FAKRUL ISLAM Vs. STATE OF ASSAM

JUDGEMENT

(1.) I have heard Mr. A Ahmed, learned counsel representing the petitioner, and Mr. N.J. Dutta, learned Additional Public Prosecutor, representing the State respondent No. 1.

(2.) After hearing the learned counsel for the parties on perusal of the materials on record, I propose to dispose of this criminal revision petition at the motion stage itself, by this judgment and order.

(3.) This is a criminal revision petition, filed under Section 401, read with Section 482 of the Cr.P.C., for setting aside the order, dated 18-07-2017, passed by the learned Additional Sessions Judge, No. 1, Nagaon, in Misc. (J) Crl. Case No. 01(N)/2017, rejecting the claim of the juvenility of the present petitioner, Fakrul Islam.