TAUSIF RAJA Vs. STATE

JUDGEMENT

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

(2.) The allegation against the petitioner is of offence under Section 302, 120B IPC. The bail application filed by the petitioner under Section 12 of the Act of 2015 before learned Special Additional Chief Judicial Magistrate (PCPNDT) Act Cases, udaipur was rejected vide order dated 04.06.2020. Being aggrieved by the said order, an appeal was filed by the petitioner before the learned Sessions Judge (Children Court), Udaipur and the same has been dismissed by learned appellate Court vide impugned order dated 10.06.2020.

(3.) Being aggrieved of the orders dated 04.06.2020 and 10.06.2020 passed by the Courts below, the petitioner has preferred this revision petition before this Court.