Raja Ritesh Kumar vs The State Of Jharkhand
2022 Latest Caselaw 393 Jhar

                        IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                    Cr. Revision No. 534 of 2021
                                          ....

             Raja Ritesh Kumar                                   ....     Petitioner
                                          Versus
             The State of Jharkhand                               .... Opposite Party
                                          ....
              CORAM:           HON'BLE MR. JUSTICE RAJESH KUMAR

                For the Petitioner               : Mr. A.K.Kashyap, Sr. Adv.
                                                   Mr. Anurag Kashyap, 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.

....

03/10.02.2022 The instant application has been filed against the judgment dated 28.08.2021 passed by the learned 1st Addl. Sessions Judge-cum-Children's Court, Deoghar in Criminal (Juvenile Bail) Appeal No.25 of 2021, by which the prayer for bail of the petitioner has been rejected in connection with Deoghar Cyber P.S. Case No.60 of 2021 (E.No.162 of 2021), registered for the offence under Sections 419/ 420/ 467/ 468/ 471/ 120(B) of the Indian Penal Code and Sections 66(B)/ 66(C)/ 66(D) and 84(C) of the I.T. Act and the same is presently pending in the court of learned Principal Magistrate, J.J. Board, Deoghar.

The juvenile aged about 14 years is in custody since 06.07.2021, has approached this Court for release through his father, who is ready and willing to keep the juvenile under his custody with proper care. Further, no criminal antecedent has been reported against this petitioner. On above fact, prayer for bail has been made.

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

Considering the materials available on record, 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, Deoghar in connection with Deoghar Cyber P.S. Case No.60 of 2021 (E.No.162 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, Deoghar regarding the up keeping of the minor.

Accordingly, instant criminal revision is allowed.

(Rajesh Kumar, J.) Shahid/