Mahanand Kumar Mahto Vs State Of Jharkhand
.... er given to a criminal court for compounding the offences under Section 320 of the Code. Inherent power is of wide plenitude with no statutory limitation but it has to be exercised in accord with the guideline engrafted in such power viz. : (i) to secure the ends of justice, or (ii) to prevent ab ...
Jharkhand High Court
Krishna Yadav @ Sultan Jee Vs State Of Jharkhand
.... er that before the arrest, the petitioner sustained injury as mentioned in the F.I.R. and police personnel also physically tortured the petitioner and there is fracture in the left leg of the petitioner, who has been in judicial custody and has been remanded to the Birsa Munda Central Jail, Hotw ...
Jharkhand High Court
Chetlal Saw Vs State Of Jharkhand
.... strar, Hazaribagh ordered for an investigation which was conducted by the informant and it was found that forgery was committed in the document concerned and the prime responsibility for the same was fixed upon the then Archive In-Charge- Mr. Md. Mosahib Ali. Besides the then Archive In-Charge- ...
Jharkhand High Court
Indramani Choudhary Vs State Of Jharkhand
.... ot provide the same and also committed criminal breach of trust. 4. Learned counsel for the petitioner submits that the Police has not taken any step for concluding the investigation of the said case even though the case was registered in the year 2020. Hence, it is submitted that the praye ...
Jharkhand High Court
Sahil Ansari Vs State Of Jharkhand
.... whelmingly and predominantly civil character, particularly those arising out of commercial transactions or arising out of matrimonial relationship or family disputes should be quashed when the parties have resolved their entire disputes among themselves. 29.5. While exercising its powers, t ...
Jharkhand High Court
Chandan Munda Vs State Of Jharkhand
.... ourt below. Hence, it is submitted that the prayer, as prayed for by the petitioner in the instant Writ Petition (Cr.), be allowed. 5. Learned counsel for the respondent- State on the other hand vehemently opposes the prayer of the petitioner made in the instant Writ Petition (Cr.) and sub ...
Jharkhand High Court
Santosh Yadav Vs State Of Jharkhand
.... se and took up the investigation of the case which is going on at present. 4. Learned counsel for the petitioner submits that the accused persons of the case namely Mahavir Yadav is a muscleman and having high political and administrative approach and he is continuously threatening the peti ...
Jharkhand High Court
Bindeshwar Yadav Vs State Of Jharkhand
.... t and ultimately the writ petitioner filed complaint case no. 179 of 2023 and upon the same being referred to police under Section 156(3) of Cr.P.C., Bariyatu P.S. Case No. 68 of 2023 has been registered on 05.10.2023. It is next submitted that though several months have passed but, in the meanw ...
Jharkhand High Court
Sarita Devi @ Sarita Kumari Vs State Of Jharkhand
.... at since the offence punishable under Section 498A of Indian Penal Code is not involved in the FIR; so the ratio of the judgments relied upon the by the learned counsel for the petitioners, is not applicable to the facts of the case. It is next submitted by the learned counsel for the respondent ...
Jharkhand High Court
Sujay Gope @ Sujay Gope Vs State Of Jharkhand
.... including cash security. Hence, it is submitted that the petitioner be given the privileges of anticipatory bail. Learned Spl.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 circu ...
Jharkhand High Court
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