MOHD. MUNIB Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) The present petition under Sec. 102 of the Juvenile Justice (Care and Protection of Children) Act, 2015 (hereinafter 'JJ Act') has been filed on behalf of the petitioner challenging the order dtd. 16/9/2023 (hereinafter 'impugned order') passed by the learned Additional Sessions Judge-01 (Children Court), Central, Tis Hazari Courts, Delhi (hereinafter 'ASJ') in Criminal Appeal No. 259/2022, whereby the appeal against two orders dtd. 28/10/2022 passed by the Juvenile Justice Board-III, Delhi (hereinafter 'JJB') was dismissed.

(2.) The brief facts that led to the filing of the instant petition are as follows:

(3.) Learned counsel appearing on behalf of the petitioner submitted that the impugned order dtd. 16/9/2023 passed by the learned ASJ suffers from grave legal infirmities and warrants interference by this Court.