NARENDRA KUMAR GODARA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioner (juvenile- through his natural guardian father Father Krishan Lal Jat S/o Shri Devi Lal Jat) as well as learned Public Prosecutor.

(2.) The allegation against the petitioner is of offences under Sections 302, 341, 323, 109, 147, 148 and 149 IPC and Section 27 of Arms Act and Section 3(2)(V) SC/ST (Prevention of Atrocities) Act, 1989. The bail application filed by the petitioner under Section 12 of the Act of 2015 before learned Principal Magistrate, Juvenile Justice Board, Sriganganagar was rejected vide order dated 18.12.2020. Being aggrieved by the said order, an appeal was filed by the petitioner before the Session Court, Sriganganagar and the same has been dismissed vide impugned order dated 7.1.2021.

(3.) Being aggrieved of the orders dated 18.12.2020 and 7.1.2021 passed by the learned courts below, the petitioner has preferred this revision petition before this Court.