Goverdhan Bardhar, J. - (1.) Heard learned counsel for the petitioner (juvenile-through his natural guardian) as well as learned Public Prosecutor appearing on behalf of the respondent-State.
(2.) The allegation against the petitioner is of offence under Section 136 Electricity Act. The bail application filed by the petitioner under Section 12 of the Juvenile Justice Act, before Principal Magistrate, Juvenile Justice Board, Nagaur was rejected vide order dated 20.08.2016. Being aggrieved by the said order, an appeal under Section 52 of the Juvenile Justice Act 2000 was filed by the petitioner before the Additional Sessions Judge No. 1, Nagaur and the same has been dismissed by learned Appellate Court vide impugned order dated 24.08.2016.
(3.) Being aggrieved of the orders dated 20.08.2016 and 24.08.2016 passed by the Courts below, the petitioner has preferred this revision petition before this Court.;