SAMPAT RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) - Heard.

(2.) Issue notice Learned Public Prosecutor accepts notice. With the consent-of the parties, the revision is finally decided.

(3.) The present revision petition has been filed by the petitioner through his natural guardian mother Smt. Sita under Section 53 of the Juvenile Justice Act, 2000 challenging the order dated 30.8.2012 passed by the learned Metropolitan Sessions Judge, Jodhpur whereby he rejected the appeal filed by the petitioner challenging the order dated 30.7.2012 passed by the learned Chief Metropolitan Magistrate, Juvenile Justice Board, Jodhpur rejecting the prayer of the petitioner for his release to his guardian mother Smt. Sita. The petitioner has been charge-sheeted for offences under Sections 363, 366 and 376 Indian Penal Code.