DINESH SIHAG Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioner (juvenile- through his natural guardian Uncle Subhash Kumar) as well as learned Public Prosecutor appearing on behalf of the respondent-State.

(2.) The allegation against the petitioner is of offence under Sections 363, 366, 376(2)(N), 302 IPC and Section 3(2), 5(L)/6 POCSO Act. The bail application filed by the petitioner under Section 12 of the Juvenile Justice (Care and Protection of Children). Act, 2015 before the Principal Magistrate, Juvenile Justice Board, Bikaner was rejected vide order dated 03.12.2020.

(3.) Being aggrieved by the said order, an appeal was filed by the petitioner before the learned Special Judge (POCSO Act Cases), Bikaner and the same has been dismissed by learned Special Judge vide order dated 07.12.2020.