Vijay Topno vs The State Of Jharkhand
2021 Latest Caselaw 3463 Jhar

               IN THE HIGH COURT OF JHARKHAND AT RANCHI
                             Criminal Revision No.301 of 2021
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            Vijay Topno                                ...           ...      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. Ravi Prakash, 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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04/16.09.2021: 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 04.01.2021 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. Case 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 in observation home since 04.09.2020 and aged about 15 years. It has been stated that the juvenile has approached this Court through his father who is ready and willing to keep his minor son in his proper custody and care. On this basis, prayer for bail has been made.

From perusal of social investigation report, it appears that the juvenile is good in education.

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, Khunti, in connection with Jariyagarh P.S. Case No.13 of 2020 corresponding to G.R. Case No.578 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, Khunti regarding the upkeeping of the minor.

Accordingly, instant criminal revision being Criminal Revision No.301 of 2021 stands allowed.

(Rajesh Kumar, J.)

Amar/-