RATANLAL Vs. STATE

JUDGEMENT

(1.) Heard learned counsel for the petitioner (juvenile- through his natural guardian Father Mohanlal) and counsel for the complainant as well as learned Public Prosecutor.

(2.) The allegation against the petitioner is of offence under Sections 306, 305 & 376 of IPC and under Section 5L/6 of POCSO Act. The bail application filed by the petitioner under Section 12 of the Act of 2015 before learned Principal Magistrate, Juvenile Justice Board, Chittorgarh was rejected vide order dated 24.08.2020. Being aggrieved by the said order, an appeal was filed by the petitioner before the learned Special Judge, POCSO Act Cases, Chittorgarh in Criminal Appeal No.11/2020 and the same has been dismissed by learned Appellate Court vide impugned order dated 02.09.2020.

(3.) Being aggrieved of the orders dated 24.08.2020 and 02.09.2020 passed by the Courts below, the petitioner has preferred this revision petition before this Court.