KRISH ORAON Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Pursuant to the order dtd. 27/2/2025 passed by this Court, Mr. Haris Bin Zaman, Superintendent of Police, Lohardaga, Mr. Raj Kumar Mahato, Sub- Inspector of Police and Mr. Sujeet Kumar, Sub-Inspector of Police are present before this Court today.

(2.) This Court has apprised the Superintendent of Police, Lohardaga to take care in the matter of involvement of minor boys, who were aged around 13 and 12 years respectively at the time of occurrence in the case instituted under Sec. 302 of the Indian Penal Code as it appears to this Court that both the juvenile-petitioners, who were aged around 13 and 12 years respectively, were implicated at the time of institution of the FIR and that to on the basis of confession of other juvenile Vikash Oraon, aged around 15 years. The Superintendent of Police, Lohardaga has assured this Court that he will sensitize and direct the Investigating Officers and all the concerned Police Stations in the district of Lohardaga to take proper care in the case of implication of boys/girls in age group like 12-13 years.

(3.) Under the circumstances, personal appearance of Mr. Haris Bin Zaman, Superintendent of Police, Lohardaga, Mr. Raj Kumar Mahato, Sub- Inspector of Police and Mr. Sujeet Kumar, Sub-Inspector of Police are dispensed with for the present with direction to take suitable steps in this regard and to sensitize the local police officials in the district of Lohardaga.