KUMARI REKHA Vs. STATE

JUDGEMENT

(1.) THIS revision petition has been filed by the petitioner under Section 53 of the Juvenile Justice (Care & Protection of Children) Act, 2000 read with section 397/401 Cr.P.C. against the order dated 20.3.2010 passed by learned Addl. District & Sessions Judge No. 2, Bharatpur (for short 'the learned appellate court') in criminal appeal No. 16/2010, by which the appeal filed by the petitioner has been dismissed and against the order dated 18.2.2010 passed by Principal Magistrate, Juvenile Justice Board, Bharatpur (for short 'the learned trial court') in relation to FIR No. 480/2007 registered at Police Station Kaman for the offence u/s. 143, 302, 379 and 396 IPC whereby the application filed by the petitioner under section 12 of the Juvenile Justice (Care & Protection of children) Act, 2000 has been rejected. Brief fact of the case are that the complainant submitted an FIR No. 480/2007 registered at Police Station Kaman.

(2.) THEREAFTER , the petitioner moved his bail application before the learned trial court but the same was rejected vide order dated 18.2.2010.

(3.) IN this revision petition the learned counsel for the petitioner has placed reliance upon an order passed by this Court in S.B. Criminal Revision Petition No. 895/2008, Rakesh v. State of Rajasthan in which benefit of bail to accused Rakesh has been given and his prayer is very simple that the case of the present petitioner is not distinguishable to that of accused person i.e. Rakesh.