RAVI KARAN @ RAVI KANT Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner is aggrieved by order dated 07.10.2017 (Anneuxre P-1) passed by the Juvenile Justice Board, declaring that the petitioner be tried as an 'adult'. The said order has been passed in case registered on the basis of an FIR No.538 dated 20.09.2016, under sections 302, 201 and 397 IPC.

(2.) The facts of this case are that the petitioner was arrested in FIR No.611, dated 10.10.2016 under section 25 of the Arms Act, 1959. In the said case, the petitioner made a confessional statement that he was also involved in case FIR No.538 dated 20.09.2016, under sections 302, 201 and 397 IPC. Vide order dated 23.05.2017, the petitioner was declared to be a juvenile in case FIR No.611 dated 10.10.2016. Thereafter, vide order dated 07.10.2017, the Juvenile Justice Board passed an order that the petitioner be tried as an adult in case FIR No.538 dated 20.09.2016.

(3.) The contention of learned counsel for the petitioner is two fold:-