Jharkhand High Court
Gyan Kumar Singh vs The State Of Jharkhand on 10 February, 2021
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IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr. Revision No.685 of 2020
Gyan Kumar Singh ..... Petitioner
Versus
The State of Jharkhand ..... Opp. Party
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CORAM: HON'BLE MR. JUSTICE AMITAV K. GUPTA
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For the Petitioner : Mr. A. K. Kashyap, Sr. Advocate
Mr. Sanjay Kumar, Advocate
For the State : Mr. Rakesh Ranjan, A.P.P
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th
05/Dated: 10 February, 2021
1. This revision is directed against the judgment/ order
dated 28.07.2020, passed by the court of learned
Additional Sessions Judge -I -cum- Special Judge, Dumka in
Criminal Misc. Appeal No.06 of 2020, whereby the prayer
for bail of the petitioner/ juvenile (in conflict with law) has
been rejected in connection with Enquiry No.123 of 2020,
arising out of Shikaripara P.S. Case No.97 of 2018,
corresponding to G.R. No.531 of 2019, registered under
Sections 302/ 201/ 34 of the Indian Penal Code and Section
27 of the Arms Act.
2. Heard learned senior counsel for the petitioner and
learned A.P.P. On perusal of the impugned order and the
case diary, it appears that the petitioner has been made an
accused on the basis of the confessional statement of the
co-accused, Nitish Kumar Jha and one Shivam Kumar
Burnwal. No incriminating materials were recovered from
the possession of the petitioner. Petitioner has also been
granted bail in connection with Deoghar (T) P.S. Case
No.760 of 2018 and Deoghar (T) P.S. Case No.508 of 2018,
by the court below.
Having regard to the fact that the petitioner has been
made an accused on the basis of the confessional statement
of the co-accused, the petitioner is directed to be released
on bail on his furnishing bail bond of Rs.10,000/- (Ten
thousand) with two sureties of like amount each to the
satisfaction of learned Principal Magistrate, Juvenile
Justice Board, Dumka, in connection with Enquiry No.123
of 2020, arising out of Shikaripara P.S. Case No.97 of 2018,
corresponding to G.R. No.531 of 2019, on the condition
that one of the bailors shall be a close relative/ natural
guardian, who shall give an undertaking (i) to ensure the
good behaviour of the petitioner, (ii) to ensure that the
juvenile petitioner does not come in contact with any anti-
social elements, and (iii) produce the juvenile/petitioner
before the Probation Officer as and when directed by the
Board. The Probation Officer shall submit the supervision
report to the Board for needful.
3. In case of any adverse report, the Board is at liberty
to pass necessary order in accordance with the provisions
of the Juvenile Justice (Care and Protection of Children)
Act, 2015. The petitioner/juvenile shall co-operate and be
present before the Board as and when directed, till
conclusion of the enquiry.
4. With the aforesaid direction, the revision is, hereby,
allowed.
(AMITAV K. GUPTA, J.)
Chandan/-
