ASHOK Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned Counsel for the petitioner (juvenile- through his natural guardian and Father Rs.Bachanaram') as well as learned Public Prosecutor.

(2.) The allegation against the petitioner is of offence under Ss. 8/15 and 29 of NDPS Act. The bail application filed by the petitioner under Sec. 12 of the Juvenile Justice Act 2015 before learned Principal Magistrate, Juvenile Justice Board, Jodhpur was rejected vide order dtd. 23/6/2025. Being aggrieved by the said order, an appeal was filed by the petitioner before the learned Special Judge, Commission for Protection of Child Rights Act, 2005 Jodhpur District, Link Court-learned Additional District And Sessions Judge, Jodhpur in Criminal Appeal No. 36/2025 and the same has been dismissed by learned Appellate Court vide impugned order dtd. 25/6/2025.

(3.) Being aggrieved of the orders dtd. 23/6/2025 and 25/6/2025 passed by the Courts below, the petitioner has preferred this revision petition before this Court.