ANKIT MAHESHBHAI CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Kodekar, learned APP waives service of notice of rule on behalf of the respondent - State.

(2.) 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 orders dated 27 t h June, 2022 passed in by Principal Magistrate, Juvenile Justice Board, Jamnagar and 6 t h July, 2022 passed in Criminal Appeal no.200 of 2022 by the 2 n d Addl. Sessions Judge and Children Court, Jamnagar.

(3.) Heard learned advocate appearing for the applicant and learned APP appearing for the respondent-State.