BANWARI LAL SHARMA,J. - (1.) THIS is a revision petition against the order dated 19.12.2014 passed by the learned Sessions Judge, Churu in Criminal Appeal No.90/2014 whereby the appeal preferred against the order dated 10.12.2014 passed by the learned Principal Magistrate, Juvenile Justice Board, Churu rejecting the application under Section 12 of the Juvenile Justice Act in FIR No.239/2014, P.S. Hamirwas, District Churu has been dismissed.
(2.) THE brief facts of the case are that complainant Kumari Kavita presented herself before the SHO, P.S. Hamirwas on 17.09.2014 and submitted a written report alleging inter alia that on 10.09.2014, when she was coming from her school, then petitioneraccused Praveen met her and told that her father has met with an accident and has been taken to Pilani and she has also been called at Pilani. On this, she proceeded to Pilani with the petitioner -accused where one Pramod also met them who asked them to first go to the home and then to the hospital. When they reached at the home, they closed the door and committed rape with her.
(3.) THEREAFTER , she returned to her home. Later, when she realized that this will encourage the accused, therefore, she lodged the complaint. On this report, FIR No.239/2014 was registered at P.S., Hamirwas, District Churu and investigation commenced and after completion of investigation the petitioner was arrested and since he was minor he was sent to Juvenile Home. The father of the petitioner preferred an application under Section 12 of the Juvenile Justice (Care and Protection of Children) Act, 2000 for releasing him on bail but the same has been dismissed vide order dated 10.12.2014. Being aggrieved by the order dated 10.12.2014, the petitioner preferred an appeal but the same has also been dismissed by the learned Sessions Judge, Churu vide order dated 19.12.2014. Hence, this revision petition.;