VISHAL Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) The instant Criminal Revision Petition under Sec. 102 of the Juvenile Justice (Care & Protection of Children) Act, 2015 (hereinafter "JJ Act, 2015"?), read with Sec. 482 of Code of Criminal Procedure, 1973 (hereinafter "Cr.P.C"?), has been filed by the Petitioner/Revisionist assailing the impugned order dtd. 26/10/2021 passed by learned Additional Sessions Judge/Special Judge (NDPS), North District, Rohini Courts, New Delhi, dismissing the application under Sec. 7A of the Juvenile Justice (Care & Protection of Children) Act, 2000 (hereinafter "JJ Act, 2000"?) read with Sec. 94(ii) of JJ Act, 2015.

(2.) The brief facts of the matter leading to present case are summarized as under: -

(3.) Aggrieved by the said order, the present revision is being preferred.