AFJAL KHAN Vs. STATE

JUDGEMENT

(1.) This revision petition has been filed by the petitioner under Section 53 of the Juvenile Justice (Care & Protection of Children) Act, 2000 read with section 397/401 Cr.P.C. against the order dated 6.12.2008 passed by Sessions Judge, Kola in Cr. Appeal No. 388/2008 by which the appeal filed by the petitioner has been dismissed and against the order dated 1.12.2008 passed by Principal Magistrate & Juvenile Board, Kota in relation to FIR No. 666/08 registered at Police Station Vigyan Nagar, Kota for the offence u/S. 302 1PC whereby the application filed by the petitioner under Section 12 of the Juvenile Justice (Care & Protection of Children) Act, 2000 has been rejected.

(2.) Brief facts of the case are that on complainant submitted an FIR No. 666/2008 at P.S. Vigyan Nagar, Kota for offence under Section 302 IPC.

(3.) Thereafter, the petitioner moved his bail application before the Principal Magistrate & Juvenile Justice Board Kota but the same was rejected vide order dated 1.12.2008.