Mukesh Gope vs The State Of Jharkhand
2021 Latest Caselaw 3285 Jhar

                                       -1-

      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                Cr. Appeal (S.J.) No.284 of 2020

       Mukesh Gope
       @ Diwakar & Anr.                            ......       Appellants
                                Versus

       The State of Jharkhand                      ......    Respondent
                                ---------

CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

---------

For the Appellants : Ms. Aprajita Bhardwaj, Advocate For the State : Mr. V. K. Vashistha, A.P.P

---------

The matter was taken up through Video Conferencing. Learned counsel for the parties had no objection with it and submitted that the audio and video qualities are good.

---------

                th
04/Dated: 06         September, 2021

I.A. No.4235 of 2021

1. This interlocutory application has been filed on behalf of appellant No.01 namely, Mukesh Gope @ Divakar Gope, under Section 7A of the Juvenile Justice (Care and Protection of Children) Act, 2000, for determining his age.

2. Learned A.P.P is present.

3. The age disclosed by documents and written in judgment by court is shockingly disproportionate.

4. In view of the submission of learned counsel for the appellant No.01, the Board/ trial court is directed to determine the age of the appellant No.01 in accordance with the mandate of Section 94 of the Juvenile Justice (Care & Protection of Children) Act, 2015.

5. It is made clear that the Board/ trial court is at liberty to verify the documents and may also take the assistance of the Medical Board. If there is any doubt, it may consider the other available materials also.

6. This exercise must be completed within two months from the date of receipt/ production of the copy of this order.

7. I.A. No.4235 of 2021 stands disposed of.

(Rajesh Kumar, J.) Chandan/-