COORDINATOR Vs. ROLUAHPUII

JUDGEMENT

(1.) Heard Mr. T. Lalnunsiama, learned counsel appearing for the petitioners.

(2.) This Criminal Petition is against the order dated 12.05.2017 passed by learned Sessions Judge, Aizawl, Mizoram in Criminal Revision Petition No. 11/2017 preferred by the sole respondent.

(3.) The Child Welfare Committee, Aizawl District, Aizawl by its order dated 24.01.2017 passed in Case No. 335/2016 kept the minor daughter of the sole respondent under the care and protection as per the provisions of the Juvenile Justice (Care and Protection of Children) Act, 2015 and by the said order 24.01.2017 directed the Superintendant of Aizawl Shelter Home to keep the said minor victim in the said Home w.e.f. 24.01.2017 until further order.