GOPALSINH RANGESINHBHAI RATHVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned counsel for the appellant.

(2.) The learned counsel for the appellant invited Court's attention to the document at page-42 and submitted that this is a copy of the birth certificate of present appellant which unfortunately could not be produced before the Court nor was the appellant could claim it for being treated as juvenile under the provisions of the Juvenile Justice (Care and Protection of Children) Act, 2000 (hereinafter referred to as ' the Juvenile Act', for sake of brevity) as it was not argued at all nor was it brought to the notice of the concerned Court.

(3.) Learned counsel appearing for the appellant also submitted that in view of provisions of Section 7A of the Juvenile Act, it is open to the appellant to claim to be treated as juvenile at any stage of the proceedings which would include the proceedings before this Court by way of appeal or before Honourable the Supreme Court by way of Special Leave Petition.