MAHENDRA KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard.

(2.) By way of this revision petition, the petitioner has assailed the validity and correctness of orders passed by the Courts below refusing to release him on bail.

(3.) There is allegation of offence under Secs. 363, 366 and 376 I.P.C. against the petitioner (who was juvenile at the time of commission of offence i.e. 18.06.2008 and his date of birth is 20.06.1990) who is presently lodged at Central Jail, Udaipur.