MANOJ KUMAR GARG,J. - (1.) Heard learned counsel for the petitioners (juvenile- through their natural guardian) as well as learned Public Prosecutor appearing on behalf of the respondent-State and learned counsel for the respondent No.2-complainant.
(2.) The allegation against the petitioners is of offence under Sections 341, 395, 327, IPC. The bail application filed by the petitioners under Section 12 of the Act of 2015 before Principal Magistrate, Juvenile Justice Board, Dungarpur was rejected vide order dated 29.03.2019. Being aggrieved by the said order, an appeal was filed by the petitioners before the learned Children Court (Protection of Children from Sexual Offences Act), Dungarpur and the same has been dismissed by learned Appellate Court vide impugned order dated 03.04.2019.
(3.) Being aggrieved of the orders dated 29.03.2019 and 03.04.2019 passed by the Courts below, the petitioner has preferred this revision petition before this Court.;