MARCHAPPA Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) I have the heard the arguments of learned counsel for the petitioner and also learned High Court Government Pleader. Perused the records.

(2.) THE present petitioner is a juvenile offender in J.C. No. 11/2012 on the file of Chief Judicial Magistrate Yadgir.

(3.) PETITIONER is arrayed as one of the accused in Crime No. 100/2010 of Shorapur police station for the above said offences alongwith other nine accused persons. The accused/petitioner was a juvenile offender as on the date of commission of the offence, this case was lodged before the Juvenile Justice Board headed by Chief Judicial Magistrate, Yadgir.