MUKESH Vs. STATE

JUDGEMENT

(1.) This revision petition has been filed by the petitioner under Section 53 of the Juvenile Justice (Care and Protection of Children) Act, 2000 read with Section 397/401 Cr.P.C. against the order dated 24.12.2008 passed by District and Sessions Judge, Baran in criminal appeal by which the appeal filed by the petitioner has been dismissed and against the order dated 22.12.2008 passed by Principal Magistrate, Juvenile Justice Board, Baran in relation to FIR No.75/08 registered at Police Station Harnavdasahji for the offence under Sections 307, 336, 323/ 34 IPC 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 the complainant submitted an FIR No.75/08 registered at police station Harnavdasahji for the offence under Sections 307, 336, 323/34 IPC. Thereafter, the petitioner moved his bail application before the Principal Magistrate, Juvenile Justice Board, Baran but the same was rejected vide order dated 22.12.2008.

(3.) Against the said order of Principal Magistrate, Juvenile Justice Board, Baran dated 22.12.2008, the petitioner filed a criminal appeal before District & Sessions Judge, Baran which has also been dismissed vide order dated 24.12.2008. Against the said order, this revision petition was preferred.