AJITH KUMAR Vs. STATE

JUDGEMENT

(1.) The Criminal Revision Case has been filed by the Petitioner/child in conflict with law represented by his mother, seeking to set aside the order of detention rendered by the learned Juvenile Justice Board, Thiruvallur in J.C.No.21 of 2020 dtd. 17/3/2021.

(2.) By the impugned order of detention, the Juvenile Justice Board, Thiruvallur had directed for detention of the petitioner/child in conflict with law in Government Special Home, Chingleput for a period of three years for the offences alleged against him punishable under Ss. 5(j)(ii) read with Sec. 6 of Prevention of Children from Sexual Offences (POCSO) Act, 2012 merely by observing that the child had confessed.

(3.) Brief facts of the case are as under:-