Allahabad High Court
X vs State Of U.P. And 3 Others on 16 October, 2023
Bench: Subhash Chandra Sharma
HIGH COURT OF JUDICATURE AT ALLAHABAD
?Neutral Citation No. - 2023:AHC:199293
Court No. - 80
Case :- CRIMINAL REVISION No. - 4781 of 2023
Revisionist :- X
Opposite Party :- State Of U.P. And 3 Others
Counsel for Revisionist :- Suresh Singh
Counsel for Opposite Party :- G.A.,Naveen Kumar Yadav
Hon'ble Subhash Chandra Sharma,J.
Heard Sri Suresh Singh, learned counsel for the revisionist as well as Ms. Vandana Singh Parmar, Advocat holding brief of Sri Naveen Kumar Yadav, learned counsel for the opposite party alongwith learned A.G.A. for the State and perused the material on 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 impugned judgment and order dated 01.08.2023 passed by learned Special Judge (POCSO Act)/Judge, Juvenile Court, District Pilibhit as well as judgment and order dated 16.06.2023 passed by learned Juvenile Justice Board, Pilibhit in Case Crime No.204/2023 (State vs. X Juvenile) under Sections 376 AB, 506 I.P.C. & Section 5m/6 POCSO Act, Police Bisalpur, District Pilibhit and also prays to release the revisionist/delinquent on bail in the aforesaid case.
It is submitted that in this case the delinquent/applicant was aged about 16 years and was juvenile at the time of alleged incident. Further submitted that as per version in F.I.R. which was lodged after delay of 12 days without any explanation with allegation that the revisionist took the child (aged about 7 years) of the informant in his house and committed rape with her. It is further submitted that no any medical examination was conducted on the person of the victim but it was denied on the part of the informant. There is no any evidence on record to show that rape was committed by the revisionist with the victim at his house by taking her away on the date of incident except the allegation made by the informant which is on account of village rivalry and nothing else. The report submitted by the D.P.O. is also not adverse for the present delinquent even though the juvenility of the delinquent was not considered either by the J.J. Board or by the appellate court and also the provisions as contained u/s 12 of the aforesaid Act were not considered by the courts below while passing the aforesaid orders. The delinquent is in Juvenile Care Home since 24.05.2023 (i.e. about five months) and his psychology is being affected adversely, therefore, requested to set aside the orders passed by the J.J. Board as well as appellate court and allow the present criminal revision as the orders passed by the courts below cannot be said to be in conformity with law.
Learned counsel for the opposite party as well as 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., perusal of record, the provisions as contained u/s 12 of Juvenile Justice Act, the report submitted by the District Probation Officer, that medical examination of the victim was denied and the role of the present delinquent/revisionist, 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 16.06.2023 and the appellate court dated 01.08.2023 are, hereby, set aside and the present criminal revision is hereby, allowed.
It is directed that delinquent/applicant be released on bail in the aforesaid case on executing person 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 natural guardian/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 natural guardian/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 natural guardian/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 :- 16.10.2023
Ashok Gupta
