KISHORE ABDUL RAHIM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present revision petition has been filed on behalf, of the petitioner who is juvenile seeking his release from custody to the guardianship of his father Abdul Karim.

(2.) Petitioner has been detained in connection with the case arising out of FIR No. 19/2011 of the Police Station Badnor, District Bhilwara for the offence under Secs. 147, 148, 149, 302 and 120 IPC.

(3.) Petitioner filed an application seeking release before the learned Principal Magistrate, Juvenile Justice Board, Bhilwara which was rejected, on which the petitioner preferred an appeal under Sec. 52 of the Juvenile Justice (Protection & Care) Act, 2000 which came to be considered by the learned Sessions Judge, Bhilwara who rejected the same on 04.05.2011. Accordingly, the present revision petition.