Citation : 2025 Latest Caselaw 5909 Jhar
Judgement Date : 17 September, 2025
( 2025:JHHC:28437 )
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Criminal Revision No. 275 of 2020
Suresh Hembram, aged about 17 years, son of late Sonaram Hembram,
resident of village Malipara, P.O and P.S. Amrapara, Sub-Division and District-
Pakur (Jharkhand), represented through his natural guardian and mother
namely, Panmuni Baski, aged about 35 years, wife of Sonaram Hembram,
resident of Malipara, Santhali (Santalia), Dumrchir, P.O. and P.S. Amrapara,
Sub-Division and District-Pakur (Jharkhand)
...... ... Petitioner
Versus
The State of Jharkhand ..... ... Opposite Party
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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI For the Petitioner :Mr. Ranjan Kr. Singh, Advocate For the State : A.P.P.
08/ 17.09.2025: This revision petition has been filed against the
judgment dated 01.10.2019 passed by the learned Additional Sessions
Judge-I, Pakur in Criminal Appeal No. 30 of 2019, arising out of Amrapara
P.S. Case No. 34 of 2019, Special POCSO Case No. 13 of 2019, whereby
prayer for bail has been rejected, pending in the Court of learned Principal
Magistrate, Juvenile Justice Board, Pakur.
2. Learned counsel for the petitioner submits that petitioner has
been acquitted and in view of that this petition has become infructuous.
3. Learned counsel for the State accepts the said submission.
4. Accordingly, this criminal revision is dismissed as infructuous.
Pending I.A. if any, stands disposed of.
Dt.17.09.2025 ( Sanjay Kumar Dwivedi, J.) satyarthi-
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