PANKAJ CHAWRIYA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioner (juvenile- through his natural guardian Father-Rajesh Chawriya S/o Saylal Chawriya) as well as learned Public Prosecutor appearing on behalf of the respondent-State.

(2.) The allegation against the petitioner is of offence under Ss. 302, 307, 323, 452, 149 IPC and Sec. 4/25 of the Arms Act. The bail application filed by the petitioner under Sec. 12 of the Juvenile Justice (Care and Protection of Children) Act, 2015 before Juvenile Justice Board, Udaipur was rejected vide order dtd. 1/4/2019. Being aggrieved by the said order, an appeal was filed by the petitioner before the learned Special Judge (POCSO Act Cases) No. 1, Udaipur and the same has been dismissed by learned appellate Court vide impugned order dtd. 5/4/2019.

(3.) Being aggrieved of the orders dtd. 1/4/2019 and 5/4/2019 passed by the Courts below, the petitioner has preferred this revision petition before this Court.