Satrohan vs State of U.P.

Khem Karan, J.—Heard. Satrohan is involved in Crime No. 73 of 1999 u/s 2/3, Uttar Pradesh Gangsters Act, 1986, P. S. Ramkot, district Sitapur.

Annexures-4, 5 and 6 which are the copies of orders passed by the juvenile court at Sitapur, these leave no doubt that he is a juvenile. Sri K. K. Tiwari says that the applicant is still a juvenile, below 16 years of age. It is surprising that the designated court, which rejected bail in case under Gangsters Act, could not notice this fact. He ought to have sent this matter to juvenile court for considering the bail also. The applicant is entitled to bail.

Let he be released on bail, on his furnishing a personal bond and two sureties one of which should be his father and if he is not alive, his mother and if both are not alive, any other near relative in whose custody he was before he was put in prison and on executing an undertaking by such father or mother or relative, as the case may be, that he would take proper care of the applicant and would not allow him to fall in company of undesirable elements. These bonds shall be to the satisfaction of the designated court.