X Vs. STATE

JUDGEMENT

(1.) As per the report placed on record by the learned Public Prosecutor, service of notice has been effected on the respondent No.2 complainant. But nobody has appeared on his behalf to oppose the revision.

(2.) The petitioners children in conflict with law (identity of the children has been protected in view of the direction given by Hon'ble the Supreme Court in the case of Shilpa Mittal vs. State of NCT of Delhi & Ors. , 2020 AIR(SC) 405 have been confined in connection with FIR No.73/2021 registered at Police Station Phuliyankala, District Bhilwara for the offences under Sections 143 and 306 IPC IPC and are lodged at the Observation Home, Juvenile Justice Board, Bhilwara. The bail application preferred on their behalf by their natural guardian mother Geeta under Section 12 of the Juvenile Justice Act stands rejected by the Principal Magistrate, Juvenile Justice Board, Paldi, Bhilwara by order dated 10.06.2021. The appeal preferred against the said order under Section 101 of the Juvenile Justice Act stands rejected by the learned Additional Sessions Judge No.2, Bhilwara by order dated 18.06.2021. These two orders are assailed by the petitioners through their natural guardian in this revision preferred under Section 397 of the Cr.P.C. read with Section 401 CrPC and Section 102 of the Juvenile Justice Act.

(3.) I have heard and considered the submissions advanced by learned counsel representing the petitioners and the learned Public Prosecutor and have gone through the impugned orders as well as the case diary.