AI Structured Summary
Not yet generated for this judgment
Judgment
G.S. Ahluwalia, J
This application under Section 482 of Cr.P.C. has been filed against the order dated 23/9/2020 passed by Sixth Additional Sessions Judge, Bhind in
Criminal Appeal No.65/2020 arising out of the order dated 17/8/2020 passed by Principal Judge, Juvenile Justice Board, Bhind in Crime No.326/2020,
by which the application filed by the applicant under Section 12 of the Juvenile Justice (Care and Protection of Children) Act, 2015 (in short “the
Act of 2015â€) has been rejected.
It is submitted by the counsel for the applicants that against the impugned order passed by the Additional Sessions Judge, a Criminal Revision under
Section 101 of the Act of 2015 would be maintainable and by mistake this application under Section 482 of Cr.P.C. has been filed. Accordingly, it is
prayed that the applicants may be permitted to withdraw this application with liberty to file a Criminal Revision under Section 101 of the Act of 2015.
The submission made by the counsel for the applicant is in accordance with law, accordingly, this application is permitted to be withdrawn with liberty
to file a Criminal Revision under Section 101 of the Act of 2015.
On filing photocopies of the impugned orders, the office is directed to return the certified copies thereof to the counsel for the applicants.
With aforesaid observations, the application is dismissed as withdrawn.