X- JUVENILE Vs. STATE OF U.P.

JUDGEMENT

(1.) As per office report dtd. 18/5/2024, a report has been submitted by C.J.M, Shahjahanpur that opposite party no. 2 Vijay Singh went to Rajashthan in connection to his employment and notice has been served to his sister Sandhya d/o Ashok Kumar.

(2.) Heard learned counsel for the applicant/revisionist, learned A.G.A. for State and perused the record.

(3.) The present criminal revision has been filed to quash the order dtd. 28/2/2024 passed by the Special Judge (POCSO)/8th Additional Sessions Judge, Child Court, Court No.8, Shahjahanpur in Juvenile Criminal Appeal No. 08 of 2024 (X minor Vs. State of U.P. and another), arising out of order dtd. 18/1/2024 passed by the Principle Magistrate, Juvenile Justice Board, Shahjahanpur, in Case Crime No. 426 of 2023, under Ss. - 147, 148, 149, 364, 302, 34 of I.P.C., Police Station- Tilhar, District- Shahjahanpur.