RAJVEER SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

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

(2.) The allegation against the petitioner is of offence/s lev- elled against him in the matter. The bail application filed by the petitioner under Section 12 of the Act of 2015 before the con- cerned 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 im- pugned order.

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