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Judgment
S.S. Saron, J.—Learned Counsel for the State, on instructions from ASI Dhanpat Singh, Police Station Parao, District Ambala, has
submitted that the Petitioners have joined the investigation and their custody is not required for the purposes of investigation.
It may be noticed that injuries on the person of the complainant Deep Narain are attributed to Ravi (Petitioner No. 2). However, the date of
birth of Ravi (Petitioner No. 2) as per his birth certificate (Annexure-P.3) is 23.10.1992. Therefore, on the date of incident i.e. 3.6.2010 Ravi
(Petitioner No. 2) was a juvenile. As such, he is entitled to the benefit of Section 12 of the Juvenile Justice (Care and Protection of Children) Act,
2000. Petitioner No. 1 in the said incident has not been attributed any injury and it is alleged that he had thrown the cycle of the complainant on the
ground. Besides, in terms of the affidavit (Annexure-P.4) of the father of Rajat (Petitioner No. 1), namely, Sohan Lal he is a juvenile.
In the circumstances, the interim bail granted on 13.9.2010 is made absolute.
The criminal miscellaneous petition stands disposed of.