Om Prakash the appellant is the father of a -year-old girl who was raped by the alleged accused Vijay Kumar Bhanwroo The accused sought protection under the Juvenile Justice Act ... claiming he was a juvenile at the time of the offense The High Court of Rajasthan at Jodhpur allowed the accused to be tried as a juvenile despite inconclusive findings regarding his age Om Prakash challenged this decision in the Supreme Court of India

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