DEVENDRA SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This revision petition has been filed against the order dated 1.5.2012 whereby the learned Additional Sessions Judge has dismissed the appeal preferred by the present petitioner against the order of the Principal Magistrate, Juvenile Board and the application for release of the present petitioner on bail has been dismissed.

(2.) The brief facts of the case are that the present petitioner was charge- sheeted in F.I.R. No. 111/2010 for the offences under Sections 147, 149, 323, 341, 307, 384, 302 Indian Penal Code and 3/25 of the Arms Act. During the course of trial, an application was filed on behalf of the petitioner claiming himself to be juvenile upon this inquiry was conducted and vide order dated 19.3.2010, it was held that the present petitioner was juvenile on the date of occurrence and, therefore, the case of the petitioner was sent to the Juvenile Justice Board.

(3.) The present petitioner preferred an application under Sec. 12 of the Juvenile Justice (Care and Protection of Children) Act (for short 'the Act'), which was rejected and appeal has also been dismissed. Hence this petition.