NARDEV @ SONU Vs. STATE & ANR

JUDGEMENT

(1.) The petitioner has filed the present petition, inter alia, praying that the trial of the case captioned 'State v. Nardev @ Sonu: FIR No. 448/2014' under Section 6 of the Protection of Children from Sexual Offences Act, 2012 (hereafter 'POCSO Act') and Section 376 of the Indian Penal Code, 1860 (IPC) be transferred from the Court of learned ASJ to the Juvenile Justice Board for its adjudication.

(2.) The present petition is founded on the petitioner's assertion that he was a minor on the date of the commission of the offence (that is, on 02.06.2014).

(3.) Briefly stated, the relevant facts are as under:-