JUVENILE A. Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This application has been filed by the child in conflict with law (now he attained majority) for quashing the entire proceedings of Juvenile Case No.24 of 2025, pending before the Juvenile Justice Board, Pithoragarh under Ss. 147, 323, 354, 504, 506 and Sec. 509 of the Indian Penal Code, 1860, Sec. 7 read with Sec. 8 of the Protection of Children from Sexual Offences Act, 2012.

(2.) Mr. Piyush Sammal, learned counsel for the applicant.

(3.) Mr. Pradeep Lohani, learned Brief Holder for the respondent No.1.