XX Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Sanjay Kumar, learned counsel for the appellant and Mr. Sadanand Paswan, learned Special Public Prosecutor for the State.

(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 'XX'.

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