SANDEEP MEHTA, J. - (1.) Heard learned counsel for the parties and perused the material available on record.
(2.) By way of the instant revision petition, the accused petitioner has approached this Court being aggrieved of the order dated 2.9.2015 passed by learned Additional Sessions Judge, Sujangarh, District Churu rejecting the application filed on his behalf under Sections 7 and 7A of the Juvenile Justice (Care and Protection of Children) Act, 2000 (for short, "J.J. Act") and turning down the prayer made by the petitioner for treating him to be a juvenile on the date of incident.
(3.) The incident in the case at hand took place on 12.6.2014. The police filed a charge-sheet against the petitioner for the offences under Sections 302, 201 and 498A I.P.C. The petitioner filed an application under the provisions of JJ Act setting up a case that his date of birth as entered in the school where he was first admitted was 25.8.1996 and as such, he was below 18 years of age on the date of commission of crime and hence, should be treated as a juvenile. The said application was dismissed by the learned trial Court by order dated 2.9.2015. The petitioner has approached this Court by way of the instant revision assailing the above order.;