JUVENILE X Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Abhinav Srivastava, the learned counsel for the revisionist, Sri Anurag Verma, the learned A.G.A.-I appearing on behalf of the State and perused the records.

(2.) By means of the instant revision filed under Sec. 102 of Juvenile Justice Act, 2015 the revisionist has made following prayers:

(3.) The impugned order dtd. 7/7/2023 is an order passed by the Presiding Officer, Children's Court, Faizabad/Ayodhya dismissing the appeal filed by the juvenile-delinquent against an order dtd. 19/4/2023, passed by Juvenile Justice Board holding that the juvenile-delinquent needs to be tried as an adult and referring the matter to the Children's Court.