SUNIL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioner (juvenile- through his guardian uncle Leeladhar Son of Roopram) as well as learned Public Prosecutor appearing on behalf of the respondent-State.

(2.) The allegation against the petitioner is of offence under Ss. 377, 34 IPC and Sec. 5/6 POCSO Act. The bail application filed by the petitioner under Sec. 12 of the Juvenile Justice (Care and Protection of Children). Act, 2015 before the Principal Magistrate, Juvenile Justice Board, Hanumangarh was rejected vide order dtd. 14/5/2019. Being aggrieved by the said order, an appeal was filed by the petitioner before the learned Special Judge, Juvenile Justice Act Cases/Children Court, Hanumangarh and the same has been dismissed by learned Special Judge vide order dtd. 30/5/2019.

(3.) Being aggrieved of the orders dtd. 14/5/2019 and 30/5/2019 passed by the Courts below, the petitioner has preferred this revision petition before this Court.