Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 5, Cited by 0]

Patna High Court

Sandeep Kumar @ Dholia @ Sandeep Kumar ... vs The State Of Bihar on 30 June, 2020

Author: Ahsanuddin Amanullah

Bench: Ahsanuddin Amanullah

      IN THE HIGH COURT OF JUDICATURE AT PATNA
                       CRIMINAL REVISION No.5 of 2020
      Arising Out of PS. Case No.-50 Year-2019 Thana- DANDARI District- Begusarai
======================================================
XXX
                                             ... ... Petitioner/s

                                       Versus

The State of Bihar
                                            ... ... Respondent/s
======================================================
Appearance :
For the Petitioner/s    :       Mr. Ram Sumiran Rai, Advocate
For the Respondent/s    :       Mr. Chandra Sen Prasad Singh, APP
======================================================
CORAM: HONOURABLE MR. JUSTICE AHSANUDDIN AMANULLAH
                     ORAL JUDGMENT
Date : 30-06-2020

             The matter has been heard via video conferencing due

 to lockdown imposed on account of the COVID-19 pandemic.

              2. Heard Mr. Ram Sumiran Rai, learned counsel for

 the petitioner and Mr. Chandra Sen Prasad Singh, learned

 Additional Public Prosecutor (hereinafter referred to as the

 'APP') for the State.

              3. Though the petitioner has given full description in

 the application, it would be inappropriate to disclose his identity

 in view of the statutory provisions prescribed under Section 74

 of the Juvenile Justice (Care and Protection of Children) Act,

 2015 (for short 'the Act of 2015'). He is being referred to in the

 cause title as XXX.

             4. Registry while uploading the order on the website

 shall also ensure that the cause title is reflected in similar
           Patna High Court CR. REV. No.5 of 2020 dt.30-06-2020
                                 2/3




manner.

              5. This criminal revision application has been

preferred under Section 102 of the Juvenile Justice (Care &

Protection of Children) Act, 2015, against the judgment dated

11.11.2019 passed by the Sessions Judge, Begusarai, in

Criminal Appeal No.115 of 2019, whereby the appeal was

dismissed affirming the order dated 21.08.2019 passed by the

Juvenile Justice Board, Begusarai, in JJB Case No.106 of 2019

arising out of Dandari P.S. Case No.50 of 2019 registered under

Sections 394 and 307 of the Indian Penal Code and 27 of the

Arms Act, refusing prayer for bail of the petitioner.

              6. The petitioner is lodged in the Observation Home.

              7. The Juvenile Justice Board, Begusarai, vide order

dated 19.07.2019, declared the petitioner a juvenile in conflict

with law by assessing his age as 15 years 8 months.

              8. The allegation against the petitioner and others is

of assault.

              9. Learned counsel for the petitioner submitted that

he is innocent and has been falsely implicated only by co-

accused in his confessional statement. Learned counsel

submitted that the petitioner has a bright career and is

unnecessarily languishing in the Observation Home since
                      Patna High Court CR. REV. No.5 of 2020 dt.30-06-2020
                                            3/3




            10.07.2019

in this false case.

10. Learned APP submitted that the petitioner being a juvenile, it is in his interest that he remains in the Observation Home, as his coming out would put him back in the company of criminals, as he has other criminal antecedents of serious nature. It was submitted that the petitioner is far safer and protected in the Observation Home and there are chances of his interest being damaged if he is allowed to come out and be exposed to such elements.

11. Having considered the facts and circumstances of the case and submissions of learned counsel for the parties, the Court finds substance in the submission of the learned APP that, for the present, it is in the interest of the petitioner to remain in the protected atmosphere of the Observation Home.

12. Accordingly, the application stands dismissed.

13. However, let the enquiry before the Juvenile Justice Board be expedited.

(Ahsanuddin Amanullah, J) J. Alam/-

AFR/NAFR U T