S.S.GREWAL, J. - (1.) THIS petition under section 482 of the Code of Criminal Procedure, 1973, relates to the quashment of the impugned orders passed by the Children Court, Sirsa dated 1-8-1989, appellate Court dated 27-9-89 and also for recalling the order of this Court dated 29-1-1990, passed in Criminal Revision No. 960 of 1989 with regard to proceedings relating to FIR No. 233 dated 3-7-1986 under sections 302/148/149 IPC Police Station, Dabwali, District Sirsa.
(2.) IN brief, facts relevant for the disposal of this case are that the petitioner who is named as one of the accused in the aforesaid double murder case was granted bail by the children Court at Sirsa on 12-8-1989 on the ground that the petitioner was below 16 years of age on the date of the commission of the offence. Later on the Chief Judicial Magistrate. Sirsa, acting as a Children Court under the Haryana Children Act, 1974 (hereinafter referred to as the State Act) vide his order dated 1-8-1989 held that the date of birth of Satpal petitioner is 22-3-1970 and so he was more than 16 years of age on the date of commission of offence. Aggrieved against the said order Satpal petitioner filed an appeal before the Sessions Judge, Sirsa, who vide his order dated 27-9-89, upheld the order passed by the Children Court and dismissed the appeal. Aggrieved against the orders of the Courts below the petitioner filed Criminal Revision No. 960 of 1989, and the same was dismissed by this Court, vide order dated 29-1-1990. copy whereof is Annexure P-4.
(3.) LEARNED counsel for the parties were heard.;