ASHOK VISHNOI Vs. STATE OF RAJASTHAN

JUDGEMENT

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

(2.) The allegation against the petitioner is of offence under Sections 363, 366A, 376(2)(n) IPC and Section 3/4 of POCSO Act. 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 18.05.2018. 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 21.05.2018.

(3.) Being aggrieved of the orders dated 18.05.2018 and 21.05.2018 passed by the Courts below, the petitioner has preferred this revision petition before this Court.