KAUSHAL RAKESH PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The order dtd. 21/9/2022 passed by this Court is recalled.

(2.) Rule. Learned APP waives service of notice of Rule for and on behalf of Respondent-State.

(3.) By way of preferring this Criminal Revision Application under Sec. 102 of Juvenile Justice Act, 2015, applicantjuvenile in conflict with law has prayed for quashing and setting aside judgment and order dtd. 20/12/2019 passed in Criminal Appeal No.125 of 2018 by the learned Additional Sessions Judge, Kheda at Nadiad as well as order dtd. 2/12/2018 passed by the learned Principal Magistrate, Juvenile Justice Board, Nadiad (hereinafter referred to as 'the Board') made in connection with FIR being C.R. No.I35/2017 registered with Nadiad West Police Station, Kheda.