NANU RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THE present revision petition has been filed on behalf of the petitioner - juvenile Nanu Ram being aggrieved by the order dt. 13.12.2011 passed by the learned Sessions Judge, Chittorgarh in Criminal Appeal No. 224/2011, whereby, the order dt. 08.12.2011 passed by the learned Principal Magistrate, Juvenile Justice Board, Chittorgarh rejecting the application under Sec. 12 of the Juvenile Justice Act filed on behalf of the petitioner has been affirmed. Learned counsel submits that the petitioner is facing trial for the offences under Secs. 376, 363, 366 and 34 IPC and an application was preferred on behalf of the petitioner for releasing him to the custody of his father, which has wrongly been rejected by the Courts below.

(2.) LEARNED Public Prosecutor was directed to procure the report of the Probation Officer and he has placed on record the report, as per which, the Probation Officer has expressed that there is threat to the petitioner on his being released.

(3.) I have heard learned counsel for the parties, perused the orders impugned, statement of the prosecutrix recorded under Sec. 164 Cr.P.C and have considered the arguments advanced at bar.