KRISHAN KUMAR Vs. STATE & ANR

JUDGEMENT

(1.) Petitioner impugns order dated 14.09.2016 whereby the appeal of the petitioner impugning order dated 20.02.2016 and 26.03.2016 of the Juvenile Justice Board (JJB) declaring respondent no. 2 to be a juvenile has been dismissed.

(2.) The appellate Court found that the JJB had determined the age of respondent no. 2 on the basis of the matriculation certificate. Reliance was placed on the decision of the Supreme Court in 'Prag Bhati Vs. State of UP & Ors, (2016) 12 SCC 744'.

(3.) Learned counsel for the petitioner contends that the JJB as well as the appellate court erred in relying on the matriculation certificate as there were doubts on the school leaving certificate based on which the respondent no. 2 had left the earlier school and taken admission in the school from which she had done her matriculation.