The State Of Madhya Pradesh vs Rameshsingh
2021 Latest Caselaw 7428 MP

                  The High Court of Madhya Pradesh : Bench at Indore

                                         M.Cr.C. No.46696/2021
                                    (State of M.P. Vs. Ramesh Singh)

              Indore:15.11.2021
              •         Shri   Sudanshu    Vyas,   learned   Govt. Advocate   for    the
              applicant/State.
              •         Heard.
              •         Learned counsel for the applicant submits that the Court below
              had erred in determining the age of the victim. By taking this Court to
              the Rule - 12 of the Rules of 2007 made under the Juvenile Justice
              Act, learned counsel for the applicant submits that it is the date-of-
              birth recorded in the School first attended which will prevail and not
              any other material. The Court below has completely failed to examine
              the aspect of age on the anvil of statutory provisions. Reliance is
              placed on Para -14 and 15 of the impugned judgment.
              •         Prima facie a clear case is made out for grant of leave.
              Accordingly, leave is granted.
              •         Let the matter is converted into a criminal appeal.
              •         Issue notice to the respondent, on payment of PF within seven

days.

• The M.Cr.C. stands disposed of. •

(Sujoy Paul) (Shailendra Shukla) Judge Judge pn

PREETHA NAIR 2021.11.16 10:36:55 +05'30'