VIRENDRA SINGH Vs. STATE

JUDGEMENT

(1.) By this revision petition under Section 102 of the Juvenile Justice (Care and Protection of Children) Act, 2015 (hereinafter to be referred as 'the Act'), the petitioner, who is a "juvenile in conflict with law" has challenged the order dated 07.03.2020 passed by the Special Judge (Protection of Children from Sexual Offence) Act and Child Rights Protection Commission Act, Jodhpur Metropolitan, Jodhpur, in Criminal Appeal No.14/2020 dismissing the appeal filed by the petitioner against the order dated 06.03.2020 passed by the Principal Magistrate, Juvenile Justice Board, Jodhpur in FIR No.22/2020 registered at Police Station Mathania, District Jodhpur, for the offences under Sections 376-DA and 365 IPC read with Section 5/6-G of POCSO Act.

(2.) The bail application filed by the petitioner under Section 12 of the Act before the Juvenile Justice Board, Jodhpur was dismissed vide order dated 06.03.2020.

(3.) Being aggrieved by the said order dated 06.03.2020, an appeal under Section 101 of the Act was filed by the petitioner before the Appellate Authority and the same has been dismissed vide order dated 07.03.2020.