Akhil Kumar Srivastava, J. - (1.)Heard. Perused the case diary.
(2.)This revision application has been filed under Section 102 of the Juvenile Justice (Care and Protection of Children) Act, 2015 against the order dated 20/08/2019 passed by the Ist Additional Sessions Judge, Satna in Criminal Appeal No. 123/2019; affirming the order dated 5/08/2019 passed by the Principal Judge, Juvenile Justice Board, Satna whereby the application filed by applicant under Section 12 of the Juvenile Justice Act has been rejected.
(3.)The applicant has been arrested in connection with Crime No. 107/19 registered at Police Station Nayagaon, District Satna for the offences punishable under Sections 395, 397 of IPC, section 11/13 M.P. Dacoity Act and section 25, 27 of the Arms Act.