Amit @ Ammo (Juvenile) S/O Late ... vs State Of Rajasthan
2021 Latest Caselaw 3465 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

           S.B. Criminal Revision Petition No. 781/2021

Amit @ Ammo (Juvenile) S/o Late Shri Radhey Shyam
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan
                                                                ----Respondent

Connected With S.B. Criminal Revision Petition No. 717/2021 Aslam @ Pippal Son Of Nur Mohmmad Urf Lahinga

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Dr. Sohan Lal Sharma Mr. Ankit Khandelwal through VC For Respondent(s) : Mr. Imran Khan, PP

HON'BLE MR. JUSTICE MANOJ KUMAR VYAS

Judgment / Order

05/08/2021

Criminal Revision Petition No. 781/2021

Learned Public Prosecutor is directed to procure case diary,

criminal antecedents and report of Probation Officer under Section

12 of the Juvenile Justice Act.

Office is directed to procure report under Section 15 of the

Juvenile Justice Act from the concerned Juvenile Justice Board.

List on 18.08.2021.

Criminal Revision Petition No. 717/2021

Report under Section 15 of the Juvenile Justice Act from the

concerned Juvenile Justice Board is awaited.

(2 of 2) [CRLR-781/2021]

Office is again directed to procure report under Section 15 of

the Juvenile Justice Act.

List on 18.08.2021.

(MANOJ KUMAR VYAS),J

Sunita Kanwar /9-10

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