C. B. DHARANISH Vs. STATE

JUDGEMENT

(1.) This is a petition filed by the petitioner challenging the proceedings pending in J.C.No.79 of 2022 before the Juvenile Justice Board, Coimbatore on the ground that the proceedings itself has lapsed due to the expiry of the entire period under Sec. 14(4) of the Juvenile Justice (Care and Protection of Children) Act, 2015 (for short, the Act).

(2.) Heard the learned counsel for the petitioner and the learned Additional Public Prosecutor appearing for the first respondent. The private notice sent to the second respondent returned with the endorsement 'unclaimed returned to sender'.

(3.) The case of the prosecution is as follows :