Karan Kumar @ Karan Ram vs The State Of Jharkhand
2023 Latest Caselaw 3637 Jhar

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

Karan Kumar @ Karan Ram                                 ..... ......      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 Petitioner : Mr. Vikesh Kumar Pandey, Advocate For the State : Mrs. Kumari Rashmi, A.P.P.

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Order No.05 /Dated: 27th September, 2023 Learned counsel for the petitioner and learned counsel for the State are present.

This Criminal Revision has been preferred against the judgment dated 12.12.2022 passed by the Special Judge, Children Court, Dhanbad in Criminal Appeal No.141 of 2022, whereby the order of rejection of the bail passed by the learned Juvenile Justice Board, Dhanbad has been affirmed.

Admit.

Office is directed to call for the complete case diary along with Social Investigation Report of the juvenile from the J.J. Board concerned.

List this case on 01.11.2023.

(Subhash Chand, J.) Madhav/-