SAHIL MOHMEDRAFIK RIYAZAHMED PATHAN 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 judgment and order dtd. 15/4/2022 passed in Criminal Appeal No.94 of 2022 by the learned Additional Sessions Judge, Children Court, Court No.2, Ahmedabad as well as order dtd. 23/8/2021 passed by the learned Principal Magistrate, Juvenile Justice Board, Ahmedabad made in connection with FIR being C.R. No.11191012210616 of 2021 registered with Danilimda Police Station, Ahmedabad.

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