JAI NARAIN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard the learned coimsel for the petitioner (a juvenile through his guardian father) as well as learned Public Prosecutor.

(2.) This revision petition under Sec. 397/401 Crimial P.C. has been filed against the order dated 24.2.2012 passed by the learned Sessions Judge, Bikaner in Criminal Appeal No. 19/2012 whereby the Court below dismissed appeal of the petitioner and uphold order dated 23.2.2012 dismissing him bail under Sec. 12 of the Juvenile Justice (Care and Protection of Children) Act, 2000 passed by the Principal Magistrate, Juvenile Justice Board, Bikaner in F.I.R. 1/2012, registered at Police Station-Jainsar for offences punishable under Sections 342, 363, 366, 376 I.P.C.

(3.) The allegation of offence against the petitioner is abduction by enticing, detaining and rape with a girl of his village aged 13 years. The petitioner is stated to be a teen-age student of class 10th.