MADHEW Vs. STATE

JUDGEMENT

(1.) The Revision Petitioner/ Accused has focused the present Criminal Revision Petition before this Court as against the Order dated 25.01.2016 in Crl.M.P.No.722 of 2015 in S.C.No.438 of 2014 passed by the Learned Sessions Judge, Magalir Neethi Mandram (Fast Track Mahila Court, Villupuram).

(2.) The Learned Sessions Judge, Magalir Neethi Mandram (FTMC, Villupuram) while passing the Impugned Order on 25.01.2016 in Crl.M.P.No.722 of 2015 in S.C.No.438 of 2014 (filed by the Petitioner/Accused) had interalia observed the following:-

(3.) Being dissatisfied with the Order of dismissal dated 25.01.2016 passed in Crl.M.P.No.722 of 2015 in S.C.No.438 of 2014 by the Learned Sessions Judge, Magalir Neethi Mandram (FTMC, Villupuram) , the Petitioner / Accused has preferred the instant Criminal Revision Case primarily contending that the Court below had failed to take into account that Rule 12(3) of the Juvenile Justice (Care and Protection of Children) Rules, 2007 specifically stipulates that in the absence of School Certificate or Birth Certificate, the opinion of duly constituted Medical Board can be sought for to establish the age of the accused.