Md. Amanullah vs The State Of Jharkhand
2021 Latest Caselaw 1416 Jhar

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    IN THE HIGH COURT OF JHARKHAND AT RANCHI
            Cr. Revision No.944 of 2020

    Md. Amanullah
    @ Mohd. Amanulla                            ......      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. Md. Faruque Ansari, Advocate
    For the State            : Mr. V. K. Sinha, A.P.P
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                th
03/Dated: 19         March, 2021

1. This revision is directed against the judgment/ order dated 10.12.2020, passed by the court of learned Special Judge POCSO Act -cum- Children's Court, Palamau at Daltonganj, in Criminal Appeal No.42 of 2020, rejecting the prayer for bail of the petitioner in connection with Lesliganj P.S. Case No.176 of 2020, registered under Section 461, 379 and 411 of the Indian Penal Code.

2. Heard the learned counsel for the petitioner and the learned A.P.P. As per F.I.R it is alleged that the petitioner was seen fleeing away from the place of occurrence and stolen articles were recovered from the house of the petitioner. The petitioner does not have any criminal incident.

In the given facts and and circumstances of the case, 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, Palamau at Daltonganj, in connection with Lesliganj P.S. Case No.176 of 2020, 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 petitioner does not come in contact with any anti-social elements, and (iii) produce the petitioner before the Probation Officer as and when directed by the Court.

3. In case of any adverse report, the court 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 shall be present before the court 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/-