SHIV SONI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This criminal revision petition under section 102 of the Juvenile Justice (Care and Protection of Children) Act, 2015 (for short 'the Act of 2015' hereinafter) is directed against the order dated 11.06.2018 passed by the learned Sessions Judge, Bhilwara (for short 'the appellate court' hereinafter), whereby the appellate court has dismissed the appeal filed by the juvenile through his natural guardian against the order dated 01.06.2018 passed by Principal Magistrate, Juvenile Justice Board, Bhilwara (for short' the trial court' hereinafter) on an application under section 12 of the Act of 2015, whereby the prayer for releasing the juvenile on bail was dismissed by the trial court.

(2.) Learned counsel for the petitioner has submitted that prior to filing of the FIR No. 202/2018 dated 15.05.2018, the complainant has lodged an FIR at Police Station Subhash Nagar, Bhilwara alleging that petitioner, his mother and sister had assaulted them in their house when there were sitting together. It is submitted that in the said report, no allegation of abduction or sexual assault upon the prosecutirx has been levelled, however, later on, in FIR No. 202/2018, the allegation of sexual assault has been levelled against the petitioner. It is submitted that petitioner has falsely been implicated in this case. It is also submitted that charge sheet has already been filed and the petitioner is in custody since 29.05.2018 and trial of the case is likely to take time.

(3.) Heard the learned counsel for the petitioner and the Public Prosecutor and perused the report of the Probation Officer dated 20.08.2018 submitted before this Court.