RAVI GURJAR Vs. STATE

JUDGEMENT

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

(2.) The allegation against the petitioner is of offence under Sec. 394/34 IPC. The bail application filed by the petitioner under Sec. 12 of the Act of 2015 before Principal Magistrate, Juvenile Justice Board, Bhilwara was rejected vide order dt. 11/9/2018. Being aggrieved by the said order, an appeal was filed by the petitioner before the learned Sessions Judge, Bhilwara and the same has been dismissed by learned Appellate Court vide impugned order dt. 19/9/2018.

(3.) Being aggrieved of the orders dt. 11/9/2018 and 19/9/2018 passed by the Courts below, the petitioner has preferred this revision petition before this Court.