Supreme Court - Daily Orders
Dhananjay Pathak vs The State Of Uttar Pradesh on 29 April, 2026
ITEM NO.17 COURT NO.14 SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Crl.) No(s). 14359/2025
[Arising out of impugned final judgment and order dated 25-07-2025
in CRR No. 242/2023 passed by the High Court of Judicature at
Allahabad]
DHANANJAY PATHAK Petitioner(s)
VERSUS
THE STATE OF UTTAR PRADESH & ANR. Respondent(s)
(FOR ADMISSION
IA No. 231181/2025 - EXEMPTION FROM FILING O.T.)
Date : 29-04-2026 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MANOJ MISRA
HON'BLE MR. JUSTICE MANMOHAN
For Petitioner(s) Mrs. Anjana Prakash, Sr. Adv.
Mr. Anuj Prakaash, Adv.
Mr. Niraj Dubey, Adv.
Mr. Pradum Kumar, Adv.
Mr. Kumar Mihir, AOR
For Respondent(s) : Ms. Srishti Singh, AOR
Mr. Gaurav Yadav, Adv.
Mr. Chand Qureshi, AOR
Mr. Vijay Kumar, Adv.
Mr. Sundeep Pandhi, Adv.
Mr. Mohit Yadav, Adv.
Mr. Mohd Shahzad Ansari, Adv.
Mr. Md.Imran Siddiqui, Adv.
Mr. M.Venkata Vasudev, Adv.
Mr. Ajay Bansal, Adv.
Ms. Veena Bansal, Adv.
Mr. Gaurav Yadava, Adv.
Mr. Sourav Jindal, Adv.
Mr. Aditya Gupta, Adv.
Mr. Iyshvakoo Radhu, Adv.
Mr. Anurag, Adv.
Ms. Pooja, Adv.
Signature Not Verified
UPON hearing the counsel the Court made the following
Digitally signed by
RADHA SHARMA
Date: 2026.04.30
O R D E R
13:55:55 IST Reason:
1. During hearing, we noticed that there is some 1 discrepancy in the records about the date of birth initially recorded in the Family Register maintained by the Gram Panchayat.
2. From the observations of the High Court in paragraph 6 of the impugned order it appears that the date of birth initially entered in the Family Register was 14.07.2005, which was corrected to 14.10.2005, whereas in the order of the Special Judge (POCSO Act), Azamgarh, it appears that the Family Register produced by the Gram Panchayat reflected that the date of birth was changed from 14.10.2003 to 14.07.2005.
3. In such circumstances, we deem it appropriate to call for the original records of the proceedings held by Juvenile Justice Board, Azamgarh in respect of the juvenility claim set-up by the petitioner.
4. The State shall also ensure that the original Family Register, if not available on the record of the Board, is produced on the next date.
5. List on 20.05.2026.
(RADHA SHARMA) (SAPNA BANSAL)
ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)
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