DHARMRAJ Vs. STATE

JUDGEMENT

(1.) In wake of onslaught of COVID-19, lawyers have been advised to refrain from coming to the Courts.

(2.) This criminal revision petition under Section 102 of the Juvenile Justice (Care and Protection of Children) Act, 2015 (for short 'the Act of 2015' hereinafter) is directed against the order dated 02.09.2020 passed by the learned Sessions Judge, Udaipur (for short 'the appellate court' hereinafter), whereby the appellate court has dismissed the appeal filed by the juvenile through his natural guardian father against the order dated 21.08.2020 passed by Principal Magistrate, Juvenile Justice Board, Udaipur (for short 'the trial court' hereinafter) on an application under section 12 of the Act of 2015, whereby the prayer for releasing the juvenile on bail was dismissed by the trial court.

(3.) Learned counsel for the petitioner submits that the Probationer Officer s report is favourable and charge-sheet has been filed in the matter.