PANKAJ BHANDARI,J. - (1.) Petitioner through his natural guardian has preferred this revision petition aggrieved by judgment and order dated 07.03.2014 passed by District and Sessions Judge, Nagaur, whereby the Court below has quashed and set aside the judgment passed by the Juvenile Justice Board Nagaur, vide order dated 26.10.2013 has declared the petitioner as a major.
(2.) It is contended by counsel for the petitioner that the Juvenile Justice Board placed reliance on the Board certificate to declares the petitioner as a juvenile. The Appellate Court placed reliance on the school admission application and on the basis of the said document, considered the date of birth as 04.04.1993 and declare the petitioner as a major.
(3.) It is argued that under the Juvenile Justice (Care and Protection of Children) Act, 2000 and the rules provided therein, as per Rule 12 of the Juvenile Justice (Care and Protection of Children) Rules for determining the age, the matriculation or equivalent certificates is to be considered if available, and in the absence whereof certificate from the school first attended is to be considered.;