Bhola Sahu @ Bhola Prasad Sahu Vs State Of Jharkhand
.... 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 counsels and the facts and circumstances stated above, I am inclined ...
Jharkhand High Court
Parijat Mahatha Vs State Of Jharkhand
.... ready been given the privileges of anticipatory bail by this Court vide order dated 16.10.2023 passed in A.B.A No.8478 of 2023. It is lastly submitted that the petitioner undertakes to co-operate with the investigation of the case and to furnish sufficient security including cash security. Hence, ...
Jharkhand High Court
Ajit Kumar Mandal And Others Vs State Of Jharkhand And Others
.... anjan, learned lawyer appearing on behalf of the opposite party no. 2 stated that the informant is not ready to reside in her matrimonial home with the other accused persons. She can reside with the petitioner only if he provides a separate accommodation. Learned lawyer appearing for the pe ...
Jharkhand High Court
Udai Chandra Sahu And Others Vs Kali Charan Sahu & Ors
.... ast Singhbhum, proclamation of general notice to be made through beat of drums. 5. The appellant is directed to file requisites for service of notice on the respondent nos.1 to 5 by registered post with A/D as well as under ordinary process and costs of proclamation of the general notice by ...
Jharkhand High Court
Azadul Haque And Others Vs State Of Jharkhand And Others
.... oners that these plots were in possession of Md. Nizamuddin Hasan who had gifted it to Dr. Syed Mahmood who had come in possession of the same and was making payment of rent. On application filed by Dr. Syed Mahmood in Case No.423 of 1937-38 and Case No.115 of 1937-38 were initiated before the W ...
Jharkhand High Court
Tupudana Industries Association And Others Vs State Of Jharkhand And Others
.... favour of Dev Kamal Health Care Pvt. Ltd. 14. It is argued that real cause for opposing the upcoming hospital is because Petitioners had to remove illegal encroachment from the plot on which the hospital is being constructed. 15. Hospital has no objection to the running of industry in ...
Jharkhand High Court
Nand Kishor Sharma Vs State Of Jharkhand And Others
.... Mishra @ Anju Devi v. The State of Jharkhand in W.P. (Cr.) No.502 of 2023, vide order dated 13.09.2023. He submits that the case of the petitioner is fully covered in light of the said judgment of this Court. 5. Mrs. Vandana Singh, learned counsel for the respondent-State submits that it ...
Jharkhand High Court
Shobha Kant Ray @ Shobha Kant @ Shobha Kant Rai And Others Vs State Of Jharkhand And Others
.... tent to confiscate the vehicle. He submits that confiscation proceeding is going on before the Deputy Commissioner, Sahibganj. He submits that in the said confiscation proceeding, the petitioners have not appeared, however, a petition filed for release before the learned S.D.M., Sahebganj has be ...
Jharkhand High Court
Urmila Trivedi Vs State Of Jharkhand And Others
.... stigating officer has produced the records which reveal that no evidence was collected on this aspect and there is no material to indicate any kind of association of the petitioner with Manoj Choudhary. He submits that in view of that, the said notice was quashed and the investigating officer wa ...
Jharkhand High Court
Krishna Gope Vs State Of Jharkhand And Others
.... eleased. The case of the petitioner is covered by the said judgment of this Court. It appears that in the light of subsection 4A of section 21, the court is having power of taking cognizance is only competent to direct to confiscate the vehicle. Section 22 of the Mines and Minerals (Development ...
Jharkhand High Court
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