MANOJ KUMAR GARG,J. - (1.) Heard learned counsel for the petitioner (juvenile- through his natural guardian father Sohan Ram) as well as learned Public Prosecutor and learned counsel for the respondent No.2.
(2.) Earlier, the criminal revision petition preferred by the petitioner was dismissed vide order dt. 21.08.2020 with liberty to file fresh revision petition after recording of the statement of the prosecutrix. Now, the prosecutrix has been examined before the trial court as PW-1.
(3.) The allegation against the petitioner is of offence under Section 376 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, Jodhpur was rejected vide order dated 05.01.2021. Being aggrieved by the said order, an appeal was filed by the petitioner before the learned Sessions Judge (Children Court), Jodhpur Metropolitan and the same has been dismissed by learned Special Judge vide order dated 07.01.2021.;