- (1.) Heard the learned counsel for the petitioner (a juvenile- through his natural guardian- father), learned Public Prosecutor as also learned counsel appearing on behalf of the complainant.
(2.) This revision petition under sec.397/401 CrPC read with sec.53 of the Juvenile Justice (Care & Protection of Children) Act, 2000 has been filed against the order dated 20 th January 2012 passed by the learned Sessions Judge, Churu in Cr. Appeal No.02/2012 whereby the court below dismissed appeal of the petitioner moved under sec.52 of the Act and uphold order dated 13 th January 2012 dismissing him bail under sec.12 of the 2000 passed by the Principal Magistrate, Juvenile Justice Board, Churu in CR No.253/2011, registered at Police Station- Hameerwas (Churu) for offences punishable under secs.302, 201 IPC.
(3.) The allegation of offence against the petitioner is murder of a teenage boy of his village. The petitioner is stated to be around 17 years of age.;