Ashok Kumar Yadav vs The State Of Jharkhand
2022 Latest Caselaw 249 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                 Cr. Rev. No. 675 of 2021
              Ashok Kumar Yadav                                ...           ... Petitioner
                                            Versus
             The State of Jharkhand                            ...           ... Opp. Party
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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

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              For the Petitioner                 : Mr. Pran Pranay, Adv.
              For the State                      : Mr. M.K. Mishra, APP
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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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03/03.02.2022: Heard the parties.

The instant application has been filed against the judgment dated 11.10.2021 passed by learned 1st Addl. Sessions Judge-cum-Special Judge, Children Court, Deoghar in Criminal (Juvenile Bail) Appeal No.28 of 2021, by which the prayer for bail of the petitioner has been rejected, affirming the order dated 16.09.2021 passed by learned Principal Magistrate, Juvenile Justice Board, Deoghar, in E.N.170 of 2021 arising out of Sonaraithari P.S. Case No.63 of 2021 (N.D.P.S. Case No.6 of 2021), registered for the offence under Sections 20(b)(ii) (B) of the N.D.P.S. Act.

The petitioner-juvenile, who is in custody since 21.08.2021, has approached this Court for release on bail through his father, who is ready and willing to maintain and take proper care of the juvenile in his custody. The juvenile- petitioner has been made accused for the offence under Sections 20(b)(ii) (B) of the N.D.P.S. Act and the recovered quantity is intermediary. It has been submitted that in this case, four persons have been made accused and out of which, two major accused have been granted bail by this Court vide order dated 06.01.2022. On the above basis, prayer for release has been made.

On the other hand, learned A.P.P. for the State has opposed the prayer for bail.

Considering the materials available on the record and mandate of Section 3 of the J.J. Act, 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 court of learned Principal Magistrate, Juvenile Justice Board, Deoghar, in connection with Sonaraithari P.S. Case No.63 of 2021 (N.D.P.S. Case No.6 of 2021), subject to condition that one of the bailor must be the father of this petitioner. Further, juvenile-petitioner will physically appear before the J.J. Board, Deoghar once in a month and if his behaviour is not found proper, the J.J. Board is at liberty to take the juvenile under its custody.

Accordingly, instant criminal revision is allowed and disposed of.

(Rajesh Kumar, J.)

Ravi/