Vijay Lakshmi, J. - (1.) Supplementary affidavit filed today by learned counsel for the revisionist is taken on record.
(2.) The present revision has been preferred against the order dated 13.07.2017 passed by the District Magistrate, Bulandshahr in Appeal No. 01 of 2016 under Section 101 of Juvenile Justice (Care and Protection of Child) Act, 2015 (Shakti Singh Vs. State of U.P. and another) against the order dated 12.8.2016 passed by the Child Welfare Committee, Bulandshahar in Case No. 315 of 2016 (Lares Vs. State) under Section 31(1) of Juvenile Justice (Care and Protection) Act, 2015.
(3.) Heard learned counsel for the revisionist and learned A.G.A. Perused the record.;