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]

Jammu & Kashmir High Court

Ms. Xxxx vs U.T. Of J&K And Others on 31 December, 2020

Author: Sanjay Dhar

Bench: Sanjay Dhar

                                                                Sr. No. 107
                                                                Admission

             HIGH COURT OF JAMMU AND KASHMIR
                          AT JAMMU
                   (THROUGH VIRTUAL MODE)

                                              CRM (M) No. 422/2020
                                              CrlM Nos. 1605/2020 &
                                              1606/2020

Ms. XXXX                                                       .....Petitioner(s)

                         Through :- Mr. Suyash Singh Chandel, Advocate.

                V/s

U.T. of J&K and others                                       .....Respondent(s)

                         Through :- Mr. A. M. Malik, Dy. AG.

Coram:        HON'BLE MR. JUSTICE SANJAY DHAR, JUDGE

                                    ORDER

Through the medium of the instant petition, the petitioner is seeking quashment of order dated 07.11.2020 read with the order dated 10.11.2020 passed by the learned Principal Sessions Judge, Rajouri, whereby respondent Nos. 3 to 6 have been enlarged on bail in FIR No. 148/2020 for offences under Sections 341/354/323/34 IPC and 8 POCSO Act.

The ground urged by the petitioner/victim in this petition is that the learned Sessions Judge, while admitting the accused to bail, did not consider the gravity of the offences for which the accused have been booked. It is further contended that the petitioner/victim is a child aged thirteen years and this fact has also not been taken into account by the learned Sessions Judge.

In view of the law laid down by this Court in the case of Badri Nath Vs. U.T of J&K (Bail App No. 139/2020 decided on 11.12.2020), it is 2 CRM (M) No. 422/2020 mandatory for a Special Court to issue notice to the victim or Child Welfare Committee before considering the bail application in a case registered for offences under POCSO Act.

Therefore, without going into the merits of the grounds urged herein, the petition is disposed of with a direction to the learned Special Court, Rajouri to hear the petitioner/victim as well as the accused and pass a fresh order in the bail application of the accused. The petitioner/victim is at liberty to lay a motion before the learned Special Court in this regard. The order of the learned Special Court granting bail to the accused shall remain in force till a fresh order is passed by the said court pursuant to the aforesaid directions.

The petition stands disposed of, accordingly.

(SANJAY DHAR) JUDGE Jammu 31.12.2020 Shivalee SHIVALEE KHAJURIA 2021.01.01 11:46 I attest to the accuracy and integrity of this document