Jharkhand High Court
Pankaj Kumar Dangi vs The State Of Jharkhand . ........ Opp. ... on 5 June, 2025
Author: Deepak Roshan
Bench: Deepak Roshan
2025:JHHC:14498
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr. Revision No.518 of 2025
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Pankaj Kumar Dangi, aged about 16 years, son of Mahendra Dangi,
resident of Village-Mahuda, P.O. Karni, P.S. Itakhori, District Chatra
through his natural guardian and father Mahendra Dangi, son of Late
Tejan Mahto, resident of Village Mahuda, P.O. Karni, P.S. Itakhori,
District Chatra (Jharkhand).
.......... Petitioner(s).
-Versus-
The State of Jharkhand . ........ Opp. Party.
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CORAM: HON'BLE MR. JUSTICE DEEPAK ROSHAN
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For the Petitioner(s) : Mr. Anurag Kashyap, Advocate
For the State : Mr. Vineet Kumar Vashistha, APP.
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th
02/Dated: 05 June, 2025
Heard learned counsel for the parties.
2. The present revision application has been filed against the
judgment and order dated 29.04.2025 passed by learned Special Judge,
Child Act Cases-cum-Additional Sessions Judge-1, Chatra in Criminal
(Juvenile) Appeal No.13 of 2025 whereby and whereunder the appeal
preferred under Section 101 of the Juvenile Justice (Care and
Protection of Children) Act, 2015, against the order dated 15.04.2025
passed by the learned Principal Magistrate, Juvenile Justice Board,
Chatra, in MCA No.874 of 2025 arising out of Itakhori P.S. Case
No.44 of 2024 Registered under Sections 18(b), 28 & 29 of the NDPS
Act, 1985 has been dismissed.
3. It is alleged that the on the basis of confidential information
received at 1.15 hours on 08.04.2024 that in the house of father of the
petitioner brown sugar powder was being prepared illegally from
opium. On the basis of said information, Itakhori P.S. Senha No.04 of
2024 dated 08.04.2024 was registered and on the basis of information a
raid was conducted and during the course of search two mobile phones
and one machine, which was meant to prepare brown sugar along with
two plastic drums containing about 204.4 kg. of brown colour and one
gas cylinder, oven, clothes, weighing machine, plastic about 100
pieces, jack and earthlike substances weighing 25.400 kg. had been
found and on being asked they said that the aforesaid materials were
being used to prepare the brown sugar and no valid paper were
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2025:JHHC:14498
produced by the accused persons and on that basis an F.I.R. was lodged
being Itkhori P.S. Case No.44 of 2024.
4. The juvenile is aged about 16 years, who is in custody since
08.04.2024 has approached this Court for his release on bail through is
father, who is ready and willing to keep this juvenile under his proper
care and custody. It is submitted by the petitioner that the petitioner is
innocent and has committed no offence as alleged in the F.I.R. and he
has been falsely implicated in this case. It is further submitted that there
is no such article has been recovered from his conscious and exclusive
possession.
5. Learned APP has vehemently opposed the prayer for bail of the
juvenile.
6. Having regard to the facts of the case, I am inclined to grant
privilege bail to the petitioner. Accordingly, the petitioner is directed to
be release on bail on his furnishing bail bond of Rs.10,000/- (Rupees
Ten Thousand) with two sureties of this like amount each to the
Satisfaction of learned Principal Magistrate, Juvenile Justice Board,
Chatra in connection with Itakhori P.S. Case No.44 of 2024 subject to
the condition that one of the bailors must be the one of the parents of
the petitioner.
7. Further, the concerned Probation Officer is directed to report,
once in a month to the Juvenile Justice Board, Chatra regarding up
keeping of minor. The Board is at liberty to take the juvenile in
custody, if anything adverse is reported against the juvenile.
8. Accordingly, the instant criminal revision is allowed and the
impugned judgment and order 29.04.2025 passed by learned Special
Judge, Child Act Cases-cum-Additional Sessions Judge-1, Chatra in
Criminal (Juvenile) Appeal No.13 of 2025, is hereby, set aside.
(Deepak Roshan, J.)
Sandeep/Rahul
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