Allahabad High Court
Kranti Kumar Shukla vs The State Of U.P And Anr. on 31 May, 2012
Author: Ajai Lamba
Bench: Ajai Lamba
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 26 Case :- U/S 482/378/407 No. - 1902 of 2012 Petitioner :- Kranti Kumar Shukla Respondent :- The State Of U.P And Anr. Petitioner Counsel :- Rama Kant Dixit Respondent Counsel :- Govt. Advocate Hon'ble Ajai Lamba,J.
Learned counsel for the petitioner contends that the Magistrate had no jurisdiction to consider whether respondent no.2 is a juvenile or not. Rather, it is for the Juvenile Justice Board under Section 7 of Juvenile Justice Act who can adjudicate on the issue.
Issue notice, returnable on 14.8.2012.
Order Date :- 31.5.2012 A.Nigam