NOORJAHA Vs. MUDASSAR

JUDGEMENT

(1.) Heard.

(2.) Admit. Matter is taken up for final disposal by consent of the learned advocates for the parties.

(3.) In this revision application, filed under Sec. 102 of the Juvenile Justice (Care and Protection of Children) Act, 2015, challenge is to the order dtd. 9/12/2020, passed by the Principal Magistrate, Juvenile Justice Board at Buldana (for short "Board") in the Juvenile Case No.176/2014, whereby the Board was pleased to held that the respondents, who are the children in conflict with law (for short "CICLs") have not committed the offences punishable under Ss. 143, 452, 354, 294 and 506 read with Sec. 149 of the Indian Penal Code, 1860.