RAGHUVENDRA S.RATHORE, J. - (1.) AS these three revision petitions arise out of the same First Information Report, having same sets of facts and grounds of challenge, they are being decided by a common order.
(2.) APPLICATION for grant of bail was filed by these juvenile petitioners in F.I.R., No. 62/09 registered at Police Station Kishanganj, Ajmer for the offence under Section 376 IPC. All the three petitioners have been named in the report and there are specific allegations against each of them. The allegations levelled in the report read as under: .........[vernacular ommited text]........... Further, it is alleged that Mustaq had come again later to call the prosecutrix and at that time she made the complaint to her father. The accused petitioners, after their arrest, moved applications for bail under Section 12 of the Juvenile Justice Act 2000 before the learned Magistrate. The learned Magistrate dismissed the bail application by his order dated 1.4.2009, after making following observations: .........[vernacular ommited text]...........
(3.) THE accused petitioners then filed an appeal before the learned Sessions Judge but the same was also dismissed on 10th April, 2009 by observing as under: .........[vernacular ommited text]...........ends of the justice will be defeated.;