BHOLA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The present petition has been filed by the petitioner herein against the order dated 05-03-2019 passed in Cr.A No. 69/18 by the learned Special Judge (Atrocities) District Damoh affirming the order dated 07-12-2018 passed by the learned Principal Magistrate, Juvenile Justice Board, District Damoh.

(2.) Learned counsel for the petitioner has held that the order passed by the Juvenile Justice Board on 07-12-2018 whereby there was preliminary assessment of the petitioner, whereby it was directed that he be tried as an adult by the Juvenile Justice Board as the crime perpetrated by him come in the category of heinous offences. The petitioner is charged with the murder of one Sukhnandan, a member of depressed class. Learned counsel for the petitioner has pointed out to the provision of Section 14(3) which reads as under:-

(3.) Learned counsel for the petitioner has submitted that the procedure mandatorily requires the assessment to be made within a period of three months from the date of the first production of the child before the Board.