Allahabad High Court
X (Minor) vs State Of U.P. Thr.Its Sec. Home ... on 29 August, 2023
Bench: Subhash Chandra Sharma
HIGH COURT OF JUDICATURE AT ALLAHABAD
?Neutral Citation No. - 2023:AHC:174833
Court No. - 80
Case :- CRIMINAL REVISION No. - 1572 of 2023
Revisionist :- X (Minor)
Opposite Party :- State Of U.P. Thr.Its Sec. Home U.P. And 3 Ors.
Counsel for Revisionist :- Alauddin
Counsel for Opposite Party :- G.A.,Manoj Kumar Singh,Phool Chandra Saroj
Hon'ble Subhash Chandra Sharma,J.
Heard learned counsel for revisionist as well as learned A.G.A. for State and perused the record.
The present criminal revision has been preferred by the revisionist through his father 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 and Session Judge/ Special Judge (POSCO Act) Siddharth Nagar in Juvenile Appeal No. 05 of 2023 as well as order dated 20.12.2022 passed by Juvenile Justice Board, Siddharth Nagar. Further prayed to stay the operation of the aforesaid orders and to release the revisionist on bail in Case Crime No. 109 of 2022, under Sections 363, 366, 376(3) IPC and Section 5/6 of POSCO Act, Police Station Kathela Samay Mata, District Siddharth Nagar.
It is submitted by learned counsel for the revisionist that in this case the delinquent was aged about 17 years at the time of alleged incident and is languishing in Child Care Home since 8.8.2022 i.e more than one year. It is further submitted that the victim was aged about 17 years and went with the delinquentvoluntarily. It is also submitted that her statement under section 164 Cr.P.C was recorded before learned Magistrate in which she has stated clearly that she was in relation with the delinquent one year prior to the alleged incident and also went with him voluntarily. She went with the delinquent to Delhi where they both entered into marriage and started living together, in the meantime, her inmates lodged the F.I.R and when they came back from Delhi, the police caught both of them. It shows that she was volunteer and no any force or violence was used by the delinquent against the victim. 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. The delinquent is in Juvenile Care Home since 8.8.2022 and 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 A.G.A opposed the prayer as aforesaid.
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 Principal Juvenile Justice Board 20.12.2022 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 (father 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/father 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 father will ensure that the juvenile will not repeat the offence.
(ii) The revisionist/father 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/father 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 :- 29.8.2023
G.S
