Karunesh Singh Pawar, J. - (1.) Re: C.M. Application No. 75877 of 2019 Heard learned counsel for appellants and learned A.G.A. for the State.
(2.) This application has been filed for declaring appellant No.2 as juvenile under Section 9 of Juvenile Justice (Care and Protection of Children) Act, 2015
(3.) Learned counsel for applicant/appellant No.2 has submitted that applicant No.2 has appeared in High School Examination, 1998 conducted by U.P. Board. It is further submitted that in the High School Certificate issued by the U.P. Board, the date of birth of the applicant is recorded as 06.05.1983.;