Babbu Alias Arman (Minor Child) vs State Of Ut Chandigarh
2022 Latest Caselaw 10834 P&H

          IN THE HIGH COURT OF PUNJAB & HARYANA
                       AT CHANDIGARH

Sr. No. 247(2)                                     CRR No.1105 of 2022 (O&M)
                                                   Date of decision : 08.09.2022

Babbu @ Arman (minor) through his father Sonu
                                                                     .....Petitioner

                        Versus

State of U.T. Chandigarh
                                                                   .....Respondent

CORAM : HON'BLE MR. JUSTICE DEEPAK SIBAL


Present :        None for the petitioner.
                 Mr. Amit Goyal, Addl. P.P., U.T. Chandigarh.
                               ***

DEEPAK SIBAL, J. (Oral)

Since against the judgment and order of conviction dated

18.02.2020 passed by the Juvenile Justice Board, Chandigarh, the petitioner

has filed another revision petition being CRR No.862 of 2021, the present

petition is dismissed.

08.09.2022                                             ( DEEPAK SIBAL )
sunil yadav                                                JUDGE

Whether speaking/reasoned :            Yes / No
Whether reportable               :     Yes / No




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