NARESH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioner (juvenile- through his natural guardian brother Mukesh S/o late Gokul Ram) as well as learned Public Prosecutor appearing on behalf of the respondent No. 1-State.

(2.) The allegation against the petitioner is of offence under Ss. 376, 343, 384, 366 IPC and Sec. 3(1)(W), 3(2)(v) of the SC/ST (Prevention of Atrocities) Act. The bail application filed by the petitioner under Sec. 12 of the Act of 2015 before Principal Magistrate, Juvenile Justice Board, Naguar was rejected vide order dtd. 23/1/2019. Being aggrieved by the said order, an appeal was filed by the petitioner before the learned Additional Sessions Judge No. 1, Nagaur and the same has been dismissed by learned learned Sessions Judge vide impugned order dtd. 5/2/2019.

(3.) Being aggrieved of the orders dtd. 23/1/2019 and 5/2/2019 passed by the Courts below, the petitioner has preferred this revision petition before this Court.