Allahabad High Court
Y Juvnile vs State Of U.P. And Another on 22 May, 2025
Author: Sanjay Kumar Singh
Bench: Sanjay Kumar Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD
?Neutral Citation No. - 2025:AHC:86815
Court No. - 78
Case :- CRIMINAL REVISION No. - 3112 of 2024
Revisionist :- Y Juvnile
Opposite Party :- State of U.P. and Another
Counsel for Revisionist :- Pankaj Bharti
Counsel for Opposite Party :- G.A.,Kameshwar Singh
Hon'ble Sanjay Kumar Singh,J.
1-The present criminal revision under Section 102 of Juvenile Justice (Care and Protection of Children) Act, 2015 has been preferred against the judgment and order dated 27.05.2024 passed by learned Additional Sessions Judge / Special Judge (POCSO Act), Muzaffar Nagar in Criminal Appeal No. 24 of 2024 (Y vs. State of U.P. and Another) and against order dated 29.02.2024 passed by Juvenile Justice Board, Muzaffar Nagar in Bail Application No. 28/12A of 2024 arising out of Case Crime No. 386 of 2023, under Sections 302, 201, 147, 149 I.P.C., Police Station Budhana, District Muzaffar Nagar whereby the learned Juvenile Justice Board as well as learned appellate court refused the prayer of bail of accused-revisionist.
2-Heard Mr. Pankaj Bharti, learned counsel for the revisionist, learned Additional Government Advocate representing the State of U.P., Mr. Kameshwar Singh, learned counsel for the complainant / informant and perused the record.
3-Learned counsel for the revisionist assailing the impugned orders submits that the revisionist was a juvenile on the date of the alleged incident dated 21.08.2023 and he has been declared juvenile vide order dated 31.01.2024 of Juvenile Justice Board treating the age of revisionist as 15 years 05 months and 28 days on the date of alleged incident. The revisionist has remained confined in juvenile home since 01.12.2023.
4-As to the offence alleged, it is submitted that the revisionist has falsely been implicated in the case with ulterior motive. In this regard, it is further stated that proper investigation was not conducted by the police and thus the revisionist had wrongly been charged with the offence. It is next argued by learned counsel for the revisionist that after recovery of dead body of the deceased, an F.I.R. was lodged by the brother of the deceased on 25.08.2023 with regard to an incident which took place on 21.08.2023 against unknown person. The complicity of co-accused Sonu Rathi came into light on 25.11.2023 on the basis of information given by the informer on the ground that Sonu Rathi had an enmity with the deceased. Thereafter, he was apprehended and during his interrogation, he has confessed his involvement in the incident along with his servants, namely, Govind, Mohin Khan @ Moin, Shahbaz @ Shah Nabaz and revisionist (juvenile). Much emphasis has been given by contending that there is no eye witness of the incident and there is no direct evidence against the revisionist with regard to his involvement. Co-accused Mohin Khan @ Moin and Govind have been granted bail by the co-ordinate Bench of this Court vide order dated 30.04.2024 in Criminal Misc. Bail Application Nos. 3311 of 2024 and 10609 of 2024 respectively.
5-It is further being emphasized that the revisionist does not have any criminal antecedent to his credit. Lastly, it is submitted that there is no material on record for believing that the release of revisionist is likely to bring him into association with any known criminal or expose him to moral, psychological danger, therefore, aforesaid impugned orders are not sustainable and liable to be set aside and revisionist is entitled to be released on bail in view of Section 12 of Juvenile Justice (Care and Protection of Child) Act, 2015.
6-Learned Additional Government Advocate and learned counsel for the complainant vehemently opposed the present revision. It has thus been submitted, merely because the revisionist is a juvenile it would not entitle him to bail without going into the gravity of the offence, the nature of the crime. It is also contended that the bail sought for has been rightly refused in view of Section 12(1) of Juvenile Justice (Care and Protection of Child) Act, 2015.
7-Having considered the arguments so advanced by learned counsel for the parties, it is true that a juvenile offender is not entitled as of right to be enlarged on bail, irrespective of any other fact or circumstance, however, it also cannot be denied that in view of specific and special legislative intent and intervention, refusal of bail in the case of a juvenile may be made only for specific reasons and circumstance. Otherwise, a general legislative presumption does appear to exist under the scheme of the Act that the welfare of alleged juvenile offender would be better served without he being confined for long duration. Here, the revisionist has remained in juvenile home since 01.12.2023 against the maximum sentence of three years in case of conviction.
8-The Court has to see whether the opinion of the learned appellate Court as well as Juvenile Justice Board recorded in the impugned judgment and orders are in consonance with the provision of Section 12 of the Juvenile Justice (Care and Protection of Children) Act, 2015. Section 12 of the aforesaid Act lays down three contingencies in which bail could be refused to juvenile. They are:-
(i) if the release is likely to bring him into association with any known criminal, or
(ii) expose him to moral, physical or psychological danger, or
(iii) that his release would defeat the ends of justice.
9-Gravity of the offence has not been mentioned as a ground for rejection of bail in Section 12 of the aforesaid Act. Though the prayer for bail of the revisionist has been opposed by learned counsel for the opposite parties but could not demonstrate from the record that there existed any of the grounds on which bail application of a juvenile could be rejected keeping in view the provisions of Section 12 of the Juvenile Justice Act.
10-Considering the above, it appears that the findings recorded by the learned Court below are erroneous and cannot be sustained. The aforesaid impugned orders dated 21.08.2023 and 31.01.2024 are hereby set aside.
11-Accordingly, the present criminal revision is allowed.
12-Let the revisionist Y Juvnile, involved in the aforesaid case crime be released on bail on furnishing a personal bond of his mother, namely, Rahisa who is his natural guardian with two sureties each in the like amount to the satisfaction of the court concerned with the following conditions:-
(i) The revisionist shall not tamper with the evidence or threaten the witnesses;
(ii) The revisionist through guardian shall file an undertaking to the effect that he shall not seek any adjournment on the date fixed for evidence when the witnesses are present in court. In case of default of this condition, it shall be open for the trial Court to treat it as abuse of liberty of bail and pass orders in accordance with law;
(iii) The revisionist through guardian shall remain present before the trial Court on each date fixed, either personally or through his counsel.
Order Date :- 22.5.2025
Saurabh
