MINOR MOHIT SHANKARBHAI VAGHELA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of rule for and on behalf of respondent-State.

(2.) By way of preferring this Criminal Revision Application under Sec. 102 of Juvenile Justice Act, 2015, applicant has prayed for following relief:

(3.) Heard learned advocate appearing for the applicant and learned APP appearing for the respondent-State.