Rajni Vs State Of Uttar Pradesh & Anr
.... p; 27. At this stage, we need to mention that the date of the incident is 17.02.2021. On behalf of respondent No. 2, certificate from the DPS Higher Secondary School, Parvesh Vihar, Meerut was filed. Date of admission was mentioned as 04.04.2016. Date of birth of respondent No. 2 was mentio ...
Supreme Court Of India
Ashish Manger Vs State Of Sikkim
.... ted for the following reasons; (i) It is the unequivocal statement of the victim in her Section 164 Cr.P.C. statement that the offence took place in 2015 and she has fortified this submission by corroborating it in her cross-examination before the Court, wherein she reiterated that the off ...
Sikkim High Court
Thirumoorthy Vs State Represented By The Inspector Of Police
.... rocess. (xii) Principle of institutionalisation as a measure of last resort: A child shall be placed in institutional care as a step of last resort after making a reasonable inquiry. (xiii) Principle of repatriation and restoration: Every child in the juvenile justice system shall hav ...
Supreme Court Of India
Gopal Sagarwanshi Vs State Of Chhattisgarh
.... e parents or a person having special knowledge about the date of birth of the person concerned.” 18. In Madan Mohan Singh [Madan Mohan Singh v. Rajni Kant, (2010) 9 SCC 209 : (2010) 3 SCC (Civ) 655] , this Court held that the entries made in the official record may be admissible under Secti ...
Chhattisgarh High Court
Narayan Chetanram Chaudhary Vs State Of Maharashtra
.... d before this Court at the appellate stage. A twoJudge Bench of this Court opined that this point could not be raised at that stage because it was neither taken before the Trial Court nor before the High Court. It was further observed in this judgment that the question of age of the appellant a ...
Supreme Court Of India
Karan @ Fatiya Vs State Of Madhya Pradesh
.... ether the trial itself would stand vitiated for lack of jurisdiction by the regular Sessions Court and it would be the JJB alone which could make an inquiry into the offence committed based upon the evidence led by the prosecution. If the inquiry has not been conducted by the JJB, then whether t ...
Supreme Court Of India
Suraj Kumar Singh @ Suraj Singh @ Surja Vs State Of Bihar
.... 14 or section 36, as the case may be, without waiting for further confirmation of the age. (2) In case, the Committee or the Board has reasonable grounds for doubt regarding whether the person brought before it is a child or not, the Committee or the Board, as the case may be, shall under ...
Patna High Court
Shubham Surana Vs State Of West Bengal & Anr
.... r. Ganguly submits before the court that the charge sheets would also reveal that the alleged offences continued after the petitioner ceased to be a juvenile. Now, if the petitioner was a juvenile at the time of the alleged commission of the offence he could not have been arrested, under Se ...
Calcutta High Court (Appellete Side)
State Of Jammu & Kashmir (Now U.T. Of Jammu & Kashmir) & Ors. Vs Shubam Sangra
.... t appeal submitting that no error, not to speak of any error of law could be said to have been committed by the courts below in determining the age of the respondent. According to him, sub-rule (3) of Rule 74 has no application in the present case as there is no contradiction in the certificates ...
Supreme Court Of India
Kalim Vs State Of U.P. And Another
.... school leaving certificate would depend on the facts and circumstances of each case and no hard and fast rule as such could be laid down in that regard. The Hon'ble Apex Court reproduced the observation of itself in Abuzar Hossain @ Gulam Hossain (supra) which is below: ".......directi ...
Allahabad High Court
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