N Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This revision petition has been filed on behalf of the petitioner being aggrieved against the order dtd. 28/10/2025 passed by the learned Children Court (Sessions Judge), Churu, vide which, the learned appellate Court while dismissing the Criminal Appeal No.95/2025 filed on behalf of the petitioner affirmed the order dtd. 16/10/2025 passed by the learned Juvenile Justice Board, Churu, whereby the bail application filed on behalf of the petitioner under Sec. 12 of the Juvenile Justice Act, 2015 (hereinafter referred to as "Act of 2015") was rejected.

(2.) The petitioner has been arrested in connection with FIR No.18/2025 of Police Station Ratangarh, District Churu for the offences punishable under Ss. 8/15 of NDPS Act.

(3.) The 1st revision petition filed on behalf of petitioner i.e. S.B. Criminal Revision Petition No.258/2025 was dismissed vide order dtd. 29/7/2025 passed by this Court with the liberty to the petitioner to file fresh bail application after examination of Investigating Officer before the learned trial Court. After rejection of first revision petition application, the Investigating Officer has been examined as PW-3. Hence, this second revision petition has been filed.