Karan Kumar @ Karan Ram vs The State Of Jharkhand
2023 Latest Caselaw 4167 Jhar

                IN THE HIGH COURT OF JHARKHAND AT RANCHI
                             Cr. Rev. No.130 of 2023

        Karan Kumar @ Karan Ram                             .....   ... Petitioner
                               Versus
        The State of Jharkhand                         .... .... Opposite Party
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CORAM : HON'BLE MR. JUSTICE SUBHASH CHAND

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For the Petitioner : Mr. Rajesh Kumar, Advocate For the State : Ms. Kumari Rashmi, APP

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07/06.11.2023 Learned counsel for the petitioner and learned APP for the State are present.

2. Learned counsel for the petitioner and learned APP for the State have jointly submitted that the juvenile has been acquitted by the JJ Board concerned vide judgment dated 30.08.2023.

3. In view of the above, this criminal revision has become infructuous.

4. As submitted jointly, this criminal revision is dismissed being infructuous.

(Subhash Chand, J.) RKM