ARSHAD Vs. STATE

JUDGEMENT

(1.) Heard learned counsel for the petitioner (juvenile-through his natural guardian) as well as learned Public Prosecutor appearing on behalf of the respondent-State and learned counsel for the respondent No. 2-complainant.

(2.) The allegation against the petitioner is of offence under Sections 458, 307, 341, 323, 365, 143 IPC and Section 26 of Arms Act. The bail application filed by the petitioner under Section 12 of the Act of 2015 before Principal Magistrate, Juvenile Justice Board, Churu was rejected vide order dated 25.06.2019. Being aggrieved by the said order, an appeal was filed by the petitioner before the learned Special Judge, POCSO Act Cases, Churu and the same has been dismissed by learned Appellate Court vide impugned order dated 27.06.2019.

(3.) Being aggrieved of the orders dated 25.06.2019 and 27.06.2019 passed by the Courts below, the petitioner has preferred this revision petition before this Court.