VINOD RAMSUMER DHANNIRAM SAROJ 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. 31/12/2021 passed in Criminal Appeal No.267 of 2021 by the learned Additional City Sessions Judge, Ahmedabad as well as order dtd. 6/12/2021 passed by the learned Juvenile Justice Board, Ahmedabad made in connection with FIR being Part-A C.R. No.11191004211316 of 2021 registered with Amraiwadi Police Station, Ahmedabad.

(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 15 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. That applicant has no criminal antecedents. Hence, it is requested by learned advocate for the applicant to allow present applicant.