JASWANT SINGH 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 Section 323, 341, 382 of IPC. The bail application filed by the petitioner under Section 12 of the Juvenile Justice Act, before learned President of Juvenile Justice Board, Jodhpur was rejected vide order dated 01.06.2018. Being aggrieved by the said order, an appeal was filed by the petitioner before the Learned Special Judge (SC/ST Act cases), Jodhpur Metro, and the same has been dismissed by learned Appellate Court vide impugned order dated 06.06.2018.

(3.) Being aggrieved of the orders dated 01.06.2018 and 06.06.2018 passed by the Courts below, the petitioner has preferred this revision petition before this Court.