Taushif Quraishi Vs State Of Jharkhand
.... ho was present in the vehicle managed to flee away. Several injured bovine animals were recovered from the vehicle. It appears that during the course of investigation, driver confessed his guilt and spelt out the name of petitioner that the animals in question were to be transported to thi ...
Jharkhand High Court
Harendra Prasad @ Bablu Vs State Of Jharkhand
.... o abide by any condition imposed by this Court; as such the petitioner may be enlarged on bail. 4. Learned A.P.P. though opposed the prayer for bail of the petitioner, however he fairly submits that till date due to some reason or the other there is no F.S.L Report on record 5. Havin ...
Jharkhand High Court
Shahjad Pawariya @ Ansari @ Sahjad Vs State Of Jharkhand
.... rayer for bail of the petitioner, however he fairly submits that the allegation of this petitioner with that of Imtayaz Ansari @ Imtayaj Ansari is almost same and similar and the co-accused has been granted bail by the co-ordinate Bench of this Court. 5. Having regard to the aforesaid submi ...
Jharkhand High Court
Deepak Sharma @ Prince @ Prince Kumar Vs State Of Jharkhand
.... dition imposed by this court; as such the petitioner may be enlarged on bail. 4. Learned A.P.P. opposed the prayer for bail of the petitioner. 5. Having regard to the facts and the submission made by the learned counsel for the parties coupled with the fact that the charge has already ...
Jharkhand High Court
Thakur Mandal And Others Vs State Of Jharkhand
.... e year 1993. 4. Learned counsel for the State opposed the prayer on the ground that the petitioners have encroached the forest area. 5. Annexure-2 is the documents, which are rent receipts and it has been pointed out that same allegation was made in the year 1990 and the petitioners ha ...
Jharkhand High Court
Hitesh Kumar Singh Vs State Of Jharkhand
.... bmits that the informant is a major girl and the friendship was developed and, thereafter, relationship was established. He submits that the allegations under Section 376(2)(n) and other Sections of the Indian Penal Code are not made out. 4. Learned counsel for the State opposed the prayer ...
Jharkhand High Court
Dr. Asha Mandal Vs State Of Jharkhand And Others
.... privilege of anticipatory bail in A.B.A. No.49 of 2024. 4. Learned counsel for the State opposed the prayer on the ground that the allegations are there. 5. Considering that the petitioner is only a witness of the agreement and co-accused has been provided privilege of anticipatory b ...
Jharkhand High Court
Ranjeet Singh Vs State Of Jharkhand And Others
.... f law and order and conduct of free and fair elections. The cases which may need inter alia special review are: (a) Arms licence of persons released on bail (b) Arms licence of persons having a history of criminal offences, and (c) Arms licence of persons previously involved in r ...
Jharkhand High Court
Church Of North India Vs State Of Jharkhand & Others
.... . Ashutosh, Circle Officer, Lohardaga is also present before this Court pursuant to the earlier order dated 10.05.2024. Mr. Jai Prakash, learned AAG IA submits that rent receipt has already been issued, but he submits that it is general law that rent receipts are always issued without prej ...
Jharkhand High Court
Pitor Sandi Purty @ Piter Sandi Purty And Others Vs State Of Jharkhand
.... aulted the daughter of the informant over a period of time and the petitioner no. 2 had carried out abortion of the prosecutrix. 4. It was submitted that the statement of the victim has been recorded during the trial in which she has given a complete go-bye to her case and she has been decl ...
Jharkhand High Court
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