PINTU @ PRAKASHCHANDRA 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 363, 366, 376(D) of IPC and Section 3 and 4 of Protection of Children From Sexual Offences Act 2012. The bail application filed by the petitioner under Section 12 of the Act of 2015 before Principal Magistrate, Juvenile Justice Board, Udaipur was rejected vide order dated 07.05.2018. Being aggrieved by the said order, an appeal was filed by the petitioner before the learned District and Session Judge Pratapgarh and the same has been dismissed by learned Appellate Court vide impugned order dated 15.05.2018.

(3.) Being aggrieved of the orders dated 07.05.2018 and 15.05.2018 passed by the Courts below, the petitioner has preferred this revision petition before this Court.