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This Criminal Revision has been filed under Section of the Juvenile Justice Care and Protection of Children Act herein after referred to as J J Act against the order impugned
...dated passed by the learned First Additional Sessions Judge Janjgir - Champain Criminal Appeal No arising out of Crime No for commission of offences under Sections -B and of IPC whereby appeal has been dismissed and the order dated passed by the Principal Magistrate Juvenile Justice Board Janjgir in Cr Case No rejecting the bail application of child in conflict with law has been affirmed
