GOVIND @ GOVIND TURI Vs. THE STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the learned, counsel for the Petitioner and the counsel for the State.

(2.) The Petitioner has filed this application for setting aside the order 23.6.2010 passed by the learned Sessions Judge, Bokaro in Cr. Appeal of 2010 affirming the order dated 22.3.2010 passed by the learned Chief Judicial Magistrate, Bokaro in G.R. No. 118 of 2010 arising out of Harla PS. Case No. 8 of 2010 whereby the prayer for declaring the Petitioner as juvenile has been rejected.

(3.) The counsel for the Petitioner submits that the date of birth of the Petitioner is 18.12.1993 and as alleged, the date of occurrence is 21.1.2010 and as such, he was juvenile on the alleged date of occurrence and on the basis of this, the Petitioner has filed a petition with a prayer to send his case record to Juvenile Justice Board.