NARESH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This criminal revision petition under Section 102 of the Juvenile Justice (Care and Protection of Children) Act, 2015 (for short 'the Act of 2015' hereinafter) is directed against the order dated 30.04.2021 passed by the learned Sessions Judge, Dungarpur (for short 'the Appellate Court' hereinafter), whereby the appellate court had dismissed the appeal filed by the juvenile through his natural guardian against the order dated 27.04.2021 passed by Principal Magistrate, Juvenile Justice Board, Dungarpur (for short 'the trial court' hereinafter) on an application under Section 12 of the Act of 2015 whereby, the prayer for releasing the juvenile on bail was dismissed by the trial court.

(2.) Heard learned counsel for the petitioner through video conferencing and learned GA-cum-AAG assisted by learned Public Prosecutor present-in-person. Perused the material available on record.

(3.) Learned counsel for the petitioner through video conferencing stated that petitioner is a minor boy aged 17 years; as per Section 12 of Justice Juvenile (Care and Protection of Children) Act, 2015, petitioner is entitled for bail. With these submissions learned counsel for the petitioner has prayed that petitioner may be enlarged on bail.