RAJU RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioner (juvenile- through his natural guardian mother Bhanwari W/o Late Shri Bhura Ram) as well as learned Public Prosecutor appearing on behalf of the respondent-State and counsel for the respondent No.2- complainant.

(2.) The allegation against the petitioner is of offence under Sections 302, 341, 323/34 IPC. The bail application filed by the petitioner under Section 12 of the Act of 2015 before Principal Magistrate, Juvenile Justice Board, Nagaur was rejected vide order dated 01.05.2019. Being aggrieved by the said order, an appeal was filed by the petitioner before the learned Additional District and Sessions Judge No.1, Nagaur and the same has been dismissed by learned Appellate Court vide impugned order dated 09.05.2019.

(3.) Being aggrieved of the orders dated 01.05.2019 and 09.05.2019 passed by the Courts below, the petitioner has preferred this revision petition before this Court.