- (1.) Heard Sri Shashank Mishra, learned counsel for the revisionist, Sri Pawan Kumar Mishra, learned counsel for the opposite party no. 2 and learned A.G.A. for the opposite party no. 1.
(2.) This criminal revision has been preferred by the revisionist for setting aside the order dated 23.03.2013 passed by the learned Additional District and Sessions Judge (Ex-cadre), Room No. 22, Allahabad in Sessions Trial No. 80 of 2009, arising out of Case Crime No. 293 of 2008 (State Vs. Sanjay Bhatt), under Section 8/21 N.D.P.S. Act, Police Station G.R.P., District Allahabad whereby the claim of juvenility of the revisionist has been dismissed.
(3.) The main argument of the learned counsel for the revisionist is that Akash Sharma and Sanjay Bhatt are one and the same person. The name of the revisionist has been wrongly mentioned as Sanjay Bhatt in the police papers viz F.I.R. in Crime No. 292 of 2008, under Section 379/411 I.P.C., Police Station G.R.P., District Allahabad and in Case Crime No. 293 of 2008, under Section 8/21 N.D.P.S. Act, Police Station G.R.P., District Allahabad.;