Priti Devi @ Priti Kumari vs The State Of Jharkhand
2022 Latest Caselaw 355 Jhar

                        IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                    Cr. Revision No. 456 of 2021
                                          ....

             Priti Devi @ Priti Kumari                           ....     Petitioner
                                          Versus
             The State of Jharkhand                               .... Opposite Party
                                          ....
              CORAM:           HON'BLE MR. JUSTICE RAJESH KUMAR

                For the Petitioner               : Mr. Ranjan Prasad Ram, Adv.
                For the State                    : Mr. S.K.Tiwari, APP
                                                 ....

The matter was taken up through Video Conferencing. Learned counsels for the parties had no objection with it and submitted that the audio and video qualities are good.

....

05/09.02.2022 The instant application has been filed against the judgment dated 14.07.2021 passed by the learned Distt. & Addl. Sessions Judge-I, Godda in Criminal Appeal No.13 of 2021, affirming the order dated 24.06.2021 passed by the Principal Magistrate, Juvenile Justice Board, Godda in E. No.83 of 2021 (G.R. Case No.531 of 2021) arising out of Belbadda P.S. Case No.07 of 2021, registered for the offence under Sections 302/ 201/34 of the Indian Penal Code and the same is presently pending in the court of learned Principal Magistrate, J.J. Board, Godda.

The female juvenile in the age bracket of 16-18 years is in custody since 18.01.2021, has approached this Court for release through her father, who is ready and willing to keep the juvenile under his custody with proper care. Suspicion has been showed that this female juvenile who is married has illicit relationship with a 15 years old boy and this fact has been noticed by the deceased and as such this female juvenile alongwith other co-accused has killed that boy. They have been named in the F.I.R. on the basis of suspicion. On the above facts, prayer for bail has been made.

Learned A.P.P. has opposed the prayer for bail.

Considering the social investigation report and the 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 learned Principal Magistrate, J.J. Board, Godda in connection with Belbadda P.S. Case No.07 of 2021, subject to condition that one of the bailor must be the father of the petitioner.

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

Accordingly, instant criminal revision is allowed.

(Rajesh Kumar, J.) Shahid/