JAY BHATI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the appellant (juvenile- through his natural guardian father - Devendra Bhati @ Raju Bhati S/o Trilok Chand Bhati), learned counsel for the complainant as well as learned Public Prosecutor.

(2.) The criminal appeal has been filed by the appellant under Sec. 101(5) of Juvenile Justice (Care and Protection of Children) Act, 2015 against the order dtd. 12/12/2023 passed by learned Judge, Juvenile Court, Commission for Protection of Child Rights Act, 2005, Bikaner (Session Judge, Bikaner) who dismissed the application filed by the appellant under Sec. 12 of Juvenile Justice Act for the offence under Ss. 302, 307, 324 and 34 of IPC and Sec. 4/25 of Arms Act in connection with FIR No.349/2023 registered at Police Station JNV Colony, Bikaner.

(3.) Being aggrieved of the order dtd. 12/12/2023 passed by the Court below, the appellant has preferred this criminal appeal before this Court.