O P JAIM Vs. MOHD ISMILE

JUDGEMENT

(1.) Accused Saleem alias Raju and Nadeem alias Raja (hereinafter referred as Saleem and Nadeem) are alleged to have committed an offence under Section 302 I.P.C. on 28th July, 1996 along with another accused named Guddu, Saleem and Nadeem claim that their date of birth is 20-6-1981 and 21-6- 1982 respectively. Their bail application was allowed by Juvenile Court on 20th January. 1997 holding that both of them were below 16 years of age on the date of the incident.

(2.) Being aggrieved against the order of release on bail complainant Mohd. Ismile filed two separate appeals before the Sessions Judge which were heard together and on 23rd Sept. 1997 the learned Sessions Judge cancelled the bail granted to Nadeem on the ground that the bail order dated 20th January, 1997 was obtained from the Juvenile Court by concealing the fact that an earlier bail application of Nadeem had already been dismissed by the Sessions Judge on 18th October, 1996. Another reason given by the learned Sessions Judge for cancelling the bail granted to Nadeem was that in the earlier bail application he was not claimed to be a juvenile. The learned Sessions Judge allowed accused Saleem to remain on bail till the question of age is determined by the Juvenile Court in accordance with Section 32 of the juvenile Justice Act of 1986 (hereinafter called the Act). The learned Sessions Judge ordered the Juvenile Court to conduct enquiry under Section 32 of the Act and then pass necessary orders in respect of the bail of Saleem. The bail granted to Nadeem was cancelled but the enquiry with respect of the age was ordered to be held in case of Nadeem also and the Juvenile Court was directed to suitable orders after determining the age of the accused.

(3.) In pursuance of order dated 23-9-1997 passed by learned Sessions Judge the Juvenile Court commenced an enquiry and it appears that during the pendency of the said enquiry the complainant filed an application praying that the accused may be got examined by a Medical Board with a view to determine their age. This application was rejected by the Juvenile Court on 4-2- 1998. The complainant filed an appeal under Section 37 of the Act which was rejected by the learned Sessions Judge on 26-3-1998. Under these circumstances the present revision has been filed by complainant Mohd. Ismile.