RATAN Vs. KAILASH

JUDGEMENT

(1.) Heard learned counsel for the petitioner (juvenile- through his natural guardian mother-Smt.Pyari Devi) as well as learned Public Prosecutor appearing on behalf of the respondent-State.

(2.) The allegation against the petitioner is of offence under Sections 363, 366A, 343, 376(D) IPC and Section 3/4, 5/6 POCSO Act. The bail application filed by the petitioner under Section 12 of the Juvenile Justice (Care and Protection of Children). Act, 2015 before the Principal Magistrate, Juvenile Justice Board, Bhilwara was rejected vide order dated 26.06.2020. Being aggrieved by the said order, an appeal was filed by the petitioner before the learned Special Judge (POCSO Act Cases) No.1, Bhilwara and the same has been dismissed by learned Special Judge vide order dated 30.06.2020.

(3.) Being aggrieved of the orders dated 26.06.2020 and 30.06.2020 passed by the Courts below, the petitioner has preferred this revision petition before this Court.