Robbul Sk @ Robbul Alam @ Robbul ... vs The State Of Jharkhand
2021 Latest Caselaw 4841 Jhar

                        IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                    Cr. Revision No. 441 of 2021
                                          ....

Robbul Sk @ Robbul Alam @ Robbul Sheikh .... Petitioner Versus The State of Jharkhand .... Opposite Party ....

              CORAM:           HON'BLE MR. JUSTICE RAJESH KUMAR

                For the Petitioner               : Mr. Shashi Kumar Verma, Adv.
                For the State                    : APP
                                                 ....

The matter was taken up through Video Conferencing. Learned counsels for the parties had no objection with it and submitted that the audio and video qualities are good.

....

06/15.12.2021 The instant application has been filed against the judgment dated 23.12.2019 passed by the learned Additional Sessions Judge-I, Pakur in Criminal Appeal No.44 of 2019 by which the prayer for bail of the petitioner has been rejected in connection with Pakur (M) P.S. Case No.123 of 2019, registered for the offence under Section 376 of the Indian Penal Code and Section 4/8 of the POCSO Act and the same is presently pending in the court of learned Principal Magistrate, J.J. Board, Pakur.

The juvenile is in custody since 14.11.2019, has approached this Court for release through his father, who is ready and willing to keep the juvenile under his custody with proper care. Earlier, the prayer for bail of the petitioner has been rejected vide order dated 08.10.2020 passed by this Court in Cr. Rev. No.359 of 2020 directing the Board to expedite the enquiry and conclude the same within nine months.

From perusal of status report, it appears that not a single witness has been examined till date.

Learned A.P.P. has opposed the prayer for bail.

Considering the social investigation report and the mandate of Section 3 of the J.J. Act, the petitioner, above named, is directed to be released on bail on furnishing bail bond of Rs.10,000/- (Rupees Ten Thousand) with two sureties of the like amount each to the satisfaction of learned Principal Magistrate, J.J. Board, Pakur in connection with Pakur (M) P.S. Case No.123 of 2019, subject to condition that one of the bailor must be the father of the petitioner.

Further, concerned Probation Officer is directed to report, once in a month, to the Juvenile Justice Board, Pakur regarding the up keeping of the minor.

Accordingly, instant criminal revision is allowed.

(Rajesh Kumar, J.) Shahid/