PAWANI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard. Perused the material available on record.

(2.) The present revision petition has been filed by the petitioner through her natural guardian father Sona Ram under Section 53 of the Juvenile Justice Act, 2000 challenging the order dated 28.10.2015 passed by the learned Sessions Judge, Jalore whereby he rejected the appeal filed by the petitioner under Section 52 of the Juvenile Justice Act, 2000 challenging the order dated 5.10.2015 passed by the learned Principle Magistrate, Juvenile Justice Board, Jalore in connection with F.I.R. No.292/2014 of P.S. Kotwali, Jalore, rejecting the prayer of the petitioner for her release on bail.

(3.) After hearing the arguments advanced at the bar and on going through the orders impugned, it is evident that the petitioner who is a juvenile girl has been implicated in this case with the allegation of destroying evidence of the offence under Section 302 IPC. Such offence would be punishable under Section 201 I.P.C. which is a bailable offence.