KARANVIR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the State.

(2.) On 31.01.2020 after hearing learned counsel for the petitioner this Court passed the following order:-

(3.) After the aforesaid order was passed, a supplementary affidavit has been filed on behalf of the petitioner enclosing therewith the medical report of the medical board who determined the age of the petitioner on 13.06.2018. According to this report the age of the petitioner was assessed in between 20 years to 21 years as on 13.06.2018.