MANOJ KUMAR GARG,J. - (1.) Heard learned counsel for the petitioner (juvenile- through his natural guardian father-Chhagan Lal @) as well as learned Public Prosecutor appearing on behalf of the respondent No.1- State.
(2.) The allegation against the petitioner is of offence under Sections 376 & 323 IPC. The bail application filed by the petitioner under Section 12 of the Juvenile Justice (Care and Protection of Children). Act, 2015 before the Principal Magistrate, Juvenile Justice Board, Pali was rejected vide order dated 17.08.2020. Being aggrieved by the said order, an appeal was filed by the petitioner before the learned Sessions Judge, Pali and the same has been dismissed by learned Sessions Judge vide order dated 20.08.2020.
(3.) Being aggrieved of the orders dated 17.08.2020 and 20.08.2020 passed by the Courts below, the petitioner has preferred this revision petition before this Court.;