[2025:RJ-JP:32567]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Revision Petition No. 1057/2025 Juvenile X S/o Ramsingh, Through Natural Guardian Father Ramsingh S/o Kanhaiyalal R/o Village Ekat, Police Station And Tehsil Sapotara District Karauli (Presently Confined In Juvenile Home Sawai Madhopur)
----Petitioner
Versus
1. State Of Rajasthan, Through P.P
2. Harlal Singh S/o Ramratan, R/o Kanwarpura Renwal, Jaipur Gramin Presently Sho Kotwali Sawai Madhopur ----Respondents
For Petitioner(s) : Mr. Ishan Mishra Mr. Rajendra Prasad Jogi
Ms. Rashmi Meena
For Respondent(s) : Mr. Jaiprakash Tiwari, PP
HON'BLE MR. JUSTICE PRAMIL KUMAR MATHUR Order
19/08/2025
1. Instant revision petition is preferred on behalf of CCL in a matter arising out of FIR No. 158/2025 registered at P.S. Kotwali, District Sawai Madhopur wherein bail application under Section 12 of JJ Act was dismissed by JJB, Sawai Madhopur on 05.06.2025 and subsequent appeal No.60/2025 was dismissed on 06.06.2025 by learned Sessions Judge, Sawai Madhopur. The allegation against the petitioner in the FIR are under Sections 318(4), 319(2), 336(3), 338, 340(2), 112(2), 61(2)(A) BNS and 66D, 67A IT Act and 3/4 RPGO.
2. Learned counsel for petitioner submitted that petitioner is an innocent person and he was falsely implicated in the instant
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matter. He further submitted that alleged offences are triable by Magistrate. He contended that co-accused Jon Singh, Virendra, Manoj and Sonu have been enlarged on bail by Coordinate Bench of this Court and the petitioner is in custody since 26.5.2025.
3. Learned Public Prosecutor has vehemently opposed the bail application.
4. Heard learned counsel for petitioner and learned Public Prosecutor. Perused the material available on record.
5. In the background of arguments raised by learned counsel for the petitioner, this revision petition is allowed and it is ordered that if guardian of CCL (juvenile) "X" submits an undertaking in form of supurdginama (personal bond) of ₹50,000/- with two sureties of ₹25,000/- each with condition that he will produce petitioner (CCL) in the said inquiry before Juvenile Justice Board or any other court (if matter is transferred/assigned) on each fixed date of hearing and in case the CCL is released on bail and custody is given to him, he will not create any situation which will bring the delinquent CCL into association with any known or unknown criminal or expose him to moral, physical and psychological danger or any situation and also the delinquent CCL may not repeat the offence of any nature and he will work for improvement of the delinquent CCL. Further, following conditions are also imposed-
(i) On monthly basis, guardian will ensure that petitioner-CCL be taken to psychological assistance available in the district; if same is not available in the district then on quarterly basis at the place where same is available
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(ii) Petitioner-CCL will not influence any of the evidence.
6. Misc. application, if any, stands disposed of.
(PRAMIL KUMAR MATHUR),J
bmg /96
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