NEHA Vs. STATE OF HARYANA AND ORS.

JUDGEMENT

(1.) CHALLENGE in this revision petition is to order dated May 27, 2014 passed by learned Additional Sessions Judge, Faridabad whereby an order dated April 9, 2014 passed by Principal Magistrate, Juvenile Justice Board, Faridabad (for short, "Board?) dismissing an application for review/ recalling order dated July 31, 2013, was dismissed.

(2.) BRIEFLY stated, facts leading to instant revision petition are that respondent No. 2 - Amit, filed an application declaring him juvenile on the date of alleged occurrence i.e. December 21, 2012, regarding which FIR No. 545 dated June 24, 2013 was registered at Police Station, Sector -7, Faridabad, under Sections 354 -D, 506, 376 IPC, which was allowed vide order dated July 31, 2013. Subsequent thereto, revisionist filed an application for review/ recalling said order dated July 31, 2013 but that application was dismissed by Board vide order dated April 9, 2014. Revision preferred against order dated April 9, 2014 was also dismissed vide order dated May 27, 2014 passed by Additional Sessions Judge, Faridabad.

(3.) AN application moved by Amit before Board has been allowed holding him to be juvenile vide order dated April 9, 2014. Said order was challenged by revisionist Ms. Neha by way of an appeal which was dismissed vide order dated May 27, 2014.