ANIL AGARWALA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is directed against the judgment and order dated 10th February, 2009, passed by the Calcutta High Court in CRR No. 2535 of 2005, dismissing the application filed on behalf of the appellants claiming that they were minors at the time of the alleged offence and that they could not, therefore, be tried along with the adult co-accused.

(3.) The only ground for rejection of the appellants' application by the trial Court was that the application had been made at a belated stage and the same, therefore, could not be entertained.