MUSTAFA KHAN JABBAR KHAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE. Rule made returnable forthwith. Heard finally by consent of the learned advocates for the parties.

(2.) In this revision application, challenge is to the judgment and order dtd. 13/1/2020, passed by learned Additional Sessions Judge/Children's Court, Darwha, whereby learned Additional Sessions Judge dismissed the appeal filed by the applicant/accused against the order dtd. 1/4/2019 passed by the Juvenile Justice Board, Yavatmal (hereinafter referred to as "the J.J.B." for short) below application (Exh.52).

(3.) The facts relevant for disposal of this revision application can be summarized as follows :