PANKAJ BHANDARI,J. - (1.) Petitioner has filed this bail application under section 438 of Cr.P.C., 1973
(2.) F.I.R. No. 422/2017 was registered at Police Station Kotputli, District Jaipur for offence under Sections 343, 374 I.P.C. and Section 75 and 79 of Juvenile Justice (Care and Protection) Act, 2015.
(3.) It is contended by the counsel for the petitioner that the Child Labour (Prohibition and Regulation) Amendment Act, 2016 has come into force on 1.9.2016 thus the Juvenile Justice (Care and Protection of Children) Act, 2015 which came into force on 15.1.2016 has no applicability to an adolescent as the amended Child Labour (Prohibition and Regulation) Amendment Act, 2016 permits engaging of an adolescent and the only rider is that he should not be engaged in any hazardous occupation or process.;