State of Jharkhand Vs Manti Devi @ Manti Singh
.... nsion, as such direction has already been passed by the Hon’ble Apex court in the year 2017 and nothing has been done by the state in pursuant to the order passed by the Apex court, till the date. The Home Secretary, Government of Jharkhand is directed to file an affidavit in compliance of ...
Jharkhand High Court
Bibi Saliman Vs Ainul Haque
.... on 43 of the Transfer of Property Act, plaintiff Abdul Rahman was bound by the sale deed as the property had devolved on him after the said execution. In this view of matter, learned trial Court dismissed the suit and held the sale deed to be validly transferred in favour of defendant No.1. ...
Jharkhand High Court
Satish Oraon Vs State Of Jharkhand
.... he petitioner has been falsely implicated in this case for the reason best known to the police officials. 4. Learned A.P.P. for the State pointed out that at the time of seizure there was no registration number displayed on the Tractor which would clearly show the evil design of petitioner ...
Jharkhand High Court
Mithun Bhuiyan @ Nirmal Bhuiyan Vs State Of Jharkhand
.... hich 100 C.F.T. sand has been recovered. Plea has been taken that the petitioner has been falsely implicated in the present case. 4. Per contra, learned A.P.P. for the State opposed the anticipatory bail application of the petitioner. 5. Perused the contents of F.I.R. and Lower Court’ ...
Jharkhand High Court
Sohwa Devi And Others Vs State Of Jharkhand
.... nuineness of allegation leveled against the petitioners. Further, submission has been made that both the petitioners are female. 4. Per contra, learned A.P.P. for the State opposed the anticipatory bail application of the petitioners. 5. Perused the contents of F.I.R. and other materi ...
Jharkhand High Court
Guddu Rakesh @ Guddu Yadav And Others Vs State Of Jharkhand
.... l Magistrate, 1st Class Dumka. 3. Learned counsel for the petitioners drew attention of this Court towards the contents of the F.I.R. and submitted that by no stretch of imagination offence under Section 307 IPC against the petitioners can be made out. 4. Learned A.P.P. for the State s ...
Jharkhand High Court
Robin Dan @ Rakesh Kumar Dan Vs State Of Jharkhand
.... act that other co-accused persons whose names have been come from the mouth of co-accused have also been enlarged on anticipatory bail by the Coordinate Bench of this Court. 5. On query from the Court, nothing has been pointed out to this Court to make the case of present petitioner differe ...
Jharkhand High Court
Imtiyaj Rabani Vs State Of Jharkhand
.... ntrusted his vehicle and petitioner being owner is not connected with the alleged offence. On this ground, he implored the Court to enlarge the petitioner on anticipatory bail. 4. Learned A.P.P. for the State submitted that being owner, the petitioner facilitated in commission of crime. ...
Jharkhand High Court
Pradeep Kumar Singh Vs State Of Jharkhand
.... been seized. 4. Submission has been made by learned counsel for the petitioner that the petitioner has been falsely implicated in the present case. On this ground, he implored the Court to enlarge the petitioner on anticipatory bail. 5. Per contra, learned A.P.P. for the State has oppo ...
Jharkhand High Court
Indranath Mandal Vs State Of Jharkhand
.... ommitted no offence at all rather he has been falsely implicated in this case. No wooden logs were recovered from the alleged premise of Saw Mill. Petitioner is an old aged person of 76 years and is suffering from several old age ailments. Petitioner undertakes to co-operate with the trial of th ...
Jharkhand High Court
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