KISHORI S. Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned Counsel for the petitioner (juvenile- through her legal guardian, maternal aunt Smt. Chandni ) as well as learned Public Prosecutor.

(2.) The allegation against the petitioner is of offence under Sec. 08/21 of NDPS Act. The bail application filed by the petitioner under Sec. 12 of the Act of 2015 before Principal Magistrate, Juvenile Justice Board, Sriganganagar was rejected vide order dtd. 13/2/2024. Being aggrieved by the said order, an appeal was filed by the petitioner before the learned Sessions Judge (Juvenile Court), Sriganganagar in Criminal Appeal No. 20/2024 and the same has been dismissed by learned Appellate Court vide impugned order dtd. 20/2/2024.

(3.) Being aggrieved of the orders dtd. 13/2/2024 and 20/2/2024 passed by the Courts below, the petitioner has preferred this revision petition before this Court.