Allahabad High Court
Pankaj Rajpoot vs State Of U.P. And 2 Others on 18 January, 2021
Author: Siddharth
Bench: Siddharth
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 73 Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 743 of 2021 Applicant :- Pankaj Rajpoot Opposite Party :- State Of U.P. And 2 Others Counsel for Applicant :- Amit Daga,Keshari Nandan Singh Counsel for Opposite Party :- G.A. Hon'ble Siddharth,J.
Heard learned counsel for the applicant, Shri Mahesh Kumar Kuntal, holding brief of Shri Piyush Kumar Shukla, learned counsel for the informant and learned A.G.A.
The applicant is alleged to be minor.The counsel for the informant does not dispute the aforesaid fact.
Connect and list along with Criminal Misc. Anticipatory Bail Application U/S 438 Cr.P.C. No. 8361 of 2020, Mohammad Zaid (Minor) Versus State of U.P. and Another.
Till the reference made in the above noted case is decided by the larger Bench, the applicant, Pankaj Rajpoot, in the event of his apprehension/arrest by the police, in Case Crime No. 115 of 2020, under Sections 147, 149,323,324,325,308,504, 506 I.P.C. Police Station- Raksa, District- Jhansi, shall be enlarged on interim anticipatory bail on the following conditions:-
(i) the applicant shall be released on interim anticipatory bail on execution of personal bond of Rs. 25,000/- by his parent/guardian and two sureties of like amount, one of whom shall be his parent or other close relative, till the inquiry is conducted and concluded against him u/s 14 of the J. J. Act, 2015, preliminary assessment into heinous offence u/s 15 of the J. J. Act, 2015 and order u/s 17/18 of the aforesaid Act is passed.
(ii) the parent/guardian of the applicant shall file undertaking to produce the applicant before the Juvenile Justice Board concerned as and when called upon to do so and if he is found involved in a non-bailable offence, including heinous offence, he will be produced before the Board concerned by his parent/guardian within a period of two weeks of such order u/s 18 (3) of the J. J. Act, 2015 and he will apply for regular bail u/s 12 of the J. J. Act, 2015.
(iii) in case the parent/guardian of the applicant does not produces the applicant before Board concerned as per the condition no. (ii) aforesaid, the police would be at liberty to arrest the applicant forthwith and produce him before the Juvenile Justice Board concerned as per Section 10 of the J. J. Act, 2015.
Order Date :- 18.1.2021 Atul kr. sri.