KUMBHA RAM, S/O KALU RAM @ NAND LAL, THROUGH HIS PATERNAL UNCLE (CHACHA) HARENDRA S/O SHANKAR LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Revision Petition No.1051/2009 has been preferred against order dated 03.09.2009 passed by the Additional Sessions Judge, Nagaur in Criminal Appeal No.41/2009, whereby the court allowed the appeal preferred by non-petitioner No.2 and directed the Juvenile Justice Board to conduct an inquiry under Sec. 49 of the Juvenile Justice (Care and Protection of Children) Act, 2000 (hereinafter referred to as 'the Act').

(2.) Revision Petitions No.558/2009 and 559/2009 have been preferred by the complainant for cancellation of the bail granted by the appellate court vide orders dated 21.03.2009 and 16.02.2009 respectively.

(3.) Heard counsel for the parties.