VAIBHAV FALDESSAI Vs. OFFICER IN CHARGE

JUDGEMENT

(1.) Heard Mr. Keny, learned counsel for the applicants and learned Public Prosecutor Mr. Bhobe, for the respondent-State.

(2.) The challenge in this Criminal Revision Application preferred under Sec. 397 of the Code of Criminal Procedure (Cr.P.C.), is to the order dtd. 6/7/2022 passed by the Children's Court, for the State of Goa, at Panaji. The Children's Court framed charges against the applicants for the offences punishable under Ss. 324, 354 and 504 read with Sec. 34 of the Indian Penal Code (IPC) and under Sec. 2(m)(i) and 8(2) of the Goa Children's Act, 2003, (herein after referred to as the Children's Act for short).

(3.) At the outset, it is necessary to state that learned counsel for the applicant restricted his challenge to the extent of the charges framed by the Children's Court against the applicants under the provisions of the Children's Act. Learned counsel, on instructions, submitted that he does not press the petition so far as the impugned order framing charges against the applicants under Ss. 324, 354 and 504 read with Sec. 34 of the IPC.