SOHAN LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Petitioner-juvenile has preferred this revision petition under Section 102 of the Juvenile Justice (Care and Pprotection of Children) Act, 2015 (for short, 'Act of 2015') to challenge order dated 17th of April, 2018, passed by Special Judge, Scheduled Castes and Scheduled Tribes (Prevention of Atrocities Cases), Bikaner (for short, 'learned appellate Court'), whereby learned appellate Court has rejected his appeal under Section 101 of the Act of 2015.

(2.) At the threshold, pursuant to FIR No.31/2018, registered at Police Station Panchu, District Bikaner, petitioner was apprehended for offences punishable under Section 306 IPC and 3/8 and 11/12 of the POCSO Act, 2012. On behalf of petitioner, an endeavour was made for seeking bail before Juvenile Justice Board (for short, 'learned Board'), but considering serious delinquency of the petitioner, his bail plea is declined by learned Board.

(3.) Feeling dismayed with the order passed by learned Board, petitioner approached learned appellate Court, but that effort also did not fructify to his advantage and the learned appellate Court, while concurring with the order of learned Board, rejected the appeal. Learned appellate Court observed that in case petitioner is released on bail, there is every likelihood that he may come in contact with known or unknown criminals, which would expose him to moral, physical or psychological danger.