NAFEES AHMAD Vs. STATE OF UP

JUDGEMENT

(1.) Learned Counsel for the revisionist is permitted to make correction in the memorandum of revision.

(2.) This revision under Section 53 of the Juvenile Justice (Care and Protection of Children) Act, 2000 is directed against the order dated 14.3.2010 passed by the Addl. Sessions Judge Court No. 1, Bijnor in S.T. No. 231 of 2009 State v. Bhure and Ors. on whereby the application move by revisionist on behalf of his son Wasim dated 18.2.2010 for declaring Wasim juvenile in conflict with law was rejected.

(3.) Heard Sri Rajeev Sisodia, learned Counsel for the revisionist, learned AGA for the State and perused the impugned order.