LUCKY KHANNA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioner (juvenile- through his natural guardian mother Smt. Sawita W/o Shri Dharmendra Khanna) as well as learned Public Prosecutor appearing on behalf of the respondent-State.

(2.) The allegation against the petitioner is of offence under Ss. 8/21, 22 and 29 of Narcotic Drugs and Psychotropic Substances Act, 1985. The bail application filed by the petitioner under Sec. 12 of the Act of 2015 before Principal Magistrate, Juvenile Justice Board, Sri Ganganagar was rejected vide order dtd. 25/1/2019. Being aggrieved by the said order, an appeal was filed by the petitioner before the learned Special Judge, Protection of Children from Sexual Offences Cases, Sri Ganganagar and the same has been dismissed by learned Appellate Court vide impugned order dtd. 2/3/2019.

(3.) Being aggrieved of the orders dtd. 25/1/2019 and 2/3/2019 passed by the Courts below, the petitioner has preferred this revision petition before this Court.