MAHENDRA KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The allegation against the petitioner is of offence under Sections 147, 148, 149, 323, 307, 302/34 IPC. The bail application filed by the petitioner under Section 12 of the Juvenile Justice (Care and Protection of Children). Act, 2015 before the court of Additional Chief Judicial Magistrate (Rent Tribunal), Udaipur was rejected vide order dated 03.06.2020. Being aggrieved by the said order, an appeal was filed by the petitioner before the learned Additional Sessions Judge No.4, Udaipur and the same has been dismissed by learned Additional Sessions Judge vide order dated 12.06.2020.

(2.) Being aggrieved of the orders dated 03.06.2020 and 12.06.2020 passed by the Courts below, the petitioner has preferred this revision petition before this Court.

(3.) Learned counsel for the petitioner submits that from perusal of the FIR it is evident that the name of the present petitioner is not mentioned in the FIR as well as the statement of Hakri Devi (complainant). Later on, the statement of Bhura Lal was recorded, who stated that the petitioner and one accused-Mahesh gave beating to the deceased. The said co-accused, who is also juvenile, has already been granted bail by the learned Sessions Judge and the case of the present petitioner is similar to that of the co-accused.