Manak Mohta, J. - (1.) HEARD .
(2.) BY way of this revision petition, the petitioner has assailed the validity and correctness of orders passed by the Courts below refusing to enlarge the juvenile on bail. Briefly stated that the facts of the case as revealed from the record is that on 08.10.2008 at the instruction of her husband -Sanwara, the prosecutrix -Debi went to village Kajodia (her parental village) for collecting due amount of Rs. 500/ - from one Jagdish (maama of the prosecutrix), who stated that he had spent the amount in the "Sagra Ji Ka Jagaran" and if she stays in the night he would arrange for the amount in the tomorrow morning, so on the saying of her husband and insistence of Jagdish, the prosecutrix stayed at village Kajodia. In the night at 10.00 p.m. while she was chanting songs in "Jagaran", at that time, the accused Ramdev and Badri (Juvenile) told Debi that they would leave her at village Rahad, so the prosecutrix accompanied them on foot as Ramdev (being her cousin brother). On the way, Ramdev started outraging her modesty, thereafter accused -Badri caught hold of her hands and Ramdev made her fall on the ground and committed forcible intercourse with her. Thereafter the juvenile Badri also committed rape with her. When she tried to raise shouts, her mouth was closed by hands and she was beaten by belt and teeth -bites were caused on her face. Further injury was also caused to her private parts.
(3.) ON the bass of the aforesaid report lodged on 09.10.2008 a case vide FIR No. 167/2008 for the offence under Section 376(2)(g) and 366 I.P.C. was registered at P.S. Phoolia Kalan and the investigation commenced.;