SUMIT KUMAR AND ANOTHER Vs. STATE OF RAJASTHAN,

JUDGEMENT

(1.) Heard learned counsel for the petitioners (juvenile-through their natural guardian) as well as learned Public Prosecutor appearing on behalf of the respondent-State.

(2.) The allegation against the petitioners are of offence under Sections 379, 401, 414, 109 of IPC. The bail application filed by the petitioners under Section 12 of the Act of 2015 before Principal Magistrate, Juvenile Justice Board, Hanumangarh was rejected vide order dated 07.08.2018. Being aggrieved by the said order, an appeal was filed by the petitioners before the learned Special Judge (Juvenile Justice Court), Hanumangarh and the same has been dismissed by learned Appellate Court vide impugned order dated 14.08.2018.

(3.) Being aggrieved of the orders dated 07.08.2018 and 14.08.2018 passed by the Courts below, the petitioners have preferred this revision petition before this Court.