VINOD YADAV Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioner(a juvenile- through his guardian father) as well as learned Public Prosecutor appearing on behalf of the respondent-State assisted by learned counsel for the complainant.

(2.) This revision petition under Section 53 of the Juvenile Justice(Care and Protection of Children) Act, 2000(hereinafter referred to as 'the Act of 2000') has been filed against the order dated 05.03.2013 passed by District and Sessions Judge, Alwar(hereinafter referred to as 'the Appellate Court') in Criminal Appeal No. 71/2013, whereby the Appellate Court dismissed the appeal of the petitioner and upheld the order dated 23.02.2013 passed by the Principal Magistrate, Juvenile Justice Board, Alwar in FIR No. 279/2012 registered at Police Station Bansur District Alwar, for offence under Sections 376(2)(g) IPC, dismissing the bail application of the petitioner filed under Section 12 of the Act of 2000.

(3.) The allegation of offence against the petitioner is under Sections 376(2)(g) IPC. The bail application filed by the petitioner under Section 12 of the Act of 2000 before Principal Magistrate, Juvenile Justice Board, Alwar was rejected vide order dated 23.02.2013. Being aggrieved by the said order, an appeal under Section 52 of the Act of 2000 was filed by the petitioner before the Appellate Court and the same has been dismissed by learned Appellate Court vide impugned order dated 05.03.2013. Dissatisfied by the orders dated 23.02.2013 and 05.03.2013 passed by the Courts below, the petitioner has preferred this revision petition under Section 53 of the Act of 2000 before this Court.