PRATHAM KISHORBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of preferring this application under Sec. 102 of the Juvenile Justice (Care and Protection of Children) Act , 2015 the applicant has prayed for quashing and setting aside the order dated 7 t h July, 2022 passed in Criminal Appeal no.203 of 2022 by the Addl. Sessions Judge, Jamnagar confirming the order passed by the Juvenile Justice Board, 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 the applicant is 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. The applicant has no criminal antecedents. Hence, it is requested by learned advocate for the applicant to allow present application.