H. S. POORNESH Vs. STATE

JUDGEMENT

(1.) The present petitioner was charge sheeted by the 1 st respondent-Police for the offences punishable under Sections 341, 376, 506 and 417 of Indian Penal Code, 1860 (hereinafter for brevity referred to as 'IPC'), in J.C.No.16/2015, pending before the Juvenile Justice Board, Chikkamagaluru, (hereinafter for brevity referred to as 'J.J.Board'). The J.J. Board after perusing the records placed before it, by its impugned order dated 21.12.2017, transferred the case to the Children's Court, Chikkamagaluru, (hereinafter for brevity referred to as 'Children's Court'). Accordingly, the case is now before the Children's Court in S.C.No.11/2018. Aggrieved by the order of the J.J.Board, the present petitioner, who was Child in Conflict with Law (hereinafter for brevity referred to as 'CICWL'), challenged the order of J.J.Board before the learned Prl.District & Sessions Juge, Chikkamagalur, (hereinafter for brevity referred to as 'Sessions Judge's Court'), in Criminal Appeal No.63/2018, filed under Section 101(2) of Juvenile Justice (Care & Protection of Children) Act, 2015 (hereinafter for brevity referred to as 'J.J.Act'). The Sessions Judge's Court after hearing both side, by its judgment dated 24.01.2020, dismissed the appeal filed by the CICWL. It is challenging the said judgment of Sessions Judge's Court, the appellant before the Sessions Judge's Court has filed the present petition.

(2.) Learned High Court Government Pleader takes notice for the respondent.

(3.) Though this matter is listed for Admission, with the consent from both side, the matter is taken up for its final disposal.