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Judgment
Anand Pathak, J
The instant petition has been filed under Section 227 of the Constitution taking exception to the order dated 20.11.2023 passed by Special Judge, Protection of Children from Sexual Offences whereby application under Section 19 of Juvenile Justice Act,2015 has been rejected.
Issue Notice.
Since respondent/State is represented through Police Station, Gole Ka Mandir, and Government Advocate appears on behalf of police station, therefore, payment of P.F. is dispensed with.
Leaned counsel for petitioner is directed to supply one set of petition in the Office of Advocate General to serve respondent.
Learned counsel for the parties advanced arguments. However, after arguing for a while, both sought time to prepare the case more extensively and thereafter advance arguments. Question relates to scope of Section 19 of the Act, 2015 and parameters employed by District Medical Board for assessing the mental age of petitioner.
Till next date of hearing, parties may advance final arguments but judgement shall not be pronounced by the trial court without the leave of this Court.
List this matter on 14.12.2023 at 02.15 PM.