RAVI KUMAR Vs. STATE

JUDGEMENT

(1.) Heard learned counsel for the petitioner (juvenile- through representative) as well as learned Public Prosecutor appearing on behalf of the respondent-State.

(2.) The allegation against the petitioner is of offence/s levelled against him in the matter. The bail application filed by the petitioner under Sec. 12 of the Act of 2015 before the concerned Principal Magistrate, Juvenile Justice Board, was rejected vide impugned order. Being aggrieved by the said order, an appeal was filed by the petitioner before the learned Appellate Court and the same has been dismissed by learned Appellate Court vide impugned order.

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