Mukesh Vishwakarma vs The State Of Madhya Pradesh
2021 Latest Caselaw 7481 MP

                                                                       1                             CRR-2450-2021
                                            The High Court Of Madhya Pradesh
                                                     CRR No. 2450 of 2021

(MUKESH VISHWAKARMA Vs THE STATE OF MADHYA PRADESH)

Jabalpur, Dated : 16-11-2021 Shri Vinay Singh, learned counsel for the applicant. Shri Jitendra Shrivastava, learned Panel Lawyer for the State. Learned counsel for the applicant prays for time to go through various judgments of various High Courts pointing out that the only purpose of not lodging a delinquent in a juvenile home after attaining the age of majority is to

save the other inmates from getting influenced with a person who has attained the age of majority. In the present case, applicant has been directed to be kept in a special home and not in an observation home and, therefore, the counsel for the applicant prays for and is granted time to study this aspect and address Court on the next date.

List this case on 26.11.2021.

(VIVEK AGARWAL) JUDGE

AT

Signature Not Verified SAN

Digitally signed by APARNA TIWARI Date: 2021.11.17 17:33:59 IST