Mahesh Chandra Sharma, J. - (1.) - This revision petition has been filed by the petitioner under Section 53 of Juvenile Justice (Care and Protection of Children) Act, 2000 read with Section 397/401 Criminal Procedure Code against the order dated 2.7.2012 passed by learned Sessions Judge, Alwar, District Alwar (for short 'the learned appellate Court) in Criminal Appeal No. 196/2012 by which the appeal filed by the petitioner has been dismissed and against the order dated 30.6.2012 passed by Principal Magistrate, Juvenile Justice Board, District Alwar (Raj.) (for short 'the learned trial Court) in relation to F.I.R. No. 279/2012 registered at Kotwali, Alwar District Alwar under Sections 323, 341 and 307 Indian Penal Code whereby the application filed by the petitioner under Section 12 of the Juvenile Justice (Care and Protection of Children) Act, 2000 has been rejected.
(2.) Brief facts of the case are that on complainant submitted an F.I.R. No. 279/2012 registered at Kotwali, Alwar District Alwar under Sections 323,341 and 307 Indian Penal Code.
(3.) Thereafter, the petitioner moved his bail application before the learned trial Court but the same was rejected vide order dated 30.6.2012.;