CHHINDER SINGH AND OTHERS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is an application filed by Gurdeep Singh in CRA-S- 916-SB of 2003 to declare him as a juvenile. Pursuant to the above application, a report was called from the Principal Magistrate, Juvenile Justice Board, Bhatinda. The report submitted by him disclosed that accused Gurdeep Singh, was born on 20.9.1981 and, therefore, he was a juvenile as on the date of occurrence that took place on 2.6.1998.

(2.) Heard the submissions made on either side.

(3.) There was no reason to take a different view from the one taken by the learned Principal Magistrate after conducting an enquiry as directed by us.. Therefore, it is declared that accused Gurdeep Singh was a Juvenile at the time when the occurrence took place on 2.6.1998.