DHEERAJ KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

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

(2.) The allegation against the petitioner is of offence under Ss. 302, 147 and 149 IPC. The bail application filed by the petitioner under Sec. 12 of the Juvenile Justice (Care and Protection of Children). Act, 2015 before the Principal Magistrate, Juvenile Justice Board, Sri Ganganagar was rejected vide order dtd. 14/12/2020. Being aggrieved by the said order, an appeal was filed by the petitioner before the learned Judge, Children Court (Sessions Judge), Sri Ganganagar and the same has been dismissed by learned Sessions Judge vide order dtd. 19/12/2020.

(3.) Being aggrieved of the orders dtd. 14/12/2020 and 19/12/2020 passed by the Courts below, the petitioner has preferred this revision petition before this Court.