SAGAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of rule for and on behalf of respondent-State.

(2.) By way of preferring this Criminal Revision Application under Sec. 102 of Juvenile Justice Act, 2015, applicant has prayed for quashing and setting aside the order dtd. 7/1/2022 passed in Criminal Appeal No.275 of 2021 by the learned Additional Sessions Judge, Children Court, Court No.2, Ahmedabad City, in connection with FIR being C.R. No.11191024211676 of 2021 dtd. 31/8/2021 registered with Ramol Police Station, Ahmedabad City.

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