X Vs. STATE OF BIHAR

JUDGEMENT

(1.) Learned counsel for the petitioner and learned counsel for the State via video conferencing.

(2.) Though the petitioner has given full description in the application, it would be inappropriate to disclose his identity in view of the statutory provisions prescribed under Section 74 of the Juvenile Justice (Care and Protection of Children) Act, 2015 (for short the Act of 2015 ). He is being referred to in the cause title as X7.

(3.) Registry while uploading the order on the website shall also ensure that the cause title is reflected in similar manner.