Supreme Court - Daily Orders
Chhatrapal vs The State Of Uttar Pradesh on 3 December, 2019
Bench: Mohan M. Shantanagoudar, R. Subhash Reddy
ITEM NO.106 COURT NO.12 SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Criminal Appeal No(s). 1707/2014
CHHATRAPAL Appellant(s)
VERSUS
THE STATE OF UTTAR PRADESH Respondent(s)
(IA No. 62496/2018 - BAIL APPLICATION)
Date : 03-12-2019 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
HON'BLE MR. JUSTICE R. SUBHASH REDDY
For Appellant(s) Mr. Abhik Kumar, Adv.
Mr. Siddhartha Shankar Ray, Adv.
Mr. Rinku, Adv.
Ms. Kamakshi S. Mehlwal, AOR
For Respondent(s) Ruchira Goel, Adv.
Mr. Shashank Shekhar Singh, AOR
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the appellant, relying upon the family register maintained by the Nyaya Panchayat, of village Pachpehra, District Mahoba dated 19.11.2012, submits that the date of birth of the appellant is 6.6.1962 and he was 16 and a half years of age as on the date of the incident. The incident has taken place on 14.12.1978. Since the question of juvenality is raised for the first time before this court, we deem it appropriate to get the Signature Not Verified Digitally signed by GULSHAN KUMAR ARORA Date: 2019.12.05 date 14:46:15 IST Reason: of birth/the aspect of juvenality inquired by the jurisdictional District Judge. It is brought to the notice of this Court by learned counsel for the State that the jurisdiction now 2 vests with the District Court Mahoba. Learned District Judge, Mahoba is directed to consider the question of juvenility after going through all the relevant records and the evidence, both oral and documentary, to be led by the parties in that regard and submit the report before this Court within six weeks from today. The appellant as well as the State shall appear before the District Court at 11.00 a.m. on 6.01.2020. The appellant is in custody. It is open for him to take assistance of the counsel, if he so chooses.
A copy of this order shall be sent to the concerned District Judge as well as the appellant who is in custody. The jail authorities are directed to produce the appellant before the District Court for the aforementioned purpose on 06.01.2020.
List after the report from the learned District Judge is received.
(GULSHAN KUMAR ARORA) (R.S. NARAYANAN)
COURT MASTER COURT MASTER