ANAND SONI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Petitioner has preferred this revision petition aggrieved by order dated 14.07.2015 passed by Additional and Sessions Judge (Prevention of Women Atrocity) Cases, Bikaner, whereby the Court has determined the age of petitioner and has considered him as a major.

(2.) It is contended by counsel for the petitioner that initially a Revision Petition bearing No.465/2012 was filed before the High Court and the High Court vide order dated 11.03.2014 directed the Court below to summon witnesses and, thereafter, pass appropriate orders with regard to age of the petitioner.

(3.) It is contended that there was variance in the age as mentioned in the different school documents. In one document the date of birth of the petitioner is mentioned as 30.01.1991, whereas, in the other document date of birth is mentioned as 07.06.1993. As per the second document the petitioner was a Juvenile on the date of alleged offence.