DHAN SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioners (juvenile- through their natural guardian father) as well as learned Public Prosecutor appearing on behalf of the respondent-State.

(2.) The allegation against the petitioners is of offence under Sections 302, 201, 392 of IPC. The bail application filed by the petitioners under Section 12 of the Juvenile Justice (Care and Protection of Children) Act, 2015 before Principal Magistrate, Juvenile Justice Board, Jodhpur was rejected vide order dated 26.02.2019. Being aggrieved by the said order, an appeal was filed by the petitioners before the learned Special Judge (POCSO Act Cases), Jodhpur and the same has been dismissed by learned Special Judge vide order dated 27.03.2019.

(3.) Being aggrieved of the orders dated 26.02.2019 and 27.03.2019 passed by the Courts below, the petitioners have preferred this revision petition before this Court.