APPEAL Vs. STATE

JUDGEMENT

(1.) Heard learned counsel for the petitioners (juveniles- through their legal guardian father of petitioner No. 1 i.e. Ranjeet S/o Harishchandra Kharadi Meena and legal guardian mother of petitioner No. 2 Smt. Sharda W/o Surajmal Kalasua Meena) as well as learned Public Prosecutor.

(2.) Learned counsel for the petitioners submits that the other co- accused Sikander and Dhan Pal have been granted bail by the Co- ordinate bench of this Court and the case of the petitioners are similar to them.

(3.) The allegation against the petitioners is of offence under Sections 341 and 395 IPC. The bail application filed by the petitioners under Section 12 of the Act of 2015 before Principal Magistrate, Juvenile Justice Board, Dungarpur was rejected vide order dated 06.08.2019. Being aggrieved by the said order, an appeal was filed by the petitioners before the learned Special Judge, Protection of Child from Sexual Offences Act, Dungarpur and the same has been dismissed by learned Appellate Court vide impugned order dated 30.08.2019.