LALA BAHADUR Vs. STATE

JUDGEMENT

(1.) . Is the petitioner a juvenile?

(2.) The Court of Additional Sessions Judge returned a negative finding on this question which made the petitioner to seek recourse to revision. That is how, present revision petition comes up for hearing and disposal.

(3.) The petitioner is accused of having been found in unlawful possession of 49 gms. of smack on 22nd of June, 2002 at 6.45 p.m. at Budh Bazar Road, Near Hari Hospital, Hari Enclave, Sultanpuri, Delhi within the jurisdiction of Police Station Sultanpuri, Delhi. He was charged accordingly for an offence punishable under Section 21 of the Narcotic Drugs and Psychotropic Substances Act.