Vikash Yadav @ Bikash Yadav vs The State Of Jharkhand
2022 Latest Caselaw 945 Jhar

                       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                 Criminal Revision No.50 of 2022
                                          ....

              Vikash Yadav @ Bikash Yadav                        ....    Petitioner
                                          Versus
              The State of Jharkhand                              .... Opposite Party
                                          ....
              CORAM:          HON'BLE MR. JUSTICE RAJESH KUMAR

              For the Petitioner               : Mr.Pran Pranay, Adv.
              For the State                    : Mrs. Ruby Pandey, A.P.P.
                                               ....

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.

....

03/09.03.2022 The instant application has been filed against the judgment dated 11.10.2021 passed by the learned 1st Additional Sessions Judge-cum-Special Judge, Children's Court, Deoghar in Criminal (Juvenile Bail) Appeal No.27 of 2021 by which the prayer for bail of the petitioner has been rejected in connection with Rikhiya P.S. Case No.147 of 2021 (E.N.-171 of 2021), registered for the offence under Sections 376-C, 504 & 506/34 of the Indian Penal Code and Section 6 of the POCSO Act and the same is presently pending in the court of learned Principal Magistrate, J.J. Board, Deoghar.

The Juvenile in conflict with law, is in custody since 24.08.2021, has approached this Court for release through his father, who is ready and willing to keep his child under his custody with proper care. It has been submitted by learned counsel for the petitioner that the juvenile is accused for committing rape upon a minor girl. On above fact prayer for bail has been made.

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

Having heard learned counsel for the parties and from perusal of social investigation report, it appears that otherwise behavior of the juvenile has been found normal and he is interested in pursuing his studies.

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, Deoghar in connection with Rikhiya P.S. Case No.147 of 2021 (E.N.-171 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 minor.

Accordingly, instant criminal revision is allowed.

(Rajesh Kumar, J.)

Shahid/