Hon'ble Mr. Justice Rakesh Ranjan Prasad - (1.) Since the petitioner is a minor, defect pointed out by the Office, is, ignored. I.A. No.615 of 2011
(2.) LEARNED counsel appearing for the petitioner submits that the earlier order dated 14.12.2010 had been challenged by which learned Addl. District Judge, Fast Track Court -VI, Jamshedpur had referred the matter for examination of the petitioner by the Medical Board but now a final order has already been passed vide order dated 05.03.2011 and that order has been challenged through this interlocutory application and, therefore prayer made in the interlocutory application be allowed to be incorporated in the main application. Prayer made in the I.A. No.615 is, hereby, allowed. I.A. form part of the main application. Cr. M.P. No.104 of 2011 Order dated 05.03.2011 passed in Sessions Trial No.346 of 2010 by the learned Addl. District Judge, Fast Track Court -VI, Jamshedpur is under challenge whereby and whereunder the court, did declare that the petitioner is not a Juvenile.
(3.) UPON an allegation that this petitioner made an attempt to commit murder of one Bhim Sardar, a case was registered as Sonari P.S. Case No.17 of 2010 under Sections 341/323/324/326/307/34 of the Indian Penal Code.;