DHARMENDRA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioner (juvenile- through his natural guardian father Shri Hemaram) as well as learned Public Prosecutor appearing on behalf of the respondent-State and counsel for the respondent No. 2.

(2.) The allegation against the petitioner is of offence under Sec. 376-D(A) IPC and Sec. 5/6 of Protection of Children from Sexual Offence Act, 2012. The bail application filed by the petitioner under Sec. 12 of the Act of 2015 before Principal Magistrate, Juvenile Justice Board, Jodhpur was rejected vide order dtd. 5/2/2019. Being aggrieved by the said order, an appeal was filed by the petitioner before the learned Special Judge, Special Court, Protection of Children from Sexual Offences Act, 2012 and Commission for Protection of Child Right Act, 2005 Jodhpur Metropolitan and the same has been dismissed by learned Appellate Court vide impugned order dtd. 7/2/2019.

(3.) Being aggrieved of the orders dtd. 5/2/2019 and 7/2/2019 passed by the Courts below, the petitioner has preferred this revision petition before this Court.