DEETA RAM @ DEEPA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) In instant Revision has been preferred on behalf of the petitioner juvenile with the prayer for releasing him in the guardianship of his respective natural guardian during the pendency of the inquiry/Criminal Original Case pending in the Court of the learned Principal Magistrate, Juvenile Justice Board, Sirohi.

(2.) The Juvenile Justice Board, Sirohi rejected the application submitted on behalf of the petitioner under Section 12 of the Juvenile Justice Act by Order dated 5.11.2015 and the Appeal preferred on behalf of the petitioners has also been rejected by the learned Sessions Judge, Sirohi by Order dated 18.11.2015 Hence, this Revision.

(3.) The petitioner is in confinement in connection with the aforesaid case instituted after investigation of the F.I.R. No. 309/2015 at the Police Station Abdul Road Sadar, District-Sirohi for the offences under Section 376 I.P.C. and Section 3/4, 5(j)(ii)/6 of POCSO Act and Sections 67 and 67-A of I.T. Act.