- (1.) Defects are overruled for time being.
(2.) Learned Advocate for petitioner is directed to remove the defects after situation become normal.
(3.) Petitioner through his natural guardian mother Smt. Tabita Kumari W/o Ronald Joy has preferred this revision petition aggrieved by order dated 09.04.2020 passed by the Principal Magistrate, Juvenile Justice Board, Kota (Rajasthan ) whereby the application filed by the petitioner under section 12 of the Juvenile Justice (Care and Protection of Children) Act was rejected.;