BHAVESH VALMIKI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Petitioner, a child in conflict with law facing delinquency for offences under Sections 363, 366A, 376 IPC and Sections 3/4 and 11/12 of the POCSO Act, has laid this revision petition under Section 102 of the Juvenile Justice (Care and Protection of Children), Act 2015 (for short, 'the Act of 2015') challenging order dated 3rd of January 2018 passed by the Special Court, POCSO Act Cases, Jodhpur (for short, 'appellate Court') upholding order dated 19th of December, 2017 passed by Juvenile Justice Board, Jodhpur (for short, 'the Board').

(2.) At the threshold, on being apprehended for aforesaid offences, juvenile applied for bail under Section 12 of the Act of 2015 before the Board through his natural guardian mother, Smt. Sumitra as his father is not alive. The Board after considering the application declined his prayer.

(3.) Being aggrieved by the said order, petitioner preferred an appeal under Section 101 of the Act of 2015 before the appellate Court, but his that effort also proved abortive.