JOGA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) 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 6.11.2019 passed by the Special Judge, Protection of Children from Sexual Offences Act, 2012 and Commission for Protection of Child Rights Act, 2005, Balotra, District Barmer (for short 'the Appellate Court' hereinafter), whereby the Appellate Court has dismissed the appeal filed by the juvenile through his natural guardian against the order dated 31.10.2019 passed by Principal Magistrate, Juvenile Justice Board, Barmer (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.

(2.) Learned Counsel for the petitioner has submitted that the allegations against the petitioner of commiting sexual assault upon the prosecutrix and trespassing her house are false. It is submitted that as a matter of fact the petitioner and the prosecutrix were in relation and the petitioner went to the house of the prosecutrix on her call. It is further submitted that the family members of the prosecutrix found both of them in the house and tried to catch hold of the petitioner but he ran away from the scene of crime and thereafter this false FIR has been lodged against the petitioner.

(3.) Heard the learned Counsel for the petitioner and the material available on record.