Allahabad High Court
Samshuddin @ Suhel And Another vs State Of U.P. And 5 Others on 27 May, 2025
Author: Vivek Kumar Birla
Bench: Vivek Kumar Birla
HIGH COURT OF JUDICATURE AT ALLAHABAD
Neutral Citation No. - 2025:AHC:89785-DB
Court No. - 43
Case :- HABEAS CORPUS WRIT PETITION No. - 321 of 2025
Petitioner :- Samshuddin @ Suhel And Another
Respondent :- State Of U.P. And 5 Others
Counsel for Petitioner :- Harish Kumar Shukla
Counsel for Respondent :- G.A.
Hon'ble Vivek Kumar Birla,J.
Hon'ble Jitendra Kumar Sinha,J.
1. Heard Sri Harish Kumar Shukla, learned counsel for the petitioners and Sri Rahul Saxena, learned A.G.A. appearing for the State respondents.
2. Present petition has been filed with the following prayer:-
"a) Issue a writ order or direction in the nature of habeas corpus directing the respondent no. 4 and 5 to produce the corpus i.e. petitioner no. 2 before this Hon'ble Court and she may be released according to her own free will."
3. On 25.4.2025 following order was passed:-
"1. Heard Sri Harish Kumar Shukla, learned counsel for the petitioners and Sri Rahul Asthana, learned A.G.A. appearing for the State respondents.
2. By drawing attention to the order passed by the Child Welfare Committee dated 7.4.2025 it is submitted that although the corpus has been set her liberty to go anywhere as per her own sweetwill but still she has not been released from the Rajkiya Bal Grih (Girls), Gautam Budh Nagar.
3. Learned A.G.A. is directed to seek specific instructions in the matter from the respondent no. 5-Superintendent, Rajkiya Grih (Girls), Gautam Budh Nagar.
4. In the interest of justice, learned counsel for the petitioners is granted two days time to take steps to serve the respondent no. 6 by speed post as well as through dasti summons. Steps be taken within two days.
5. Put up this case as fresh on 6.5.2025."
3. On 13.5.2025 following order was passed:-
"1. Heard Sri Harish Kumar Shukla, learned counsel for the petitioners and Sri Rahul Asthana, learned A.G.A. appearing for the State respondents.
2. Affidavit of service filed today is taken on record. According to which the petitioner has taken steps to serve the respondent no. 6 by speed post, however, he has refused to accept the dasti summons on 7.7.2025.
3. Pursuant to the order of this Court dated 25.4.2025 Sri Rahul Asthana has produced before this Court a copy of the instructions dated 3.5.2025 signed by the Incharge Superintendent, Rajkiya Bal Grih (Balika), Gautam Budh Nagar forwarded by District Probation Officer, Gautam Budh Nagar by covering letter of the same date i.e. 3.5.2025, the same is taken on record. According to the instructions certified copy of the of the order dated 7.4.2025 annexed with the petition has been signed by only one member (Adhyaksh of Bal Kalyan Samiti). Along with the instructions the statement of the victim recorded on 31.1.2025 and the letter given by her to the Superintendent of Rajkiya Balika Grih, Gautam Budh Nagar have been annexed and according to which she wants to go with her mother and she has not expressed her willingness to go with the petitioner no. 1-Shamshuddin @ Suhel.
4. We also find that the order dated 24.12.2024 was signed by five members of the Child Welfare Committee, Aligarh and according to which date of birth of the victim was fixed as 1.1.2020 and was held to be aged about 16 years.
4. Learned A.G.A. may verify as to whether the order was signed by five members of the Bal Kalyan Samiti or not.
5. In any case, in view of the statement so made by the petitioner no. 2, prima facie, no case for release of the petitioner no. 2 in favour of petitioner no. 1 is made out as the petitioner no. 1 is accused in first information report dated 26.9.2024 registered as Case Crime No. 364 of 2024, under Sections 137(2), 87, 351(2), 351(3) of B.N.S.
