Anand Choudhary @ Anand Kumar ... vs The State Of Jharkhand
2021 Latest Caselaw 1074 Jhar

IN THE HIGH COURT OF JHARKHAND AT RANCHI
             Cr. Revision No. 623 of 2020
                    with
              I.A. No. 6245 of 2020
                          ...

Anand Choudhary @ Anand Kumar Choudhary.... Petitioner

-V e r s u s-

The State of Jharkhand ..... Opposite Party ...

Coram: HON'BLE MR. JUSTICE AMITAV K. GUPTA ...

For the Petitioner : Mr. Pankaj Srivastava, Advocate.

For the State      : Mr. Suraj Verma, APP.
                          ...
04/03.03.2021

1. The revision is directed against the judgment dated 09.07.2020,

passed by the court of the learned Additional Sessions Judge-I-cum-

Children Court, Garhwa in Cr. Appeal (Juvenile) No. 24 of 2020,

rejecting the prayer for grant of bail to the petitioner (juvenile in

conflict with law) in Bardiha P.S. Case No. 36 of 20 registered under

Section 376 of the Indian Penal Code.

2. Heard the learned counsel for the petitioner and the learned A.P.P.

On perusal of the impugned orders of the courts below, it appears

from the social investigation report that the petitioner has been

implicated in police case on account of previous enmity. There is no

mention about the injury on the person or the private part of the victim,

who is aged 20 years whereas the petitioner is aged 15 years.

Having regard to the facts and circumstances of the case, the

petitioner is directed to be released on bail on his furnishing bail bond

of Rs.10,000/- (Rupees Ten thousand only) with two sureties of like

amount each to the satisfaction of the learned Principal Magistrate,

Juvenile Justice Board, Garhwa in connection with Bardiha P.S. Case

No. 36 of 2020, on the condition that one of the bailors shall be his

close relative, who shall give an undertaking (i) to ensure the good behavior of the petitioner, (ii) he shall ensure that the juvenile

petitioner does not come in contact with any anti-social element, and

(iii) to produce the petitioner before the Probation Officer as and when

directed by the Board. The Probation Officer shall submit the

supervision report to the concerned Board for needful.

If any adverse remark is broughtforth before the Board, it shall

pass necessary order in accordance with the provisions of Juvenile

Justice (Care and Protection of Children) Act, 2015 as and when

required. The petitioner shall be present before the Board and co-

operate in the enquiry proceedings.

3. With the aforesaid direction, the revision is, hereby, allowed

accordingly I.A. No. 6245 of 2020 stands disposed off.

(AMITAV K. GUPTA, J.) APK