KISHORE "X" Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Matter comes up on an application (I.A. No.1/2021) for mentioning the natural guardian of the petitioner in the cause title.

(2.) For the reasons mentioned in the application, the same is allowed. The amended cause title is taken on record.

(3.) Petitioner through his natural guardian father Firoj Khan has preferred this revision petition aggrieved by order dated 13.4.2020 passed by the Principal Magistrate, Juvenile Justice Board No.1, Jaipur (Rajasthan) whereby the application filed by the petitioner under section 12 of the JuvenileJustice (Care and Protection of Children) Act was rejected.