Surendra Oraon @ Sulendra Oraon Aged ... vs The State Of Jharkhand ..... ... ...
2025 Latest Caselaw 5912 Jhar

Jharkhand High Court

Surendra Oraon @ Sulendra Oraon Aged ... vs The State Of Jharkhand ..... ... ... on 17 September, 2025

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                                                     ( 2025:JHHC:28441 )




       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                     Criminal Revision No. 1284 of 2023

       Surendra Oraon @ Sulendra Oraon aged about 15 years, son of Birsai Oraon,
       resident of village+P.O.+P.s. Ghaghra, District-Gumla, Jharkhand , 835207,
       represented through Bandhan Oraon, son of Vinjo Oraon, uncle of petitioner
       is natural guardian who is residing at same above address.
                                               ...... ... Petitioner
                                   Versus
       The State of Jharkhand                                 ..... ...   Opposite Party
                                --------

CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI For the Petitioner :Mr. Ajeet Kr. Singh Advocate For the State : Mr. Santosh Kumar Shukla, A.P.P.

11/ 17.09.2025: This revision petition has been filed against the judgment

dated 04.09.2023 passed by learned Special Judge (Children's Court), Gumla

in Cr. Appeal No. 44 of 2023, arising out of Spt. G.R. Case No. 63 of 2023,

Ghaghra P.S. Case No. 19 of 2023, 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 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-