JAKENDRA SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) In pursuance of the directions issued by the Apex Court and guidelines issued by the High Court of Madhya Pradesh in the wake of COVID-19 outbreak , the matter was taken up through video conferencing while adhering to the norms of social distancing prescribed by the Government.

(2.) Case diary perused and heard counsel for the parties.

(3.) This revision petition has been filed by the applicant under Section 102 of the Juvenile Justice (Care and Protection of Children) Act , 2015 (for short "the Act") being aggrieved by order dated 21/01/2020 passed by Sessions Judge Morena (M.P.) in Criminal Appeal No. 15/2020 whereby the order of dismissal dated 15/01/2020 of application under Section 12 of the Act in respect of Crime No. 1098/2019 for the offences punishable under Sections 392 of the IPC, Section 11,13 of the MPDVPK Act and Section 25 , 27 of the Arms Act has been affirmed