INDRAJ Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioner (juvenile- through his natural guardian father Bhadar 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 377, 504, 427 IPC and Section 5(D), 6 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 09.04.2019. Being aggrieved by the said order, an appeal was filed by the petitioner before the learned Special Judge, Child Court, Hanumangarh and the same has been dismissed by learned Appellate Court vide impugned order dated 12.04.2019.

(3.) Being aggrieved of the orders dated 09.04.2019 and 12.04.2019 passed by the Courts below, the petitioner has preferred this revision petition before this Court.