SHAITAN SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant criminal revision petition under Sec. 397 read with Sec. 401 of Criminal Procedure Code against the order dtd. 13/10/2022 passed by Mr. Sudheer Pareek, learned Juvenile Court (Sessions Judge), Bundi, Rajasthan (referred to as 'the appellate court' hereinafter) in Criminal Appeal No. 189/2022, whereby the Appellate Court has dismissed the appeal filed by the juvenile through his natural guardian- Mother Dhanni Bai Wife Of Sharwan Kahar against the order dtd. 12/9/2022 passed by learned Principal Magistrate, Juvenile Justice Board, Bundi (referred to as 'the Trial Court' hereinafter) on an application filed under Sec. 12 of the Juvenile Justice (Care and Protection of Children) Act, 2015 (hereinafter referred as 'The Act of 2015'), rejecting the prayer for releasing the juvenile on bail in connection with FIR No. 159/2022 registered at Police Station Gendoli, Distt. Bundi.

(2.) The notice issued by this Court to the private respondent regarding hearing of the bail plea has been served as stated by learned counsel for the State. The intimation be taken on record. The report of the Probation Officer favors the interest of the juvenile.

(3.) Heard learned counsel for the parties and perused the record.