Pranay Kumar Verma Vs State Of Jharkhand
.... no complain on this score. From the FIR itself, it will manifest that parking space has been restored to the informant and there is nothing to suggest that the informant or any of the shareholders suffered any loss due to any act of the petitioners. Even if it is assumed that 4th floor was cons ...
Jharkhand High Court
M/s Alchemist Infra Realty Limited Vs State Of Jharkhand And Another
.... further up to date instruction and in view of that, he has not been able to know about the case. 4. Mr. Anil Kumar, the learned A.S.G.I appearing for the respondent CBI submits that counter affidavit has been filed in Cr.M.P. No.384 of 2017 which has been filed by the petitioner for relea ...
Jharkhand High Court
Subodh Kumar Pandey Vs State Of Jharkhand
.... asked to pay the said amount to the petitioner no.2. Apart from that, only to make out the case under section 420 of the IPC bald allegations are made of assurance. Further on perusal of complaint specific allegation is made by the complainant that the cheque given by the petitioners was dishonou ...
Jharkhand High Court
Bishwanath Prasad Vs State Of Jharkhand
.... tial date of appointment and raised his grievance vide representation dated 25.07.2022. The specific case of the petitioner is that the petitioner ought to have been notionally appointed from one week after 02.09.1998 when the recommendation for appointment of the petitioner was made by the Dist ...
Jharkhand High Court
Sohail Khan Vs State Of Jharkhand
.... d to pass such orders. 5. The Court has gone through the orders and finds that in the order dated 01/02.12.2002, the learned Court has recorded that the execution report is not received, however, on that day, warrant of arrest has been directed to be issued against the petitioner. On 11.06. ...
Jharkhand High Court
Yaseen Raieen @ Guddu Vs State Of Jharkhand
.... hat there is land dispute between the parties and there are utterances on behalf of both the sides. He further submits that appellant no.1 and 2 have been in judicial custody from 04.02.2021 to 29.06.2021 and appellant nos. 3 to 5 have been in judicial custody from 22.01.2021 to 22.01.2021 for o ...
Jharkhand High Court
Ashok Kumar Mishra @ A.K. Mishra Vs State Of Jharkhand and Another
.... at the appellant has earlier filed the case against the informant of the present case as contained in Annexure-3 and thereafter as a counter-blast the present case has been lodged and the ingredient of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 is not made out as ...
Jharkhand High Court
Suresh Prajapati Vs Jailal Mahto
.... Amendment in pleading cannot cure the misdescription in the rent receipts that have been marked as Exts 1/b to 1/g which is issued with respect to Khata no.62/7 of village Sail Kala and not for khata no.159/1.Ext H is the Judgment of conviction of plaintiff no.1 from which it will transpire that ...
Jharkhand High Court
Abhishek Kumar Vs State of Jharkhand
.... .M.P. No.2169 of 2021, are pending before this Court and in view of the settlement, the petitioner will pay the amount in terms of the settlement at the time of withdrawal of those two cases. 5. Learned counsel for opposite party no.2, who is the wife, submits that in terms of the settlemen ...
Jharkhand High Court
Ramchandra Rawani @ Ramchandra Prasad Vs State of Jharkhand
.... petitioner is in custody since 18.07.2023. Therefore, the petitioner may be granted privilege of bail. Learned counsel for the State has vehemently opposed the bail application of the petitioner and has submitted that there is direct allegation against all the accused persons including th ...
Jharkhand High Court
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