KETAN SHARAD BADULE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel Shri S.V.Purohit for the applicant; learned Additional Public Prosecutor Mrs.Ritu Sharma for the State, and learned counsel Shri Atharva Manohar assisting the prosecution.

(2.) Rule. Heard finally by consent of learned counsel appearing for the parties.

(3.) In this revision application, challenge is to judgment and order in Criminal Appeal No.17/2021 and common order below Exhs.1, 40, and 42 passed in Sessions Trial No.27/2020 on 6/11/2023 by learned District Judge-1 and Additional Sessions Judge, Gondia whereby the appeal and applications Exhs.40 and 42 are partly allowed by setting aside order dtd. 9/1/2020 passed by learned Principal Magistrate, Juvenile Justice Board, Gondia (JJB) to conduct a fresh preliminary assessment of the applicant by taking into consideration relevant reports and giving an opportunity to the Child to Conflict in Law (CCL) of cross examination.