(Prayer: Petition under Section 482 of the Code of Criminal Procedure, praying to direct the Presiding Officer, Juvenile Justice Board, Ramanathapuram to consider the bail application of the petitioner on the same day of his surrender in Crime No.451 of 2014 on the file of the respondent police.)
1. This petition has been filed praying to direct the Presiding Officer, Juvenile Justice Board, Ramanathapuram to consider the bail application of the petitioner on the same day of his surrender in Crime No.451 of 2014 on the file of the respondent police.
2. The petitioner is alleged to have committed the offences under Sections 147, 148, 341, 294(b), 324 and 506(ii) IPC in Crime No.451 of 2014.
3. The learned counsel for the petitioner would submit that the petitioner is an innocent person and he is a minor and he is nothing to do with the alleged offence and he is prepared to surrender before the lower Court to co-operate with the prosecution and his petition for bail may be ordered to be considered on the same day.
4. The learned Government Advocate (Crl. Side) has not raised any serious objection.
5. Considering the facts and circumstances of the case, this Court directs the Presiding Officer, Juvenile Justice Board, Ramanathapuram to accept the surrender of the petitioner and pass suitable orders in accordance with law under Juvenile Justice Act, in the bail application by taking into consideration of granting bail on the same day.
6. With the above direction, this Criminal Original Petition is disposed of.
Seeni Rukshan Ali @ Punai @ Lukshan v. The State Represented By Its The Inspector Of Police, Kenikarai Police Station
Seeni Rukshan Ali @ Punai @ Lukshan v. The State Represented By Its The Inspector Of Police, Kenikarai Police Station
(Before The Madurai Bench Of Madras High Court)
Criminal Original Petition No. 19828 Of 2014 | 07-11-2014
Advocate List
- For the Petitioner J.M. Hassanul Bazari, Advocate. For the Respondents A.P. Balasubramani, Govt.Advocate (Crl.Side).
Bench
- HON'BLE MR. JUSTICE S. VAIDYANATHAN
Eq Citations
- LQ/MadHC/2014/5856
Head Note
Criminal Procedure Code, 1973 — S. 437-A — Bail — Bail to minor — Petitioner, a minor, alleged to have committed offences under Ss. 147, 148, 341, 294(b), 324 and 506(ii) IPC — Petitioner's counsel submitting that petitioner is an innocent person and he is a minor and he is nothing to do with the alleged offence and he is prepared to surrender before the lower Court to co-operate with the prosecution and his petition for bail may be ordered to be considered on the same day — Held, considering the facts and circumstances of the case, Presiding Officer, Juvenile Justice Board, directed to accept the surrender of the petitioner and pass suitable orders in accordance with law under Juvenile Justice Act, 2000, in the bail application by taking into consideration of granting bail on the same day
