MAHIPAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) In wake of second surge in the COVID-19 cases, abundant caution is being maintained, while hearing the matters in Court, for the safety of all concerned.

(2.) The petitioner has preferred this criminal revision petition under Sec. 102 of the Juvenile Justice (Care and Protection of Children) Act, 2015 claiming the following relief:

(3.) Brief facts of the case, as noticed by this Court are that an FIR bearing No.47/2020 was registered on 21/5/2020 at Police Station Merta Road, District Nagaur for the offences under Ss. 302, 307, 323, 341, 143 and 120-B of IPC.