X Vs. STATE

JUDGEMENT

(1.) The petitioner child 'X' son of Kava in conflict with law (identity of the child has been protected in view of the direction given by Hon'ble the Supreme Court in the case of Shilpa Mittal vs. State of NCT of Delhi & Ors. , 2020 AIR(SC) 405 has been confined in connection with FIR No.83/2021 registered at Police Station Ramsagda, District Dungarpur for the offences under Sections 435, 436, 427, 457, 380 and 120B IPC and Section 3, 4 of the PDPP Act and is lodged at the Observation Home, Juvenile Justice Board, Dungarpur. The bail application preferred on his behalf by his natural guardian father Kava under Section 12 of the Juvenile Justice Act stands rejected by the Principal Magistrate, Juvenile Justice Board, Dungarpur by order dated 01.06.2021. The appeal preferred against the said order under Section 101 of the Juvenile Justice Act also stands rejected by the learned Special Judge of Children Court (Sessions Judge and Children Human Protection Act), Dungarpur by order dated 16.06.2021. These two orders are assailed by the petitioner through his natural guardian in this revision preferred under Section 397 of the Cr.P.C. read with Section 401 CrPC and Section 102 of the Juvenile Justice Act.

(2.) I have heard and considered the submissions advanced by learned counsel representing the petitioner and the learned Public Prosecutor and have gone through the impugned orders.

(3.) The petitioner is a young tender aged boy of 17 years and 6 months as per the order rejecting bail. He is confined in the observation home in connection with the above mentioned offences and the inquiry pending before the Juvenile Justice Board shall consume time. The co-juvenile Vishal and Viklesh (Revision No.505/2021) have been granted bail by this Court vide order dated 24.06.2021.