KALESH GOPE Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) With the consent of both the parties, the instant revision application has taken up for final hearing to dispose at this stage itself.

(2.) Heard the learned counsel for the petitioner and the learned counsel for the State.

(3.) The learned counsel for the petitioner submits that both the Courts below have not given any specific ground for not releasing the petitioner. The report of the Probation Officer also shows that only because the petitioner belongs to the family of very low income and his father and brothers are labourer and the Probation Officer only on this very ground has recommended that the petitioner needs to be kept away from wrongful groups and in proper care and observation. But he has not mentioned that after release of the petitioner on bail, he may mix up with the known-criminals or any group of criminals. It is further contended that there is no criminal antecedent against the petitioner. It is further, submitted that the petitioner is a student of Class X.