LAWS(ALL)-2006-11-95

MOHD FEROJ Vs. STATE OF U P

Decided On November 03, 2006
MOHD FEROJ Appellant
V/S
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

(1.) VINOD Prasad, J. Heard learned Counsel for the revisionist and the learned A. G. A.

(2.) THE revisionist is admittedly a juvenile. His bail prayer by the Juvenile Board has been rejected on 19- 4-2006 with the observation that if the revisionist will be released his physical, mental and psychological condition is such that he is likely to fall in bad company. THE appeal preferred by the revisionist being Criminal Appeal No. 37 of 2006 was also dismissed by Additional District and Sessions Judge Court No. 1, Kanpur Nagar vide his order dated 13-6-2006. THE aforesaid two orders are under challenge in the instant revision. It is an admitted fact that the applicant is a juvenile and that he is an accused of selling a narcotic drug. No doubt the offence is a serious one but the Juvenile Board and the Lower Appellate Court did not address itself to Section 12 of the Juvenile Justice Act. Keeping juveniles in custody is not the law as the Juvenile Justice Act has been enacted for an over all development of the delinquent juveniles. Jail is not such a place where a juvenile can be reared up in an healthy atmosphere. Section 12, therefore, mandates that before rejecting the bail prayer of an juvenile some tangible cogent material unerringly pointing out that juvenile is likely to fall in a bad company must be recommended. THE bail to a delinquent cannot be denied by making casual observations as has been done which rejecting the bail of the present revisionist. THE Juvenile Justice Board has made a cursory objection that the revisionist is likely to fall in a bad company. THE said observation was not based on any tangible material at all. Cursory observation without any material before it is not expected from Juvenile Board who should be sensitive to juveniles as the mind of delinquent juveniles is psychologically very unmatured and they are prove to hazards of the punishment which can have an adverse effect on them.

(3.) WITH the aforesaid direction, this revision is finally allowed at the admission stage itself. Revision allowed. .