Jharkhand High Court
Ravi Karmali vs The State Of Jharkhand on 7 September, 2021
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Criminal Revision No.170 of 2021
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Ravi Karmali ... ... 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. Rajesh Kumar, Adv.
For the State : Mr. Praveen Kr. Appu, A.P.P.
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The matter was taken up through Video Conferencing. Learned counsel
for the parties had no objections with it and submitted that the audio and
video qualities are good.
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07/07.09.2021: The instant revision application has been filed against the
judgment dated 23.02.2021 passed by the learned Additional Sessions
Judge-1, Hazaribag in Criminal Appeal (Juvenile) No.05 of 2021,
whereby and whereunder the petitioner preferred the appeal against the
order dated 25.01.2021 by which the prayer for bail of the petitioner has
been rejected by the learned Principal Magistrate, J.J. Board, Hazaribag,
in connection with Barkagaon P.S. Case No.222 of 2020, registered for
the offence under Sections 147, 148, 149, 385, 387, 342, 435, 120-B of
the Indian Penal Code and under Section 17 of the C.L.A. Act. Now, the
case is pending in the court of the learned Principal Magistrate, Juvenile
Justice Board, Hazaribag.
It is submitted by the learned counsel for the petitioner that the
petitioner is in observation home since 14.11.2020 and aged about 17
years. It has been stated that the pairwikar is the father of the petitioner
and he is ready and willing to keep his minor son in his proper custody.
On this basis, prayer for bail has been made.
From perusal of social investigation report, it appears that the
juvenile is sincere in his study and the family members are also sincere
towards the study of the juvenile. He has good reputation in the school.
The father of the juvenile assured that he will give more time to the
juvenile and will make sure that he does not fell in bad company again.
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 father 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, Hazaribag in
connection with Barkagaon P.S. Case No.222 of 2020, subject to
condition that one of the bailors will be the father of the petitioner.
Further, concerned Probation Officer is directed to report once
in a month, to the Juvenile Justice Board, Hazaribag regarding the
upkeeping of the minor.
Accordingly, instant criminal revision being Criminal Revision
No.170 of 2021 is allowed and the impugned judgment dated 23.02.2021
passed by the learned Additional Sessions Judge-1, Hazaribag in
Criminal Appeal (Juvenile) No.05 of 2021 is, hereby, set aside.
(Rajesh Kumar, J.)
Amar/-
