(1.) Heard Sri Suresh Chandra Pandey, learned counsel for revision petitioner and learned AGA for the State.
(2.) This revision petition has been filed on behalf of the revisionist being aggrieved of the order dtd. 6/4/2021 passed by the Additional Sessions Judge/Special Judge, POCSO Act, Mathura in Juvenile Criminal Appeal No. 05 of 2021, under Sec. 101 of Juvenile Justice (Care and Protection of Children) Act, 2015, arising out of order passed by Juvenile Justice Board in Case No. 51 of 2020 in Crime No. 0456 of 2020, under Sec. 147, 148, 149, 323, 452, 307, 302 IPC at Police Station-Highway, District-Mathura.
(3.) Learned counsel for revisionist submits that juvenile 'X', was declared to be juvenile vide order dtd. 17/12/2020 passed in Case No. 51 of 2020 by the Court of Juvenile Justice Board, Mathura. It is submitted that this order was not challenged before any authority as it is based on the educational certificate of the 'child in conflict with law', whose date of birth is mentioned as 10/6/2005 for an incident, which took place on 26/7/2020.