Abhishek Kumar vs State Of Bihar

Heard the learned counsel for the petitioner and the learned A.P.P. for the State.

The present revision petition is directed against the order dated 04.09.2020 passed by the learned Juvenile Justice Board, Nawada in POCSO /J.I.N.

No. 55 of 2019/ 670 of 2020, whereby and whereunder the prayer of the petitioner for grant of bail has been rejected as also for quashing of the order

dated 03.11.2020 passed in Criminal Appeal (J) No. 12 of 2020, arising out of Akbarpur P.S. Case No. 479 of 2019, whereby and whereunder the

learned 1st Additional Sessions Judge-cum-Special Judge, Nawada has rejected the appeal and upheld the aforesaid order dated 04.09.2020.

The case of the prosecution in brief as per the written complaint submitted by the informant before the Officer In-Charge, Akbarpur Police Station is

that on 27.10.2019 at about 3:00 P.M. in the afternoon when the daughter of the informant, aged about 7 years, was playing at the bridge situated near

the house, the victim girl had come back to the house in a bad state and was limping as also blood was oozing out from her private part. It is further

alleged that when the informant had asked her daughter as to what had happened, she disclosed that while she was playing at the bridge, the petitioner

herein had caught hold of her hand and had told her that he would give her chocolate and then he had taken her inside the field where he had opened

her pant and had committed wrong with her. It is also alleged that when the informant had opened the pant of the victim girl she found that blood was

oozing out from her private part. On the basis of the aforesaid statement of the informant, the connected case i.e. Akbarpur P.S. Case No. 479 of

2019 was registered by the police under Section 376 of the Indian Penal Code and Sections 4/8 of the POCSO Act.

The learned counsel for the petitioner has submitted that the petitioner has been falsely implicated in the present case, is having a clean antecedent

and is languishing in the observation home since 04.11.2019. It is further submitted that the petitioner has been declared juvenile by an order dated

27.08.2020 passed by the Juvenile Justice Board, Nawada and his age has been assessed to be 15 years, 5 months and 25 days as on the date of

occurrence, hence Sections 15, 18 & 19 of the Juvenile Justice (Care & Protection of Children) Act, 2015 would not be attracted, thus there is no

likelihood of regular sentence being passed against the petitioner and at best the petitioner can be tried as a juvenile, hence considering the maximum

detention period, the petitioner be granted bail.

Per contra, the learned A.P.P. for the State has submitted that the petitioner has engaged in a heinous crime of committing wrong with a 7 year old

child, hence no mercy should be shown against him and moreover there are ample materials in the case dairy to suggest the complicity of the

petitioner in the alleged crime, especially the statement of the victim girl made under Section 164 Cr.P.C. before the learned Magistrate which also

fully supports the allegation levelled against the petitioner. It is further submitted that the medical report also corroborates the alleged occurrence

inasmuch as in the opinion of the doctor, who had examined the victim girl, evidence of sexual intercourse has been found.

I have heard the learned counsel for the parties and perused the materiel on record as also those available in the case diary from which it is apparent

that prima facie a case is definitely made out against the petitioner herein for the offences alleged and the wrong committed by the petitioner with a 7

year old child also stands prima facie, substantiated as would be apparent from the materials collected during the course of the investigation by the

police which have duly been recorded in the case dairy, hence I do not find any infirmity in the order dated 04.09.2020 passed by the Juvenile Justice

Board, Nawada as also the order dated 03.11.2020 passed by the learned 1st Additional and Sessions Judge-cum-Special Judge, Nawada. This Court

further finds from a bare perusal of the materials available on record that release of the petitioner on bail would definitely defeat the ends of justice,

hence I am not inclined to grant bail to the petitioner at this stage.

Accordingly, the present petition stands dismissed.