X vs State Of Rajasthan (2025:Rj-Jd:11004)
2025 Latest Caselaw 7929 Raj

Rajasthan High Court - Jodhpur

X vs State Of Rajasthan (2025:Rj-Jd:11004) on 25 February, 2025

Author: Manoj Kumar Garg

Bench: Manoj Kumar Garg

[2025:RJ-JD:11004]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
            S.B. Criminal Revision Petition No. 1440/2024

X S/o Paresh, Aged About 13 Years, S/o Meetha, Through His
Natural Guardian Father Shri Paresh S/o Meetha, Aged 50 Years,
R/o Bhongapura, P.s. Sallopat, Distt. Banswara (Raj.). (Presently
Lodged At Observation Home, Banswara)
                                                                    ----Petitioner
                                     Versus
State Of Rajasthan, Through PP
                                                                  ----Respondent


For Petitioner(s)          :     Mr. Ram Prasad Singaria
For Respondent(s)          :     Mr. Deepak Choudhary, GA cum AAG
                                 with Mr. Kuldeep Singh Kumpawat



          HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment

25/02/2025 Heard learned counsel for the petitioner (juvenile - through

his natural guardian) as well as learned AAG.

The allegation against the petitioner is of offences under

Sections 302 and 201/34 of IPC. The bail application filed by the

petitioner under Section 12 of the Juvenile Justice Act, 2015

before learned Principal Magistrate, Juvenile Justice Board,

Banswara was rejected vide order dated 13.08.2024. Being

aggrieved by the said order, an appeal was filed by the petitioner

before the learned Special Judge, Children Court, Banswara and

the same has been dismissed by learned Appellate Court vide

impugned order dated 29.08.2024.

Learned counsel for the petitioner submits that all the

prosecution witnesses have already been examined before the trial

[2025:RJ-JD:11004] (2 of 2) [CRLR-1440/2024]

court and case has been fixed for final arguments, but the trial

court is awaiting the DNA Report of the petitioner. Counsel further

submits that petitioner has been in juvenile observation home and

has languishing in jail for a long period. Thus, it is prayed that the

petitioner may be released on bail during pendency of trial and

orders passed by the courts below may kindly be quashed and set

aside.

Learned AAG has opposed the submissions made by the

counsel for the petitioner and prayed for dismissal of the revision.

Heard learned counsel for the parties and perused the

impugned orders passed by the courts below as well as carefully

gone through the material available on record.

Taking into consideration the facts and circumstances of the

case, this Court is not inclined to enlarge the juvenile-petitioner on

bail, however, considering the fact that the juvenile-petitioner is

confined to the juvenile observation home for last about one year

and all the prosecution witnesses have been examined, therefore,

the trial court is directed to hear the final arguments and conclude

the trial within a period of one and a half month. A copy of this

order be sent to the trial court forthwith.

The present criminal revision petition stands disposed of.

Stay application also stands decided.

(MANOJ KUMAR GARG),J 24-mSingh/-

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