ZUBAIR AHMAD TELI Vs. UNION TERRITORY OF J&K

JUDGEMENT

(1.) Petitioners, through the medium of this revision petition moved in terms of the Sec. 102 of The Juvenile Justice (Care and Protection of Children) Act, 2015, seek setting aside the judgment dtd. 7/9/2021 (for short 'impugned judgment') passed by the court of learned Principal Sessions Judge, Kulgam (hereinafter called 'appellate court') in case File No. 10/A titled 'Abdul Khaliq Sheikh vs. Zubair Ahmad Teli and Anr.', whereby the order dtd. 1/6/2021 passed by the Juvenile Justice Board, Kulgam, granting interim bail to the petitioners under Sec. 12 of Juvenile Justice Act, 2015 (supra), was set aside.

(2.) The impugned judgment has been assailed on the following grounds:

(3.) Heard, perused the record and considered.