D.K. Sinha, J. - (1.) By the Court. Heard learned counsel for the petitioner as well as the State.
(2.) This Revision Petition is directed against the order impugned passed by the Sessions Judge, Dumka in Cr. Misc. Appeal No. 41/2006 on 10.5.2006 whereby and where under the appeal preferred under section 52 of the Juvenile Justice (Care and Protection of Children) Act, 2000 against the order passed by the Juvenile Board rejecting the prayer for bail under Section 12 of the said Act in GR No. 95/06 was affirmed on 12.4.2006.
(3.) The allegation against the juvenile petitioner is that he has committed rape on a girl who was aged about only 8 years and the fact was supported by the medical evidence.;