X JUVENILE Vs. STATE OF U.P.

JUDGEMENT

(1.) Learned A.G.A. informs that notice on opposite party no.2 has been served, but no one has put in appearance on behalf of opposite party no.2 to oppose this criminal revision.

(2.) Heard learned counsel for the revisionist; learned A.G.A. for the State and perused the material on record.

(3.) The present criminal revision has been filed to quash the order dtd. 10/3/2025 passed by Juvenile Justice Board, Sambhal in Juvenile Criminal Appeal No. 36 of 2025 and order dtd. 3/6/2025 passed by the Juvenile Justice Board, Sambhal at Chandausi in Case Crime No. 337 of 2024 under Sec. 191(2), 191(3),190, 109(1), 125(a), 125(b), 221, 132, 121(1), 121(2), 324(4), 223(b), 326(f)) B.N.S. sec. 7 C.L.A. Act and sec. 3/4 Prevention of Damage to Public Property Act Police Station Sambhal District Sambhal.