Jharkhand High Court
Sunny Kumar vs The State Of Jharkhand .... Opposite ... on 8 December, 2021
Author: Rajesh Kumar
Bench: Rajesh Kumar
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr. Revision No. 475 of 2021
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Sunny Kumar .... Petitioner
Versus
The State of Jharkhand .... Opposite Party
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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR
For the Petitioner : Mr. Indrajit Sinha, Adv.
For the State : Mr. Satish Prasad, APP
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The matter was taken up through Video Conferencing. Learned counsels for the parties had no objection with it and submitted that the audio and video qualities are good.
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03/08.12.2021 The instant application has been filed against the order dated 15.07.2021 passed by the court of learned Additional Sessions Judge-I-cum-Special Judge, Children Court, Dhanbad in Criminal Appeal No.17/2021 by which the prayer for bail of the petitioner has been rejected in connection with Jorapokhar P.S. Case No.05 of 2021, registered for the offence under Sections 302/ 120-B & 34 of the Indian Penal Code and Sections 25(1-B) (a)/ 27 & 35 of the Arms Act and the same is presently pending in the court of learned Principal Magistrate, J.J. Board, Dhanbad.
The juvenile in conflict with law, is in custody since 18.02.2021, has approached this Court for release through his father, who is ready and willing to keep his child under his custody with proper care. On above facts, prayer for bail has been made.
Learned A.P.P. has opposed the prayer for bail.
Having heard learned counsel for the parties and on perusal of records, it appears that the juvenile is accused for committing offence of Section 302 of the Indian Penal Code as a contract killer. Further the major co-accused person has already enlarged on bail.
Perused the social investigation report and considering the same, the petitioner, above named, is directed to be released on bail on furnishing bail bond of Rs.10,000/- (Rupees Ten Thousand) with two sureties of the like amount each to the satisfaction of learned Principal Magistrate, J.J. Board, Dhanbad in connection with Jorapokhar P.S. Case No.05 of 2021, subject to condition that one of the bailor must be the father of the petitioner.
Further, concerned Probation Officer is directed to report, once in a month, to the Juvenile Justice Board, Dhanbad regarding the conduct of the minor.
Board is at liberty to take the juvenile in custody if his conduct is not found appropriate.
Accordingly, instant criminal revision is allowed.
(Rajesh Kumar, J.) Shahid/