PRAHLAD SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) This application has been filed for cancellation of bail granted to the respondents No.2 and 3. One of the ground raised by the applicant is that since, both the respondents No.2 and 3 are above the age of 16 years and they have been charged for committing the offence of rape, therefore, before entertaining the application under Sec. 12 of Juvenile Justice (Care and Protection of Children) Act, 2015 (in short " the Act, 2015") the Board should have made an assessment under Sec. 15 of the Act, 2015. Accordingly, the following question arises for consideration:-

(2.) Since, a question of law is involved, therefore, Shri R.K.Sharma, Senior Advocate and Shri V.D.Sharma, Advocate are appointed as an amicus curiae to address this Court on this issue.

(3.) It is also made clear that any other member of Bar, who is also interested to address the Court on this above mentioned issue is also welcome.