P.K. Lohra - (1.) Petitioner-juvenile has filed this revision petition under Section 102 of the Juvenile Justice (Care and Protection of Children) Act, 2015 read with Section 397/401 Cr.P.C. (for short, 'JJ Act') to challenge order dated 29.11.2017 passed by District and Sessions Judge, Dungarpur (for short, 'learned appellate Court').
(2.) At the threshold, pursuant to investigation into FIR No. 272/2017, registered at Police Station Dhambola, District Dungarpur, petitioner was charged for offence punishable under Section 306 IPC, and, being a child in conflict with law, he was kept in Observation Home. At the behest of petitioner, his natural guardian - father, Mahesh Chandra, laid an application under Section 12 of the JJ Act before the Juvenile Justice Board, Dungarpur for seeking bail but the same was rejected on 21.11.2017. Subsequently, father of petitioner expired and thereafter his uncle preferred an appeal before the learned appellate Court being aggrieved by the order dated 21.11.2017 and the learned appellate Court also rejected his appeal on 29.11.2017.
(3.) I have heard learned counsel for the petitioner as well as learned Public Prosecutor, perused the materials available on record and also the report of Probation Officer.;