BRAJESH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) BY this revision petitioner filed u/s. 53 of Juvenile Justice Act 2000 passed by Sessions Judge, Rajgarh in Criminal Case No. 324/13 on 03.12.2013.

(2.) COUNSEL for the petitioner has vehemently urged the fact that the petitioner Brajesh s/o Purosottam Bairagi was being proceeded u/s. 302 of the IPC recorded against him and crime No. 174/2013 registered at police station Talen, District -Rajgarh.

(3.) COUNSEL for the respondent/State on the other hand opposed the submissions of the Counsel for the petitioner. He candidly admitted on the basis of report received from the Probationary Officer of the Juvenile Justice Board, Bhopal that the petitioner is a 9th Class student and his behaviour is good and the delinquent be given a chance as a student to improve himself. In view of the above, Counsel did not very strongly oppose the petition.