HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
D.B. Criminal Appeal No. 400/2019
State Of Rajasthan
----Appellant
Versus
Vipin Yadav S/o Sanjay Yadav & ors.
----Respondents
Connected With D.B. Criminal Appeal (DB) No. 399/2019 Irshad S/o Pehlu Khan & ors.
----Appellants Versus State of Rajasthan & ors.
----Respondents For Appellant(s) : Mr. R.P. Singh, AAG with Ms. Alka Bhatnagar, Public Prosecutor for the State in Cr.A. 400/19 Mr. N.A. Naqvi, Sr. Counsel assisted by Mr. Mukesh Kumar Meena for the appellants in Cr.A. No. 399/19 For Respondent(s) : Ms. Alka Bhatnagar, Public Prosecutor in Cr.A. 399/19 HON'BLE MR. JUSTICE SANDEEP MEHTA HON'BLE MR. JUSTICE RAMESHWAR VYAS Order 17/08/2021 D.B. Criminal Appeal No. 400/2019 Learned Additional Advocate General has moved an application for placing on record a copy of the Judgment dated 05.03.2020 passed by the Juvenile Justice Board, Alwar after holding enquiry against the child in conflict with law.
As per Section 24(2) of the Juvenile Justice (Care & Protection of Children) Act, 2015, the Board which passes the (Downloaded on 17/08/2021 at 10:21:20 PM) (2 of 2) [CRLAD-400/2019] order in case of a child in conflict with law is required to direct its own Registry that relevant records of such conviction shall be destroyed after expiry of period of appeal. In this view of the matter, the judgment passed by the Juvenile Justice Board cannot be considered relevant in these proceedings. Thus, the application (IA No. 01 dated 10.09.2020) is dismissed.
Mr. R.P. Singh, learned Additional Advocate General prays for and is granted time for filing the amended cause title.
List the matter after two weeks.
D.B. Criminal Appeal (DB) No. 399/2019 List the matter after two weeks, as prayed.
(RAMESHWAR VYAS),J (SANDEEP MEHTA),J RAHUL ARYA/INDER NEBHWANI/11-12 (Downloaded on 17/08/2021 at 10:21:20 PM) Powered by TCPDF (www.tcpdf.org)