Anil Kumar Maurya vs State Of U.P. And Another
2014 Latest Caselaw 9203 ALL

Citation : 2014 Latest Caselaw 9203 ALL
Judgement Date : 26 November, 2014

Allahabad High Court

Anil Kumar Maurya vs State Of U.P. And Another on 26 November, 2014

Bench: Akhtar Husain Khan




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 22
 

 
Case :- CRIMINAL REVISION No. - 3365 of 2014
 

 
Revisionist :- Anil Kumar Maurya
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Revisionist :- Ishtiyaq Ali,Ali Hasan
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Akhtar Husain Khan,J.

Heard learned counsel for revisionist.

Perusal of impugned order shows that accused Anil Kumar Maurya is a Juvenile. Therefore his case should be tried by Juvenile Justice Board, but impugned order has not been passed by Juvenile Justice Board. The impugned order has been by Judicial Magistrate, II, Court No.18, Jaunpur.

In view of above revision is admitted.

Issue notice.

Notice for opposite party no.1 State of U.P. was accepted by learned A.G.A.

Notice shall be sent to opposite party no. 2.

Steps be taken within ten days.

List on 25.2.2015 for hearing.

In the meantime, operation of impugned order dated 30.7.2014 passed by Judicial Magistrate, II, Court No.18, Jaunpur is stayed.

Order Date :- 26.11.2014