Ravi Shankar Singh Vs State Of Jharkhand
.... nt causing loss assessed to Rs.40,000/-. It is submitted by learned counsel for the appellant that the motive of offence has not been proved and there is no direct eye witness to the incidence and the prosecution rests on the testimony of CCTV footage. The appellant has served sentence for ...
Jharkhand High Court
Ismail Ansari Vs State Of Jharkhand
.... n years. It is submitted by learned counsel for the appellant that there was no intention to cause death and it is a case of one single injury which has been found to be grievous in nature and another injury was simple in nature. The appellant has served sentence for more than two years ...
Jharkhand High Court
Santosh Hembram Vs Rabindra Nath Mahto
.... on Officer-cum-Deputy Commissioner, Jamtara to furnish the documents, but instead of filing the documents before this Court, he has filed this Interlocutory Application. However, this Court is not satisfied with the explanation furnished in I. A. No. 4652 of 2024. 4. Call for explanation f ...
Jharkhand High Court
Jaggu Mahto Vs State Of Jharkhand
.... warrant of arrest has been sought. It is next submitted that the amendment is necessitated because of the developments which took place after filing of the criminal miscellaneous petition. It is lastly submitted that unless the proposed amendment is allowed, the petitioner will be highly prejud ...
Jharkhand High Court
Anand Soni @ Anand Kumar Soni @ Sonu Soni Vs State Of Jharkhand
.... ury. It is alleged that they had asked the Informant to withdraw the case filed against the petitioner and others and when he refused to do so, occurrence has taken place. 4. It was submitted that on the date of occurrence, petitioner was in judicial custody. It was further submitted that c ...
Jharkhand High Court
Kalicharan Saw Vs State Of Jharkhand
.... oner and co-accused took loan in the name of the Informant worth Rs. 41.00 lakh. 4. It was submitted that the Informant used to take grocery materials from the petitioner and against that, he used to make cash payment. It was further submitted that notice under section 41(A) of the Cr. P.C ...
Jharkhand High Court
Vikram Kumar Das Vs State Of Jharkhand
.... rned counsel for the State has vehemently opposed the prayer for bail of the petitioner and submitted that witnesses in several paragraphs of the case diary fully support the prosecution case. Having heard learned counsels for the parties and in the facts and circumstances of the case, the ...
Jharkhand High Court
Uttam Kumar @ Uttam Kumar Yadav Vs State Of Jharkhand
.... n away by unknown person. During the course of investigation, stolen motorcycle was recovered from the possession of the petitioner. 4. It was submitted that the petitioner is in custody for about five months. It was further submitted that similarly situated co-accused Munna Kumr Sah has b ...
Jharkhand High Court
Karan Kumar Gupta @ Karan Kumar Vs State Of Jharkhand
.... the police party, three persons started fleeing away. On chase, petitioner and co-accused Wahid Khan were apprehended and one of the co-accused managed to escape. On search, 810 kgs. of cannabis were recovered from the vehicle. 4. It was submitted that the petitioner was not arrested while ...
Jharkhand High Court
M/s Jagran Prakashan Limited And Others Vs Ranchi Industrial Area Development Authority And Others
.... the appellants be made liable to make payment of the current market price of the leasehold land for 30 years only and RIADA has no authority to question the auction conducted by the BSFC which exercised its power under Section 29 of the BSFC Act. 6. Learned Counsel for the respondents has ...
Jharkhand High Court
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