the Probation Officer on the first Monday of every calendar month.
(iv) The Probation Officer will keep a strict vigil on the activities of the juvenile and regularly draw up his social investigation report that would be submitted to the Juvenile Justice Board, concerned on such a periodical basis as the Juvenile Justice Board may determine.
Order Date :- 21.8.2023
G.S
