PAWAN Vs. STATE OF UP

JUDGEMENT

(1.) This revision under section 53 of the Juvenile Justice (Care and Protection of Children) Act, 2000 (here-in-after referred to as the 'Act') is directed against the order dated 5.8.2010 passed be Addl. Sessions Judge, F.T.C. No.18, District Bulandshahar in Sessions Trial No. 948 of 2006 State v. Kalu & others. whereby the application No.181-B filed by the revisionist for declaring himself to be a juvenile in conflict with law was rejected.

(2.) Heard Sri Sanjay Srivastava, learned counsel for the revisionist, learned A.G.A. for the State and perused the material available on record.

(3.) The revisionist Pawan is an accused in the aforesaid criminal case. Application No.181-B was moved on his behalf on 14.1.2010 stating therein that his date of birth, as per the educational certificate, was 5.12.1987 and, therefore, on the date of incident i.e. 21.9.2005, he was below 18 years of age and, therefore, he be declared a juvenile. The copies of high school certificate and marks-sheet were also filed in support of the application.