A vs State Of Chhattisgarh
2025 Latest Caselaw 2192 Chatt

Chattisgarh High Court

A vs State Of Chhattisgarh on 28 February, 2025

                                            1




                                                                  2025:CGHC:10139


                                                                         NAFR



         HIGH COURT OF CHHATTISGARH AT BILASPUR

                                CRR No. 1346 of 2024

1 - A, Aged About 14 Years Through- Natural Father E,
2 - B Aged About 11 Years Through- Natural Father F,
3 - C Aged About 12 Years Through- Natural Father G
4 - D Aged About 13 Years Through- Natural Father H
                                                                    ... Applicant(s)


                                         versus


1 - State Of Chhattisgarh Through- District- Magistrate, District- Sarangarh-
Bilaigarh Chhattisgarh.
                                                           ... Respondent(s)

For Applicant(s) : Shri Tapan Chandra, Advocate For Respondent/State : Ms. Sunita Manikpuri, PL

(Hon'ble Shri Justice Arvind Kumar Verma)

Order on Board

28/02/2025

This Criminal Revision under Section 102 of the Juvenile Justice

(Care & Protection of Children), Act 2015 (for Short " Act of 2015") has

been filed challenging the legality, judicial propriety and correctness of

order SUGUNAdated 21.11.2024 passed by Learned Additional Sessions

DUBEY Date:

Judge,Fast Track Court (POCSO), Sarangarh-Bilaigarh (CG), in

Criminal Appeal No.38/2024 whereby the Ld. Court dismissed the

criminal appeal preferred by the applicants against the order dated

16.10.2024 passed by Juvenile Justice Board, Raigarh dismissing the

application for grant of bail by the applicant under Section 12 of Act of

2015.

2. The case of prosecution in brief, is that information was received

by the informant to the concerned police station that on the date of

incident, ie. 09.08.2024, at about 9.00 pm., when the complainant aged

about 45 years, was returning from the Devar Street on the way, the

applicants who were following her, near Bajrangbali temple, Khamridih,

caught hold of her and after dragging her to the roadside field,

committed gang rape on her. On the basis of the written report by the

victim, the police registered offence under Sections 70(1) of the BNS.

3. Learned counsel for the applicants/juveniles-conflict-with-law

argued that the provisions of Section 12 of Act of 2015 mandates that

" the juvenile shall be released on bail with or without surety or placed

under the supervision of the probation officer or under the care of any fit

person. Provided that such person shall not be released on bail if there

appears reasonable ground for believing that the release is likely to

bring that person into association with any known criminal or expose the

said person to moral, physical or psychological danger, or the person's

release would defeat the ends of justice". In the case, in hand, learned

Court below has given a finding that looking to the seriousness of the

offence, appeal is dismissed and the Court below has not considered

the provision of Section 12 of Act of 2015 in its proper perspective and

thereby committed irregularity while rejecting the appeal. He further

submits that in order to find out the physical and mental status of

juvenile in conflict with law there is a provision under Section 14 and 15

of Act of 2015. He submits that the provision of Section 15 was

considered and the finding under Section 15 of the Act of 2015 has

already been given by Juvenile Justice Board to try the offence before

the Juvenile Justice Board and not before the Children Court, therefore,

the revision should be allowed and the applicants should be released on

bail.

4. On the other hand, learned counsel for the State opposes the bail

application and submits that there is a categorical finding recorded by

learned Court below with regard to the seriousness of the offence and

also given a finding that in the interest of justice, the applicants juvenile-

conflict-with-law shall not be released on bail. It is further submitted that

these findings are based on proper assessment of the material placed

before it and therefore the finding recorded does not suffer from any

patent illegality or material irregularity warranting interference by this

Court. Learned State counsel had apprised this Court about the

conduct of the applicants/accused and submits that looking to the

gravity of the offence committed by the applicants/accused, they are not

entitled to be released on bail and this revision deserves to be

dismissed.

