MINOR MANISH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned APP waives service of notice of rule for and on behalf of the respondent-State and learned advocate Mr. Abhaykymar P. Shah waives service of notice of rule for and on behalf of the original complainant.

(2.) By filing present application, applicant, being a child in conflict with law, through his father has requested to release him on regular bail from the custody of Juvenile Justice Board, Jamnagar in connection with the FIR registered as CR No. 11202030220083 of 2022 with Kalavad Police Station, District Jamnagar by quashing and setting aside the judgment and order dtd. 27/4/2022 passed in Criminal Appeal No. 100 of 2022 by the learned Additional Sessions Judge, (Children's Court), Jamnagar

(3.) Heard learned advocate for the applicant, learned advocate for the original complainant and learned APP for the respondent-State.