PRAVEEN KHOKHAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This is a Revision Petition against the Order dated 18.12.2014 passed by the learned Sessions Judge, Jodhpur Metropolitan in I Criminal Appeal No. 524/2014 whereby the Appeal preferred against the Order dated 9.12.2014 passed by the learned President, Juvenile Justice Board, Jodhpur rejecting the application under Section 12 of the Juvenile Justice Act in F.I.R. No. 269/2014, P.S. Chopasni Housing Board, Jodhpur has been dismissed.

(2.) According to the prosecution case, on 19.11.2014, the complainant submitted a written report at the Police Station, Chopasni Housing Board, Jodhpur alleging therein that she took divorce from her husband and is having three children, viz., Khushboo, Dhiraj and Prince. On 18.11.2014, her son Dhiraj took L 500/- from her and went out of the home but when he did not return she tried to contact him but his mobile was found to be switched-off. On the next day at about 9.30 A.M. she was informed about the death of Dhiraj and that his dead body was lying near Marwar Apartment, Chopasni Housing Board, Jodhpur on which, she along with one Nadeem, went on the spot and identified the body.

(3.) On this report, F.I.R. No. 269/2014 under Section 302 I.P.C. was registered at P.S., Chopasni Housing Board, Jodhpur for the offence under Section 302 I.P.C. I and investigation commenced and after completion of investigation the petitioner and other co-accused were detained and charge-sheet was filed against them before the Juvenile Justice Board. The father of the petitioner preferred an application under Section 12 of the Juvenile Justice (Care and protection of Children) Act, 2000 for releasing him on bail but the same has been dismissed vide Order dated 9.12.2014.