SIBA BISOYI Vs. STATE OF ODISHA

JUDGEMENT

(1.) Leave granted.

(2.) Heard learned counsel for the parties at length.

(3.) This Court vide its order dated 19.09.2016 directed the concerned District and Sessions Judge to make an inquiry under Section 7-A of the Juvenile Justice (Care and Protection of Children) Act, 2000 [hereinafter `JJ Act' for brevity] and Rule 12 of the Juvenile Justice (Care and Protection of Children) Rules, 2007 [hereinafter `JJ Rules' for brevity] with regard to the claim of the juvenility of the appellant and file a report in this regard.