PARSA RAM Vs. STATE OF RAJASTHAN,

JUDGEMENT

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

(2.) The allegation against the petitioner is of offence under Section 382 of IPC. The bail application filed by the petitioner under Section 12 of the Act of 2015 before Principal Magistrate, Juvenile Justice Board, Jodhpur was rejected vide order dated 24.07.2018. Being aggrieved by the said order, an appeal was filed by the petitioner before the learned Special Judge SC/ST (Prevention of Atrocity) Cases, Jodhpur and the same has been dismissed by learned Appellate Court vide impugned order dated 31.07.2018.

(3.) Being aggrieved of the orders dated 24.07.2018 and 31.07.2018 passed by the Courts below, the petitioner has preferred this revision petition before this Court.