MANPREET Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioner (juvenile- through Natural Guardian Mother Pritam Kaur W/o Bhalwan Singh) as well as learned Public Prosecutor appearing on behalf of the respondent-State.

(2.) The allegation against the petitioner is of offence under Ss. 392, 323, 34 IPC and Sec. 27 of Arms Act. The bail application filed by the petitioner under Sec. 12 of the Juvenile Justice Act of 2015 before Principal Magistrate, Juvenile Justice Board, Hanumangarh was rejected vide order dtd. 5/4/2019. Being aggrieved by the said order, an appeal was filed by the petitioner before the learned Special Judge (Children Court) Hanumangarh and the same has been dismissed by learned Special Judge vide impugned order dtd. 10/4/2019.

(3.) Being aggrieved of the orders dtd. 5/4/2019 and 10/4/2019 passed by the Courts below, the petitioner has preferred this revision petition before this Court.