MUKESH KUMAR NANDA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) WITH the consent of learned counsel for both the parties, the matter is being heard finally at the motion stage.

(2.) THE applicant has filed this criminal revision under Section 53 of the Juvenile Justice (Care and Protection of Children) Act, 2000 (hereinafter referred to as 'the Act') read with Section 397/401 of the Code of Criminal Procedure, being aggrieved by the order dated 16/01/2014 passed by the Court of 1st Additional Sessions Judge, Mandla in Criminal Appeal No. 219/2013 confirming the order dated 04/12/2013 passed by the Juvenile Justice Board, Mandla rejecting the application filed by the applicant under Section 12 of the Act whereby the said application filed by the applicant (father of the Juvenile) for taking his son on his supurdagi was rejected.

(3.) LEARNED Panel Lawyer opposing the submissions made on behalf of the applicant prays for rejection of the revision.