LAWS(RAJ)-2025-2-377

KARAN MEENA Vs. STATE OF RAJASTHAN

Decided On February 05, 2025
Karan Meena Appellant
V/S
STATE OF RAJASTHAN Respondents

JUDGEMENT

(1.) Heard learned counsel for the petitioner (juvenile- through his natural guardian) as well as learned Public Prosecutor.

(2.) The allegation against the petitioner are of offences under Ss. 384, 506 and 120-B of IPC. The bail application filed by the petitioner under Sec. 12 of the Juvenile Justice Act, 2015 before learned Principal Magistrate, Juvenile Justice Board, Nagaur was rejected vide order dtd. 27/6/2024. Being aggrieved by the said order, an appeal was filed by the petitioner before the learned Session Judge, Merta and the same has been dismissed by learned Appellate Court vide impugned order dtd. 2/8/2024.

(3.) Being aggrieved of the orders dtd. 27/6/2024 and 2/8/2024 passed by the Courts below, the petitioner has preferred this revision petition before this Court.