RAKESH SEN Vs. STATE OF M.P.

JUDGEMENT

(1.) In the wake of unprecedented and uncertain situation due to outbreak of the Novel Corona virus (COVID-19) and considering the advisories issued by the Government of India, this revision has been heard and decided through video conferencing to maintain social distancing. The parties are being represented by the respective counsel through video conferencing, following the norms of social distancing/ physical distancing in letter and spirit.

(2.) Heard the learned counsel for the parties.

(3.) This revision petition under Section 102 of the Juvenile Justice (Care and Protection of Children) Act 2015 assails the order dated 12.02.2020 passed in Cr.A.No.34/2020 by Sessions Judge, Shivpuri, District Shivpuri, confirming the order dated 13.12.2019 in Case No.17/2020 passed by the Principal Judge of the Juvenile Justice Board, Shivpuri, District Shivpuri.