ASHOK Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This revision petition is directed against order dated 18.3.2011 passed by the Additional Session Judge, Nagaur in Criminal Appeal No. 10/2011, whereby the appeal preferred by the petitioner herein, a juvenile, against the order dated 14.3.2011 passed by the Juvenile Justice Board, Nagaur rejecting the application preferred by the petitioner under Sec. 12 of the Juvenile justice (Care and Protection of Children) Act, 2000 (in short "the Act"), stands dismissed.

(2.) The brief facts in nutshell are that an F.I.R. was registered against the petitioner, admittedly a juvenile, for commission of offences under Sections 323, 307 of I.P.C. at Police Station, Kotwali, Nagaur and the investigation commenced. It is alleged that the petitioner caused grievous injury to one Shri Ramakishan by knife.

(3.) The petitioner through his natural guardian (father) Nenaram preferred an application under Sec. 12 of the Act before the Juvenile Justice Board, Nagaur inter alia stating that as per the injury report, no case of offence under Sec. 307 I.P.C. is made out against the petitioner. It was submitted that the allegations at the most constitute the offence under Sec. 324 I.P.C.