SANDESH S/O SHRI RAMESH Vs. STATE

JUDGEMENT

(1.) Learned counsel for the parties have been heard through video conferencing.

(2.) This criminal revision petition has been filed under Section 102 of the Juvenile Justice (Care and Protection of Children) Act, 2015 ('the Act') against the order dated 17.01.2020 passed by the learned Special Judge (POCSO Act Cases), Churu, whereby the appeal filed by the petitioner juvenile through his natural guardian father against the order dated 09.01.2020 passed by Principal Magistrate, Juvenile Justice Board, Churu on an application for being released under Section 12 of the Act has been dismissed.

(3.) It is submitted by learned counsel for the petitioner that in S.B. Cr. Revision Petition No.282/2020 filed by similarly placed co- accused Arsad S/o Razak, he has been ordered to be released on personal bond by a Coordinate Bench of this Court on 08.04.2020 and that the case of the petitioner is not different from the said co-accused.