Santosh Bhagat vs The State Of Jharkhand ..... ... ...
2025 Latest Caselaw 5911 Jhar

Jharkhand High Court

Santosh Bhagat vs The State Of Jharkhand ..... ... ... on 17 September, 2025

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                                                    ( 2025:JHHC:28440 )




       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                     Criminal Revision No. 609 of 2022

       Santosh Bhagat, aged about 17 years, son of Sanjay Bhagat, represented
       through his uncle namely, Vijay Bhagat son of Bigan Bhagat, resident of
       village Satpara, Ghattha, P.O. and P.S. Station -Gumla, District-Gumla
                                                       ...... ... Petitioner
                                   Versus
       The State of Jharkhand                                 ..... ...     Opposite Party
                                --------

CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI For the Petitioner :Mr. Rajesh Kr. Singh, Advocate For the State : Mr. Manoj Kr. Mishra, A.P.P.

06/ 17.09.2025: This revision petition has been filed against the

judgment dated 08.04.2022 passed by learned Special Judge (Children's

Court), Gumla, in Criminal Appeal Case No. 10 of 2022, arising out of Gumla

P.S. Case No. 429 of 2020 (G.R. Spt. No. 126/2021) whereby prayer for bail

has been rejected, pending in the Court of learned Principal Magistrate,

Juvenile Justice Board, Gumla.

2. Learned counsel for the petitioner submits that petitioner has

been convicted 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-