Alok Banerjee And Others Vs State Of Jharkhand And Others
.... iction of High Court in exercise of power conferred under Article 226 of the Constitution of India in the matter of process of selection which is already settled whereby and whereunder, as per the ratio laid down by Hon'ble Apex Court if there is any infirmity in the process of selection then ce ...
Jharkhand High Court
Vishwanath Kharia Vs State Of Jharkhand
.... r.P.C, the defence is general denial of the occurrence and false implication. 9.On the basis of the evidence, both oral and documentary available on record, learned Trial Court held the appellant guilty and sentenced him accordingly. 10. Mr. A. K. Chaturvedy, learned counsel for the ap ...
Jharkhand High Court
Wakil Mahatha And Others Vs State Of Bihar
.... l Mahatha and other dacoits. He has not stated that he has identified the appellant, Ramesh Mahatha. In his cross-examination, he has stated that none of the appellants had masked their face. 16. Bhuneshwar Mahatha (P.W-7) is another eyewitness to the occurrence. He has stated that on the ...
Jharkhand High Court
Ambey Mining Private Limited Vs Bharat Coking Coal Limited And Others
.... s a matter of rule. As has been observed in the case of M.P. Power Management Co. Ltd. (supra), disputed questions of fact cannot be made a smokescreen to guillotine a genuine claim raised in a writ petition and it is in that background, we are proceeding to examine as to whether present writ pe ...
Jharkhand High Court
Gram Sabha Patratoli Vs State Of Jharkhand And Others
.... el for the respondents fairly submits that in fact no acquisition has been made nor the respondents intend to construct the new building of Maranghada Police Station over the land in question as the same has already been constructed elsewhere and in this respect, learned counsel for the responden ...
Jharkhand High Court
Suman Kumar Vs State Of Jharkhand
.... unsel for the informant opposed the prayer of anticipatory bail on the ground that the allegations of misappropriation is there. He submits that it has been falsely stated by the learned counsel for the petitioner that the petitioner has invested any amount in the said firm and he was not a part ...
Jharkhand High Court
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
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