Pooran Singh S/O Sh. Pappu vs The State Of Rajasthan
2022 Latest Caselaw 2455 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                        S.B. Civil Writ Petition No. 330/2019

                                   Pooran Singh S/o Sh. Pappu
                                                                                                          ----Petitioner
                                                                           Versus
                                   The State Of Rajasthan
                                                                                                        ----Respondent

For Petitioner(s) : Mr. Jeetendra Kumar Sharma For Respondent(s) : Mr. Rajesh Maharshi, AAG with Mr. Udit Sharma Mr. Rupin Kala, GC with Mr. P.S. Naruka

HON'BLE MR. JUSTICE INDERJEET SINGH

Order

22/03/2022

Counsel for the petitioner submitted that on the date of

incident, the petitioner was Juvenile.

Counsel relied upon the judgment passed by the Hon'ble

Supreme Court in the matter of Umesh Chandra Yadav Vs. The

Inspector General and Chief Security Commissioner R.P.F.,

Northern Railway, New Delhi & Ors. (Civil Appeal No.1946/2022)

decided on 02.03.2022.

Learned Additional Advocate General seeks a week's time to

verify the fact regarding Juvenility of the petitioner on the date of

the incident.

List on 29.03.2022.

(INDERJEET SINGH),J

Upendra/Keshav/134

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