BHARAT RATTAN SHAH Vs. STATE AND ORS.

JUDGEMENT

(1.) THE petitioner, who is the son of the deceased Bimla Shah who was killed by respondent No. 2 and his associate, has preferred this revision petition against the order dated 4.7.2012 passed by the Additional Sessions Judge, Saket Courts, New Delhi whereby the order passed by the Juvenile Justice Board on 11.5.2012, declaring the respondent No. 2 to be a juvenile was upheld. It has further been prayed on behalf of the petitioner to direct the Juvenile Justice Board to conduct re -inquiry regarding the age of respondent No. 2 and allow him to participate in the aforesaid inquiry.

(2.) THE factual matrix of the case is as follows.

(3.) DURING the course of investigation, the police, on coming to know that the deceased was staying with a Nepali servant who was found missing, made a search for him as he was suspected of having committed the offence. On a tip off, on 25.12.2011, the Nepali servant (respondent No. 2) was apprehended along with his associate and they confessed about their having committed the murder of Smt. Bimla Shah. Respondent No. 2 was sent to judicial custody.