DINESH CHOTIA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned Counsel for the petitioner (juvenile- through his natural guardian father Kishna Ram S/o Hari Ram) as well as learned Public Prosecutor.

(2.) The allegation against the petitioner is of offence under Sections 306, 354(A) I.P.C. and Section 11 (iv)/(xii) of POCSO Act. The bail application filed by the petitioner under Section 12 of the Act of 2015 before Principal Magistrate, Juvenile Justice Board, Nagaur was rejected vide order dated 4.12.2019. Being aggrieved by the said order, an appeal was filed by the petitioner before the learned Addl. Sessions Judge No. 1, Nagaur and the same has been dismissed by learned Appellate Court vide impugned order dated 6.12.2019.

(3.) Being aggrieved of the orders dated 4.12.2019 and 6.12.2019 passed by the Courts below, the petitioner has preferred this revision petition before this Court.