BHARAT Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the appellant (juvenile- through his natural guardian Father Munni Lal Son Of Shri Chaila Ram) as well as learned Public Prosecutor appearing on behalf of the respondent-State.

(2.) The allegation against the appellant is of offence under Ss. 302, 201, 397/34 IPC. The bail application filed by the appellant under Sec. 12 of Juvenile Justice (Care and Protection of Children) Act 2015 before the Special Judge, POCSO Act Cases (Children Court), Jodhpur was rejected vide order dtd. 6/3/2019.

(3.) Learned counsel for the appellant submits that this is a case of circumstantial evidence. There is no direct evidence against the present appellant except recovery of one rope, mobile and pant. According to counsel for the appellant, it does not connect the appellant with the alleged crime. The main allegation of inflicting injury to the deceased was against accused-Bharat Regar S/o Ghewar Ram.