X Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned counsel for the State via video conferencing.

(2.) Though the petitioners have given full description in the application, it would be inappropriate to disclose their 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 ). They are being referred to in the cause title as X and Y respectively.

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