ASHWIN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioners (juvenile through their natural guardian) as well as learned Public Prosecutor appearing on behalf of the respondent-State.

(2.) The allegation against the petitioners is of offence under Sections 147, 323, 325, 336, 395, 427/149 IPC. The bail application filed by the petitioners under Section 12 of the Act of 2015 before Principal Magistrate, Juvenile Justice Board, Dungarpur was rejected vide order dated 06.08.2018. Being aggrieved by the said order, an appeal was filed by the petitioners before the learned Sessions Judge, Dungarpur and the same has been dismissed by learned Appellate Court vide impugned order dated 08.08.2018.

(3.) Being aggrieved of the orders dated 06.08.2018 and 08.08.2018 passed by the Courts below, the petitioners have preferred this revision petition before this Court.