Rohit Kumar Singh vs The State Of Jharkhand .... .... ...
2024 Latest Caselaw 10203 Jhar

Jharkhand High Court

Rohit Kumar Singh vs The State Of Jharkhand .... .... ... on 28 October, 2024

Author: Rajesh Kumar

Bench: Rajesh Kumar

     IN THE HIGH COURT OF JHARKHAND AT RANCHI
              Criminal Revision No.782 of 2024
                            ----

Rohit Kumar Singh, aged about 19 years, Son of Narayan Singh, Resident of Purana Mina Bazar, Post, Police Station & District - Deoghar .... .... Petitioner

-Versus-

The State of Jharkhand .... .... Opposite Party

----

CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

----

For the Petitioner                  : Mr. Lalit Yadav, Adv.
For the State                       : Mrs. Amrita Kumari, A.P.P.
                                      ----
               th
07/Dated: 28 October, 2024

1.     Heard the parties.
2.     The present criminal revision has been filed against the judgment          dated

20.06.2024 passed by the learned Additional Sessions-cum-Children Court, Deoghar in Criminal (Juvenile Bail) Appeal No.30 of 2024 by affirming the order dated 22.05.2024 passed by the learned Principal Magistrate, Juvenile Justice Board, I/C Deoghar in connection with Kunda P.S. Case No.250 of 2022 arising out of Inquiry No.81 of 2024, registered for the offence under Sections 25(1-A)/25(1- B)(a)/26/31/25(6) & 35 of the Arms Act, by which, the prayer for bail of the juvenile has been rejected and the same is presently pending in the court of learned Principal Magistrate, Juvenile Justice Board, Incharge Court Deoghar.

3. The Juvenile in conflict with law, who is in custody since 07.01.2023, has approached this Court for release through his father, who is ready and willing to keep the juvenile under his custody with proper care. It has been submitted that the juvenile has been apprehended with one country made pistol and four live cartridges. On the above facts, prayer for bail has been made.

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

5. Considering the social investigation report and the period of custody, 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, Juvenile Justice Board, Incharge Court Deoghar in connection with Kunda P.S. Case No.250 of 2022 arising out of Inquiry No.81 of 2024. Further, concerned Probation Officer is directed to report, once in a month, to the Juvenile Justice Board, Deoghar regarding the up keeping of minor.

6. Accordingly, instant criminal revision is allowed.

(Rajesh Kumar, J.)

Raja/-

Uploaded




Page | 2                                                       Criminal Revision No.782 of 2024