X Vs. STATE OF RAJASTHAN

JUDGEMENT

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

(2.) The allegation against the petitioner is of offence under Ss. 137(2), 87, 127(4), 65(1) of BNS and under Sec. 3/4 of POCSO Act, 2012. The bail application filed by the petitioner under Sec. 12 of the Juvenile Justice Act 2015 before learned Principal Magistrate, Juvenile Justice Board, Banswara was rejected vide order dtd. 29/3/2025. Being aggrieved by the said order, an appeal was filed by the petitioner before the learned Special Judge, Protection of Children from Sexual Offence Act, 2012, Banswara in Criminal Appeal No. 19/2025 and the same has been dismissed by learned Appellate Court vide impugned order dtd. 4/4/2025.

(3.) Being aggrieved of the orders dtd. 29/3/2025 and 4/4/2025 passed by the Courts below, the petitioner has preferred this revision petition before this Court.