RAJ SINGH CHAUHAN Vs. STATE OF M.P.

JUDGEMENT

(1.) HEARD .

(2.) BEING aggrieved by the judgment dated 10.6.2014 passed by Sessions Judge, Gwalior in Criminal Appeal No. 202/2014, whereby the order passed by Juvenile Justice Board on 17.5.2014 has been confirmed, the petitioner has preferred this criminal revision under section 53 of the Juvenile Justice (Care and Protection of Children) Act, 2000.

(3.) IT is submitted by the learned counsel for the petitioner that the impugned judgment is illegal, arbitrary and not sustainable. The petitioner is a juvenile and has no criminal history. It is further submitted that the petitioner is not residing with his father, but residing with his mother and mother has filed a complaint against the father of the petitioner under Domestic Violence Act in the year 2013. Thus, the criminal background of the father of the petitioner has no impact on the petitioner. The learned Sessions Judge has failed to consider this aspect and, therefore, learned counsel for the petitioner prayed for setting aside the judgment dated 10.6.2014.