X Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant revision has been preferred by the petitioner-'X' through his natural guardian S/o Uda Bairawa (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, who has been confined in connection with FIR No.216/2019 registered at the Police Station Baneda, District Bhilwara for the offences under Sections 376 IPC and 5/6 of POCSO Act and is presently lodged at the Children Home, Bhilwara.

(2.) 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, Bhilwara vide order dated 19.2.2021. The appeal preferred against the said order has been dismissed by the Children Court, Bhilwara i.e. Special Judge, POCSO Act Cases No.1, Bhilwara constituted under the Commissions for Protection of Child Rights Act, 2005 vide order dated 25.2.2021. These two orders are assailed in this revision.

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