KISHNA RAM Vs. STATE

JUDGEMENT

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

(2.) The allegation against the petitioner is of offence under Section 9/51 of Wild Life Protection Act. The bail application filed by the petitioner under Section 12 of the Act of 2015 before Principal Magistrate, Juvenile Justice Board, Bikaner was rejected vide order dated 19.11.2020. Being aggrieved by the said order, an appeal was filed by the petitioner before the learned Special Judge, Child Right Protection Commission Act, 2005, Bikaner and the same has been dismissed by learned Appellate Court vide impugned order dated 20.11.2020.

(3.) Being aggrieved of the orders dated 19.11.2020 and 20.11.2020 passed by the Courts below, the petitioner has preferred this revision petition before this Court.