MOHD. ISRAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present revision petition under Sec. 102 of the Juvenile Justice (Care and Protection of Chidlren ) Act 2015 read with Sec. 482 Cr.P.C. is filed by the petitioner against the order dtd. 14/3/2023 passed by the Court of Additional Sessions Judge, Sonepat (acting as a Children Court) whereby the appeal filed by petitioner against order dtd. 24/8/2022 passed by learned Juvenile Justice Board, Sonepat has been dismissed being time barred.

(2.) Notice of motion.

(3.) Mr. Naveen Sheoran, DAG Haryana accepts notice on behalf of the State.