RAJU PRASAD Vs. THE STATE OF JHARKHAND

JUDGEMENT

(1.) By order dated 21.01.2019, this Court had directed the Juvenile Justice Board, Seraikella-Kharsawan to enter into the claim of juvenility of appellant No.2 Mukesh Kumar Patro.

(2.) Pursuant to that order, the enquiry has been made by the Juvenile Justice Board, Seraikella-Kharsawan, and the report dated 12.02.2019 has been submitted before us, which shows that the Juvenile Justice Board has found the age of this appellant to be 17 years 03 months and 24 days on the date of occurrence, i.e., 01.05.2009, on the basis of a birth certificate issued under the signature of Registrar, Birth and Death, Kitadih Gram Panchayat, Jamshedpur (East Singhbhum), in which, the date of birth of appellant Mukesh Kumar Patro is recorded as 07.01.1992.

(3.) The report shows that some school certificate was also produced by the appellant in course of enquiry, but the said school certificate was not relied upon by the Board, as it was not found to be the first school attended by this appellant. The copy of the Birth Certificate No. A 2519336 has been attached with the report, on the basis of which, the appellant No.2 has been found to be juvenile.