ROHIT @ MOHIT Vs. STATE

JUDGEMENT

(1.) This revision petition has been filed by the Juvenile Rohit @ Mohit through his mother Smt.Veermati, under Sec. 53 read with Sec. 12 of the Juvenile Justice (Care & Protection of Children Act) against the order dated 18/1/2016 passed by learned Sessions Judge, Bharatpur in Cr.Appeal No. 28/2016 by which the appeal filed by the juvenile has been dismissed and order dated 11/1/2016 passed by Principal Magistrate, Juvenile Justice Board, Bharatpur dismissing the bail application filed by juvenile under Sec. 12 of the Act has been affirmed.

(2.) Briefly stated facts of the case are that an FIR bearing No.361/2015 came to be lodged at PS-Chiksana, Bharatpur under Sections 363,366,376,342 Penal Code wherein the concerned police arrested the petitioner and after completion of investigation, filed challan before the Juvenile Justice Board where the case is pending.

(3.) On the basis of said FIR, the juvenile was arrested by the police.Thereafter the juvenile through his mother filed bail application before the Principal Magistrate, Juvenile Justice Board, Bharatpur , but the same was rejected vide order dated 11/1/2016. Against the said order, the juvenile filed a criminal appeal, but the same was also dismissed by the learned Sessions Judge, Kota on 18/1/2016. Against the said order, this revision petition has been preferred.