MUKESH Vs. STATE OF U.P.

JUDGEMENT

(1.) This criminal revision under Section 397/401 Cr.P.C. has been preferred by accused Mukesh s/o Natthu r/o Village- Kanhua, P.S.- Gunnaur, District- Budaun (juvenile) through his father namely Natthu s/o Siyaraam, challenging the legality, correctness and propriety of order dated 20.4.2013 passed in Criminal Case No.-3/ 2012 (Mukesh vs. State of U.P.) whereby learned Additional Sessions Judge, Court No.-6, Budaun has rejected the application made by the revisionist to declare him juvenile.

(2.) Learned A.G.A. has received notice for the State of U.P. opposite party no.-1. Notice issued to Dharampal first informant opposite party no.-2 has been personally served but none for him has filed any counter affidavit. Today none has appeared for opposite party no.-2, complainant.

(3.) Heard learned counsel for the revisionist and learned A.G.A. and perused the materials placed before me including order impugned dated 20.4.2013.