Navin Kumar Sinha And Others Vs State Of Jharkhand And Others
.... n Prasad (grandfather of the petitioners) and not their father Jagat Narayan Prasad. He further submits that the complainant is the sister of the petitioners and the allegations are that the petitioners have sold certain portion of the land. He also submits that for the dispute in question, there ...
Jharkhand High Court
Mahesh Kumar Kejriwal Vs State Of Jharkhand And Another
.... 4. Mr. Jitendra S. Singh, the learned counsel appearing on behalf of the petitioner submits that in the complaint petition there is allegation of not refunding a total sum of Rs.3,77,75,000/-. He submits that the allegations are there that the cheque of Rs.1,50,00,000/- was dishonoured. He su ...
Jharkhand High Court
Abhay Kumar Vs State Of Jharkhand And Another
.... d by the complainant on 11.05.2015 the accused persons snatched the vehicle from the complainant by abusing and assaulting him. That the complainant made several request to accused not to return the vehicle. That on 16.05.2015 the complainant send a legal notice to the accused no 1. On receiving ...
Jharkhand High Court
Jaimangal Tanto & Ors Vs State Of Jharkhand & Ors
.... rcumstances, I.A. No. 9491 of 2023 is allowed. Let the legal heirs of deceased opposite party no. 2, as fully described in paragraph 3 of this application, be substituted in his place. Office is directed to make necessary entries in the cause title of the memo of quashing petition. ...
Jharkhand High Court
Abhimanue Ganjhu Vs Samrendra Kumar & Ors
.... o. 90 of 1951. The I.A. No.10255 of 2023 has been filed for seeking interim relief in the instant petition. Petitioner prays for restraining the opposite party no.1 from making any construction over the lands appertaining to Plot Nos.1536, 1635, 1529, 1019, 1007, 1008, 1531, 1533 454 and 45 ...
Jharkhand High Court
Khustar Ansari @ Arman @ Rehman Vs State Of Jharkhand
.... onship with a minor girl. The case has been kept by the J.J. Board and it has not been sent to the Children's court for trial. On the above facts, prayer for bail has been made. 3. learned counsel for the State has opposed the prayer for bail. 4. Perused the social investigation report ...
Jharkhand High Court
Md. Rajjak Shah Vs State Of Jharkhand And Others
.... petitioner prays that the original order dated 02.12.2022 passed in Cr. Rev. No. 1016 of 2008 may be modified to the extent that the petitioner may be granted liberty to deposit the aforesaid fine amount within a further period of six weeks from today. 4. Learned APP does not have any seri ...
Jharkhand High Court
Irfan Mukhia @ Md. Irfan Ali Vs State Of Jharkhand And Others
.... member of the organized criminal syndicate mainly run by Prince Khan and Gopi Khan and this appellant is a terror in his locality along with other co-accused persons. It has also been pointed out that the confessional statement of the appellant has been recorded in which he has confessed his gu ...
Jharkhand High Court
Jitendra Kumar Yadav @ Jitendra Rana Vs State Of Jharkhand
.... o furnish sufficient security including cash security. Hence, it is submitted that the petitioner be given the privileges of anticipatory bail. Learned Addl.P.P appearing for the State opposes the prayer for anticipatory bail of the petitioner. Considering the submissions of learned co ...
Jharkhand High Court
Joba Kewra Vs State Of Jharkhand And Others
.... ainant and her husband, this false case has been foisted against the petitioner. It is lastly submitted that the petitioner undertakes to co-operate with the trial of the case. Hence, it is submitted that the petitioner be given the privileges of anticipatory bail. Learned Addl.P.P appearin ...
Jharkhand High Court
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