PRAKASH GUPTA,J. - (1.) This revision petition has been filed by the Juvenile Khemraj Prajapt through his father Buddharam, under section 397 read with 401, 372 Cr.PC. read with Section 102 of Juvenile Justice (Care & Protection of Children Act) against the order dated 16/5/2016 passed by learned Sessions Judge Ajmer in Misc. Cr. Appeal No.103/2016 by which the appeal filed by the juvenile has been dismissed and order dated 10/5/2016 passed by the Principal Magistrate, Juvenile Justice Board, Ajmer dismissing the bail application filed by juvenile under Section 12 of the Act has been affirmed.
(2.) Briefly stated facts of the case are that an FIR bearing No.130/2016 came to be lodged at PS-Nasirabad Sadar, Distt. Ajmer for the offences mentioned therein wherein the concerned police arrested the petitioner and after completion of investigation, filed challen before the Juvenile Justice Board where the case is pending.
(3.) On the basis of said FIR, the juvenile was arrested by the police. Thereafter the juvenile through his father filed bail application before the Principal Magistrate, Juvenile Justice Board, Ajmer, but the same was rejected vide order dated 16/5/2016. Against the said order, the juvenile filed a criminal appeal, but the same was also dismissed by the learned Sessions Judge, Ajmer on 10/5/2016. Against the said order, this revision petition has been preferred.;