X-1 Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Rajnish Kumar, learned counsel appearing on behalf of the appellant and Mr. Mithilesh Prasad Sharma, learned counsel for the informant. The State is represented by Ms. Usha Kumari 1, learned Additional Public Prosecutor.

(2.) Though, the appellant has given full description in the appeal, it would be inappropriate to disclose his identity in view of the statutory provisions prescribed under Sec. 74 of the Juvenile Justice (Care and Protection of Children) Act, 2015. He is being referred to in the cause title as 'X-1'.

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