GURDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE present revision petition has been filed against order dated 28.05.2013 passed by Principal Magistrate Juvenile Justice Board, Fatehgarh Sahib vide which while conducting the regular inquiry against the petitioner -accused, an application dated 15.04.2013 filed by complainant seeking permission to examine victim -Manpreet Kaur as a witness, was allowed. I have heard learned counsel for the petitioner and have gone through the whole record including the impugned order.

(2.) ADMITTEDLY , present petitioner was held to be juvenile in FIR no. 94 dated 28.07.2010, under Section 354 IPC, police station Fatehgarh Sahib and hence, regular inquiry was being conducted by Juvenile Justice Board, Fatehgarh Sahib. During the course of inquiry, an application under Section 311 Cr.P.C. was moved on behalf of the prosecution for examining victim -Manpreet Kaur. The victim was ordered to be produced before the Board by allowing the said application of prosecution. Aggrieved against the said order passed by the Board, the present revision petition has been filed by the petitioner -accused.

(3.) IT is also pertinent to reproduce Section 54 of the Act, which reads as under: -