RAGHUVENDRA S.RATHORE, J. - (1.) HEARD the learned counsels for the parties.
(2.) THIS criminal revision petition under Section 53 of the Juvenile Justice (Care and Protection of Children) Amendment Act, 2006 has been filed against the order dated 30.10.2014 passed by the learned District and Sessions Judge, Alwar in an appeal filed under Section 12 of the Act of 2006, whereby the same was dismissed and the order passed by the learned Magistrate on 20.10.2014 was upheld. The learned Magistrate had rejected the bail application of the accused petitioner in FIR No.221/2014 registered at Police Station Shivaji Park, Alwar for the offences under Section 323, 341 IPC and Section 7 read with Section 8 of the Protection of Children from Sexual Offences Act, 2012.
(3.) THE learned Magistrate, after considering the facts of the case in detail as well as the relevant provisions of law and the case law of Bhanwar Lal vs. State of Rajasthan, 2007 1 CrLR 254, came to the conclusion that looking to the criminal cases against the juvenile, it is all likelihood that in case of his release on bail, he would come in contact of persons of criminal nature. On the appeal filed by the juvenile before the learned Sessions Judge, Alwar, the matter was again considered. The learned appellate court observed that looking to the manner in which the offences were committed by the juvenile while he was staying in the juvenile home, there is likelihood that his release would encourage him for activities of criminal nature.;