6. Put up this case as fresh on 27.5.2025."
4. Pursuant to the aforesaid orders learned A.G.A. has produced before this Court original instructions under the signatures of Adhyaksh, Bal Kalyan Samiti, Aligarh, which are taken on record.
5. Along with instructions the communication dated 20.5.2025 sent by the Adhyaksh, Bal Kalyan Samiti is quoted as under:-
"प्रेषक,
अध्यक्ष
बाल कल्याण समिति अलीगढ़।
सेवा में,
अतिरिक्त/शासकीय अधिवक्ता
मा० उच्च न्यायालय, इलाहाबाद।
विषयः-हैवियस कॉरपस रिट पिटीशन संख्या 321/2025 शमशुददीन उर्फ सुहेल व अन्य बनाम उ०प्र० राज्य व अन्य में अपराध संख्या 364/24 अन्तर्गत धारा 137(2) 87,351(2) 351 (3) बी.एन.एस. थाना रोरावर में पंजीकृत मुकदमा की आख्या मा० उच्च न्यायालय के समक्ष प्रस्तुत करने के सम्बन्ध में।
महोदय,
कृपया उपरोक्त विषयक हैवियस कॉरपस रिट पिटीशन संख्या 321/2025 शमशुददीन उर्फ सुहेल व अन्य बनाम उ०प्र० राज्य व अन्य में अपराध संख्या 364/24 अन्तर्गत धारा 137 (2) 87,351(2) 351 (3) बी.एन.एस. थाना रोरावर में पंजीकृत मुकदमा के सम्बंध में दिनांक 13.05.2025 को मा० न्यायालय के समक्ष प्रस्तुत करने के उपरान्त शासकीय अधिवक्ता (ए०जी०ए०) आप महोदय को यह बताने के निर्देश दिये गये है कि बाल कल्याण समिति के पांच सदस्यों द्वारा पारित आदेश वास्तविक है या नहीं जिसमें दिनांक 27.05.2025 नियत है।
उक्त के अनुपालन में आपसे अपेक्षा है कि आप मुझे अध्यक्ष बाल कल्याण समिति अलीगढ़ का पक्ष रखते हुए मा० उच्च न्यायालय इलाहाबाद को उपस्थित होकर अवगत करा दे जो निम्नवत है:-
1. महोदय अवगत कराना है कि पूर्व प्रभारी बाल कल्याण समिति अलीगढ़ द्वारा मामला सं0 4820/2024 पंजीकृत दिनांक 18.12.2024 के सम्बंध में आदेश दिनांक 24.12.2024 को समिति के पांचों सदस्यों द्वारा किया जा चुका है जिसमें समिति के अध्यक्ष भी शामिल है। अनुलग्नक - 1
2. महोदय अवगत कराना है कि मुझ अध्यक्ष को मामले से सम्बंधित विद्वान अधिवक्ता द्वारा दिनांक 03.01.2025 को प्रार्थनापत्र उपरोक्त मामले से सम्बंधित पीडि़ता की उम्र से सम्बंधित शैक्षिक दस्तावेजों में संदेह की स्थिति को दर्शाया गया था तथा सही जांच कराने हेतु प्रार्थनापत्र प्रस्तुत किया गया मुझ अध्यक्ष द्वारा उक्त मामले से सम्बंधित विद्यालय को नोटिस जारी कर जांच हेतु बुलाया गया तथा बयान अंकित कराये गये जिसमें शैक्षिक प्रमाणपत्रों के एस आर रजिस्टर में कटिंग व माता का नाम किसी अन्य महिला व पीडि़ता के नाम की जगह भी कटिंग थी तथा दूसरी साइड में लिखा था जो संदेह की स्थिति को दर्शा रहा था। अनुलग्नक -2
3. महोदय अवगत कराना है कि मुझ अध्यक्ष द्वारा पत्रावली का अवलोकन करने उपरान्त संज्ञान में आया कि थाना रोरावर के महिला का०858 आरती द्वारा लिए गये बयानों से भी पीडि़ता ने पढ़ी लिखी नहीं हूं होना बताया जो कि बयान दिनांक 08.12.2024 को अंकित कराये गये। अनुलग्नक -3
महोदय अवगत कराना है कि विद्यालय इंचार्ज/प्रधानाध्यापक संविलियन विद्यालय वीजलपुर जिला हाथरस के श्री गोविन्दकुमार पुत्र श्री ओम प्रकाश शर्मा उम्र लगभग 54 वर्ष जिला निवासी निकट बैजनाथ मन्दिर सादाबाद जिला हाथरस पेशा-अध्यापक को समिति के समक्ष बयान हेतु बुलाया गया। अनुलग्नक -4
