HARISH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This revision petition has been filed by the Petitioner under Section 53 of the Juvenile Justice (Care & Protection of Children) Act, 2000 read with Section 397/401 Code of Criminal Procedure against the order dated 20.8.2010 passed by learned Sessions Judge, Tonk in Cr. Misc. bail application No. 445/2010 by which the appeal filed by the Petitioner has been dismissed and against the order dated 19.8.2010 passed by Principal Magistrate, Juvenile Justice Board, Tonk in relation to FIR No. 110/2010 registered at Police Station Sadar for the offence under Sections 458, 302, 34 IPC and Section 4/25 of the Arms Act whereby the application filed by the Petitioner under Section 12 of the Juvenile Justice (Care & Protection of Children) Act, 2000 has been rejected.

(2.) Brief facts of the case are that complainant submitted an FIR No. 110/2010 registered at Police Station Sadar for the offence under Sections 458, 302, 34 IPC and Section 4/25 of the Arms Act.

(3.) Thereafter, the Petitioner moved his bail application before the Principal Magistrate, Juvenile Justice Board Tonk but the same was rejected vide order dated 19.8.2010.