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Judgment
Office to delete the name of Mr. Satish Kumar Keshri and mention the name of Mr. Subodh Kumar Dubey as counsel for the State in the cause
list.
This revision is directed against the order dated 05.02.2020, passed by the learned 1 st Additional Sessions Judge, Deoghar, in Cr. Appeal (Juvenile
Bail) No.7 of 2020, whereby the prayer for bail of the petitioner (juvenile in conflict with law) has been rejected in connection with Deoghar (Town)
P.S. Case No.118 of 2019 corresponding to G.R. Case No.277 of 2019 registered under Sections 302/34 of the Indian Penal Code and under Section
27 of the Arms Act.
Heard the learned counsel for the petitioner and learned A.PP. It appears that the name of the petitioner has transpired on the confessional
statement of co-accused Kaushal Jaiswal @ Kaushal Jayshwal who has been granted bail by a co-ordinate Bench of this Court in B.A. No. 8280 of
2019 vide order dated 02.12.2019.
Considering that the petitioner has been made an accused on the confessional statement of co-accused, who has been granted bail, accordingly, the
petitioner is directed to be released on bail on his furnishing bail bond of Rs.10,000/- (Rupees Ten thousand only) with two sureties of like amount each
to the satisfaction of the learned Principal Magistrate, Juvenile Justice Board, Deoghar, in connection with Deoghar (Town) P.S. Case No.118 of 2019
corresponding to G.R. Case No.277 of 2019 , on the condition that one the bailors shall be his close relative/natural guardian, who shall give an
undertaking (i) to ensure the good behaviour of the petitioner, (ii) he shall ensure that the juvenile petitioner does not come in contact with any anti-
social element, and (iii) to produce the petitioner before the Probation Officer as and when directed by the Board.
If any adverse remark is broughtforth in the social investigation report of the Probation Officer then the Board is at liberty to pass necessary order in
accordance with the provisions of J.J. (Act), 2015. The petitioner shall be present before the Board, as and when directed, and co- operate in the
enquiry proceeding.
With the aforesaid direction, the revision is, hereby, allowed.