SARVESH VERNEKAR Vs. STATE

JUDGEMENT

(1.) Heard Mr. P. Lotlikar, learned counsel for the applicants and Mr. S. G. Bhobe, learned Public Prosecutor for the respondents.

(2.) The challenge in this revision application filed under the provisions of Sec. 397 of Criminal Procedure Code, 1973 is to an order dtd. 24/4/2023 passed by the President of the Goa Children's Court in Special Case No.39 of 2022.

(3.) The complaint came to be registered against the present applicants on 5/9/2021 with the Mapusa Police Station for the offences punishable under Ss. 451, 352, 504, 506, 509 read with 34 of the Indian Penal Code 1860 and Sec. 8 of the Goa Children's Act 2003 ( "Children's Act" for short)