Rajesh Aind Vs State Of Jharkhand
.... th seized sand. Petitioner has no criminal antecedent and he further undertakes to co-operate with the trial of the case. Hence, the petitioner may be extended the privilege of anticipatory bail. 5. Learned Addl.P.P appearing for the State opposes the prayer for anticipatory bail of the pet ...
Jharkhand High Court
Md Idrish Vs State Of Jharkhand
.... by the Co-ordinate Bench of this Court vide order dated 24.05.2024 passed in A.B.A. No.3401 of 2024. Petitioner undertakes to co-operate with the investigation of the case. Hence, the petitioner may be extended the privilege of anticipatory bail. 5. Learned Addl.P.P appearing for the Stat ...
Jharkhand High Court
Shibu Uraon @ Shibu Oraon @ Sibu Orawn Vs State Of Jharkhand
.... s driver of the offending truck. It is further submitted that petitioner has no criminal antecedent. It is further submitted that co-accused Jaynarayan Sharma @ Jagnarayan Sharma and Jitendra Gandhi have been granted anticipatory bail by the Co-ordinate Bench of this Court vide order dated 05.09 ...
Jharkhand High Court
Vishal Kumar Ghansi @ Vishal Ghansi And Others Vs State Of Jharkhand
.... njury is found simple in nature. Petitioners undertake to 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 petitioners. Hence, petitioners may be granted privilege of anticipatory bail. ...
Jharkhand High Court
Santosh Pandit Vs State Of Jharkhand
.... itted that the Informant had sustained simple injury and as far as the allegation of snatching of earing is concerned, it has been made to make the offence more serious. 5. Considering the fact that the Informant has sustained simple injury, I am inclined to extend the privilege of anticip ...
Jharkhand High Court
Md. Jabbar Vs State Of Jharkhand
.... ain over them. It is next submitted that the petitioner has no criminal antecedent. The petitioner is languishing in judicial custody since 01.04.2024 without any rhymes and reasons. Hence, the petitioner may be enlarged on bail. Learned Addl. P.P. has opposed the prayer for bail of the pet ...
Jharkhand High Court
Chotu @ Md. Nasim @ Chhotu And Others Vs State Of Jharkhand
.... assed in A.B.A. No.10514 of 2023. Petitioners undertake to co-operate with the investigation of the case. Hence, the petitioners may be extended the privilege of anticipatory bail. 5. Learned Addl.P.P appearing for the State opposes the prayer for anticipatory bail of the petitioners. ...
Jharkhand High Court
Ramesh Kumar Choudhary And Others Vs State Of Jharkhand
.... lterior motive. No specific overt act has been attributed against the petitioners and petitioner No.2 is a paramedical student. Petitioners have no criminal antecedents and they undertake to co-operate with the investigation of the case. Hence, the petitioners may be extended the privilege of an ...
Jharkhand High Court
Pramod Kumar Vs State Of Jharkhand
.... ith the investigation of the case and also abide by all terms and conditions which may be imposed in the matter of granting anticipatory bail to the petitioner. Hence, the petitioner may be extended the privilege of anticipatory bail. 5. Learned Addl.P.P appearing for the State opposes the ...
Jharkhand High Court
Koka @ Salim Vs State Of Jharkhand
.... the Co-ordinate Bench of this Court. 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 anticipatory bail to the petitioner. Hence, the petitioner may be ...
Jharkhand High Court
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