MURARI SHARMA Vs. THE STATE OF BIHAR

JUDGEMENT

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

(2.) In terms of order dated 10.04.2019, a report has been submitted by the Superintendent of Police, Munger in which it has categorically been stated that the claim of juvenility by the opposite party no. 2 does not appear to be genuine.

(3.) The petitioner has moved the Court under Section 482 of the Code of Criminal Procedure, 1973 for the following relief: