Gravity of Offence and Victim Statements are Not Grounds for Denying Bail to Juveniles under Section 12 of J.J. Act

The appellant, a juvenile, was accused of offenses under Section 64(1) of the BNS, Sections 4/6 of the POCSO Act, and various sections of the SC/ST Act

The prosecution alleged the appellant was found in the victim's room at night, refused to marry her after a village panchayati, and' the victim (aged approximately 15 years) supported the allegations in her statement under Section 183 BNSS

The Children Court, Madhubani, rejected the appellant’s regular bail application on 19.11.2025, primarily citing the gravity of the offense and the victim's statement

The appellant challenged this, asserting the case was a false implication to pressure him into marriage and noting the victim's refusal of medical examination

Section 12 of the Juvenile Justice (Care and Protection of Children) Act, 2015, which mandates that a juvenile "shall" be released on bail notwithstanding the Code of Criminal Procedure, unless release brings them into association with known criminals, exposes them to danger, or defeats the ends of justice

Juvenile in Conflict with Law v. State of Rajasthan (2024) and Lalu Kumar @ Lal Babu v. State of Bihar (2019) to establish that bail is the rule and the gravity of the offense is irrelevant

Section 3 of the J.J. Act, emphasizing the "Principle of best interest" and "Institutionalisation as a measure of last resort"

The Court observed that the lower court erroneously rejected bail based on the nature of the offense and the victim's statement, factors which are not permissible grounds under Section 12 of the J.J. Act

Analyzing the Social Investigation Report (SIR), the Court found the appellant had no criminal antecedents, a satisfactory conduct record among co-villagers, and that the incident likely stemmed from a love affair complicated by caste differences

The Court reasoned that "ends of justice" in juvenile law refers to the welfare and rehabilitation of the child, not punishment

Since there was no evidence suggesting the appellant would fall into criminal association or face moral danger, the statutory exceptions were not applicable

It held that the appellant was entitled to bail as no grounds for refusal under Section 12 existed

The appellant was ordered to be released on a bail bond of Rs. 10,000/- with an undertaking from his father to ensure supervision

Additionally, the Court directed the District Magistrate and the Secretary, DLSA, Madhubani, to provide welfare support and rehabilitation schemes to the appellant's family due to their poverty