DANGI SATPALSINH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of preferring this Criminal Revision Application under Sec. 102 of Juvenile Justice Act, 2015, applicant has prayed for quashing and setting aside judgment and order dtd. 21/7/2022 passed in Criminal Appeal No.218 of 2022 by the learned 2nd Additional Sessions Judge & Children Court, Jamnagar as well as order dtd. 8/7/2022 passed by the learned Principal Magistrate, Juvenile Justice Board, Jamnagar made in connection with FIR being C.R. No.11202002212318 of 2021 registered with Jamnagar City 'C' Division Police Station, Jamnagar.

(2.) Heard learned advocate appearing for the applicant and learned APP appearing for the Respondent-State.

(3.) Learned advocate appearing for the applicant submits that applicant is aged about 17 years, innocent and falsely implicated as an accused in the present offence. There is no allegation worth the more any serious allegations made in the FIR against the applicant. The FIR is registered out of malafide. It is absolutely false and frivolous. Hence, it is requested by learned advocate for the applicant to allow present applicant.