Shivam Kumar @ Shivam Kumar Mahto vs The State Of Jharkhand
2023 Latest Caselaw 3867 Jhar

   IN THE HIGH COURT OF JHARKHAND AT RANCHI
                            Cr. A. (SJ) No. 347 of 2023

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Shivam Kumar @ Shivam Kumar Mahto ... ... Appellant Versus The State of Jharkhand ... ... Respondent

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CORAM : HON'BLE MR. JUSTICE RATNAKER BHENGRA

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For the Appellant : Mr. Sanjay Kumar, Advocate For the State : Ms. Snehlika Bhagat, APP

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th Order No.06/Dated: 10 October, 2023 When the matter is called out, the learned counsels for the parties are present.

The learned counsel for the appellant states that appellant was juvenile at the time of occurrence. He has further submitted that this appeal has been filed for releasing the appellant which is mandatory as per judgment passed by The High Court for the States of Punjab and Haryana at Chandigarh in CRR No. 53 of 2021 (O & M) on 8.2.2021.

In view of above, the learned counsel for the State is directed to examine the same.

Meanwhile, office is directed to call for a social investigation report of the appellant, case diary and postmortem report of the deceased.

Put up this case on 7.11.2023.

KNR                                                 (Ratnaker Bhengra, J.)