Navnit Tiwary Vs State Of Jharkhand
.... er is co-operating in the investigation in compliance of notice under Section 41(A) Cr.p.c. It is lastly submitted that the petitioner undertakes to co-operate with the investigation of the case and also abide by all terms and conditions which may be imposed in the matter of granting anticipator ...
Jharkhand High Court
Vinay Kumar Paswan @ Binay Kumar Paswan Vs State Of Jharkhand
.... tion evidences or influencing the witnesses of prosecution, hence, the petitioner may be enlarged on bail. 5. Learned A.P.P appearing on behalf of State has opposed the prayer for bail of the petitioner and submitted that there are sufficient materials against the petitioner showing his inv ...
Jharkhand High Court
Muslim Ansari Vs State Of Jharkhand
.... to co-operate with the trial of the case and remain physically present on each and every date till the conclusion of the trial and shall not indulge in tampering with the prosecution evidence or influence the witnesses or gain over them. It is next submitted that the petitioner has no criminal ...
Jharkhand High Court
Sharwan Kumar @ Sharvan Kumar Vs State Of Jharkhand
.... and shall not indulge in any manner in tampering with the prosecution evidences or influencing the witnesses of prosecution, hence, the petitioner may be enlarged on bail. Learned A.P.P appearing on behalf of State has opposed the prayer for bail of the petitioner and submitted that there a ...
Jharkhand High Court
Saddam Hussain Vs State Of Jharkhand
.... s further submitted that co-accused Tanweer Khan has been granted anticipatory bail by the Co-ordinate Bench of this Court vide order dated 15.05.2024 passed in A.B.A. No. 2459 of 2024 and the case of the petitioner stands on similar footing. Petitioner has complied with the notice issued under ...
Jharkhand High Court
Gulabi @ Md. Gulabi Vs State Of Jharkhand
.... o co-operate in investigation of the case and also abide by all terms and conditions, as imposed by this Court, in the case of granting anticipatory bail to this petitioner. Hence, petitioner may be granted privilege of anticipatory bail. On the other hand, learned Addl.P.P. appearing for t ...
Jharkhand High Court
Md. Firoz @ M. D. Firoj Vs State Of Jharkhand
.... f co-accused Tausif and Sk. Irshad, which has been mentioned in para- 32 and 35 of the case diary. It is submitted that even the petitioner has himself confessed that he used to purchase the theft vehicle and has purchased the looted scooty. It is submitted that the petitioner has got one crimin ...
Jharkhand High Court
Abdul Kalam Vs State Of Jharkhand
.... the place of occurrence. It is submitted by the learned counsel on behalf of the petitioner that there is no material except for the seizure of the motorcycle and he has no criminal antecedent. Learned A.P.P. has opposed the prayer for bail. Considering the submissions made, the ...
Jharkhand High Court
Pradeshi Seth Vs State Of Jharkhand
.... ommission of rape against this petitioner. In fact, there is no overtact alleged against this petitioner. Learned A.P.P opposes the prayer for bail, but has not controverted the aforesaid submission. In view of the aforesaid facts, I am inclined to allow this application. Accordingly ...
Jharkhand High Court
Manoj Yadav Vs State Of Jharkhand
.... h the impugned order. It is alleged that the petitioner was returning after purchasing bovine animals carrying in two vehicles. The prayer for bail of the petitioner was earlier rejected with a liberty to renew his prayer after framing of charge. The charge has already been framed. Lea ...
Jharkhand High Court
Get In Touch With Us
We are here to help. Want to learn more about our services? Please get in touch, we'd love to hear from you!