(1.) This matter is listed for admission. Heard the learned counsel for the petitioner and learned High Court Government Pleader appearing for the respondent-State.
(2.) The factual matrix of the case of the prosecution is that, this petitioner, who is aged about 17 years, along with other accused persons, who are 21 in number, committed murder of two persons. Hence, the police have investigated the matter and filed the charge-sheet.
(3.) Learned counsel for the petitioner would submit that an application was filed before the Juvenile Justice Board to enlarge him on bail and the Juvenile Justice Board, vide order dtd. 4/1/2019, rejected the application filed under Sec. 12(1) of the Juvenile Justice (Care and Protection of Children) Act, 2015. Being aggrieved by the order of the Juvenile Justice Board, an appeal is filed before the Appellate Court in Crl.A.No.57/2020. The Appellate Court also, vide order dtd. 31/1/2020 dismissed the appeal. Hence, the present revision petition is filed before this Court.