AJMAL ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. F. Haque, learned counsel for the petitioner. Also heard Mr. S. H. Bora, learned Additional Public Prosecutor, Assam and Ms. R. Choudhury, learned Amicus Curiae appearing for respondent No.2.

(2.) This application has been filed under Ss. 442/438 of the BNSS, 2023 praying for quashing the order dtd. 3/6/2025 passed by the learned Special Judge (POCSO), Biswanath, Biswanath Chariali in Spl. (P) Case No. 41/2025.

(3.) The petitioner claimed to be a child in conflict with law on the day of occurrence. Therefore, he filed an application under Sec. 9(2) of the Juvenile Justice (Care and Protection of Children) Act, 2015. He produced school certificate and other documents. It has been mentioned in those documents that the petitioner was born on 25/1/2009 which shows that on 3/6/2025, he was 16 (sixteen) years 4 (four) months and 19 (nine-teen) days old.