Citation Codes Equivalent Citations citation codes Case Number Crl. Rev.P. 24/2017 Disposition dismissed Attorney(S) Mr. Mrinal Madhav with Mr. Tarunesh Kumar, Mr. Kaushikesh Kumar and Mr. Madhukant Jha, Advocates Ms. Meenakshi Dahiya, APP for the State with ASI Mool Chand. Judges Sanjeev Sachdeva, J. Acts (5) ******" 9 23. Section 14 of the 2015 JJ Act provision of Section 14 of the 2000 JJ Act Protection of Children) Rules, 2009 (hereinafter referred Section 14 of the 2000 JJ Act 22. Section 14 of the 2015 JJ Act Rule 11 of the 2009 Rules, Rule 11 of the 2007 Rules particularly Rule 11(7) Rule 11(7) and (9) of the 2007 Rules Protection of Children) Act, 2015 (hereinafter referred to as the 2015 JJ Act), Section 14 of the Juvenile Justice (Care and Protection of Children), 2000 (sic.2014) (hereinafter referred to as the 2000 JJ Act), Rule 13(7) of the 2007 Rules, Rule 13(7) of the 2009 Rules is Pari Materia to Rule 13(7) of the 2007 Rules, Rule 13(7) of the Juvenile 1 Justice (Care and Protection of Children) Rules, 2007 (hereinafter referred 6 17. Rules 11 (1), (2) & (3) of the 2009 Rules Rule 13 (6) and (7) of the 2007 Rules See more information ... This judgment contains sensitive subject matter and is not displayed to guest users. Please sign into access the full judgment, citations, and related authorities. Log in Create free account