Anamika Jha Vs State Of Jharkhand And Others
.... amp; Ors. Vs. State of Jharkhand & Ors., reported in 2022 SCC OnLine SC 954 read with the orders passed by the Hon’ble Supreme Court in Contempt Petition (Civil) No. 612 of 2022 (Soni Kumari Vs. K. Ravi Kumar). 2. Put up this case under the heading “For Orders” on 12th February, 2024.” ...
Jharkhand High Court
Narayan Chandra Mahto Vs State Of Jharkhand & Ors
.... el for the respondents seeks some time to bring on record the statutory requirement regarding issuance of caste certificate. List this case after four weeks.” 2. No supplementary counter affidavit has yet been filed in terms with the aforesaid order. 4. However, at the request of ...
Jharkhand High Court
Dev Sidh Singh Vs Jharkhand Vidyut Nigam Limited, Through Its Chairman-Cum-Managing Director & Ors
.... statement. Departmental proceeding is based on preponderance of probabilities whereas in the criminal case, the same is not considered. Petitioner is directed to bring on record the chargesheet in the departmental proceeding and the final order along with the enquiry report. The respondents ...
Jharkhand High Court
Ghanshyam Mandal @ Paltu Mandal Vs State Of Jharkhand And Others
.... further argued that the appellant has been convicted in this case only on the basis of suspicion and previous grudge between the appellant and the family of the Informant. Learned counsel therefore prays that considering the period of custody spent by the appellant till date, he may be allowed ...
Jharkhand High Court
Sultan Ansari And Others Vs State Of Bihar
.... e also taken out from the cremial cavity. Chest and lungs pale. Heart: Right chamber contained liquid blood, left chamber was empty. Abdomen: All abdominal viscera were pale. Stomach was empty.” Doctor further stated that the above injuries were ante-mortem caused by firearm ...
Jharkhand High Court
Sharda Tiwari @ Megha @ Sharda Tiwri Vs State Of Jharkhand
.... ave been annexed with this bail application and there is no suppression on the part of the applicant(s). 4. Innocence has been claimed and participation in the trial has been assured. It has been submitted that at best it is a case of circumstantial evidence. There is no eye witness to the ...
Jharkhand High Court
Ganesh Kalindi Vs State Of Jharkhand
.... s) that complete set of FIR/ Complaint Case along with its enclosure have been annexed with this bail application and there is no suppression on the part of the applicant(s). 4. Innocence has been claimed and participation in the trial has been assured. It has been submitted that the entire ...
Jharkhand High Court
Vikash Chandravanshi @ Vikash Kr. Singh Vs State Of Jharkhand
.... being in Dubai from 30.10.2020 to 26.12.2022 and submits that when the petitioner was away for such a long time, it is impossible to believe that any close intimacy could be developed. Therefore, the petitioner may be released on bail. Learned counsel for the State has opposed the bail and ...
Jharkhand High Court
Vijay Bhuiya @ Bijay Bhuiyan Vs State Of Jharkhand
.... but till date not a single witness has been examined. On the above basis, prayer for bail has been made. 5. On the other hand, learned A.P.P. has opposed the prayer for bail. 6. Considering the above facts and the period of custody, I am inclined to enlarge the applicant (s) on bail. ...
Jharkhand High Court
Pawan Pandit @ Pawan Kumar Pandit Vs State Of Jharkhand
.... long with its enclosure have been annexed with this bail application and there is no suppression on the part of the applicant(s). 4. Innocence has been claimed and participation in the trial has been assured. It has been submitted that both the parties are major and there was long consensua ...
Jharkhand High Court
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