PRAVEEN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This is a revision petition against the order dated 16.12.2014 passed by the learned Additional Sessions Judge, Rajsamand in Criminal Appeal No.20/2014 confirming the order dated 18.11.2014 passed by the learned Principle Magistrate, Juvenile Justice Board, Rajsamand in relation to FIR No.207/2014, PS Rajnagar, under Sections 302 IPC.

(2.) According to the prosecution case, on 23.08.2014, complainant Udai Singh presented himself before the SHO, PS Rajnagar and submitted a report alleging therein that his son Virendra Singh went to Ramdevra on 22.08.2014 at about 3.00 p.m. in the afternoon and when he did not return he went in his search. On 23.08.2014, dead body of his son was seen lying in the field of one Sajjan Singh.

(3.) On this report, FIR No.207/2014 under Sec. 302 Penal Code was registered at P.S., Rajnagar City and after completion of investigation the petitioner was detained and charge-sheet was filed against him before the Juvenile Justice Board and against one Surendra Singh. The father of the petitioner preferred an application under Sec. 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 18.11.2014.