CHANDU @ MEHDI HASSAN Vs. THE STATE OF JHARKHAND

JUDGEMENT

(1.) HEARD learned Counsel for the Petitioner and learned Counsel for the State. Learned Counsel for the Petitioner submits that the Petitioner is juvenile and earlier the prayer for bail of the Petitioner was rejected by this Court in Cr. Revision No.430 of 2010 vide order dated 27.09.2010. It is further contended that the Petitioner is in remand home since since 17.10.2009 i.e. nearly one and half years. It is also submitted that the Petitioner is a student and as because he is in remand home, he could not continue his study this year.

(2.) A supplementary affidavit has been filed by the grand father of the Petitioner in which the grand father of the Petitioner has given undertaking that now he will look after his grand son and he will be vigilant that his grand son will not mix up with the company of known criminals or any other association of the criminals.

(3.) CONSIDERING the fact that the Petitioner has remained in remand home nearly one and half years and he could not continue his study this year and also in view of the supplementary affidavit filed by the grand father of the Petitioner, the Petitioner, above named, is directed to be released on bail on furnishing bail bond of Rs.10,000/ - (Rupees Ten thousand) with two sureties of like amount each to the satisfaction of Sri R.S. Mishra, Juvenile Justice Board, Garhwa in connection Mearl P.S. Case No.108 of 2009 corresponding to G.R. No.1329 of 2009 subject to the following conditions: -