MOOL CHAND Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioner (juvenile-through his natural guardian uncle Shankar Lal S/o Shri Chunni Ram) as well as learned Public Prosecutor appearing on behalf of the respondent-State.

(2.) The allegation against the petitioner is of offence under Sections 377, 34 Penal Code and Sec. 3/4 POCSO Act. The bail application filed by the petitioner under Sec. 12 of the Act of 2015 before Principal Magistrate, Juvenile Justice Board, Sri Ganganagar was rejected vide order dated 11.06.2018. Being aggrieved by the said order, an appeal was filed by the petitioner before the learned Special Judge, POCSO Act Cases, Sri Ganganagar and the same has been dismissed by learned Appellate Court vide impugned order dated 27.06.2018.

(3.) Being aggrieved of the orders dated 11.06.2018 and 27.06.2018 passed by the Courts below, the petitioner has preferred this revision petition before this Court.