Roshan Kumar Yadav vs The State Of Jharkhand
2023 Latest Caselaw 2441 Jhar

                IN THE HIGH COURT OF JHARKHAND AT RANCHI
                           Cr. Revision No.682 of 2023

        Roshan Kumar Yadav                                         .....   ... Petitioner
                                    Versus
        The State of Jharkhand                                     .... .... Opp. Party
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CORAM : HON'BLE MR. JUSTICE SUBHASH CHAND

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For the Petitioners : Mr. Pratik Sen, Advocate For the State : Mr. S.K. Sinha, A.P.P.

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04/24.07.2023 This criminal revision is under section 102 of the Juvenile Justice (Care and Protection of Children) Act against the order dated 20.04.2023 passed in MCA No. 493 of 2023 by Juvenile Justice Board, Ramgarh against which the appeal was preferred before the District And Additional Sessions Judge-I, Ramgarh at Ramgarh as Criminal Appeal No. 29 of 2023 and the same was also dismissed vide judgment dated 30.05.2023.

Admit.

Mr. S.K. Sinha, the learned Additional Public Prosecutor waives notice on behalf of the State.

Call for the scanned copy of the lower court records from the court concerned.

List for hearing on 07.08.2023.

(Subhash Chand, J.) RKM