LAWS(ALL)-2025-3-96

X- JUVENILE Vs. STATE OF U. P.

Decided On March 27, 2025
X- Juvenile Appellant
V/S
STATE OF U. P. Respondents

JUDGEMENT

(1.) List revised.

(2.) No one appears on behalf of the revisionist to press this correction application despite the fact that there are three learned counsels appearing in the matter.

(3.) Learned counsel for the State is present.