5. I have heard learned counsel for the parties, perused the record

and considered their rival submissions. Section 12 of the Act, 2015

deals with grant of bail to a juvenile and provides as to under what

parameters, the bail can be considered. In assessing the merit of rival

submissions, it would, at the outset, be necessary to advert to Section

12 of the Act, 2015:

"12. Bail to a person who is apparently a child alleged to be in conflict with law.--(1) When any person, who is apparently a child and is alleged to have committed a bailable or non-bailable offence, is apprehended or detained by the police or appears or brought before a Board, such person shall, notwithstanding anything contained in the Code of Criminal Procedure, 1973 (2 of 1974) or in any other law for the time being in force, be released on bail with or without surety or placed under the supervision of a probation officer or under the care of any fit person:

Provided that such person shall not be so released if there appears reasonable grounds for believing that the release is likely to bring that person into association with any known criminal or expose the said person to moral, physical or psychological danger or the person's release would defeat the ends of justice, and the Board shall record the reasons for denying the bail and circumstances that led to such a decision.

(2) When such person having been apprehended is not released on bail under sub-

section (1) by the officer-in-charge of the police station, such officer shall cause the person to be kept only in an observation home in such manner as may be prescribed until the person can be brought before a Board.

(3) When such person is not released on bail under sub-section (1) by the Board, it shall make an order sending him to an observation home or a place of safety, as the case may be, for such period during the pendency of the inquiry regarding the person, as may be specified in the order.

(4) When a child in conflict with law is unable to fulfil the conditions of bail order within seven days of the bail order, such child shall be produced before the Board for modification of the conditions of bail."

6. As per learned counsel for the applicants, considering the conduct

of the applicant, they are entitled to be released on bail irrespective of

the gravity of offence committed, but in the opinion of this Court the

consideration for grant of bail to a juvenile delinquents though is entirely

different than that of normal consideration of granting bail but still the

Court has to consider whether their release would defeat the 'ends of

justice'. The words 'ends of justice' should be confined to the fact which

shows that grant of bail itself is likely to a result in injustice and as per

the exception provided under Section 12 (1) of the Act, 2015 if the Court

finds that release would defeat the 'ends of justice' then bail can be

denied to a juvenile. Although, various High Courts in most of the cases

while dealing with the provisions of grant of bail as per Section 12 of the

Act, 2015 have adopted an approach that a juvenile can be considered

to be released on bail irrespective of gravity of offence but I am not

convinced that the bail can be claimed by a juvenile as a matter of right

and can be granted to the juvenile without considering the gravity of

offence and nature of crime committed by him. As per the provisions of

Section 12 of the Act, 2015, it is clear that there was no intent of the

legislature to consider the grant of bail to a juvenile as his absolute right

and that is why it carved out an exception under which bail can be

denied, otherwise there was no occasion to attach proviso with Section

12(1) of the Act, 2015. My view gets strength by the view taken by the

Supreme Court in the case of Om Prakash Vs. State of Rajasthan and

another reported in (2012) 5 SCC 201 in which the Supreme Court in

paragraphs-3 and 23 of its judgment has observed as under:

"3. The Juvenile Justice Act was enacted with a laudable object of providing a separate forum or aSpecial Court for holding trial of children/juveniles by the Juvenile Court as it was felt that children become delinquent by force of circumstance and not by choice and hence they

need to be treated with care and sensitivity while dealing and trying cases involving criminal offence. But when an accused is alleged to have committed a heinous offence like rape and murder or any other grave offence when he ceased to be a child on attaining the age of 18 years, but seeks protection of the Juvenile Justice Act under the ostensible plea of being a minor, should such an accused be allowed to be tried by a Juvenile Court or should he be referred to a competent court of criminal jurisdiction where the trial of other adult persons are held?

XXXX XXXX XXXX

23. Hence, while the courts must be sensitive in dealing with the juvenile who is involved in cases of serious nature like sexual molestation, rape, gang rape, murder and host of other offences, the accused cannot be allowed to abuse the statutory protection by attempting to prove himself as a minor when the documentary evidence to prove his minority gives rise to a reasonable doubt about his assertion of minority. Under such circumstance, the medical evidence based on scientific investigation will have to be given due weight and precedence over the evidence based on school administration records which give rise to hypothesis and speculation about the age of the accused. The matter however would stand on a different footing if the academic certificates and school records are alleged to have been withheld deliberately with ulterior motive and authenticity of the medical evidence is under challenge by the prosecution."

