Gola Pahan @ Tiku vs The State Of Jharkhand
2022 Latest Caselaw 155 Jhar

                        IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                    Cr. Revision No. 614 of 2021
                                          ....

             Gola Pahan @ Tiku                                   ....     Petitioner
                                          Versus
             The State of Jharkhand                               .... Opposite Party
                                          ....
              CORAM:           HON'BLE MR. JUSTICE RAJESH KUMAR

                For the Petitioner               : Mr. Ritesh Kumar, Adv.
                For the State                    : 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.

....

04/25.01.2022 The instant application has been filed against the judgment dated 15.09.2021 passed by the learned District & Addl. Sessions Judge-I, Khunti in Criminal Appeal No.14/2021 by which the prayer for bail of the petitioner has been rejected in connection with Saiko P.S. Case No.15 of 2020, corresponding to G.R. Case No.293 of 2021, registered for the offence under Sections 364/ 302/34 of the Indian Penal Code and the same is presently pending in the court of learned Principal Magistrate, J.J. Board, Khunti.

The juvenile in the age bracket of 16-18 years is in custody since 12.04.2021, has approached this Court for release through his mother, who is ready and willing to keep the juvenile under her custody with proper care. The juvenile is accused of committing offence under Sections 364/ 302/34 of the Indian Penal Code alongwith the other major co-accused person namely, Panda Hassa, who has already been enlarged on bail vide order dated 02.08.2021 passed in B.A. No.6771 of 2021. It has been further submitted that the petitioner is not named in the F.I.R. and his name has transpired on the basis of confessional statement of the co-accused. On above facts, prayer for bail has been made.

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

Considering the period of custody of the juvenile and the social investigation report, 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, Khunti in connection with Saiko P.S. Case No.15 of 2020, corresponding to G.R. Case No.293 of 2021, subject to condition that one of the bailor must be the mother of the petitioner.

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

Accordingly, instant criminal revision is allowed.

(Rajesh Kumar, J.) Shahid/