MUSTAFA KHA JABBAR KHA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard finally by the consent of the learned advocates for the parties.

(2.) ADMIT.

(3.) In this revision application, challenge is to the judgment and order dtd. 30/11/2023, passed by the learned Additional Sessions Judge, Darwha (Special Judge), whereby the learned Judge dismissed the appeal filed by the applicant under Sec. 101(2) of the Juvenile Justice (Care and Protection of Children) Act, 2015 (for short, 'J.J. Act') and confirmed the order dtd. 2/8/2023, passed by the Juvenile Justice Board, Yavatmal (for short, 'J.J.B.'). The J.J.B., Yavatmal, by order dtd. 2/8/2023, allowed the application made by the informant, who is the father of the victim-girl, to try the Child in Conflict with Law Nos.1 and 5 (for short, 'the CCLs') as an adult.