7. However, in the case of Om Prakash (supra), there was some

dispute with regard to the age of the accused but it is clearly observed

by the Supreme Court while considering the crime committed by the

juvenile and also considering the beneficial legislation i.e Act, 2015, has

observed that the gravity of offence and nature of crime cannot be

ignored. The Supreme Court in the case of Om Prakash (supra), while

considering the provisions of Section12(1) of the Act, 2015 has

observed as under:-

"30. Thus, it is no ultimate rule that a juvenile below the age of 16 years has to be granted bail and can be denied the privilege only on the first two of the grounds mentioned in the proviso, that is to say, likelihood of the juvenile on release being likely to be brought in association with any known criminal or in consequence of being released exposure of the juvenile to moral, physical or psychological danger. It can be equally refused on the ground that releasing a juvenile, that includes a juvenile below 16 years would "defeat the ends of justice."

In the opinion of this Court the words "defeat the ends of justice" employed in the proviso to Section 12 of the Act postulate as one of the relevant consideration, the nature and gravity of the offence though not the only consideration in applying the aforesaid part of the dis entitling legislative edict. Other factors such as the specific need for supervision or intervention, circumstances as brought out in the social investigation report and past conduct of the child would also be relevant that are spoken of under Section 18 of the Act."

8. In the present case also as observed by the trial Court while

rejecting the application for release the juvenile on bail that before

committing a crime, the behaviour of the applicants was also not proper

even though they were aged below 18 years and the manner in which

they has committed the crime shows that they have sound mind and

were also fully aware of the crime which they had committed. Further, it

has been observed that even after committing the crime, they had not

shown remorse or regret in any form.

9. However, as per the case of the prosecution, at the time of

committing the offence, the juveniles were aged below 18 years, rag-

pickers, illiterate and were near to the age of majority. The applicants

have committed the offence which undoubtedly is of a grave nature,

committing rape of a middle aged woman one after the other in a brutal

manner, hence this Court cannot ignore this aspect. Furthermore, from

the conduct of the applicants/accused, it can easily be gathered that

their mental status seems to be stable and the offence which they have

committed just to quench their thirst for lust, shocks the conscience of

the society and infact it is a threat to the society too. As a general

parlance, bail is the rule in the case of a juvenile and places the burden

for denying the bail on the prosecution to show that on the parameters

specified in the proviso to Section 12 of the Act, 2015, bail should be

denied to a juvenile. But here in this case, I am of the opinion that since

at the time of committing the offence, the age of the applicants was

below 18 years and if they are released on bail the expression defeat

the 'ends of justice' would frustrate the confidence as repose for the

society. Indeed, the victim has been molested by the

juveniles/applicants and in the event of their release, there is no

guardian to take care of them which would create every possibility for

the applicants to get associated with the hardcore criminals. No doubt,

the Juvenile Act is a beneficial legislation intended for reformation of the

juvenile/child in conflict with law, but the law also demands that justice

should be done not only to the accused, but also to the accuser. Thus,

while considering the room for granting the bail to a juvenile, the Court

has to consider the surrounding facts and circumstances. The alleged

act of the applicants/accused itself shakes the conscience of the

society. The offence is obviously heinous in nature and if they are

released on bail, it would defeat the 'ends of justice'.

10. In view of the overall facts and circumstances, I am of the opinion

that the present revision filed under Section 102 of the Act, 2015 does

not deserve to be allowed and accordingly, the same stands rejected.

The order passed by the both the Courts rejecting the request for grant

of bail to the applicants is hereby affirmed.

Sd/-

(Arvind Kumar Verma) Judge

SUGUNA Date:

DUBEY    2025.03.01
         15:29:54
         +0530