Bhulta @ Bullet @ Jamal Ansari vs The State Of Bihar
2023 Latest Caselaw 2045 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                       CRIMINAL REVISION No.339 of 2022
             Arising Out of PS. Case No.-312 Year-2021 Thana- EKMA District- Saran
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Bhulta @ Bullet @ Jamal Ansari S/o Sarajuddin Ansari, R/o village- Ekripur Ketola, P.S.- Ekma, District- Saran

... ... Petitioner/s Versus

1. The State of Bihar

2. Dindayal Sah S/o Late Sukhari Sah, R/o Village- Parsagadh, P.S.- Ekma, District- Saran

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

For the Petitioner/s : Mr. Dhananjay Mishra, Advocate For the Respondent/s : Mr. Mukeshwar Dayal, APP ====================================================== CORAM: HONOURABLE MR. JUSTICE DR. ANSHUMAN ORAL JUDGMENT Date : 01-05-2023

Learned counsel for the petitioner and learned

counsel for the State present.

Counsel for the petitioner submits that by the first

supplementary affidavit he has filed an application for removal

of defects. The second supplementary affidavit he has filed for

amendment in the prayer for setting aside. Both the orders,

order of appellate court as well as J.J.B.

Counsel for the petitioner submits that the present

application has been filed for setting aside the order dated

21.04.2022 passed by Additional Sessions Judge-I-cum-

Children Court, Saran in Criminal (Juvenile) Appeal No. 02 of

2022 as well as for setting aside the order dated 16.12.2021 Patna High Court CR. REV. No.339 of 2022 dt.01-05-2023

passed by J.J.B. in connection with Ekma P.S. Case No. 312 of

2021 under Section 302/34 of the Indian Penal Code.

Counsel further submits that in the F.I.R. there is

absolutely nothing adverse has alleged against the petitioner. He

further submits that his name has come in this case only and

only by suspicion which is apparent from the order sheet. He

further submits that there is no antecedent of the petitioner. He

also submits that petitioner is behind bar since 1 year 9 months

(dated 01.08.2021). Counsel further submits that similarly

situated person has been granted bail by the Co-ordinate Bench

of this Court vide order dated 23.06.2022 passed in Cr.

Appeal(SJ) No. 152 of 2022 with analogus cases. Counsel

further submits that father of the petitioner is ready to provide

undertaking.

In the juvenile matter, the presumption of

innocence is in favour of the juvenile and here in the present

case the petitioner is behind bar since 1 year 9 months.

Upon considering the facts, let the petitioner is

directed to be release from observation home with undertaking

of his father that he shall not involve in any criminal activities in

future and the father and his son (petitioner) shall visit

periodically to the Protection Officer twice in month.

Patna High Court CR. REV. No.339 of 2022 dt.01-05-2023

With this direction, the present Criminal Revision

Application is hereby allowed and the order dated 21.04.2022

passed by Ist. Addl. Sessions Judge-cum-Children Court, Saran

at Chapra in Cr. (Juvenile) Appeal No. 02 of 2022 as well as the

order dated 16.12.2021 passed by J.J.B. in connection with

Ekma P.S. Case No. 312 of 2021 under Section 302/34 of the

Indian Penal Code is hereby set aside.

(Dr. Anshuman, J.) ravishankar/-

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