Krishna Yadav vs The State Of Jharkhand
2021 Latest Caselaw 1393 Jhar

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    IN THE HIGH COURT OF JHARKHAND AT RANCHI
            Cr. Revision No.848 of 2020

    Krishna Yadav                                     ......       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. Pankaj Kumar, Advocate For the State : Mr. R. R. R. Das, A.P.P

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03/Dated: 18        March, 2021

I.A. No.508 of 2021 &
I.A. No.680 of 2021

1. Learned counsel for the petitioner is not pressing the aforesaid interlocutory applications.

2. Learned A.P.P is present.

3. In view of the submission of learned counsel, I.A. Nos.508 of 2021 & 680 of 2021 stand dismissed as not pressed.

Cr. Revision No.848 of 2020

1. This revision is directed against the judgment/ order dated 09.10.2020, passed by the court of learned Additional Sessions Judge - I, Hazaribagh, in Criminal Appeal (Juvenile) No.37 of 2020, rejecting the prayer for bail of the petitioner (juvenile in conflict with law) in connection with Katkamsandi P.S. Case No.244 of 2017, registered under Sections 147, 149, 307, 341, 342, 323, 506, 504, 325, 379, 376, 511 of the Indian Penal Code and Section 3/ 4 of the Prevention of Witch (Daain) Practices Act.

2. Heard the learned counsel for the petitioner and the learned A.P.P. On perusal of the record, it appears that case and counter case was lodged by both the parties. The mother of the petitioner had earlier lodged Katkamsandi P.S. Case No.243 of 2017 against the informant's party.

As per recital in the F.I.R, there is omnibus allegation against this petitioner, accordingly 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, Hazaribag, in connection with Katkamsandi P.S. Case No.244 of 2017, 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 be present before the Board as and when directed, and co-operate in the enquiry proceeding.

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

(AMITAV K. GUPTA, J.) Chandan/-