Gopi Kishan @ Ridam Raj vs State Of Jharkhand
2021 Latest Caselaw 1368 Jhar

IN THE HIGH COURT OF JHARKHAND AT RANCHI
             Cr. Revision No. 756 of 2020
                         ...

Gopi Kishan @ Ridam Raj                      ....      Petitioner
                         -V e r s u s-
State of Jharkhand                     .....      Opposite Party
                         ...
Coram:        HON'BLE MR. JUSTICE AMITAV K. GUPTA
                          ...

For the Petitioner : Ms. Sandhya Sahay, Advocate. For the State : Mr. Veervijay Pradhan, APP.

...

04/17.03.2021

1. The revision is directed against the judgment dated 21.08.2020,

passed by the court of the learned 1st Additional Sessions Judge,

Deoghar in Criminal (Juvenile Bail) Appeal No. 35 of 2020, rejecting

the prayer for grant of bail to the petitioner (juvenile in conflict with

law) in connection with Deoghar (Town) P.S. Case No. 269 of 2020,

registered under Sections 399 and 402 of the Indian Penal Code and

Sections 25 (1-B) (a) 26 and 34 of the Arms Act.

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

It appears that one cartridge of 7.65 bore and one mobile of

VIVO Company with SIM was recovered from the possession of the

petitioner. The petitioner does not have any criminal antecedent.

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 the

like amount each to the satisfaction of learned Principal Magistrate,

Juvenile Justice Board, Deoghar in connection with Deoghar (Town)

P.S. Case No. 269 of 2020, corresponding to Enquiry No. 131 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.

If any adverse remark is broughtforth then the Board is at liberty

to pass necessary order in accordance to the provisions of Juvenile

Justice (Care and Protection of Children) Act, 2015. The

petitioner/juvenile shall be present before the Board as and when

directed and co-operate in the enquiry proceeding.

3. With the aforesaid direction, the revision stands allowed.

(AMITAV K. GUPTA, J.) APK