ABC Vs. STATE OF C.G.

JUDGEMENT

(1.) This is the second revision filed under Sec. 102 of the Juvenile Justice (Care and Protection of Children), Act 2015 (in short "the Act 2015) on behalf of the child in conflict with law 'XYZ' against the impugned order dtd. 19/6/2024 passed by this Court in Cr. Rev. No 335 of 2024 for grant of bail.

(2.) The earlier revision application filed by the applicant was rejected on merits. The revisionist/juvenile-in-conflict with law by way of this second revision has prayed for the following relief :

(3.) As per office note, on 6/7/2024, the Registry has pointed out the default with regard to maintainability of the revision which is as follows: