- (1.) Heard learned counsel for the petitioner and the learned AGA.
(2.) Counter affidavit filed today is taken on record.
(3.) Submission of learned counsel for the petitioner is that petitioner has moved an application for determining his age as contemplated under the Juvenile Justice (Care and Protection of Children) Act, 2000 on 5/10.12.2008. The said application is pending since then and in the meantime the police has filed charge sheet against the petitioner under Sections 498A, 304-B IPC and Section 3/4 Dowry Prohibition Act. He further submits that until and unless the juvenality of the petitioner is determined in accordance with law, it will be difficult for the petitioner to approach the proper forum as contemplated under law. The petitioner is brother-in-law and on the date of incident it is alleged that petitioner was aged about 16 and half years.;