RAVI Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present revision has been filed by the petitioner Ravi against respondent State of Haryana, challenging the impugned order dated 17.01.2017 passed by learned Principal Magistrate, Juvenile Justice Board, Rohtak vide which the bail application filed by the petitioner was dismissed and also challenging the judgment dated 22.02.2017 passed by learned Addl. Sessions Judge, Rohtak, vide which appeal filed by petitioner was also dismissed.

(2.) Notice of motion was issued. Learned State counsel appeared and contested the petition.

(3.) I have heard learned counsel for the petitioner as well as learned State counsel and have gone through the record.