Sanat Murmu Vs State Of Jharkhand
.... ns 376/448 of the Indian Penal Code, pending in the court of learned Sub Divisional Judicial Magistrate, Ghatshila. 3. Petitioner is said to have raped the prosecutrix by entering into her house. 4. It was submitted that charge sheet has already been submitted. It was further submitte ...
Jharkhand High Court
Gulam Sarwar Vs State Of Jharkhand
.... d Nuraisa Khatoon. Their marriage was solemnized ten years ago. 4. It appears that on 18.08.2022, the deceased died in her matrimonial home. From the impugned order, it appears that no mechanical, external or internal injury was found on the dead body of the deceased, as per the doctor who ...
Jharkhand High Court
Mousham Yadav @ Shiv Kumar @ Shiv And Others Vs State Of Jharkhand
.... of the informant was murdered by unknown persons near Balsara Railway Bridge. 4. It was submitted that the petitioners are not named in the F.I.R. and their involvement has come on the basis of confession of co-accused persons and they have also confessed their guilt. 5. It was submit ...
Jharkhand High Court
Deolal Singh @ Deo Kumar Singh Vs State Of Jharkhand
.... Petrol Pump, Kolebira. Rangdari was demanded by the ultras of PLFI. 4. It was submitted that the petitioner is not named in the FIR. It was further submitted that the petitioner was apprehended and he confessed his guilt. It was finally submitted that apart from confession, there is no oth ...
Jharkhand High Court
Ajimuddin Ansari And Others Vs State Of Jharkhand
.... petitioners has come and the allegations are there that it was heard that the petitioners and others were involved in theft of diesel from the mines area. 7. Learned State counsel opposed the prayer on the ground that the allegations are there of theft of diesel from the mines area. 8. ...
Jharkhand High Court
Badal Paswan Vs State Of Jharkhand
.... the ground that POCSO Act is also there in the present case. 5. Learned counsel for the informant submits that the informant who is mother of the victim has stated that marriage has been solemnized with consent of the parents of girl and the boy. 6. Considering that the marriage has b ...
Jharkhand High Court
Abhishek Kumar Bharti Vs State Of Jharkhand
.... victim stated to the petitioner that they have gone to the police station as well as to the other officers of the police administration and district administration but then also no action was taken by the police or the district administration. He submits that only after the said news the FIR was ...
Jharkhand High Court
Karan Kumar Vs State Of Jharkhand
.... Penal Code and Section 47(a) of Excise Act, pending in the Court of the learned S.D.J.M., Hazaribagh. 3. Learned counsel for the petitioner submits that the petitioner is the owner of the pick up van from where the liquor was seized. He submits that since the petitioner is the owner of the ...
Jharkhand High Court
Akalim Ansari @ Aklim Ansari Vs State Of Jharkhand And Another
.... l for the O.P.No.2 after notice has appeared and he submits that counter affidavit has been filed and it is stated that the said compromise was signed on force by the O.P.No.2. 5. Learned State counsel opposed the prayer on the ground that there is serious allegations against the petitioner ...
Jharkhand High Court
Dipak Kumar Singh And Others Vs State Of Jharkhand
.... petitioners seeks time to file supplementary affidavit with regard to payment of the amount to the tune of Rs.2,50,000/- to the complainant. He further submits that the petitioners are ready to refund Rs.2,50,000/-. 2. In view of that, he will file supplementary affidavit. 3. Let it ...
Jharkhand High Court
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