BINOD THAKUR @ TUNTUN THAKUR, SON OF LATE RAM PRASAD THAKUR, RESIDENT OF VILLAGE Vs. THE STATE OF BIHAR THROUGH S.P. EAST CHAMPARAN

JUDGEMENT

(1.) CAV - The petitioner, namely, Binod Thakur @ Tuntun Thakur, who is the informant of Turkauliya P.S. Case No. 632 of 2015, registered under Section 302 of the Indian Penal Code and Section 27 of the Arms Act, 1959, has come to this Court seeking direction upon the respondents for holding enquiry under Section 340 of the Code of Criminal Procedure in respect of allegedly forged school transfer certificate and documents, said to have been produced in the Juvenile Justice Board, Motihari, by accused Prince Raj and Vishal Dubey projecting themselves as juvenile.

(2.) The facts, leading to the filing of the present writ petition, are, in brief, thus:

(3.) It transpires from the order of Juvenile Justice Board, dated 30.11.2015, that on consideration of the documents produced by the teacher of St. Xavier School, the evidence of parents of the accused, the date of birth of the accused was ascertained as 15.06.2000, which stands corroborated from the certificates of C.B.S.E. brought on record and the accused Prince Kumar was, accordingly, declared to be juvenile.