HAIDER ALI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This criminal revision is preferred against the judgment and order dtd. 7/8/2021 passed by the learned Principal Judge, Juvenile Justice Board, Nainital in Case Crime/FIR No. 64 of 2021, as well as the judgment and order dtd. 23/8/2021 passed by the Special Judge (POCSO)/Additional District Judge/FTC Haldwani, Haldwani in Criminal Appeal No. 05 of 2021, "Haider Ali 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. 64 of 2021 under Ss. 420, 120-B IPC and under Sec. 66D I.T. Act registered at P.S. Lalkuan, District Nainital.