Madhu @ Anil Horo vs The State Of Jharkhand
2021 Latest Caselaw 3944 Jhar

  IN THE HIGH COURT OF JHARKHAND AT RANCHI
                Criminal Revision No.324 of 2021
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Madhu @ Anil Horo                          ...            ...    Petitioner
                            Versus
The State of Jharkhand                ...           ...     Opposite Party
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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

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For the Petitioner : Mr. Ritesh Kumar, Adv.

For the State                    : Mr. Sanat Kr. Jha, A.P.P.

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              st
05/Dated: 21 October, 2021

The instant revision application has been filed against the impugned judgment dated 25.02.2021 passed by the learned District & Addl. Sessions Judge-I, Khunti in Criminal Appeal No.01 of 2021, whereby and whereunder the petitioner preferred the appeal against the order dated 30.01.2021 by which the prayer for bail of the petitioner has been rejected by the learned Principal Magistrate, Juvenile Justice Board, Khunti, in connection with Jariyagarh P.S. Case No.13 of 2020 corresponding to G.R. No.578 of 2020 registered for the offence under Sections 302, 201 and 34 of the Indian Penal Code. Now, the case is pending in the court of the learned Principal Magistrate, Juvenile Justice Board, Khunti.

It is submitted by the learned counsel for the petitioner that the petitioner is languishing in Remand Home since 04.09.2020 and aged about 15 years. It has been further submitted that the juvenile has approached this Court through his mother who is ready and willing to keep her minor son in her proper custody and care. On this basis, prayer for bail has been made.

Learned counsel for the State has opposed the prayer for bail. Considering the social investigation report and the mandate under Section 3 of the J.J. Act, the Court is of the opinion that the minor should be released in favour of the mother who is the pairwikar in the present case. Accordingly, the petitioner, above named, is directed to be released on bail on furnishing bail bond of Rs.10,000/- (Rupees Ten Thousand) with two sureties of the like amount each to the satisfaction of the learned Principal Magistrate, Juvenile Justice Board, Khunti, in connection with Jariyagarh P.S. Case No.13 of 2020 corresponding to G.R. No.578 of 2020, subject to condition that one of the bailors must be the mother of the petitioner.

Further, concerned Probation Officer is directed to report once in a month, to the Juvenile Justice Board, Khunti regarding the upkeeping of the minor.

Accordingly, instant criminal revision being Criminal Revision No.324 of 2021 stands allowed.

(Rajesh Kumar, J.)

Amar/-