Jaya Roy, J.@mdashHeard 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. Learned Counsel for the State Mr.Shekhar Sinha has submitted that the earlier the prayer for bail of the Petitioner was rejected.
4. 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:-
1. His father will give undertaking before the trial court that he will look after his son so that his son will not mix up again with the known criminals
or any association of other criminals.
2. His father will execute a bond for the good behaviour and will being of his son for the period of two years.
3. Both the bailors will be his close relative having immovable property within the jurisdiction of the trial Court.
Accordingly, this Criminal Revision is allowed.