SONA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioner (juvenile- through his natural guardian father Shri Sona Ram) as well as learned Public Prosecutor and counsel for the respondent No.2.

(2.) The allegation against the petitioner is of offence under Ss. 376(2)(i), 384 of IPC and Sec. 3/4 POCSO Act and Sec. 67 of I.T. Act. The bail application filed by the petitioner under Sec. 12 of the Act of 2015 before Principal Magistrate, Juvenile Justice Board, Jalore was rejected vide order dtd. 5/3/2025. Being aggrieved by the said order, an appeal was filed by the petitioner before the learned Special Court, Protection of Children from Sexual Offence Act, 2012 & Commission for Protection of Child Rights Act, 2005 Jalore, and the same has been dismissed by learned Appellate Court vide impugned order dtd. 11/3/2025.

(3.) Being aggrieved of the orders dtd. 5/3/2025 and 11/3/2025 passed by the Courts below, the petitioner has preferred this revision petition before this Court.