ARSHAD Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioner (juvenile- through his Natural Guardian Sh. Rajjak Khan) as well as learned Public Prosecutor and counsel for respondent No.2.

(2.) The allegation against the petitioner is for offences under Sections 307, 325, 323, 341, 34 of IPC. The bail application filed by the petitioner under Section 102 of the Act of 2015 before Principal Magistrate, Juvenile Justice Board, Churu was rejected vide order dated 14.12.2020. Being aggrieved by the said order, an appeal was filed by the petitioner before the learned Child Court (Session Judge), Churu and the same has been dismissed by learned Appellate Court vide impugned order dated 17.12.2020.

(3.) Being aggrieved of the orders dated 14.12.2020 and 17.12.2020 passed by the Courts below, the petitioner has preferred this revision petition before this Court.