MINOR X Vs. STATE OF U.P.

JUDGEMENT

(1.) It appears that name of the revisionist-juvenile has been disclosed in the memo of revision. This fault from the side of revisionist escaped detection by the Registry. The concerned Registry is directed to delete the name of the revisionist-minor from the title of the revision as fed and shown in the data on official website and represent him as "Minor 'X'.

(2.) Heard Sri Abhishek Kumar, learned counsel for the revisionist and Ms. Aaarti Agrawal assisted by Sri Vinay Kumar Singh, learned counsel for the State-respondent. None appears for the respondent no. 2 despite service of notice.

(3.) This criminal revision has been filed challenging the order dtd. 11/8/2021 passed by the Juvenile Justice Board, Azamgarh and further challenging the order dtd. 23/12/2021 passed by the Special Judge, POCSO Act, Azamgarh in Criminal Appeal No. 51/2021 affirming the order of the Juvenile Justice Board whereby it was ordered that the child in conflict with law shall be tried as an adult in terms of provisions of Sec. 15 of the Juvenile Justice Act, 2015 for criminal case arising out of Case Crime No. 40 of 2018 under Ss. 307, 342, 452, 354, 326k, 326kh, 302, 376, 511 IPC, Ss. 7/8 POCSO Act and Sec. 3(2)5 of SC/ST Act, Police Station Nizamabad, District-Azamgarh.