SAGAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Heard. Leave Granted.

(2.) Shorn of unnecessary details, the facts of the instant case are as follows:

(3.) At the time of hearing the matter, the Counsel appearing for the Appellant raised a plea that the Children's Court on committal of the case to it by the JJ Board has not passed any orders as prescribed under Sec. 19(1) of the Act. To examine the issue this Court, vide order dtd.: 22/4/2025 had passed the following order: