GOTU LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This is a revision petition against the judgment and order dt. 23.12.2013 passed by the learned Sessions Judge, Chittorgarh in Criminal Appeal No. 236/2013 (Gotu Lal vs. State of Rajasthan) confirming the order dt. 18.10.2013 passed by the learned Member, Juvenile Justice Board, Chittorgarh in relation to FIR No. 130/2013, PS Parsoli, District Chittorgarh under Secs. 307 and 376 IPC and Sections 3 and 4 of the Protection of Children from Sexual Offences Act, 2012. According to the prosecution case, complainant Smt. Ganga Bai w/o. Shri Pratap Bheel submitted a written report on 14.09.2013 that her grand-daughter I (named withheld) lives with her and since she was not well, Indra used to go for grazing goats etc. in jungle where Gotulal, while threatening her to kill her grand-daughter committed rape on her.

(2.) On this report, FIR No. 130/2013 was registered under Secs. 307 and 376 IPC and Sections 3 and 4 of the Protection of Children from Sexual Offences Act, 2012 and the petitioner was arrested and produced before the Juvenile Justice Board, wherefrom he has been sent to the Observation Home, Udaipur. The father of delinquent preferred an application under Sec. 12 of the Juvenile Justice (Care and Protection of Children) Act, 2000 for releasing on bail but the same has been dismissed vide order dt. 18.10.2013.

(3.) Being aggrieved by the order dt. 18.10.2013, the petitioner preferred an appeal before the learned Sessions Judge, Chittorgarh but the same has also been dismissed vide order dt. 23.12.2013. Hence, this revision petition.