KUKA S/O SHRI ROOPA JI GAMETI MINOR THROUGH HIS NATURAL GUARDIAN FATHER ROOPA S/O BHEEMA JI GAMETI, BORBAORI, MERTA, DABOK POLICE STATION, DISTRICT UDAIPUR. (CONFINED IN CHILDREN HOME, UDAIPUR) Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioner (juvenile-through his natural guardian) as well as learned Public Prosecutor appearing on behalf of the respondent-State.

(2.) The allegation against the petitioner is of offence under Sections 363, 366, 376 Penal Code and Sections 5/6 of POCSO ACT. The bail application filed by the petitioner under Sec. 12 of the Act of 2015 before Principal Magistrate, Juvenile Justice Board, Udaipur was rejected vide order dated 02-11-2016. Being aggrieved by the said order, an appeal under Sec. 52 of the Act was filed by the petitioner before the learned Sessions Judge, Udaipur and the same has been dismissed by learned Appellate Court vide impugned order dated 22-11-2016.

(3.) Being aggrieved of the orders dated 02-11-2016 and 22-11-2016 passed by the Courts below, the petitioner has preferred this revision petition before this Court.