Allahabad High Court
Juvenile (X) vs State Of U.P. And 3 Others on 27 July, 2023
Bench: Subhash Chandra Sharma
HIGH COURT OF JUDICATURE AT ALLAHABAD
?Neutral Citation No. - 2023:AHC:150667
Court No. - 80
Case :- CRIMINAL REVISION No. - 1625 of 2022
Revisionist :- Juvenile (X)
Opposite Party :- State Of U.P. And 3 Others
Counsel for Revisionist :- Rahul Mehrotra,Ashok Kumar Singh
Counsel for Opposite Party :- G.A.
Hon'ble Subhash Chandra Sharma,J.
Heard learned counsel for the revisionist as well as learned A.G.A. for the State and perused the record.
The present criminal revision has been preferred by the revisionist through his mother with a prayer to allow this revision and set aside the judgment and order dated 30.03.2022 passed by learned Additional Sessions Judge/ Special Judge (Exclusive Court, POCSO Act), Etah in Criminal Appeal No. 26 of 2019 as well as order dated 20.08.2019 passed by Juvenile Justice Board, Etah in bail application No. 41 of 2019 [State of U.P. vs. Karan alias Komal (Minor)] arising out of Case Crime No. 344 of 2018 under Section 376(III), 363, 366, of I.P.C. and Section 5/6 of POCSO Act, Police Station Mirhachi, District Etah and also prays to release the revisionist on bail in the aforesaid case.
It is submitted by learned counsel for the revisionist that in this case the delinquent was aged about 16 years 4 months and 4 days on the day of alleged incident. It is also submitted that the victim who was aged about 16 years went with the delinquent with her own will. No any force or violence was used by the present delinquent. Co-accused Ankur alias Ramu has already been granted bail. During medical examination no any sign of sexual intercourse was found. It is also submitted that as disclosed by the victim herself before the learned Magistrate in her statement under Section 164 Cr.P.C. that she went with him to Aligarh and then Delhi which also implies that she was volunteer. It is further submitted that there is nothing adverse against the interest of the delinquent in the report submitted by D.P.O.
It is further submitted that the provisions as contained u/s 12 of the Juvenile Justice Act had not been considered by the Juvenile Justice Board even the report submitted by Probation Officer was also not considered. The appellate court has also not considered all these facts but rejected the appeal without applying its judicial mind and considering the law as contained u/s 12 of the aforesaid Act. He is in Child Care Home since 28.01.2019 i.e. about three and a half years and his psychology is being affected adversely, therefore, requested to set aside orders 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, submission made by learned counsel for the revisionist as well as learned A.G.A. for the State, the time delinquent remained in Child Care Home, perusal of record, the provisions as contained u/s 12 of Juvenile Justice Act, the report submitted by the Probation Officer, it appears that Juvenile Justice 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 20.08.2019 and the appellate court dated 30.03.2022 are, hereby, set aside and present criminal revision is hereby, allowed.
It is directed that delinquent/applicant be released on bail on executing person 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 themother 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 :- 27.7.2023
Suraj Srivastav
