SUNIL @ SOLU Vs. STATE OF HARYANA

JUDGEMENT

(1.) This petition has been filed under Sections 401 of the Code of Criminal Procedure challenging order dated 25.5.2009 passed by the Additional Sessions Judge, Sonepat, whereby the application filed by the petitioner for declaring him as juvenile was dismissed.

(2.) The prosecution story, in brief, as noticed by the trial Court in para 2 of the impugned order, reads as under:-

(3.) After hearing learned counsel for the petitioner, I am of the opinion that the present petition deserves to be dismissed. Learned trial Court, while dismissing the application moved by the petitioner that he be declared as a juvenile, has held as under:-