Suman Kumar vs The State Of Jharkhand
2022 Latest Caselaw 3673 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                 Cr. Rev. No. 254 of 2022
              Suman Kumar                                     ...        ...                 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. L.C. Roy, Adv.
              For the State                     : Mr. Tarun Kumar, APP
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06/13.09.2022:           Heard the parties.

The instant application has been filed against the judgment dated 10.02.2022 passed by the learned District & Additional Sessions Judge-I-cum- Special Judge, Children's Court, Deoghar in Criminal (Juvenile Bail) Appeal No.03 of 2022, by which the prayer for bail of the petitioner has been rejected, affirming the order dated 17.01.2022 passed by learned Principal Magistrate, Juvenile Justice Board, Deoghar, in connection with Margomunda P.S. Case No.19 of 2021 corresponding to Enquiry No.154 of 2022, registered for the offence under Sections 395, 412 and 120(B) of the Indian Penal Code and Section 27 of the Arms Act.

The petitioner-juvenile, who is in custody since 23.05.2021, 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. On the above facts, prayer for release has been made.

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

The juvenile-petitioner is an accused of road robbery. Considering the social investigation report, period of custody as well as mandate of 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 Margomunda P.S. Case No.19 of 2021, subject to condition that one of the bailor must be the father of this petitioner.

Accordingly, instant criminal revision is allowed and disposed of.

(Rajesh Kumar, J.)

Ravi/