Janmejay S/O Santosh Mishra vs State Of Mah. Thr. Pso, Ram Nagar ...
2022 Latest Caselaw 2014 Bom

Citation : 2022 Latest Caselaw 2014 Bom
Judgement Date : 26 February, 2022

Bombay High Court

Janmejay S/O Santosh Mishra vs State Of Mah. Thr. Pso, Ram Nagar ... on 26 February, 2022

Bench: Avinash G. Gharote

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                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                         NAGPUR BENCH AT NAGPUR

                                 CRIMINAL WRIT PETITON NO. 117/2022
                           Janmejay Santosh Mishra...Versus...State of Maharashtra
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Office Notes, Office Memoranda of Coram,                                                                             Court's or Judge's orders
appearances, Court's orders or directions
and Registrar's orders
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                                            Mr. M.B.Naidu, Advocate for the applicant
                                            Mr. S.M.Ghodeswar, APP for Respondent/State


                                                                                        CORAM : AVINASH G. GHAROTE, J.

DATE : 26/02/2022

Heard Mr. Naidu, learned counsel for the petitioner.

The contention is that the Board while passing the order dated 20.10.2018, has not considered the provisions of Sec 18(1) of the Juvenile Justice Act, nor any reasons have been spelt out as to why the benefit of the same cannot be granted to the applicant, more so when according to the learned counsel for the petitioner, the assault by knife is not attributed to the applicant, but to some other person. The applicant, according to him, was merely present on the spot along with the other accused and had assaulted by fists and kicks. Even the judgment of the learned Sessions Court, according to him does not take into consideration this position, considering which issue notice to the respondent, returnable in two weeks.

28criwp117.22.odt

Learned APP waives notice for respondent/State.

JUDGE Rvjalit

Digitally sign byRAJESH VASANTRAO JALIT Location:

Signing Date:26.02.2022 15:13