HANSRAJ Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This criminal revision petition under Sec. 102 of the Juvenile Justice (Care and Protection of Children) Act, 2015 (for short 'the Act of 2015' hereinafter) is directed against the order dt. 20/7/2018 passed by the learned Special Judge, POCSO Act Cases, Sri Ganganagar (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 dt. 18/5/2018 passed by Principal Magistrate, Juvenile Justice Board, Sri Ganganagar (for short' the trial Court' hereinafter) on an application under Sec. 12 of the Act of 2015, whereby the prayer for releasing the juvenile on bail was dismissed by the trial Court.

(2.) Heard the learned counsel for the petitioner and the Public Prosecutor.

(3.) Sec. 12(1) of the Act of 2015 reads as under: