Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 6, Cited by 2]

Jharkhand High Court

Akash Kumar vs State Of Jharkhand And Ors on 20 January, 2014

Author: D.N. Patel

Bench: D.N. Patel

IN THE HIGH COURT OF JHARKHAND AT RANCHI      
                  W.P. (HB) (Cr.) No. 134 of 2013

Akash Kumar                                                 ...... Petitioner
                         Versus 
The State of Jharkhand & ors.                               ...... Respondents
                        ­­­­­­­­­
CORAM:        HON'BLE MR. JUSTICE D.N. PATEL
              HON'BLE MR. JUSTICE P. P. BHATT 
                       ­­­­­­­­­
For the Petitioner             :        Mr. Deepak Kumar Sinha, Advocate
For the State                  :        Mr. Prabhat Singh, J.C. to A.A.G.

                                ­­­­­­­­­
              th
 06/Dated: 20    January, 2014
                               
 Per D.N. Patel, J.:

1.

The present petition has been preferred as a writ of Habeas Corpus on  the ground that the petitioner, namely, Akash Kumar is in illegal custody by the  order of Judicial Magistrate, 1st Class, Ranchi in G.R. No. 2366 of 2013 dated  27th May, 2013 which is at Annexure­5.

2. Learned counsel appearing for the petitioner has argued out the case at  much length on the basis of Juvenile Justice Act, 2000 and has submitted that  Judicial Magistrate, 1st Class has no power in view of Sections 6, 7 and 14 of  the Juvenile Justice Act. The Juvenile Justice Board has exclusive power and  also this Court has power and such other things have been argued out.

3. Mr. Prabhat Singh, learned J.C. to A.A.G. vehemently submitted that this  writ of Habeas Corpus is not tenable, at law mainly for the reason that the  custody of this petitioner with the State is in pursuance of the order passed by  the   Judicial   Magistrate,   1st  Class,   Ranchi   in   G.R.   No.   2366   of   2013   dated  27th  May, 2013 which is at Annexure­5 to the memo of this writ application.  The petitioner cannot file a writ of Habeas Corpus when the State is having  legal custody of the petitioner in pursuance of the judicial order. Thus, the very  ingredient of the writ of Habeas Corpus is absent and, hence, this petition may  not be entertained by this Court.

       ­2­

4. Having heard learned counsel for both the sides and looking to the facts  and circumstances of the case, we see no reason to entertain this writ of Habeas  Corpus mainly for the following facts and reasons:

(i) It   appears   that   the   custody   of   this   petitioner   is   with   the  respondent­State in pursuance of the judicial order passed by the Judicial  Magistrate, 1st  Class, Ranchi in G.R. No. 2366 of 2013 dated 27th  May,  2013 which is at Annexure­5 to the memo of this writ application. Once  the custody with the State is in pursuance of the judicial order, it cannot  be   said   that   the   State   is   having   illegal   custody   of   the   petitioner   and,  hence, the writ of Habeas Corpus is not tenable, at law.
(ii) Learned counsel for the petitioner has relied upon Sections 6, 7  and 14 of the Juvenile Justice Act, 2000 and submitted that the order  passed by the Judicial Magistrate, 1st  Class in G.R. No. 2366 of 2013 is  de hors the provisions of this Act and, hence, custody with the respondent  is   illegal.   The   contention   for   issuance   of   prerogative   writ   of   Habeas  Corpus under Article 226 of the Constitution of India, is not accepted by  this Court. For issuance of the writ of Habeas Corpus in exercise of power  under Article 226 of the Constitution of India, it must be established by  the petitioner that the custody with the State of any person is illegal. 

Here, there is no illegal custody of the petitioner with the respondents,  on the contrary, this is as per the order passed by the Judicial Magistrate,  1st  Class,   Ranchi   in   G.R.   No.   2366   of   2013   dated   27th  May,   2013  (Annexure­5).   The   order   passed   by   the   concerned   trial   court   may   be  illegal, but, the custody with the respondent­State is absolutely legal. It is  one   thing   that   the   order   passed   by   the   Judicial   Magistrate,   1st  Class,  Ranchi may be illegal and it is altogether another thing so far as custody  with  respondent­State is  concerned, otherwise, in all  bail matters, there         ­3­ shall be writ of Habeas Corpus. If the argument of the counsel for the  petitioner is accepted, in bail application also under Section 439 of the  Code of Criminal Procedure, where person is in judicial custody by virtue  of the  order  passed by the  learned  trial court, writ of Habeas  Corpus  should   be   filed.   This   is   a   fallacy   in   the   argument   canvassed   by   the  counsel   for   the   petitioner.   Until   and   unless   the   order   passed   by   the  Judicial Magistrate, 1st Class, Ranchi in this case is quashed and set aside  by  the   competent  court  in  appropriate   proceeding,  the   custody   of   the  petitioner with the respondent­State is legal. 

5. For the aforesaid reasons, we are not inclined to entertain this writ of  Habeas   Corpus,   but,   liberty   is   reserved   with   the   petitioner   to   challenge   the  order passed by the Judicial Magistrate, 1st Class, Ranchi dated 27th May, 2013  in G.R. No. 2366 of 2013 in appropriate proceeding before appropriate forum.  Accordingly, this petition is, hereby, dismissed.

                     (D.N. Patel, J.)             (P.P. Bhatt, J.) Ajay/