DINESH MEHTA, J. - (1.) By this revision petition under Section 102 of the Juvenile Justice (Care and Protection of Children) Act, 2015 (hereinafter to be referred as 'the Act'), the petitioner, who is a "juvenile in conflict with law" has challenged the order dated 18.03.2019 passed by the Special Judge (Protection of Children from Sexual Offence) Act and Child Rights Protection Commission Act, Dungarpur, in Criminal Appeal No.05/2019 dismissing the appeal filed by the petitioner against the order dated 02.01.2019 passed by the Principal Magistrate, Juvenile Justice Board, Dungarpur in FIR No.159/2018 registered at Police Station Ramsagda, District Dungarpur, for the offences under Sections 302, 392 and 201/34 IPC.
(2.) The bail application filed by the petitioner under Section 12 of the Act before the Juvenile Justice Board, Dungarpur was dismissed vide order dated 02.01.2019.
(3.) Being aggrieved by the said order dated 02.01.2019, an appeal under Section 101 of the Act was filed by the petitioner before the Appellate Authority and the same has been dismissed vide order dated 18.03.2019.;