Jharkhand High Court
Munna Rai @ Satrughan Rai vs State Of Jharkhand on 20 June, 2011
Author: R.K. Merathia
Bench: R.K. Merathia, D.N. Upadhyay
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr. Appeal (DB) No. 245 of 2010
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Munna Rai @ Satrughan Rai Appellant
Versus
The State of Jharkhand Respondent
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Coram: The Hon'ble Mr. Justice R.K. Merathia
The Hon'ble Mr. Justice D.N. Upadhyay
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For the Appellant: Mr. B.P. Tetarbe, Advocate
For the State: A.P.P.
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Order No. 8 Dated 20th June 2011
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Perused the order dated 4.6.2011 passed by the learned Chief Judicial Magistrate, Ranchi in Misc. Case No. 24 of 2011 as well as the report sent by him vide letter no. 481 dated 06.06.2011.
State counsel submitted that prima facie it appears that inquiry has not been properly held regarding the claim of the appellant to be juvenile; it does not appear as to whether the document of the school in which the appellant was first admitted, was considered in the report or not.
Call for the records of the Misc. Case No. 24 of 2011 from the court of Chief Judicial Magistrate, Ranchi and put up on receipt thereof.
(R.K. Merathia, J) (D.N. Upadhyay, J) Ranjeet/