LAXMAN Vs. THE STATE OF RAJASTHAN

JUDGEMENT

(1.) Learned Public Prosecutor has submitted the Probation Officer's report as well as the petitioner's criminal antecedents report. The Probation Officer has reported that the petitioner's conduct is satisfactory. As per the antecedents report of the petitioner, he does not any criminal history.

(2.) The petitioner Juvenile was arrested on 24.05.2014 in connection with FIR No. 94/2014 Police Station Shambhupura registered for the offences under Sec. 8/15 and 29 of the NDPS Act. Investigation has been completed and charge -sheet has been filed.

(3.) An application under Sec. 12 of the Juvenile Justice Act was submitted before the Principal Magistrate, Juvenile Justice Board, Chittorgarh, which was rejected by order dated 20.10.2015 and the appeal preferred against the said order under Sec. 52 of the Juvenile Justice Act has also been dismissed by the learned Sessions Judge, Chittorgarh by order dated 5.11.2015. Hence, this revision.