RAHUL Vs. STATE OF HARYANA

JUDGEMENT

(1.) The prayer in the present petition is for setting aside the order dtd. 13/8/2019 passed by the Addl. Sessions Judge, Karnal whereby the application for declaring the accused/petitioner as a minor moved by the petitioner in case titled 'State of Haryana Vs. Rahul and others' has been dismissed.

(2.) The brief facts of the case are that an FIR No.275 dtd. 21/5/2017 U/s 302 read with Sec. 34 IPC, P.S. Gharaunda came to be registered at the instance of Pardeep Kumar and the same reads as under:-

(3.) When the case was nearing completion and listed for defence evidence, an application was moved for determining/ declaring the petitioner-Rahul as a minor. A reply thereof was filed. Based on the material on record, the Court of Addl. Sessions Judge, Karnal dismissed the said application vide order dtd. 13/8/2019.