AJEET GURJAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) Heard the learned counsel appearing for the parties.

(3.) The only issue involved in this appeal is regarding non-compliance with the requirement of clause (i) of subsec. 1 of Sec. 19 of the Juvenile Justice (Care and Protection of Children) Act, 2015 (for short "JJ Act")by the Childrens Court.