AI Structured Summary
Not yet generated for this judgment
Judgment
The instant application has been filed against the order dated 09.10.2020 passed by Sri Ajit Kumar, Additional Sessions Judge-I-cum-Children Court,
Garhwa in Criminal Appeal (Juvenile) No. 38 of 2020 by which the prayer for bail of the petitioner has been rejected in connection with Ranka P.S.
Case No. 232 of 2019 registered for the offence under Sections 302/120B/201 of the Indian Penal Code and the same is presently pending in the court
of Principal Magistrate, Juvenile Justice Board, Garhwa.
It is submitted by the learned counsel for the petitioner that FIR is against unknown and the petitioner is in custody since 14.11.2019. It has been
further submitted that other major accused have already been granted on bail and further his father will be one of bailor. The father of the petitioner is
ready and willing to maintain and take proper care of the petitioner.
Learned A.P.P. for the State has opposed the prayer for bail. Considering the entire material available on records, 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 the court of Principal Magistrate, Juvenile Justice Board, Deoghar in connection with Ranka P.S. Case No. 232 of 2019 subject to
condition that one of the bailor must be father of this petitioner.
Accordingly, instant criminal revision is allowed and the impugned order dated 09.10.2020 passed by Sri Ajit Kumar, Additional Sessions Judge-I-cum-
Children Court, Garhwa in Criminal Appeal (Juvenile) No. 38 of 2020 is, hereby, set aside.