SUKHDARSHAN SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioner (juvenile- through his natural guardian father Kushal Singh @ Khushal Singh S/o Jora Singh) as well as learned Public Prosecutor appearing on behalf of the respondent-State.

(2.) The allegation against the petitioner is of offence under Sections 363, 366(A), 376, 120B IPC and Sections 3/4 and 16/17 of POCSO Act. The bail application filed by the petitioner under Section 12 of the Act of 2015 before Principal Magistrate, Juvenile Justice Board, Hanumangarh was rejected vide order dated 14.06.2019. Being aggrieved by the said order, an appeal was filed by the petitioner before the learned Special Judge, (Children Court), Hanumangarh and the same has been dismissed by learned Appellate Court vide impugned order dated 02.07.2019.

(3.) Being aggrieved of the orders dated 14.06.2019 and 02.07.2019 passed by the Courts below, the petitioner has preferred this revision petition before this Court.