HARISH CHOUDHARY Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioner (juvenile- through his natural guardian Father (Padma Ram S/o Chena Ram) as well as learned Public Prosecutor.

(2.) The allegation against the petitioner is of offences under'Sections 143,'307,'323,'365,'384,'427'of IPC. The bail application filed by the petitioner under Section 12 of the Act of 2015 before learned Principal Magistrate, Juvenile Justice Board, Barmer was rejected vide order dated 07.04.2021. Being aggrieved by the said order, an appeal was filed by the petitioner before the learned Child Court (Sessions Judge), Balotra and the same has been dismissed vide impugned order dated 19.04.2021.

(3.) Being aggrieved of the orders dated 07.04.2021 and 19.04.2021 passed by the learned courts below, the petitioner has preferred this revision petition before this Court.