GOVERDHAN BARDHAR,J. - (1.) Heard learned counsel for the petitioners namely; Kishan Lal and Mahendra Kumar (juveniles- through their natural guardians fathers Mohan Lal and Goruram) as well as learned Public Prosecutor appearing on behalf of the respondent-State.
(2.) The allegation against the petitioners is of offences under Sections 376D, 363, 366A of the Indian Penal Code and section 5/6 of the POSCO Act. The bail application filed by the petitioner under Section 12 of the Act of 2015 before Principal Magistrate, Juvenile Justice Board, Sikar (Rajasthan) was rejected vide order dated 27.07.2018. Being aggrieved by the said order, an appeal was filed by the petitioners before the learned Juvenile Court/ Special Judge, Protection of Children from Sexual Offences Act, Sikar and the same has been dismissed by learned Appellate Court vide impugned order dated 18.08.2018.
(3.) Being aggrieved of the orders dated 27.07.2018 and 18.08.2018 passed by the Courts below, the petitioners have preferred this revision petition before this Court.;