BHARAT Vs. STATE OF M.P.

JUDGEMENT

(1.) Learned Counsel for the appellant submits that he does not wish to press IA No.2632/2016, an application for suspension of jail sentence. In view of the report of Sessions Judge that on the date of incident the appellant was juvenile.

(2.) Thus, the application is dismissed as not pressed.

(3.) Heard on IA No.3412/2016, an application under Sec. 7-A of the Juvenile Justice (Care and Protection of Children) Act,2000 {for short "J.J. Act"}.