PRASHANT KUMAR AGARWAL, J. - (1.) HEARD the learned counsel for the parties.
(2.) BY this revision petition, the petitioner, who is a "juvenile in conflict with law" has challenged the order dated 31.3.2012 passed by Additional District & Sessions Judge No.5, Jaipur Metropolitan, Jaipur dismissing the appeal filed by the petitioner against the order dated 14.3.2012 passed by Principal Magistrate, Juvenile Justice Board, Jaipur in FIR No.93/ 2012, Police Station Kardhani, Jaipur City (South) for the offence under Section 302 IPC. The bail application filed by the petitioner under Section 12 of the Juvenile Justice (Care and Protection of Children) Act, 2000 (hereinafter referred to as "the Act") before the Principal Magistrate, Juvenile Justice Board, Jaipur was rejected vide order dated 14.3.2012 mainly ground that if benefit of bail is granted to the petitioner, he may come in contact with accused persons which may adversely affect him mentally, psychologically and physically.
(3.) BEING aggrieved by the said order dated 14.3.2012, an appeal under Section 52 of the Act was filed by the petitioner before the Appellate Authority and the same has been dismissed by the Appellate Authority vide order dated 31.3.2012 on the ground that the findings of the Principal Magistrate, Juvenile Justice Board were true and Correct in accordance with law and in which no interference was required.;