ANURAG Vs. STATE OF HARYANA

JUDGEMENT

(1.) Anurag-petitioner has filed this criminal revision petition against State of Haryana-respondent under Sec. 53 of the Juvenile Justice (Care & Protection of Children) Act, 2000 (hereinafter referred to as 'the Act') challenging the impugned order dated 5.12.2013 passed by learned Additional Sessions Judge, Bhiwani, vide which the application for declaring the accused/petitioner as juvenile has been dismissed by the Court.

(2.) Notice of motion has been issued in this case. Mr. Abhilaksh Grover, learned Assistant Advocate General, Haryana put in appearance on behalf of the respondent-State and contested this petition.

(3.) I have heard learned counsel for the parties and have gone through the record.