PUSHPENDRA SINGH BHATI,J. - (1.) In wake of second surge in the COVID-19 cases, abundant caution is being maintained, while hearing the matters in Court, for the safety of all concerned.
(2.) This criminal revision petition under Section 102 of the Juvenile Justice (Care and Protection of Children) Act, 2015 (for short 'the Act of 2015' hereinafter) is directed against the order dated 22.06.2021 passed by the learned Children Court (Session Judge), Hanumangarh (for short 'the appellate court' hereinafter), whereby the appellate court has dismissed the appeal filed by the juvenile through his natural guardian father against the order dated 18.06.2021 passed by learned Juvenile Justice Board, Hanumangarh (for short 'the trial court' hereinafter) on an application under section 12 of the Act of 2015, whereby the prayer for releasing the juvenile on bail was dismissed by the trial court.
(3.) The allegation of rape is upon Bhupendra, though the presence of the present petitioner has been recorded at the site.;