MANISH KUMAR @ KARNJIT KUMAR @ KARANJEET KUMAR @ MANISH KUMAR SINGH SON OF KAMLESH SINGH Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) The petitioner seeks revision of the order dated 28.11.2015 passed by the Sessions Judge, Aurangabad in Cr. Appeal No. 78 of 2015 arising out of Amba P.S. Case No. 35 of 2014 by which he has affirmed the order dated 30.09.2015 passed by the Juvenile Justice Board, Aurangabad.

(2.) Considering that father of the petitioner undertakes his responsibility, let the Petitioner, above named, be released on furnishing bond of Rs.5,000/- (Five Thousand) with two sureties of the like amount each or any other surety to be fixed by the Court below to the satisfaction of the Juvenile Justice Board, Aurangabad in connection with Amba P.S. Case No. 35 of 2014 subject to the conditions:

(3.) In view of the antecedents of the petitioner, the petitioner is directed to appear before the Superintendent of Police, Aurangabad within fifteen days of his release with a copy of this order and every two weeks thereafter for the next nine months. The conduct of the petitioner will be kept under watch in this period by the Superintendent of Police, Aurangabad and if it is found wanting in any respect, a report shall be made to the Court concerned by him to initiate a proceeding for cancellation of bail for reasons of misuse of bail. After reporting to the Superintendent of Police, Aurangabad a certificate will be filed by the petitioner before the Court concerned.