GUDDU @ RIYASAT ANSARI @ JIYAUALL Vs. STATE OF RAJ.

JUDGEMENT

(1.) This criminal revision petition was filed by accused Guddu @ Riyasat Ansari @ Jiyauall against the order dated 21.11.2012 passed Special Judge, N.D.P.S. Act Cases, Jodhpur in Criminal Misc. Case No.362/2011 pertaining to Sessions Case No.152/2010 for the offences under Section 8/15 of the N.D.P.S. Act, 1985 (for short 'the Act of 1985') whereby the trial court has dismissed the application of accused-petitioner Guddu @ Riyasat Ansari @ Jiyauall to treat him Juvenile.

(2.) I have heard arguments of both sides. The learned Public Prosecutor has strongly opposed the prayer of the revision petitioner.

(3.) It is not disputed that charge-sheet has been filed against accused Guddu and seven other accused-persons in the trial court and in the charge-sheet age of Guddu has been mentioned as 20 years and he has been charged under Section 8/15 of the Act of 1985. It has been alleged that at the time of seizure of contraband goods turbo truck was being driven by accused Guddu and 15 tons of steel was said to be loaded in the truck but on checking truck was found to contain 109 bags weighing 2610 kgs. of Doda-post which was being transported without any license or permission.