SUNDERLAL Vs. STATE OF RAJASTHAN

JUDGEMENT

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

(2.) The allegation against the petitioner is of offence under Sections 376, 120B IPC and Section 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, Bikaner was rejected vide order dated 13.06.2019. Being aggrieved by the said order, an appeal was filed by the petitioner before the learned Special Judge, POCSO Act 2005, Bikaner and the same has been dismissed by learned Appellate Court vide impugned order dated 02.05.2019.

(3.) Being aggrieved of the orders dated 13.06.2019 and 02.05.2019 passed by the Courts below, the petitioner has preferred this revision petition before this Court.