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Judgment
2 paragraphs · 148 wordsChandramauli Kr. Pd., J.—Mr. Singh, Senior Advocate appearing on behalf of the petitioner submits that so long the order declining to declare the petitioner a juvenile is not set aside, petitioner shall be deemed to be not juvenile and shall have liberty to pray for bail u/s 439 of the Code of Criminal Procedure. As such, according to his submission the report of the Stamp Reporter is fit to be overruled. I find substance in his submission. Today the status of the petitioner is not that of a juvenile. Nobody knows the result of the case in which he had challenged the order refusing to declare him the juvenile. In my opinion remedy will depend upon the petitioner''s status as adjudicated today.
As such petitioner can take recourse to the ordinary remedy available to a person other than juvenile. The report of the Stamp Reporter is overruled.