NOORUDDIN @ NOORA Vs. STATE

JUDGEMENT

(1.) In the present appeal, an application was instituted on behalf of the appellant under Sections 7 and 7A of the Juvenile Justice Act, 2000 (hereinafter referred to as 'the said Act') and the Juvenile Justice (Care and Protection of Children) Rules, 2007, (hereinafter referred to as 'the said Rules'), praying for a direction that an ossification test be conducted on the appellant to determine his age at the time of commission of the offence; for which he had been convicted and sentenced, and to release him in the event he was determined to be a minor on the said date.

(2.) Whilst disposing off the said application, by way of order dated 31st August, 2017, this Court was pleased to direct as follows:-

(3.) The Medical Superintendent of All India Institute of Medical Sciences, Delhi (AIIMS), by way of communication dated 15th September, 2017, forwarded to the Registrar General of this Court a report dated 14th September, 2017 of the Medical Board constituted in terms of the said order dated 31st August, 2017.