Constitution of India, 1950 - Art. 136 - Special LeavePetition - Criminal proceedings - third party intervention -Maintainability - Held: Law does not recognize right of a thirdparty/stranger to participate or came to aid of State in acriminal proceeding - In the instant case, the petitioner (a third party), is not seeking impleadment in the inquiry against thejuvenile accused, pending before the Juvenile Justice Boardor in the trial - He is seeking an authoritative pronouncementof the true purport and effect of different provisions of JuvenileJustice Act so as to take a juvenile out of the purview of the Act - Such adjudication has implications beyond the case ofthe juvenile accused - Therefore, the petition does not sufferfrom the vice of absence of locus of the petitioners and hencethe petition is maintainable - Notice issued - Juvenile Justice(Care and Protection of Children) Act, 2000.