Kereet Kumar Alias Kireet Alias Neetu vs State of Punjab

Vijender Singh Malik, J.—In this petition, brought u/s 438 Cr.P.C. for grant of anticipatory bail, Kereet Kumar alias Kireet alias Neetu, the petitioner is claimed by learned counsel for the petitioner to be a juvenile at the time of the alleged occurrence. Annexure P1 is placed on the file as copy of his birth certificate, which gives his date of birth as 2.12.1993. The occurrence is stated to be of 18.10.2011 and in view of the date of his birth appearing in Annexure P1, he would be less than 18 years of age on the date of occurrence. Learned counsel for the petitioner has submitted that the court of Additional Sessions Judge, dealing with the application for pre-arrest bail of the petitioner did not determine the question of juvenility of the petitioner, though the said question was raised before it. He has referred me in this regard to the provisions of section 7A of the Juvenile Justice (Care and Protection of Children) Amendment Act, 2006 (for short, "the Act") which prescribes that whenever a claim of juvenility is made before any court, the court shall make an enquiry, take such evidence as may be necessary (but not an affidavit) so as to determine the age of such person and shall record a finding whether the person is a juvenile or not stating his age as nearly as may be.

In view of the provisions of section 7A of the Act, the question of juvenility can be decided after a due enquiry conducted in terms of the said section and for that matter, the court has to take evidence. Consequently, the petition in hand is disposed of with a direction to the petitioner to surrender/appear before the Principal Magistrate/Chief Judicial Magistrate, Bathinda on or before 20.4.2012 and the petitioner shall move an appropriate application before the Principal Magistrate alongwith the evidence claiming himself to be juvenile, whereupon the Principal Magistrate shall take decision in accordance with the Act. In the meanwhile, the petitioner shall not be arrested, provided he furnished bail bonds to the satisfaction of the Principal Magistrate on his appearance before him. It has to be made clear that despite the decision of juvenility of the petitioner in his favour, the matter of bail would be considered in accordance with the provisions of section 12 of the Act.