Aman Mandal @ Rajeev Ranjan vs The State Of Bihar
2023 Latest Caselaw 3247 Patna

     IN THE HIGH COURT OF JUDICATURE AT PATNA
                 CRIMINAL APPEAL (SJ) No.1675 of 2023
  Arising Out of PS. Case No.-809 Year-2022 Thana- LAKHISARAI District- Lakhisarai
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AMAN MANDAL @ RAJEEV RANJAN S/O KANAHIYA MANDAL Under Gaurdianship of his father namely Kanahiya Mandal, R/O Village- Pachna Road, Ward No. 22, P.S- Kabaiya, Distt.- Lakhisarai.

... ... Appellant/s Versus THE STATE OF BIHAR

... ... Respondent/s ====================================================== Appearance :

For the Appellant/s : Mr. Mayank Bilochan, Adv.

Mr. Shailesh Anand, Adv.

Mr. Rajeev Ranjan, Adv.

For the Respondent/s : Mr. Syed Ashfaque Ahmad, APP ====================================================== CORAM: HONOURABLE MR. JUSTICE ARVIND SRIVASTAVA ORAL JUDGMENT Date : 25-07-2023

Heard the parties.

This is an appeal under Section 101(5) of the Juvenile

Justice (Care and Protection of Children) Act, 2015 against

refusal of the prayer for bail to the appellant by order dated

14.03.2023 passed by the Additional District and Sessions

Judge-I-cum-Special Judge, Children Court, Lakhisarai in

connection with G.R. No. 07 of 2023 corresponding to

Lakhisarai (Kabaiya) P.S. Case No. 809 of 2022.

Submission of learned counsel for the appellant is that

the Court below has failed to appreciate that there was love

affair between the victim girl and the appellant since long and

both had voluntarily fled away. Further submission is that the Patna High Court CR. APP (SJ) No.1675 of 2023 dt.25-07-2023

appellant has been languishing in remand home since

19.10.2022.

The report of the probation officer mentions that there

is love affair between the victim girl and the appellant. Both had

studied in the same coaching centre and during the same both

had come in contact to each other. The marriage of the girl had

been fixed to someone else due to which the girl fled away with

the appellant. The report also mentions that appellant needs

proper guidance and counselling.

Having considered the submissions advanced on

behalf of the parties and the materials available on record, this

Court is inclined to grant the privilege of bail to the appellant.

Accordingly, the appellant, above named, be enlarged on bail on

execution of surety bond by the parents of the appellant giving

undertaking that they shall keep proper care and upkeep of the

appellant and shall fully co-operate in the pending enquiry/trial.

The appeal stands disposed of.

(Arvind Srivastava, J) utkarsh/-

AFR/NAFR
CAV DATE
Uploading Date          27.07.2023
Transmission Date