CRLR/625/2023
2023 Latest Caselaw 2998 UK

                      Office Notes,
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SL.                 proceedings or
         Date                                        COURT'S OR JUDGES'S ORDERS
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      06.10.2023                        CRLR No. 625 of 2023
                                        Hon'ble Alok Kumar Verma, J.

Heard Mr. B.M. Pingal, learned counsel for the revisionist and Mrs. Manisha Rana Singh, learned A.G.A. for the State.

2. Amended Memo of the proposed Criminal Revision is taken on record.

3. The Juvenile Justice Board, Pithoragarh (in short, "Board") was satisfied on inquiry that the proposed revisionist - child in conflict with law had committed the offences under Section 51 read with Section 39 of The Wild Life (Protection) Act, of 1972 and Section 8 read with Section 20 of the Narcotic Drugs and Psychotropic Substances Act, 1985, therefore, the Board directed him to be sent to a Special Home for a period of two years. Against the said Inquiry dated 10.01.2020 of the Board, two Appeals were filed. The said Appeals have been dismissed vide judgment dated 05.08.2023, passed by learned Children Court/Special Sessions Judge, (N.D.P.S) Pithoragarh.

4. Admit.

5. Learned counsel for the State has sought two weeks' time to file objection to the bail objection.

6. List on 02.11.2023.

(Alok Kumar Verma, J.) 06.10.2023 Nahid