KRISHNA @ KRISHAN SINGH 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.

(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') and Section 397 read with Section 401 Cr.P.C. has been filed against the order dated 01.03.2013 passed by learned Sessions Judge, Dholpur(hereinafter referred to as 'the Appellate Court') in Criminal Appeal No. 14/2013, whereby the Appellate Court dismissed the appeal of the petitioner and upheld the order dated 07.02.2013 passed by the Principal Magistrate, Juvenile Justice Board, Dholpur in FIR No. 50/2013 registered at Police Station Kotwali, Dholpur, for offence under Sections 457, 306, 309, 376 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 Sections 457, 306, 309, 376 IPC. The bail application filed by the petitioner under Section 12 of the Act of 2000 before Principal Magistrate, Juvenile Justice Board, Dholpur was rejected vide order dated 07.02.2013. 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 01.03.2013. Dissatisfied by the orders dated 01.03.2013 and 07.02.2013 passed by the Courts below, the petitioner has preferred this revision petition under Section 53 of the Act of 2000 and Section 397 read with Section 401 Cr.P.C. before this Court.