MASTER X Vs. STATE

JUDGEMENT

(1.) The instant revision has been preferred by the petitioner-'X' through his natural guardian Kamal Singh (identity of the petitioner being a child in conflict with law is not being disclosed in view of the Supreme Court judgment in the case of Shilpa Mittal Vs. State of NCT, Delhi & Ors. , 2020 AIR(SC) 405) has been confined in connection with FIR No.163/2021 registered at the Police Station Sadar, District Barmer for the offences under Sections 323, 365, 384, 392 and 377/511 of the IPC and is presently lodged at the Observation Home, Barmer. The application for bail filed on his behalf under Section 12 of the Juvenile Justice (Care & Protection Of Children) Act, 2015 was rejected by the Juvenile Justice Board, Barmer vide order dated 05.06.2021. The appeal preferred against the said order has been dismissed by the Child Court (Sessions Judge), Balotra vide order dated 15.06.2021. These two orders are assailed in this revision.

(2.) I have heard and considered the submissions advanced by the petitioner's counsel, learned Public Prosecutor and counsel for the complainant and have gone through the material available on record.

(3.) As per the FIR, pertinent and specific allegations regarding commission of offences are attributed by the complainant to the accused Kishore Singh. The petitioner child is not named in the FIR.