SANJAY KOLI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The challenge in this revision is made to the following:-

(2.) The revisionist is a Child in Conflict with Law (the CIL). According to FIR, on 20/3/2022, the CIL and co-accused assaulted a police personnel, due to which he sustained injuries.

(3.) Heard learned counsel for the parties and perused the record.