CHANDIRAM KUMHAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of present petition filed under sec. 482 of the Code of Criminal Procedure, 1973, the petitioner has called in question the order dtd. 21/5/2022, passed by learned Juvenile Justice Board, Bikaner (hereinafter referred to as "the Board") by which his application for re-determi the age of the juvenile 'M' has been rejected.

(2.) The facts in brief are that pursuant to a complaint filed by the petitioner, alleging sexual assault by the respondent No. 2 (juvenile), the date of birth of the 'M' was determined as 31/10/2003 and considering him to be a minor his case was ordered to be considered under the provisions of the Juvenile Justice Act, 2015 (hereinafter referred to as "the Act of 2015") by a detailed order dtd. 17/2/2022, passed by the learned Special Judge, Protection Of Children from Sexual Offences Act Cases.

(3.) Against above order dtd. 17/2/2022, the petitioner preferred a criminal misc. petition, which was registered as S.B. Criminal Misc. Petition No. 1202/2022 and the same came to be rejected by this Court vide order dtd. 16/3/2022.