ANIL NAYAK 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 Sec. 302, 120-B of IPC. The bail application filed by the petitioner under Sec. 12 of the Act before Juvenile Justice Board, Pratapgarh was rejected vide order dtd. 23/4/2018. Being aggrieved by the said order, an appeal was filed by the petitioner before the learned Session & Special Judge SC/ST Act Cases, Pratapgarh and the same has been dismissed by learned Appellate Court vide impugned order dtd. 4/5/2018.

(3.) Being aggrieved of the orders dtd. 23/4/2018 and 4/5/2018 passed by the Courts below, the petitioner has preferred this revision petition before this Court.