DHARAMPAL Vs. STATE OF HARYANA AND ANOTHER

JUDGEMENT

(1.) Petitioner has challenged the order dated 28.2.2014 passed by learned Additional Sessions Judge, Narnaul, whereby respondent No.2 i.e. Ravi son of Naresh Kumar was held to be a juvenile.

(2.) Learned counsel for the petitioner has argued that the learned Additional Sessions Judge has not considered the birth certificate issued by the Civil Surgeon, Narnaul, wherein the date of birth of respondent No.2 has been mentioned as 23.6.1995. He further submits that in view of the certificate issued by the Civil Surgeon, Narnaul, on the date of alleged occurrence i.e. 12.11.2013, respondent No.2 was more than 18 years of age and therefore was not juvenile.

(3.) On the other hand, learned counsel for respondent No.2 argued that respondent No.2 was juvenile as his date of birth is 15.10.1996, which is duly reflected in the school certificate issued by the Government High School, Potta, District Mahendergarh.