LAWS(ALL)-2010-8-112

AMIT Vs. STATE OF UP

Decided On August 09, 2010
AMIT (MINOR) Appellant
V/S
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

(1.) Heard learned Counsel for the revisionist and learned A.G.A. for the State.

(2.) This revision under Section 53 of the Juvenile Justice (Care and Protection of Children) Act, 2000 (wrongly mentioned in the memo of revision as Section 397, Code of Criminal Procedure is directed against the order dated 5th June, 2010 passed by the Addl. Sessions Judge, Court No. 10, Muzaffarnagar in S.T. No. 1825 of 2008, State v. Amit. whereby the application of revisionist Amit for declaring him a juvenile in conflict with law was rejected.

(3.) Heard learned Counsel for the revisionist, learned A.G.A. for the State and perused the impugned order and material available on record.