DINESH S/O SH. SHANKAR LAL Vs. STATE

JUDGEMENT

(1.) Heard learned counsel for the petitioner (juvenile- through his natural guardian mother Guddi) as well as learned Public Prosecutor and learned counsel for the complainant.

(2.) The allegation against the petitioner is of offence under Sections 302, 307, 506, 447, 323, 341, 147, 148, 149, 120B IPC and Section 3/25 of Arms Act. The bail application filed by the petitioner under Section 12 of the Act of 2015 before Principal Magistrate, Juvenile Justice Board, Bikaner was rejected vide order dated 07.01.2021. Being aggrieved by the said order, an appeal was filed by the petitioner before the learned Judge, Juvenile Court, Commission for Protection of Child Rights Act, 2005, Bikaner and the same has been dismissed by learned Appellate Court vide impugned order dated 16.01.2021.

(3.) Being aggrieved of the orders dated 07.01.2021 and 16.01.2021 passed by the Courts below, the petitioner has preferred this revision petition before this Court.