HARDEEP SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) This revision petition is directed against the order dated 11.08.2011 passed by the learned Additional Sessions Judge, Fast Track Court, Sirsa by which an application filed by the petitioner to declare him to be a juvenile, has been dismissed.

(2.) In short, one Rajinder Singh son of Kartar Singh, resident of village Dadu, registered FIR No. 34 dated 09.03.2011, under Sections 323, 324, 307, 285, 506, 34 of IPC and 25 of the Arms Act, 1959 at Police Station Kalanwali, alleging therein that on 08.03.2011, the petitioner alongwith other co-accused caused injuries to the complainant, Harmel Singh and Gurpreet Singh. The petitioner was arrested and was granted regular bail.

(3.) The petitioner moved an application on 01.06.2011 to declare him to be a juvenile on the basis of Secondary School Examination Certificate (Ex. A1/Annexure P-2) and Middle School Examination Certificate (Annexure P-3) in which the date of birth of the petitioner is recorded as 04.04.1993 and since the occurrence took place on 08.03.201, therefore, the petitioner was allegedly less than 18 years of age at that time.