R NIJANTHAN Vs. STATE

JUDGEMENT

(1.) This criminal revision has been preferred under Sections 397 and 401 Cr.P.C., challenging the order, dated 16.05.2011 made in Cr.M.P. No. 2117 of 2011 in C.C. No. 83 of 2011 on the file of the Judicial Magistrate No. II, Madurai. Heard the learned counsel appearing for the petitioner as well as the learned Government Advocate appearing for the respondent.

(2.) It is seen that the petitioner / accused is facing charges under Section 4 of Tamil Nadu Women Harassment Act , Section 506 (i) IPC and Section 4 of Medical Termination of Pregnancy Act before the Court below. He filed the aforesaid Cr.M.P. No. 158 of 2009 under Section 2 (k) and 7 (1) of Juvenile Justice (Care and Protection of Children) Act, 2000 to transfer the case to the Juvenile Board for trial.

(3.) Mr. D.Venkatesh, learned counsel appearing for the petitioner submits that the petitioner is a juvenile on the date of the alleged occurrence. However, no document was marked by the petitioner herein before the Court below.