Rahul Kumar @ Rahul Kumar Sahni Vs State Of Jharkhand And Another
.... now the compromise is annexed as Annexure-2. 4. Learned State counsel submits that the compromise is there and the case is registered under section 376 of the IPC and in view of that, the privilege of anticipatory bail to the petitioner may not be provided. 5. It has come in the order ...
Jharkhand High Court
Abul Kalam Vs State Of Jharkhand And Another
.... nd that the allegations are there. 5. Learned counsel for complainant opposed prayer and submits that allegations are there and prayer for anticipatory bail of petitioner may be rejected. 6. Looking to the solemn affirmation it transpires that there are general and omnibus allegations ...
Jharkhand High Court
Bahruddin Ansari @ Bahruddin @ Baharuddin Ansari Vs State Of Jharkhand
.... ion and submitted that petitioner has been apprehended with two mobile and corresponding SIMs but the petitioner has not produced the proper document for the same. Having heard both counsels, gone through the records of the case and in the facts and circumstances of the case, I am inclined ...
Jharkhand High Court
Mukesh Kumar Gond Vs State Of Jharkhand
.... ner may be granted privilege of bail. Learned counsel for the State has vehemently opposed the bail application of the petitioner and has submitted that the petitioner has criminal antecedents and that the petitioner was apprehended at the place of occurrence along with arms and jewellery. ...
Jharkhand High Court
Md. Shahnawaz Ahmed @ Sanni @ Shahnawaz Ahmad Vs State Of Jharkhand
.... of the Arms Act pending in the Court of learned Chief Judicial Magistrate, Jamshedpur. Earlier bail application of this petitioner was rejected on 25.08.2023 with an observation to conclude the trial preferably within a period of six months. It is submitted by the learned counsel on be ...
Jharkhand High Court
Pramdeo Bhogta @ Pandey @ Prem Ganjhu @ Premdeo Bhogta Vs State Of Jharkhand
.... ing for a long period of more than 10 to 12 years. The petitioner is named in the F.I.R. The allegation against him and others is that they being the member of unlawful organization, murdered the brother-in-law of the informant. 4. Now, there is specific allegation against this petitioner a ...
Jharkhand High Court
Ankit Joshi @ Golu Vs State Of Jharkhand
.... dering the slackness of the prosecution in proceeding with the trial, I am inclined to release this petitioner on bail, since he cannot be kept in pre-trial custody for an indefinite period. Accordingly, the present Bail Application under Section 439 Cr.P.C. is allowed. The petitioner, nam ...
Jharkhand High Court
Om Prakash Gir Vs State Of Jharkhand And Others
.... gh. 2. Considering his submission, I have gone through the petition filed by the petitioner before the Circle Officer, Khalari, Ranchi. After going through the petition, I find that there is serious dispute in respect of right, title and interest which cannot be decided by the Circle Office ...
Jharkhand High Court
Jihur Mahto Vs State Of Jharkhand And Others
.... the State in the Counter Affidavit, challenging the title of the petitioner, he may be given a liberty to approach the Civil Court of appropriate jurisdiction claiming right, title and interest and for recovery of possession on the portion of the land from which he has been dispossessed. 3. ...
Jharkhand High Court
Bhai Isha @ Jeetu Hessa And Others Vs State Of Jharkhand
.... ed counsel for the appellants that the offence under Section 307 of Indian Penal Code will not be made out as the incidence took place at the spur of moment on a trivial dispute. Appellant- Golu Kumar had taken mobile of the informant. Learned counsel for the State has opposed the prayer ma ...
Jharkhand High Court
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