Allahabad High Court
Aditya Trivedi (Minor) vs State Of U.P. And Another on 20 August, 2019
Author: Rahul Chaturvedi
Bench: Rahul Chaturvedi
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 67 Case :- CRIMINAL APPEAL No. - 3666 of 2019 Appellant :- Aditya Trivedi (Minor) Respondent :- State Of U.P. And Another Counsel for Appellant :- K.K. Tripathi Counsel for Respondent :- G.A. Hon'ble Rahul Chaturvedi,J.
The present appeal is being filed under Section101 (5) of Juvenile Justice (Care & Protection of Children) Act, 2015.
The present appeal is not maintainable in the light of judgement passed in Criminal Appeal No. 4418 of 2019 (Radhika (Juvenile) Vs. State of U.P.), accordingly the appeal is dismissed with the observation made in the said judgment.
Order Date :- 20.8.2019 Abhishek Sri.