MINOR L THR GUARDIAN J. Vs. STATE

JUDGEMENT

(1.) Allowed, subject to all just exceptions.

(2.) Application stands disposed of. W.P. (CRL) 3239/2023

(3.) The instant writ petition under Article 226 read with Article 21 of Constitution of India as well as Sec. 482 of the Code of Criminal Procedure, 1973 ('Cr.P.C.") has been filed seeking following reliefs: