Sagar Karmali vs The State Of Jharkhand
2021 Latest Caselaw 95 Jhar

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    IN THE HIGH COURT OF JHARKHAND AT RANCHI
            Cr. Revision No.681 of 2020

    Sagar Karmali                            ......       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. S. K. Pandey, Advocate For the State : Mr. Sardhu Mahto, A.P.P

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04/Dated: 07        January, 2021

1. This revision is directed against the judgment/ order dated 10.02.2020, passed by learned Additional Sessions Judge -I, Hazaribagh in Criminal Appeal (Juvenile) No.05 of 2020, whereby the prayer for bail of the petitioner/ juvenile (in conflict with law) has been rejected in connection with Lohsinghna P.S. Case No.122 of 2019, registered under Sections 341, 323, 308, 504 and 506 of the Indian Penal Code.

2. Having heard learned counsel for the petitioner/ appellant and learned A.P.P and on perusal of the materials on record, it transpires that the petitioner is in custody since 03.10.2019.

In view of the nature of allegation and the period of detention, 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, Hazaribagh, in connection with Lohsinghna P.S. Case No.122 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/-