The State Of West Bengal vs Child In Conflict With Law
2023 Latest Caselaw 7237 Cal

17.10.2023
Sl. No. 03.
Mithun.
Ct.No.42.

                                       CRR/2449/2022
                                             with
                                     IA No: CRAN/3/2023

                                  The State of West Bengal
                                             Vs.
                                  Child in Conflict with Law

              Mr. Saswata Gopal Mukherjee, Ld.P.P.
              Mr. Sudip Ghosh,
              Mr. Bitasok Banerjee
                                                               ... for the petitioner.
              Mr. Deepak Prahladka
              Ms. Reshmi Khatun
                                                               ...for the respondent.

In CRR 2449 of 2022 while disposing of the criminal revision,

this Court vide order dated 16th February, 2023 held that the

juvenile in conflict with law who is one of the accused in a case

under Sections 120B/302/394/201/34 of the Indian Penal Code

shall be tried as an adult. At the same time it is inadvertently

recorded that she is not entitled to get benefit of 2015 Act. It

appears on perusal of the entire record that the word "not" in the

last line of Paragraph 29 is inadvertently recorded. Therefore, the

word 'not' shall be treated to be deleted from Paragraph 29 of the

judgment dated 16th February, 2023 in CRR 2449 of 2022.

( Bibek Chaudhuri, J. )