ILIYAS Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioner (juvenile- through his natural guardian mother) as well as learned Public Prosecutor and counsel for the respondent No. 2.

(2.) The allegation against the petitioner is of offence under Sections 147, 148, 341, 323, 447, 325, 307, 302/149 IPC. The bail application filed by the petitioner under Section 12 of the Act of 2015 before Principal Magistrate, Juvenile Justice Board, Jodhpur was rejected vide order dated 03.09.2019. Being aggrieved by the said order, an appeal was filed by the petitioner before the learned Special Judge, Child Right Protection Commission Act 2005, Jodhpur and the same has been dismissed by learned Appellate Court vide impugned order dated 11.09.2019.

(3.) Being aggrieved of the orders dated 03.09.2019 and 11.09.2019 passed by the Courts below, the petitioner has preferred this revision petition before this Court.