Dinesh Kumar @ Dinesh Rawani @ Dinesh Kumar Rawani And Others Vs State Of Jharkhand
.... informant and another victim. According to him, the petitioners have been falsely implicated in the case and there is compromise between the informant and the petitioners and on these grounds, he submits that privilege of anticipatory bail may kindly be provided to the petitioners. 4. Lea ...
Jharkhand High Court
Sonu Munda Vs State Of Jharkhand
.... paragraph no.15. He further submits that co-accused persons have been provided privilege of anticipatory bail in A.B.A. No.10690 of 2023, A.B.A. No.10736 of 2023, A.B.A. No.80 of 2024 and A.B.A. No.148 of 2024. 4. Learned State counsel opposed the prayer on the ground that illegally the sand ...
Jharkhand High Court
Chandan Saw @ Gorila Vs State Of Jharkhand
.... itioner along with co-accused persons went to the house of the Informant and set his house on fire. They also damaged the vehicles parked there. 4. It was submitted that the petitioner is in custody since 20.11.2023 and he has got no criminal antecedent. It was further submitted that the ba ...
Jharkhand High Court
Md. Raja @ Raja @ Md. Rahmat @ Rahmat @ Raja Khan Vs State Of Jharkhand
.... of the Indian Penal Code and section 4 and 6 of POCSO Act, pending in the court of learned Special Judge, Exclusive POCSO Court, Jamshedpur. 3. Petitioner is alleged to have kidnapped the victim. He took her to his house, kept her for four days and repeatedly sexually assaulted her. 4. ...
Jharkhand High Court
Abhishek Kumar Pandit Vs State Of Jharkhand
.... ed this petitioner along with co-accused Prem Kumar Gope. On search, Rs. 40,000/- was recovered from the possession of the petitioner and a loaded country made pistol was recovered from the possession of co-accused Prem Kumar Gope. 4. It was submitted that the petitioner is an employee of B ...
Jharkhand High Court
Shaif Ali Khan @ Shaif Ali @ Sonu Vs State Of Jharkhand
.... ioner was apprehended in connection with another case. He confessed his guilt and jewelleries were recovered from his possession. 5. Mr. Pran Pranay, learned counsel appearing for the petitioner, submitted that the petitioner is in custody for more than six months and stolen articles which ...
Jharkhand High Court
Kaleshwar Gope @ Doctor Vs State Of Jharkhand
.... n assured. It has been submitted that this applicant is in custody since 27.10.2023. On the above facts, prayer for bail has been renewed. 5. On the other hand, learned A.P.P. has opposed the prayer for bail. 6. Considering the period of custody, I am inclined to enlarge the applicant ...
Jharkhand High Court
Hemant Soren Vs Directorate Of Enforcement, Govt. Of India Through Its Assistant Director, Ranchi
.... Trial Court may deem appropriate to impose. b. It shall be the conditions of bail that: i. The appellant shall not leave the area of Greater Mumbai without the express permission from the Trial Court. ii. The appellant shall not in any way misuse his liberty nor shall he get in ...
Jharkhand High Court
Rohit Gupta Vs State Of Jharkhand And Others
.... ween the members of the society and the society concerned. 3. There is a provision in the Jharkhand Co-operative Societies Act, 1935 (hereinafter referred to as ‘the Act of 1935) for redressal of these types of grievances. Section 48 of the Act of 1935 provides for a mechanism so that the ...
Jharkhand High Court
Manpreet Engineering Private Limited Vs Regional Provident Fund Commissioner And Others
.... rder dated 12.07.2023 by the Respondent No.1 e) For quashing and setting aside Special Recovery Certificate dated 11/13.12.2023 (Annexure-5) issued by the Respondent No. 1 for purported default of the Petitioner in making remittance of amount due to the Department to the tune of Rs. 64,10,3 ...
Jharkhand High Court
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