PRADEEP KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Shri Mahendra Singh, father/uncle of petitioners, has appeared and argued the matter.

(2.) This revision petition has been filed by juvenile petitioners, namely, Pradeep Kumar, aged about 14 years, Amardeep Singh @ Mulayam, aged about 13 years, Gurdeep Singh, aged about 15 years, through their father/uncle Shri Mahendra Singh, dissatisfied with the order dated 05.08.2010 of the learned Court of Sessions, Bharatpur, rejecting their criminal appeal No. 108/2010 filed under Section 52 of the Juvenile Justice Act, 2000 (for short, 'the Act of 2000'), which upheld the order dated 29.07.2010 of the Juvenile Justice Board, Bharatpur, passed in F.I.R. No. 95/2010 lodged at Police Station Halena, District Bharatpur, for offence under Sections 143, 323, 341, 302 of the IPC and Section 3(i)(x) of the SC/ST Act, refusing to grant bail to them under Section 12 of the Act of 2000.

(3.) Mahendra Singh, father of petitioner No. 2 Amardeep Singh @ Mulayam and petitioner No. 3 Gurdeep Singh and uncle of petitioner No. 1 Pradeep Kumar, has argued that all the petitioners are minor and have been falsely implicated in the matter. One of the petitioners, namely, Pradeep Kumar was initially given beating by the complainant party which led to the incident in which Sultan sustained head injury and succumbed thereto. It is contended that the allegation of causing that fatal injury is against Samunder and not against any of present petitioners. All other injured have received simple injuries except Samapati Devi, who received one injury on her finger which was found to be grievous but that injury too has not been assigned to the present petitioners. Petitioners are admittedly juvenile.