X MINOR Vs. STATE

JUDGEMENT

(1.) Petitioner impugns order dated 16.11.2016, whereby the appeal of the petitioner impugning the order of the Juvenile Justice Board dated 04.08.2016 has been dismissed.

(2.) The petitioner, a child in conflict with law, is an accused in FIR No.1362/2014 under Section 308/34 IPC, P.S. Madhu Vihar.

(3.) Petitioner sought termination of the proceedings qua him on the ground that the proceedings were not concluded within a period of 4 months and submitted that in terms of Rule 13(7) of the Juvenile Justice (Care and Protection of Children) Rules, 2007 (hereinafter referred to as the 2007 Rules), proceedings which are not concluded within a period of four months are liable to be terminated.