MAHESHWARI,J. - (1.) Heard learned counsel for the accused-petitioners as also learned Public Prosecutor.
(2.) This criminal revision has been preferred to assail the order dated 02.02.2018, whereby learned Judicial Magistrate Kama, District Bharatpur has rejected the application filed under Section 7 of the Juvenile Justice (Care and Protection of Children) Act, 2015 ('Act of 2015') and the matter has been fixed for charge arguments.
(3.) Learned counsel has drawn attention of this Court towards provisions of Section 7-A whereby the procedure has been prescribed when claim of juvenility is raised before any Court. He has also drawn attention of this Court to the procedure to be followed in determining age as prescribed under Rule 12 of Juvenile Justice (Care and Protection of Children) Rules 2007 ('Rules of 2007').;