Bhikhan Ganjhu @ Deepak Kumar Vs Union Of India
.... examined. Mr. Das has referred to the case of “ Gurwinder Singh versus State of Punjab and Another” reported in 2024 SCC OnLine SC 109 , in support of his contention. 7. We have heard the learned counsel for the respective sides and have also perused the various affidavits brought on the ...
Jharkhand High Court
Amit Kumar Agarwal Vs Union Of India
.... ranted bail by the Hon’ble Supreme Court. The allegations do not make out a prima facie case against the petitioner. It has also submitted that Section 41A of the Cr.P.C. notice was not issued to the petitioner. There is no chance of the trial being concluded in the near future and considering th ...
Jharkhand High Court
National Insurance Co. Ltd Vs Kumari Arpana Wife of Late Prakash Kumar Sinha & Ors
.... ccordance with this Chapter in any State shall not require to be registered elsewhere in India and a certificate of registration issued or in force under this Act in respect of such vehicle shall be effective throughout India.” 21. Upon conjoint reading of aforesaid provisions, ...
Jharkhand High Court
Shakuntala Devi Vs State Of Jharkhand
.... to the petitioner and further vacate the shop rooms in question and handover vacant possession of the same to the petitioner within a week. He submits that thereafter vide order dated 29.07.2024, the district administration as well as the Secretary, DLSA, Lohardaga were directed to comply the sa ...
Jharkhand High Court
Kamaluddin @ Sekh Kamaluddin Vs State Of Jharkhand
.... anjan, the learned Judicial Magistrate-1st Class, Rajmahal, whereby and where under the petition filed by the petitioner no. 1 for release of his Haywa bearing Registration No. JH-18G/3448 and by the petitioner no. 2 for release of his Hawya bearing Registration No. JH-18D/5526 is rejected and n ...
Jharkhand High Court
Rahul Kumar Vs State Of Jharkhand
.... 2015) to produce evidence and witness to support the petitioner's statement for defense but the petitioner failed to produce any such evidence.In support of his argument, he relied upon the judgment passed in the case of State Bank of India and Ors. V. Narendra Kumar Pandey reported in (2013) ...
Jharkhand High Court
Lal Rajesh Nath Sahadeo Vs State Of Jharkhand
.... having deceived the complainant he made her to establish physical relation with him and on this very allurement on the part of petitioner given to the complainant he established physical relation with the complainant and whereby the complainant became pregnant and a baby boy was also born in th ...
Jharkhand High Court
Sanjay Bhagat Vs State Of Jharkhand
.... present. The co-accused namely Rajendra Mahli and Umesh Oraon have been granted bail by a Coordinate Bench of this Court vide order dated 09.04.2024 (in B.A. No.1619 of 2024) and order dated 31.05.2024 (in B.A. No.4917 of 2024), respectively. 6. Considering the aforesaid fact, I am inclined ...
Jharkhand High Court
Amar Ranjan Vs State Of Jharkhand
.... ted that the other prosecution witnesses who are relatives of the deceased being P.W.3 (Bikash Kumar Gupta), P.W.4 (Ayodhya Prasad Gupta) have also not at all supported the case of prosecution and were declared hostile. 8. It is further argued that the deceased was suffering from mental depr ...
Jharkhand High Court
Ashok Yadav Vs State Of Jharkhand
.... erous for life. P.W.-8- Jagdeo Yadav was declared hostile. P.W.-9- Avner Topno is the Investigating Officer of this case. He deposed that he was posted as A.S.I. at P.S. Ramna on 09.11.12. He stated that he recorded the re-statement of the informant and statement of other witnesses as ...
Jharkhand High Court
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