SARVJEET SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Petitioner Sarvjeet Singh a Juvenile in conflict with law has preferred this revision under Section 53 of the Juvenile Justice (Care and Protection of Children) Act, 2000 (hereinafter referred as 'the Act of 2000) for seeking his release on bail in connection with F.I.R. No. 158/2014; under Sections 323, 341 and 143 of Indian Penal Code Police Station Raisingh Nagar, District Sriganganagar, since he had failed to secure the bail from Juvenile Justice Board vide its order dated 27.5.2014 and learned Lower Appellate Court/ Sessions Judge, Sriganganagar in Criminal Appeal No. 91/2014 decided 29.5.2014. Hence this revision.

(2.) The brief facts of the case are that complainant Harbahs Singh gave his Purcha Bayan at Government Civil Hospital, Sriganganagar, in respect to the incident occurred on 4.5.2014, on the basis of which an F.I.R No. 158/2014 was registered against the present petitioner and other accused persons for the offences under Sections 323, 341, 143 I.P.C. and investigation commenced.

(3.) On being arrested, the revisionist moved a bail application for his release before learned Juvenile Justice Board under Section 12 of the Act of 2000 but remained unsuccessful and his such an endeavour was rejected by the learned Juvenile Justice Board vide its order dated 27.5.2014 and subsequently challenged the Board's order before learned lower Appellate Court/Sessions Judge, which also met with negative fate as his appeal too was dismissed vide judgment dated 29.5.2014 Hence, this revision.