ASHOK Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This revision petition has been filed by the petitioner under Section 53 of the Juvenile Justice (Care and Protection of Children) Act, 2000 read with Section 397/401 Criminal Procedure Code against the order dated 6.1.2010 passed by the learned Special Judge, SC/ST (Prevention of Atrocities Cases) Alwar in Criminal Appeal No. 73/2009 by which the appeal filed by the petitioner has been dismissed and against the order dated 21.11.2009 passed by the Principal Magistrate and Juvenile Justice Board, Alwar in relation to F.I.R. No. 368/2009 registered at Police Station Tijara District Alwar for the offence under Sections 367, 376(2)(G) and 323 Indian Penal Code. whereby the application filed by the petitioner under Section /12 of the Juvenile Justice (Care and Protection of Children) Act, 2000 has been rejected.

(2.) Brief facts of the case are that on complainant submitted an F.I.R. No. 368/2009 registered at Police Station Tijara District Alwar for the offence under Sections 367, 376(2)(G) and 323 Indian Penal Code.

(3.) Thereafter, the petitioner moved his bail application before the Principal Magistrate and Juvenile Justice Board, Alwar but the same was rejected vide order dated 21.11.2009.