RAJENDRA SINGH Vs. STATE

JUDGEMENT

(1.) HEARD learned counsel for the petitioner.

(2.) THIS criminal revision application is directed against the order dated 2.8.2003 passed by the trial Court rejecting the prayer of the petitioner to declare him as juvenile on the ground that on the date of production he was not a juvenile.

(3.) IN that view of the matter, the impugned order is set aside and the matter is remitted to the Court below to consider in the light of the observations made above.