XXX Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and Mr. Akhileshwar Dayal, learned APP for the State.

(2.) Petitioner in the present case has challenged the order dtd. 14/11/2019 passed by learned Addl. Sessions Judge Ist cum Special Judge, West Champaran at Bettiah (hereinafter referred to as the "court below") in Matiariya P.S. Case No. 45 of 2017 whereby and whereunder the petitioner was refused to be declared as juvenile.

(3.) Learned Counsel for the petitioner submits that in this case the petitioner has been made an accused in Matiariya P.S. Case No. 45 of 2017 registered under Ss. 341, 354A(i)(ii) (iii),C,D(i)(ii), 506 of the Indian Penal Code and Sec. 8 of POCSO Act, 2012. Allegation is that he had been involved in eve teasing and using filthy language against the daughter of the informant.