UDAIBIR SINGH @ TINKU Vs. STATE

JUDGEMENT

(1.) Crl. M.A. 17162/2013.

(2.) BY the present application, appellant prays for issuance of production warrants with respect to the appellant. Dismissed as infructuous.

(3.) DURING the pendency of this appeal, the appellant made an application [Crl.M.A. No. 4510/2013] under Section 7 of the Juvenile Justice (Care and Protection of Children) Act, 2000 read with section 482 Cr.P.C. along with which, the appellant has furnished a school leaving certificate evidencing his age and raised the plea of juvenility.