MANOJ KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Though the respondent nos. 2 to 4 have given full description in the application, it would be inappropriate to disclose their identity in view of the statutory provisions prescribed under Sec. 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 1, X 2 and X3 respectively.

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

(3.) By the present appeal, preferred under the proviso to Sec. 372 of the Code of Criminal Procedure (for short 'CrPC'), the appellant has challenged the final order dtd. 15/2/2021 passed by the Juvenile Justice Board, Biharsharif, Nalanda (for short 'the Board') in JJB Case No. 97 of 2019 arising out of Laheri P.S. Case No. 62 of 2019.