AMAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This criminal revision is preferred against the judgment and order dtd. 8/6/2021 passed by the Juvenile Justice Board, Haridwar in Case Crime/FIR No.81/2021, as well as the judgment and order dtd. 18/6/2021 passed by the Addl. Sessions Judge/Special Judge (POCSO), Haridwar in Criminal Appeal No.79/2021, Aman Vs. State.

(2.) Heard learned counsel for the parties.

(3.) Learned Counsel for the revisionist as well as learned Counsel for the State admitted that the revisionist is a juvenile who is involved in connection with Case Crime /FIR No.81/2021 under Ss. 8/22 of NDPS Act, registered at P.S. Piran Kaliyar, Distt. Haridwar.