Akshaya Singh vs State Of Rajasthan

Heard learned counsel for the petitioner (juvenile- through his natural guardian father Puran Singh) as well as learned Public Prosecutor appearing on

behalf of the respondent-State.

The allegation against the petitioner is of offence under Sections 8/15 and 29 N.D.P.S. Act. The bail application filed by the petitioner under Section

12 of the Juvenile Justice (Care and Protection of Children). Act, 2015 before the Principal Magistrate, Juvenile Justice Board, Pali was rejected vide

order dated 05.07.2019. Being aggrieved by the said order, an appeal was filed by the petitioner before the learned Special Judge (POCSO Act

Cases) No.1, Pali and the same has been dismissed by learned Special Judge vide order dated 11.07.2019.

Being aggrieved of the orders dated 05.07.2019 and 11.07.2019 passed by the Courts below, the petitioner has preferred this revision petition before

this Court.

Learned counsel for the petitioner submits that there is no evidence to show that if the juvenile-petitioner is released on bail, then his release is likely to

bring him into association with any known criminal, or expose them to moral, physical or psychological danger, or that his release would defeat the

ends of justice. It is argued that learned Courts below have not appreciated the fact that the petitioner is juvenile and entitled to get benefit of

provisions of the Act of 2015. Section 12 of the Act of 2015 clearly provides that if the accused is juvenile, then he should be released on bail, but

learned Courts below fully ignored the provisions of the Act of 2015. The petitioner is in custody since long time and no further detention of the

petitioner is required for any purpose. Learned counsel for the petitioner further submitted that the gravity of the offence committed cannot be a

ground to decline bail to a juvenile.

On the other hand, learned Public Prosecutor defended the impugned order passed by the Juvenile Justice Board in declining the bail to the petitioner

as also the judgment passed by the Appellate Court upholding the order passed by the Juvenile Justice Board.

I have carefully considered the submissions made by the learned counsel for the parties and also perused the provisions of the Act of 2015.

The language of Section 12 of the Act of 2015 conveys the intention of the Legislature to grant bail to the juvenile, irrespective of nature or gravity of

the offence, alleged to have been committed by him and bail can be denied only in the case where there appears reasonable grounds for believing that

the release is likely to bring him into association with any known criminal, or expose him to moral, physical or psychological danger, or that his release

would defeat ends of justice.

In this context, I have also scanned through and perused the orders passed by the courts below.

Having carefully examined provisions of the Juvenile Justice Act vis-a-vis the orders passed by the courts below and the report of Probation Officer, I

do not find that any of the exceptional circumstances, to decline bail to a juvenile, as indicated in Section 12 of the Act of 2015, is made out.

In view of the aforesaid discussion and taking into account the fact that no recovery was made from the possession of the petitioner, this revision

petition is allowed and the order dated 05.07.2019 passed by the Principal Magistrate, Juvenile Justice Board, Pali as well as order dated 11.07.2019

passed by learned Special Judge, (POCSO Act Cases) No.1, Pali declining bail to the petitioner is hereby set aside.

Accordingly, it is ordered that the juvenile accused-petitioner Akshaya Singh S/o Puran Singh shall be released on bail in FIR No.120/2019, P.S. Guda

Endala, District Pali upon furnishing personal bond by his natural guardian father Puran singh S/o Amar Singh in the sum of Rs.80,000/- each along

with a surety in the like amount to the satisfaction of learned Principal Magistrate, Juvenile Justice Board, Pali with the stipulation that on all

subsequent dates of hearing, he shall appear before the said court or any other court, during pendency of the investigation/trial in the case and that his

guardian shall keep proper look after of the delinquent child and secure him away from the company of known criminals.