MAHIPAL SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Petitioner-juvenile has preferred this revision petition under section 102 of the Juvenile Justice (Care and Protection of Children) Act, 2015 (for short, 'Act of 2015') read with Section 397/401 Cr.P.C. to assail order dated 14th of February, 2018, passed by Special Judge, Scheduled Castes and Scheduled Tribes (Prevention of Atrocities Cases), Bikaner (for short, 'learned appellate Court'), rejecting his appeal under Section 101 of the Act of 2015 and thereby upholding order dated 6th of February 2018 passed by Juvenile Justice Board, Bikaner (for short, 'learned Board').

(2.) Briefly stated, facts of the case are that pursuant to investigation into FIR No.30/2018, registered at Police Station Bichhawal, District Bikaner, for offences punishable under Sections 302, 307, 447, 323, 147, 148 and 149 IPC, petitioner and other accomplices namely Chetan Prakash, Prem Panwar and Vazid Khan were apprehended but barring the petitioner all other were major, and therefore, investigation of the petitioner was segregated being juvenile. Eventually, upon completion of investigation, petitioner was charge-sheeted before learned Board for offences under Sections 302, 307, 341, 325, 323, 447 and 34 IPC and other accused persons were charge-sheeted before the competent criminal Court. After apprehending the petitioner, he was sent to Observation Home.

(3.) On behalf of petitioner, his natural guardian mother applied for bail before the learned Board but the same was declined by citing the reason of seriousness and criminal delinquency. Feeling dismayed with the order of learned Board, petitioner approached learned appellate Court but his that effort also proved abortive.