RAMESHRAM Vs. STATE

JUDGEMENT

(1.) This criminal revision petition under section 102 of the Juvenile Justice (Care and Protection of Children) Act, 2015 (for short 'the Act of 2015' hereinafter) is directed against the order dated .03.08.2018 passed by the learned Sessions Judge, SC/ST (Prevention of Atrocities Act), Jodhpur (for short 'the appellate court' hereinafter), whereby the appellate court has dismissed the appeal filed by the juvenile through his natural guardian against the order dated 24.07.2018 passed by Principal Magistrate, Juvenile Justice Board, Jodhpur (for short' the trial court' hereinafter) on an application under section 12 of the Act of 2015, whereby the prayer for releasing the juvenile on bail was dismissed by the trial court.

(2.) Heard the learned counsel for the petitioner and the Public Prosecutor.

(3.) Learned counsel for the petitioner has submitted that petitioner has falsely been implicated in this case. It is also submitted that petitioner and prosecutrix are in relation for quite long time. It is submitted that prosecutrix has gone with the petitioner at Jaipur as per her own will. Later on, when she was recovered by the police, she has given statement against the petitioner under the pressure of her family members. It is also submitted that no other case is pending against the petitioner.