Allahabad High Court
Juvenile X vs State Of U.P. And Another on 25 July, 2023
Bench: Subhash Chandra Sharma
HIGH COURT OF JUDICATURE AT ALLAHABAD
?Neutral Citation No. - 2023:AHC:148391
Court No. - 80
Case :- CRIMINAL REVISION No. - 4288 of 2022
Revisionist :- Juvenile X
Opposite Party :- State of U.P. and Another
Counsel for Revisionist :- Shaloo Singh,Ravi Pratap Singh
Counsel for Opposite Party :- G.A.
Hon'ble Subhash Chandra Sharma,J.
Heard Sri Saurabh Kesharwani, 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 5.9.2022 passed by learned Additional District and Session Judge/ Special Judge (POSCO Act) Mirzapur in Crl. Appeal No. 47 of 2022 as well as order dated 4.7.2022 passed by Juvenile Justice Board, Mirzapur. Further prayed to stay the operation of the aforesaid orders and to release the revisionist on bail in Case Crime No. 104 of 2022, under Sections 376, 504 IPC and Section 3/4 of POSCO Act, Police Station Chunar, District Mirzapur.
It is submitted by learned counsel for the revisionist that in this case the delinquent was aged about 14 years eight months at the time of alleged incident and is languishing in Child Care Home since 19.6.2022 more than one year. It is further submitted that the victim was aged about 20 years. It is also submitted that no any such incident took place as mentioned in the F.I.R which was lodged on the basis of an application under section 156(3) Cr.P.C with ulterior motive. It is also submitted that no any injury was found on the person of victim to support the allegation of rape with her by the 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. The delinquent is in Juvenile Care Home since 19.6.2022 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 4.7.2022 and the appellate court dated 5.9.2022 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/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 :- 25.7.2023.G.S
