SAURABH JALINDER NANGRE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. By consent of the parties, the Petition is heard finally and disposed of at the stage of admission.

(2.) In this Petition, the order dated 19th January, 2018 passed by Juvenile Justice Board, Sangli District below exhibit 1 in J.C. No. 145 of 2017 and also the order dated 13th July, 2018 passed by Juvenile Justice Board, Sangli below exhibit 1 in J.C. No. 145 of 2017 are challenged.

(3.) The legal issue is raised as follows :