ANUP Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) FOR the reasons stated in the application, delay condonation application No. 1463 of 2013 is allowed. Delay in filing revision is hereby condoned. Present revision is preferred against the order dated 20.06.2012 passed by Juvenile Justice Board, Haridwar and order dated 27.06.2012 passed by the Sessions Judge Haridwar whereby application moved by the juvenile under Section 12 of the Juvenile Justice Board (Care and Protection) Act, 2000 (hereinafter referred to as 'J.J. Act') was rejected. Earlier Criminal Revision No. 217 of 2012 was filed assailing the impugned orders, however Coordinated Bench of this Court, vide order dated 14th March, 2013, was pleased to dismiss the revision as withdrawn with direction to the Juvenile Justice Board to complete the inquiry within a period prescribed under Section 14 of the J.J. Act. It was further observed by this Court that if inquiry is not completed within three months, revisionist may approach this Court again.

(2.) MR . Manish Arora, learned counsel for the revisionist submits that since inquiry is not completed despite order dated 14th March, 2013 passed by this Court, therefore, necessity arose to file this revision.

(3.) THIS Court in the case of Akash Singh (Minor) Vs. State of Uttarakhand and another, Criminal Revision No. 106 of 2013, decided on 17.07.2013 has held as under: -