BHARATI MEENA Vs. ANITA MEENA

JUDGEMENT

(1.) This criminal revision petition under Section 102 of the Juvenile Justice (Care and Protection of Children) Act, 2015 (for short 'the Act of 2015' hereinafter) is directed against the order dated 11.12.2019 passed by the learned Special Judge, Protection of Children from Sexual Offences Act, 2012 and Commission for Protection of Child Rights Act, 2005, No. 1, Udaipur (for short 'the Appellate Court' hereinafter), whereby the Appellate Court has dismissed the appeal filed by the juvenile through his natural guardian against the order dated 6.12.2019 passed by Principal Magistrate, Juvenile Justice Board, Udaipur (for short 'the Trial Court' hereinafter) on an application under Section 12 of the Act of 2015, whereby the prayer for releasing the juvenile on bail was dismissed by the Trial Court.

(2.) Learned Counsel for the petitioner has submitted that no other case is pending against the petitioner.

(3.) Heard the learned Counsel for the petitioner and the learned Public Prosecutor and perused the material available on record.