CRLR/512/2023
2023 Latest Caselaw 1959 UK

               Office Notes,
              reports, orders
32S           or proceedings
 L.    Date    or directions                        COURT'S OR JUDGES'S ORDERS
No            and Registrar's
                 order with
                Signatures
      28.07                     CRLR No.512 of 2023
      .2023                     Hon'ble Alok Kumar Verma, J.

This Criminal Revision has been preferred under Section 102 of the Juvenile Justice (Care and Protection of Children) Act, 2015 against the judgment dated 05.06.2023, passed by learned District and Sessions Judge, Tehri Garhwal in Criminal Appeal No.68 of 2022, "Ashish Pal Singh vs. State of Uttarakhand", whereby, learned Appellate Court has dismissed the Appeal and affirmed the order dated 02.12.2022, passed by Juvenile Justice Board, Tehri Garhwal. The Board was satisfied on enquiry that the revisionist had committed the offence under Section 279 and Section 304A of the Indian Penal Code, 1860, therefore, Board directed his father/ guardian to deposit a fine of Rs.10,000/-

2. Heard Mr. Lokendra Dobhal, learned counsel for the proposed revisionist and Mrs. Manisha Rana Singh, learned AGA with Ms. Shivali Joshi, learned Brief Holder for the State.

3. Admit.

4. Mr. Lokendra Dobhal, Advocate, has submitted that the father of the revisionist undertakes to furnish his personal bond in terms of the order dated 02.12.2022, passed by Juvenile Justice Board, before the said Board within ten days' from today.

5. List on 04.10.2023.

6. Let a certified copy of this order be supplied to the learned counsel for the revisionist, today itself, on payment of usual charges.

                       (Alok Kumar Verma, J.)
Pant/                           28.07.2023