STATE OF H.P. Vs. ANKIT KUMAR

JUDGEMENT

(1.) Mr. H.S. Rana, Advocate, has filed power of attorney on behalf of the respondent.

(2.) By way of instant criminal revision petition filed under Section 102 of the Juvenile Justice (Care and Protection of Children) Act, 2015 (in short "the Act"), laying therein challenge to order dated 3.10.2018, passed by the learned Principal Magistrate, Juvenile Justice Board, Solan, District Solan, HP, in Criminal Misc. Application No. 18/4 of 2018, under Sections 323 and 34 of the IPC, whereby final report submitted by the concerned police station has been returned being not inconsonance with the law, State has approached this Court in the instant proceedings.

(3.) Case under Sections 324 and 34 IPC, came to be registered against the respondent accused (in short "the accused") on 4.4.2018, vide FIR No. 98/2018 at PS. Nalagarh District Solan, H.P.