Madhya Pradesh High Court
Aniket Singh vs The State Of Madhya Pradesh on 28 February, 2020
Author: Atul Sreedharan
Bench: Atul Sreedharan
1 CRR-1710-2019
The High Court Of Madhya Pradesh
CRR-1710-2019
(ANIKET SINGH Vs THE STATE OF MADHYA PRADESH)
10
Jabalpur, Dated : 28-02-2020
Shri Amit Dubey, learned counsel for the applicant.
Shri Akhil Singh, learned Govt. Advocate for the respondent/State.
Shri Vinod Kumar Singh, SHO, Gudh has appeared before this Court. His presence is no longer required.
This is the second revision petition under Section 102 of Juvenile Justice ( Care and Protection of Children), 2015 filed by the petitioner-Aniket Singh in connection with Crime No. 161/17 for offence punishable under Sections 302, 397, 120-B and 201 of IPC registered at police station Gudh, District-Rewa. The first revision application for bail being Cr.R No. 2398/17 was dismissed by this Court vide order dated 26-07-2018.
While dismissing the said application, this court had observed that the report of the probation officer was very perfunctory and no serious efforts have been gone into its preparation. Thus, at that point of time, this court was not in a position to appreciate the report given by the Probationary officer, which did not give any reasons, as to why the juvenile in conflict with law to be released.
Thereafter, the second application for bail was filed by the petitioner before the learned 6th Additional Sessions Judge, Rewa, which vide impugned order dated 19-02-2019, has been dismissed. One of the main cause for dismissal of the said application was apparently the fact that the previous application moved by the petitioner was dismissed at all three levels, right upto the High Court. It however, hold that no new ground has been made out for release of the petitioner on bail.
Learned counsel for the State has placed before this Court the report of the Probation Officer prepared on 19-02-2020, which goes to reflect that Signature Not Verified SAN the petitioner is now an young adult and that he has received certain skills at Digitally signed by PARMESHWAR GOPE Date: 2020.03.03 12:55:46 IST 2 CRR-1710-2019 the reformatory home and it would be appropriate to ensure that he is integrated into society.
Under the circumstances, on the basis of the fresh report of the probation officer and having gone through the same, I am of the view that reasonable efforts has gone into the preparation of the same and cogent reasons have been given for the integration of the juvenile in conflict with law into the society.
Under the circumstances, the petition is allowed and it is directed that the applicant-Aniket Singh shall be enlarged on bail upon his furnishing a personal bond in the sum of Rs. 50,000/- ( Rupees Fifty Thousand Only) with one solvent surety in the like amount to the satisfaction of the trial Court.
C.C as per rules.
(ATUL SREEDHARAN) JUDGE PG