BAL KUMAR Vs. STATE AND ORS.

JUDGEMENT

(1.) Crl. M.A. No.16957/2015 (for exemption)

(2.) VIDE the present petition, petitioner seeks directions to quash the order dated 07.09.2015 passed by the learned Additional Sessions Judge in Criminal Revision No. 30/2015 filed by the petitioner.

(3.) THE respondent No. 2 has been accused of causing death of one Saurabh Rana. As alleged on 05.09.2014, respondent No. 2 was driving a motorcycle bearing registration No.UP -15AU -9529 rashly and negligently and hit the deceased who was riding Activa Scooter bearing registration No.DL -14SA -7967. Scooter rider Saurabh Rana expired on 08.09.2014 during treatment. Accordingly, FIR under Sections 279/304 -A IPC was registered. However, respondent No. 2 was found to be juvenile as his date of birth was disclosed as 01.02.1997.