LAWS(BOM)-2022-2-207

ANURAG Vs. STATE OF MAHARASHTRA

Decided On February 23, 2022
ANURAG Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) Heard Mr. Deshpande, learned counsel for the petitioner and Mr. Chutke, learned APP for the respondent/State.

(2.) The order dtd. 9/2/2022 reads as under:

(3.) Mr. Chutke, learned APP for respondent contends that Sec. 75 of the Juvenile Justice (Care and Protection of Children) Act, 2015 (hereinafter to be referred as the "J.J. Act, 2015") would be attracted as the applicant who was the Headmaster of the institution, was in fact having overall control over the children, and therefore, the application, needs to be rejected.