- (1.) Heard learned counsel for the petitioner as well as complainant and learned Public Prosecutor.
(2.) Petitioner through his natural guardian father has preferred this revision petition aggrieved by order dated 18.05.2020 passed by Principal Magistrate, Juvenile Justice Board, Sikar (Raj.) and against the order dated 22.05.2020 passed by the Special Judge, Protection of Children from Sexual Offences Act, 2012 and Child Right Protection Commission Act , 2005, District Sikar.
(3.) Learned counsel for the petitioner submitted that the petitioner is a juvenile and he has falsely been implicated in the present matter and there is no evidence on record to show that if he is released on bail, there is any likelihood of him being associated with any known criminal or he be exposed to any moral, physical or psychological danger and his release would defeat ends of justice. Learned counsel further submitted that the gravity of the offence committed cannot be a ground to decline bail to juvenile.;