SOHAN LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

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

(2.) The allegation against the petitioner is of offence under Sections 341, 323, 382, 326/64 IPC. The bail application filed by the petitioner under Section 12 of the Juvenile Justice (Care and Protection of Children). Act, 2015 before the Principal Magistrate, Juvenile Justice Board, Sri Ganganagar was rejected vide order dated 05.08.2019. Being aggrieved by the said order, an appeal was filed by the petitioner before the learned Special Judge (POCSO Act Cases) No. 1, Sri Ganganagar and the same has been dismissed by learned Special Judge vide order dated 14.08.2019.

(3.) Being aggrieved of the orders dated 05.08.2019 and 14.08.2019 passed by the Courts below, the petitioner has preferred this revision petition before this Court.