FOOL CHANDRA CHAUHAN Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) <DJG>DHARAM VEER, J.</DJG> This criminal application, moved u/s 482 of the Code of Criminal Procedure, 1973 (hereinafter to be referred as Cr.P.C.) is directed for quashing the order dated 19.11.2004 passed by the Juvenile Justice Board, Nainital in Bail Application No.230-A/2004, State Vs. Ram Ashish and judgment and order dated 8.4.2005 passed by the Sessions Judge, Nainital in Crl. Revision no.10/2005, Phool Chandra Chauhan Vs. State of Uttaranchal & another.

(2.) Heard learned counsel for the parties and perused the material on record.

(3.) In brief, the case of the complainant is that the respondent no.2-Ramashish @ Balri was not Juvenile on the date of the incident and the Juvenile Justice Board had wrongly declared him juvenile.