STATE OF MAHARASHTRA Vs. PURUSHOTTAM MAVENDRA MOHANTHY

JUDGEMENT

(1.) THIS Criminal Revision Application is filed by the State, challenging the Order passed by the Juvenile Court, Umerkhadi, Mumbai dated 31/8/1996.

(2.) BRIEF facts which are relevant for the purpose of deciding this Criminal Revision Application are as under:-

(3.) UNDER these circumstances, it is not necessary to interfere with the order passed by the Juvenile Court while exercising revisional jurisdiction of this Court. Criminal Revision Application is dismissed.