Sunil Munda vs The State Of Jharkhand
2021 Latest Caselaw 1199 Jhar

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    IN THE HIGH COURT OF JHARKHAND AT RANCHI
            Cr. Revision No.648 of 2020

    Sunil Munda                                   ......      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. H. K. Shikarwar, Advocate
    For the State           : Mr. A. P. Topno, A.P.P
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               th
02/Dated: 09        March, 2021

1. This revision is directed against the judgment/ order dated 19.06.2020, passed by the court of learned Sessions Judge, Ramgarh, in Criminal Appeal (Bail) No.31 of 2020, rejecting the prayer for bail of the petitioner (juvenile in conflict with law) in connection with Patratu P.S. Case No.281 of 2019, registered under Sections 385, 387 read with Section 34 of the Indian Penal Code and Section 17 of the Criminal Law Amendment Act.

2. Heard the learned counsel for the petitioner and the learned A.P.P. On perusal of the impugned order it appears that the court below has rejected the prayer for bail on the ground that the petitioner had confessed before the police that he had handed over the letter to the labourers. It appears that no Test Identification Parade was held, neither any incriminating article was recovered from the possession of the petitioner.

In the attending facts and circumstances, 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, Ramgarh, in connection with Patratu P.S. Case No.281 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.

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/-