Mahesh Chandra Sharma, J. - (1.) This revision petition has been filed by the petitioner under Section 53 of the Juvenile Justice (Care & Protection of Children) Act, 2000 read with section 397/401 Cr.P.C. against the order Dated 05.03.2009 passed by the Sessions Judge Dholpur (Raj.) in Crl. Appeal No. 19 of 2009 by which the appeal filed by the petitioner has been dismissed and against the order dated 03.03.2009 passed by Juvenile Justice Board, Dholpur in relation to FIR No. 159 of 2004 registered at Police Station, Sarmathura for the offence under Sections.376 & 377 Indian Penal Code whereby the application filed by the petitioner under Section 12 of the Juvenile Justice (Care & Protection of Children) Act, 2000 has been rejected.
(2.) Brief facts of the case are that no complainant submitted an FIR No. 159 of 2004, registered at Police Station Sarmathura for the offence under Sections.376 & 377 Indian Penal Code.
(3.) Thereafter, the petitioner moved his bail application before the Juvenile Justice Board, Dholpur, but the same was rejected vide order dated 03.03.2008.;