LALIT SOLANKI Vs. STATE OF RAJASTHAN

JUDGEMENT

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

(2.) The allegation against the petitioner is of offence under Sections 397, 302, 201, 120-B IPC. 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, Jodhpur was rejected vide order dated 22.12.2020. Being aggrieved by the said order, an appeal was filed by the petitioner before the learned Special Judge (Commission for Protection of Child Rights Act, 2005) Cases, Jodhpur and the same has been dismissed by learned Special Judge vide order dated 02.01.2021.

(3.) Being aggrieved of the orders dated 22.12.2020 and 02.01.2021 passed by the Courts below, the petitioner has preferred this revision petition before this Court.