- (1.) Heard learned counsel for the accused-petitioner through Video Conferencing as well as learned Public Prosecutor, present in the Court.
(2.) Petitioner, through his natural guardian father, has preferred this present revision petition aggrieved by the order dated 07.01.2020 passed in FIR No. 80/2019 by the Juvenile Justice Board, Karauli and against the order dated 23.01.2020 passed in Criminal Appeal No. 1/2020 by the Special Judge, Protection of Children from Sexual Offences Act, 2012 and Child Right Protection Commission Act , 2005, Karauli.
(3.) Learned counsel for the petitioner submitted that the accused-petitioner was not even named in the FIR and he has also not caused any fatal injury.;