RAJENDRASINH Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) The applicant, being juvenile delinquent through his father, has challenged the impugned judgment and order 26/5/2021 passed by the learned Juvenile Justice Board, Jamnagar in Juvenile Criminal Case No.17 of 2021 as well as judgment and order dtd. 2/6/2021 passed by the learned Additional Sessions Judge, Jamnagar in Criminal Appeal No.55 of 2021.

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