JAGDISH BISHNOI 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 Sections 323, 364, 364-A, 365, 307 and 120-B of I.P.C. The bail application filed by the petitioner under Sec. 12 of the Act of 2015 before Principal Magistrate, Juvenile Justice Board, Jodhpur was rejected vide order dated 4.5.2018. Being aggrieved by the said order, an appeal was filed by the petitioner before the learned Special Judge Protection of Children From Sexual Offences Act' Jodhpur and the same has been dismissed by learned Appellate Court vide impugned order dated 16.5.2018.

(3.) Being aggrieved of the orders dated 4.5.2018 and 16.5.2018 passed by the Courts below, the petitioner has preferred this revision before this Court.