ROHIT Vs. STATE

JUDGEMENT

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

(2.) The allegation against the petitioners is of offence under Sections 147, 148, 149, 341, 323, 332, 353, 394, 435, 188, 269, 270, 384, 336, 120B IPC and Section 3 of Prevention of Damage to Public Property Act and Section 8B of National Highway Authority Act and Section 51 of Disaster Management Act.

(3.) The bail application filed by the petitioner under Section 12 of the Act of 2015 before Principal Magistrate, Juvenile Justice Board, Dungarpur was rejected vide order dated 22.10.2020. Being aggrieved by the said order, an appeal was filed by the petitioner before the learned Sessions Judge, Dungarpur and the same has been dismissed by learned Appellate Court vide impugned order dated 27.10.2020.