SANDEEP MEHTA,J. - (1.) Though this Court had directed the learned Public Prosecutor by order dated 17.06.2021 to get the notices of the respondent No.2 complainant served through the SHO concerned. But till date, compliance has not been made.
(2.) Learned Public Prosecutor has raised a preliminary objection that the revision cannot be decided in absence of notice to the complainant respondent No.2 Mani Lal.
(3.) I have considered the said submission in light of the relevant legal provisions. It may be stated here that Sections 12, 101 and 102 of the Juvenile Justice Act are the provisions dealing with the prayer for bail made on behalf of the CICL at different stages.;