NAVINBHAI BIJALBHAI DHARMANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Criminal Revision Application is filed by the Applicant - Child in Conflict with Law ( for short "CCL") under Section 102 of the Juvenile Justice (Care & Protection of Children) Act, 2015 (hereinafter referred to as "the Act 2015") and Section 397 read with Section 401 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "the Cr. P.C.") being aggrieved and dissatisfied with the order 10.8.2017 passed by the learned Principal Magistrate, Juvenile Justice Board (for short "Learned PM JJB"), Palanpur in the proceedings of JCC No. 51/2016 and the order dated 4.2.2019 passed by the learned 3rd Additional District and Sessions Judge, Disa District Banaskantha in Special (POCSO) Case No. 27/2017.

(2.) Heard learned Advocate Mr. Tirth N. Bhatt for Applicant - CCL and learned Public Prosecutor Mr. Mitesh R. Amin with learned APP Mr. K.L.Pandya for the Respondent - State of Gujarat.

(3.) The Applicant has challenged the impugned orders by way of this Criminal Revision Application and has prayed for the below mentioned relief: