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Judgment
This petition has been filed, seeking a direction to the Juvenile Justice Board, Virudhunagar, to accept the surrender of the petitioner and
consider their bail application on the same day in connection with Crime No.2 of 2017 on the file of the respondent police. A case has been
registered against the petitioner, who is a juvenile, under Sections 294(b), 323, 336 and 506(i) IPC., read with Section 4 of Tamil Nadu
Prevention of Women Harassment Act.
Heard the learned counsel for the petitioner and the learned Government Advocate (Crl. Side) for the respondent.
When a specific question was posed as to why a direction is required in a case where bail is mandatory under Section 12 of the Juvenile Justice
(Care and Protection of Children) Act, 2015 (hereinafter referred to as ""the Act""), the learned counsel for the petitioner submitted that the bail
application of the juvenile is not being considered on the same day of appearance, as the Juvenile Justice Board wants the report of the Probation
Officer before the grant of bail and that compels the minor to stay in Observation Home which the petitioners want to avoid. Under such
circumstances, this application for direction is taken up.
Section 12 of the Act, dealing with grant of bail to juvenile, is extracted hereunder for instant reference:
12.Bail to a person who is apparently a child alleged to be in conflict with law - (1) When any person, who is apparently a child and
is alleged to have committed a bailable or non-bailable offence, is apprehended or detained by the Police or appears or brought
before a Board, such person shall, notwithstanding anything contained in the Code of Criminal Procedure, 1973 (2 of 1974) or in any
other law for the time being in force, be released on bail with or without surety or placed under the supervision of a Probation Officer
or under the care of any fit person:
Provided that such person shall not be so released if there appears reasonable grounds for believing that the release is likely to bring
that person into association with any known criminal or expose the said person to moral, physical or psychological danger or the
person''s release would defeat the ends of justice and the Board shall record the reasons for denying the bail and circumstances that
led to such a decision.
(2)When such person having been apprehended is not released on bail under subsection( 1) by the officer-in-charge of the police
station, such officer shall cause the person to be kept only in an observation home in such manner as may be prescribed until the
person can be brought before a Board.
(3)When such person is not released on bail under sub-section(1) by the Board it shall make an order sending him to an observation
home or a place of safety, as the case may be, for such period during the pendency of the inquiry regarding the person, as may be
specified in the order.
(4)When a child in conflict with law is unable to fulfil the conditions of bail order within seven days of the bail order, such child shall
be produced before the Board for modification of the conditions of bail.
Section 12 of the Act does not contemplate obtaining of report of the Probation Officer before the grant of bail. If the Juvenile Justice Board is
not granting bail, the alterative option open to the Juvenile Justice Board is to place the Juvenile under the supervision of a Probation Officer.
Bail can be refused under the proviso to Section 12 of the Act, only if the release is likely to bring the juveniles into the association with any
known criminal or expose him to moral, physical or psychological danger or that their release would defeat the ends of justice. In other
circumstances, so far juveniles are concerned, grant of bail is the rule and non grant of bail is only an exception.
Under such circumstances, the petitioner is directed to appear before the Juvenile Justice Board, Virudhunagar, within ten days from the date of
receipt of a copy of this order and file bail application. The Juvenile Justice Board, Virudhunagar, is directed to consider and pass orders on the
bail application of the petitioner on merits on the same day of the petitioner''s appearance.
This Criminal Original Petition is accordingly disposed of.