VIJAY BISHNOI,J. - (1.) This criminal revision petition under Section 102 of the Juvenile Justice (Care and Protection of Children) Act, 2015 (for short 'the Act of 2015' hereinafter) is directed against the order dated 27.02.2017 passed by the learned Sessions Judge, Pali (for short 'the appellate court' hereinafter), whereby the appeal filed by the juvenile through his guardian under Section 101 of the Act of 2015 against the order dated 20.02.2017 passed by Principal Magistrate, Juvenile Justice Board, Pali (for short' the trial court' hereinafter) on an application under Section 12 of the Act of 2015, whereby the prayer for releasing the juvenile on bail was dismissed.
(2.) Learned counsel for the petitioner has submitted that the allegation of rolling over tractor upon the deceased is against co-accused Kalu Ram @ Jagdish. It is contended that the petitioner has falsely been implicated in this case. It is also contended that no other criminal case has ever been filed against the petitioner and there is no possibility that after releasing of the petitioner from the remand home, he will come in contact with the known criminals or release of the petitioner from remand home will defeat the ends of justice.
(3.) Learned Public Prosecutor has opposed the prayer made on behalf of the petitioner and argued that the allegations against the petitioner are of serious nature, therefore, he is not entitled to be released on bail.;