RAKESH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) AGGRIEVED by the order dated 25.02.2011, passed by the Principal Magistrate, Juvenile Justice Board, Alwar, whereby the learned Magistrate has denied the benefit of bail to the petitioners under Section 12 the Juvenile Justice (Care & Protection of Children) Act, 2000 ('the Act', for short) and aggrieved by the order dated 01.03.2011, passed by the learned District and Sessions Judge, Alwar, whereby the learned Judge has dismissed the criminal revision filed by the petitioners against the order dated 25.02.2011, the petitioners have approached this Court.

(2.) MR. Deepak Soni, the learned counsel for the petitioners, has vehemently contended that the petitioners have been falsely implicated in this case. Moreover, all the three petitioners are minor, who have their examinations from 17th March, 2011 till 07th April, 2011. In case the bail is not granted to them, it will jeopardize their life. Thus, they should be granted the benefit of bail.