BUNTY KUMAR SINHA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Abhay Kr. Chaturvedy, learned counsel appearing for the petitioner and Mr. Ravi Prakash, learned A.P.P.

(2.) In this application the petitioner has challenged the order, dated 23.07.2015 passed by the learned Chief Judicial Magistrate, Hazaribagh in connection with Sadar P. S. Case No. 354 of 2015 by which the claim of the petitioner to be declared a juvenile has been rejected. A further prayer has been made challenging the order, dated 31.03.2016 passed by the learned Sessions Judge, Hazaribag in Criminal Revision No. 193 of 2015 by which the revision preferred by the petitioner against the order, dated 23.07.2015 has been rejected.

(3.) A First Information Report was instituted alleging therein that two unknown boys had taken the father of the informant for treatment of cattle but subsequently his father could not be found and suspicion was raised that he had been kidnapped.