MAN A Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) In compliance of the court order dtd. 25/9/2025, the social investigation report has been received along with the case diary.

(2.) This criminal revision under Sec. 102 of the Juvenile Justice (Care and Protection of Children) Act, 2015 (for brevity 'the Act of 2015') has been filed by the petitioner- Man against the order dtd. 4/9/2025 passed by the Special Judge, Raisen, whereby the learned Appellate Court has dismissed the appeal filed under Sec. 101 of the Act, 2015 and affirmed the order dtd. 3/9/2025 passed by the Principal Judge, Juvenile Justice Board, Raisen, wherein the application filed under Sec. 12 of the Act, 2015 for custody of the child in conflict was dismissed.

(3.) As per the prosecution case, Crime No.447/2024 for the offences punishable under Ss. 351(2), 3(5) of BNS, Ss. 5L/6, 5M/6, 5G/6, 11V/12, 16/17 of POCSO Act and Sec. 67B of I.T. Act has been registered against the petitioner and others for committing the alleged offence. The petitioner and co-child were produced before the concerned Principal Magistrate, Juvenile Justice Board, Raisen. The learned Magistrate vide order dtd. 3/9/2025 rejected the application filed under Sec. 12 of the Act, 2015. The petitioner preferred an appeal against the said order dtd. 3/9/2025 before the Special Judge, Raisen. The learned appellate Court vide impugned order dtd. 4/9/2025 considering the moral, physical and psychological affects and apprehension of association with known criminals, dismissed the appeal. Hence this revision.