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Madhya Pradesh High Court
Child In Conflict With Law vs The State Of Madhya Pradesh on 11 February, 2026
NEUTRAL CITATION NO. 2026:MPHC-IND:4411
1 CRR-296-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE
BEFORE
HON'BLE SHRI JUSTICE GAJENDRA SINGH
ON THE 11th OF FEBRUARY, 2026
CRIMINAL REVISION No. 296 of 2026
CHILD IN CONFLICT WITH LAW
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Pourush Ranka - Advocate for the applicant.
Shri Prashant Jain appearing on behalf of Advocate General[r-1].
ORDER
This criminal revision under section 102 of the Juvenile Justice (Care
and Protection of Children) Act, 2015 (for short 'the Act of 2015') is
preferred being aggrieved by the order dated 09.01.2026 in criminal appeal
No.01/2026 by the IInd Additional Special Judge, Neemuch arising out of
order dated 22.12.2025 by the Principal Magistrate Juvenile Justice Board,
Neemuch whereby the application of child in conflict with law apprehended
in connection with crime no.191/2025 under sections 132, 296, 115(2),
351(3), 191(2), 324(4), 121(2) BNS, 2023 registered at police station
Rampura, District Neemuch for release on bail under section 12 of the Act of
2015 has been rejected.
2 . Brief facts of the prosecution case are that, on 13.09.2025 one Janis
Tawar, Head Constable registered made a complaint that on 11.09.2025 at
09:10 am he was going for some investigation to Village Khimla then
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another Head Constable Narendra Nagda informed him that at Khimla plant,
some accident has taken place whereby one bus in which labours were
travelling has dashed into a motorcycle and as a result the person driving the
motorcycle has died and several other persons have gathered there by seeing
the death of the motorcycle rider and injury to the other pillion riders.
Complainant saw that after sometime the crowd has become violent and all
of them have started causing damage to the office and
vehicle of the company and by seeing that he requested them not to continue
with their violent behaviour, but they were not willing to stop and when he
started making video then he was tried to be beaten up by iron rod, but he
saved it and only in his right hand some injuries caused and also in right
thigh and right shoulder. was registered against 20 unknown persons and
subsequently during investigation, the accused persons have been impleaded
and the present juvenile has also been impleaded as an accused in the said
crime.
3 . Challenging the impugned order this criminal revision has been
preferred on the ground that the applicant is innocent and falsely been
implicated in this case. He has not committed any offence. He is in custody
since 12.12.2025. The courts below have failed to appreciate that the juvenile
may appear to be guilty prima facie but he is specially protected by the Act
and is favorably considered for grant of bail. Considerations in deciding the
application under Section 12 of the Juvenile Justice (Care and Protection of
Children) Act, 2015 has not been discussed. Child is innocent. Thus, it is
submitted that the revision may be allowed, and the impugned order be set
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aside.
4 . Learned counsel for the State has opposed the criminal revision and
prayed for its dismissal.
Heard.
5 . Perused the social investigation report of Child Welfare Police
Officer/Law-cum-Probation Officer.
6 . The Social Investigation Report submitted by the Child Welfare
Police Officer/Law-cum-Probation Officer, Ujjain, and produced before this
Court, mentions that the revision petitioner/child in conflict with law that
there is no prior exposure of the revision petitioner to the criminal activities.
7. Considering the social investigation report, this revision is allowed
and the impugned order is hereby set aside and it is directed that the juvenile
shall be released on bail and handed over to the custody of his
guardian/mother on furnishing a personal bond of Rs.50,000/- (Rupees Fifty
Thousand) with one solvent surety in the like amount to the satisfaction of
the Juvenile Justice Board, Ujjain subject to the condition that the guardian
of the juvenile shall keep watch over him during the period of his release and
keep him present on each and every date of appearance before the Juvenile
Justice Board and shall not allow the minor to come into association with
any known/unknown criminals and further ensure that his release shall not
defeat the ends of justice in any manner.
8 . It is further directed that Probation Officer shall periodically keep
vigilance over the child conflicted with law and observe his activities and in
the event of any adversity noticed by him, he shall inform the Juvenile
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Justice Board and the Board after proper enquiry if found the activities of the
conflicted child adverse to law may send the juvenile to child reformation
centre and in such condition this order regarding granting of child custody
shall stand automatically cancelled without further reference to this Court.
9 . In the result, this revision petition stands allowed and disposed of in
the manner indicated herein above.
(GAJENDRA SINGH)
JUDGE
akanksha
