Vijaypal vs State Of Rajasthan And Ors

This criminal revision petition under Section 102 of the Juvenile Justice (Care and Protection of Children) Act, 2015 (for short 'the Act of 2015'

hereinafter) is directed against the order dated 09.05.2019 passed by the Judge, Special Court, Protection of Children from Sexual Offences Act, 2012

and Commission for Protection of Child Rights Act, 2005, No.1, Sri Ganganagar, whereby the application under section 12 of the Act of 2015 filed by

the juvenile through his natural guardian for releasing the juvenile on bail was dismissed.

Learned counsel for the petitioner has submitted that the petitioner is juvenile and is in custody since 26.01.2018, therefore, he may be enlarged on

bail.

Learned Public Prosecutor as well as learned counsel for the respondent No.2-complainant have vehemently opposed the prayer made on behalf of

the petitioner in this criminal revison petition.

Heard learned counsel for the parties and also perused the material on record.

Having regard to the totality of the facts and circumstances of the case, looking to the nature of accusation and gravity of the offence and taking into

consideration the fact that the petitioner along with other co-accused persons brutally assaulted the deceased and also committed unnatural sexual

intercourse with him, without expressing any opinion on the merits of the case, I am not inclined to allow this criminal revision petition filed by the

accused petitioner through his natural guardian father under Section 102 of the Act of 2015.

Accordingly, this criminal revision petition filed on behalf of the petitioner through his natural guardian father under Section 102 of the Act of 2015 is

rejected.