MALARAM S/O SUGNARAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Petitioner-Juvenile Malaram, through his guardian brother Ranjeet, has preferred this revision petition under Sec. 102 of the Juvenile Justice (Care and Protection of Children) Act, 2015 (for short, 'Act of 2015') to challenge order dated 20.04.2018, passed by Additional Sessions Judge No.1, Nagaur (for short, 'learned appellate Court') upholding order dated 17th of April 2018, passed by Principal Magistrate, Juvenile Justice Board, Nagaur (for short, 'learned Board').

(2.) At the threshold, learned Board, upon consideration of bail plea of the petitioner-juvenile under Sec. 12 of the Act of 2015, declined him bail upon his detention pursuant to investigation into CR No.78/2015 of Police Station Khinvsar, District Nagaur for offence punishable under Sections 147, 148, 149, 295A, 427, 379, 452, 302, 454, 455 and 153A IPC. Being aggrieved by the same, petitioner-juvenile preferred an appeal before the learned appellate Court but his that effort also proved abortive.

(3.) It is argued by learned counsel for the petitioner that besides petitioner other co-accused Bhivraj @ Bhivaram, Virendra Singh and Satyanarayan were also named in the FIR for alleged offence but being major they were subjected to trial by Sessions Court.