HARI SINGH Vs. STATE OF RAJATHAN

JUDGEMENT

(1.) This criminal revision petition under Sec. 102 of the Juvenile Justice (Care and Protection of Children) Act, 2015 (for short 'the Act of 2015' hereinafter) is directed against the order dt. 1/6/2018 passed by the learned Special Judge, SC/ST (Prevention of Atrocities) Cases, Jodhpur Metro (for short 'the appellate Court' hereinafter) in Criminal Appeal No.22/2018 whereby, the appellate Court has dismissed the aforesaid appeal filed by the juveniles through their natural guardians against the order dt. 29/5/2018 passed by the Principal Magistrate, Juvenile Justice Board, Jodhpur (for short' the trial Court' hereinafter) on an application under Sec. 12 of the Act of 2015, whereby the prayer for releasing the juveniles on bail has been dismissed by the trial Court.

(2.) Heard the learned counsel for the petitioners, the Public Prosecutor, learned counsel for the respondent No.2 and perused the report of the Probation Officer dt. 12/7/2018 as well as the case diary.

(3.) Sec. 12(1) of the Act of 2015 reads as under: