Pramod Minj Vs State Of Jharkhand
.... coerce and mentally harass the petitioner. He submits that the petitioner is a married man and to buttress his argument he refers to Annexure-2 which is marriage certificate. 4. Learned State counsel opposed the prayer on the ground that section 376(2)(n) IPC is there in the FIR and in view ...
Jharkhand High Court
Tajmul Ansari Vs State Of Jharkhand
.... ent as disclosed in paragraph no.17 of the petition. 4. Learned State counsel opposed the prayer on the ground that in absence of any valid document the said stone dust was being carried. 5. Considering that the petitioner is driver and he has got no criminal antecedent as disclosed i ...
Jharkhand High Court
Budheswar Gope Vs State Of Jharkhand
.... P.W. 7- Doctor Akhilesh Kr. Choudhary conducted the postmortem examination over the dead boy and found the following injuries:- (i) Head separated form trunk, through upper most neck by a sharp cut injury measuring 9 cm x 8 cm x through and through with head line separating with trunk an ...
Jharkhand High Court
Safi Ullah Vs State Of Jharkhand & Others
.... encroaching upon the pond, encroachment has also been carried out in the Graveyard and plotting of land has been done. The report of the Officer-in-Charge, Lohsinghna P.S., Hazaribag has been brought on record through a counter affidavit filed by the Superintendent of Police Hazaribag. As ...
Jharkhand High Court
Sanjiv Singh @ Raja Kumar Vs State Of Jharkhand
.... . No. 9913 of 2023 and A.B.A. No. 645 of 2024. 4. Learned A.P.P. for the State has opposed the prayer on the ground that the case is arising under the POCSO Act. 5. Considering that in the similar circumstance, other co-accused persons have been provided the privilege of anticipatory ...
Jharkhand High Court
Rajiv Kumar Yadav Vs State Of Jharkhand
.... firing and nothing incriminating has been recovered from the possession of this petitioner. 4. Learned counsel for the State opposes the prayer for anticipatory bail on the ground that firing was made due to which one Asghar Ansari has received injury. 5. Considering that nothing has ...
Jharkhand High Court
Prashant Bhushan Vs State Of Jharkhand & Anr
.... 4. Learned A.P.P. appearing for the State opposes the prayer for anticipatory bail and submits that chargesheet has been submitted. 5. Learned counsel appearing for the informant opposes the prayer for anticipatory bail and submits that there was continuous demand of dowry and the peti ...
Jharkhand High Court
Arun Kumar Gupta And Others Vs State Of Jharkhand
.... e opposes the prayer for anticipatory bail on the ground that allegation of assault is there against all the accused persons. 5. Considering that there are relationship between the petitioners and informant side and allegations are general and omnibus against all the accused persons and eve ...
Jharkhand High Court
Guddu Sahu And Others Vs State Of Jharkhand
.... submits that in the confessional statement of apprehended accused the name of the petitioner no. 2 has come. He submits that motorcycle in question was recovered from the house of Santosh Sahu. 6. Learned counsels for the State opposes the prayer for anticipatory bail on the ground that th ...
Jharkhand High Court
Sarita Dev Vs State Of Jharkhand And Others
.... rred for registration of F.I.R. under Section 156(3) of the Cr.P.C.. The writ petitioner has complained that till date the F.I.R. has not been reported. 2. Call for the report from the concerned court regarding compliance of its order dated 22.07.2022 passed in Complaint Petition No. 6417 o ...
Jharkhand High Court
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