XXXXXX Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned Counsel for the petitioner (juvenile) through his natural guardian (Father) Shri Nathuram, as well as learned Public Prosecutor.

(2.) The allegations against the petitioner are for offences under Sec. 376 of IPC, Sec. 3-4 of POCSO Act and Ss. 67, 67B and 66E of IT Act. The bail application filed by the petitioner under Sec. 12 of the Act of 2015 before learned Principal Magistrate, Juvenile (Children Court) in Criminal Second Apepal No. 11/2023 (CNR No. 11/2023) and the same has been dismissed by learned Appellate Court vide impugned order dtd. 9/11/2023.

(3.) Being aggrieved of the orders dtd. 2/11/2023 and 9/11/2023 passed by the Courts below, the petitioner has preferred this revision petition before the Court.