Dhanraj Kurmi vs State Of U.P.
2018 Latest Caselaw 1965 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 47
 

 
Case :- CRIMINAL APPEAL No. - 1250 of 2007
 

 
Appellant :- Dhanraj Kurmi
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Dhirendra Singh,Sarvesh
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Ram Surat Ram (Maurya),J.

Hon'ble Umesh Chandra Tripathi,J.

On behalf of Dhanraj Kurmi(applicant) an application has been filed for declaring him as juvenile on the date of incident. Along with the application a Scholar's Register & Transfer Certificate has been filed showing the date of birth of the applicant as 18.3.1985. Additional Government Advocate has filed counter affidavit on 7.5.2018,  which is not on record. However, A.G.A. has only verified the fact relating to Class IX transfer certificate and there is no verification of the fact relating to date of birth of the applicant from the school where he was  admitted in Class 1. 

A.G.A. may file a supplementary counter affidavit verifying the fact relating to date of birth of the applicant from the School where he was first admitted in Class I. i.e.  Primary School Arjunpur (Banda) Chitrakoot.

Office may trace the counter affidavit and place it on record.

List on 17th September, 2018.

Order Date :- 13.8.2018

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