ASHOK KUMAR @ KHUMANA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

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

(2.) The allegation against the petitioner is of offence under Sections 305 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, Barmer was rejected vide order dated 01.06.2019. Being aggrieved by the said order, an appeal was filed by the petitioner before the learned Special Judge (POCSO Act Cases), Balotara and the same has been dismissed by learned Special Judge vide order dated 03.07.2019.

(3.) Being aggrieved of the orders dated 01.06.2019 and 03.07.2019 passed by the Courts below, the petitioner has preferred this revision petition before this Court.