4. महोदय आपको अवगत कराना है कि किशोर न्याय (बालकों की देखरेख एवं संरक्षण) अधिनियम 2015 की धारा 101 में बालक न्यायालय में अपील कर सकेगा तथा किशोर न्याय (बालकों की देखरेख एवं संरक्षण) अधिनियम 2015 की धारा 104 में समिति या बोर्ड को अपने आदेशों में संशोधन करने की शक्ति प्राप्त है तथा किशोर न्याय (बालकों की देखरेख एवं संरक्षण अधिनियम) 2015 की धारा 104 में समिति या बोर्ड को अपने आदेशों में संशोधन करने की शक्ति प्राप्त है।
उपरोक्त किशोर न्याय (बालकों की देखरेख एवं संरक्षण) अधिनियम 2015 की धाराओं का संज्ञान लेते हुए पीडि़ता के सर्वोत्तम हित को देखते हुए मुझ अध्यक्ष बाल कल्याण समिति अलीगढ़ द्वारा आदेश व कार्यवाही की गयी लेकिन सदस्यों द्वारा आदेश पर हस्ताक्षर नहीं किये गये क्योंकि वह पूर्व में भी इसी तरह व्यवहार करते आ रहे हैं और गुटबाजी करते हैं लेकिन मुझ अध्यक्ष द्वारा कम्प्यूटर आपरेटर/पटल सहायक के माध्यम से आदेश पर हस्ताक्षर कराने को कहा लेकिन सदस्यों द्वारा हस्ताक्षर करने से मना कर दिया गया। जिस आदेश की प्रतिलिपि संलग्न है। अनुलग्नक -5
अतः आप महोदय से विनम्र निवेदन है कि आप मेरा पक्ष माननीय न्यायालय के समक्ष प्रस्तुत करने का कष्ट करें।
दिनांकः
अध्यक्ष
बाल कल्याण समिति अलीगढ़।"
6. Relevant Section 104 of Juvenile Justice Act, 2015 is also quoted as under:-
"104. Power of the Committee of the Board to amend its own order:- (1) Without prejudice to the provisions for appeal and revision contained in this Act, the Committee or the Board may, on an application received in this behalf, amend any orders passed by itself, as to the institution to which a child is to be sent or as to the person under whose care or supervision a child is to be placed under this Act:
Provided that during the course of hearing for amending any such orders, there shall be at least two members of the Board of which one shall be the Principal Magistrate and at least three members of the Committee and all persons concerned, or their authorised representatives, whose views shall be heard by the Committee or the Board, as the case may be, before the said orders are amended.
(2) Clerical mistakes in orders passed by the Committee or the Board or errors arising therein from any accidental slip or omission may, at any time, be corrected by the Committee or the Board, as the case may be, either on its own motion or on an application received in this behalf."
(emphasis supplied)
7. Clearly, now it is an admitted case that the Adhyaksh, Bal Kalyan Samiti on his own has carried out amendment in the order and passed the order under his sole signature, which could not have been done in exercise of powers under Section 104 of the Act.
8. In view of the aforesaid provision the Adhyaksh, Bal Kalyan Samiti had no power to carry out amendment and to pass any order on his own.
9. It is also admitted that the order dated 24.12.2024 passed by the Child Welfare Committee has never been challenged.
10. In such view of the matter, present petition is maintainable in the light of judgment of this Court in the case of Km. Rachna and another vs. State of U.P. and others 2021(3) ADJ 415 (FB).
11. Present petition is accordingly dismissed as not maintainable.
Order Date :- 27.5.2025
Lalit Shukla
