VICKY Vs. STATE

JUDGEMENT

(1.) This order is being passed in continuation of a detailed order passed by this Court on 02.02.2021 whereby this Court had directed the J.J. Board to record reasons based on the material available before it as to how and in what manner the release of the CCL would bring them into association with any known criminal or will put them into physical, psychological or moral danger, uninfluenced with the gravity of the offence.

(2.) In compliance of the order dated 02.02.2021, a report dated 15.02.2021 had been received from the Principal Magistrate, Juvenile Justice Board, Chandigarh, a copy of which had also been supplied to the counsel appearing for the parties. A perusal of the said report reflects that according to Social Investigation Report pertaining to Juvenile X, his father had died and he was living with his mother with whom he was in cordial relation. His mother being a widow, works at a tea stall and is necessarily out of the home the whole day and there is no strong male influence at home to guide the CCL. Earlier on he was working as a Helper in the Printing Press, Chandigarh and earned Rs.5000/- per month. The reason for committing alleged offence by Juvenile X as per Social Investigation Report is shown to be 'peer group influence'. Similar is the reason mentioned in the case of Juvenile Y, who had cordial relation with his family members. Y was not going to school or otherwise employed. The father of Juvenile Y is working and remains out of the house for long hours, while his mother stays at home and therefore, there would be no effective check or control over who he would have come in contact with.

(3.) Keeping in view the social investigation reports of the aforesaid juveniles, this Court is of the opinion that if they are released on bail, there is likelihood of their going back into the same environment which in turn would put them back into contact with the same peer group that they were in association with, at the time of allegedly committing the offence. Thus, their release would in fact defeat the ends of justice, as they would be exposed to moral, physical or psychological danger.