Shiv Prasad Yadav Vs State Of Jharkhand
.... etitioner is neither named in the FIR, nor he has been put on T.I. Parade. It was further submitted that nothing incriminating has been recovered from the possession of the petitioner. It was finally submitted that the name of the petitioner has transpired in the confession of co-accused persons ...
Jharkhand High Court
Sachin Kumar Thakur @ Manjhila And Others Vs State Of Jharkhand
.... ty) Act, pending in the court of learned Exclusive Special Judge, POCSO Act, Palamau. 3. On 18.05.2023 petitioners are alleged to have gangraped the minor daughter of the Informant. 4. It was submitted that the statement of the victim and her mother has been recorded during the trial ...
Jharkhand High Court
Abi Kumar @ Avi Kumar Vs State Of Jharkhand
.... aibasa. It is alleged that two grams of brown sugar is alleged to have been recovered from the possession of the petitioner. It was submitted that the quantum of seized contraband comes within the purview of small quantity. Regard being had to the facts and circumstance of the ca ...
Jharkhand High Court
Shahanshah Alam Vs State Of Jharkhand
.... Having heard learned counsels for the parties and in the facts and circumstances of the case, I am inclined to release the petitioner, named above, on executing bail-bond of Rs. 25,000/- (Rupees Twenty Five Thousand Only) with two sureties of the like amount each to the satisfaction of the lear ...
Jharkhand High Court
Aslam Ansari Vs State Of Jharkhand
.... a copy of the communication dated 04.04.2024 wherein the officer-in-charge of Pundag OP has confirmed the present situation of the wife of the petitioner. Taken on record. In view of above, I am inclined to release the petitioner, named above, on provisional bail from today till 1st ...
Jharkhand High Court
Pramod Minj Vs State Of Jharkhand
.... coerce and mentally harass the petitioner. He submits that the petitioner is a married man and to buttress his argument he refers to Annexure-2 which is marriage certificate. 4. Learned State counsel opposed the prayer on the ground that section 376(2)(n) IPC is there in the FIR and in view ...
Jharkhand High Court
Tajmul Ansari Vs State Of Jharkhand
.... ent as disclosed in paragraph no.17 of the petition. 4. Learned State counsel opposed the prayer on the ground that in absence of any valid document the said stone dust was being carried. 5. Considering that the petitioner is driver and he has got no criminal antecedent as disclosed i ...
Jharkhand High Court
Budheswar Gope Vs State Of Jharkhand
.... P.W. 7- Doctor Akhilesh Kr. Choudhary conducted the postmortem examination over the dead boy and found the following injuries:- (i) Head separated form trunk, through upper most neck by a sharp cut injury measuring 9 cm x 8 cm x through and through with head line separating with trunk an ...
Jharkhand High Court
Safi Ullah Vs State Of Jharkhand & Others
.... encroaching upon the pond, encroachment has also been carried out in the Graveyard and plotting of land has been done. The report of the Officer-in-Charge, Lohsinghna P.S., Hazaribag has been brought on record through a counter affidavit filed by the Superintendent of Police Hazaribag. As ...
Jharkhand High Court
Sanjiv Singh @ Raja Kumar Vs State Of Jharkhand
.... . No. 9913 of 2023 and A.B.A. No. 645 of 2024. 4. Learned A.P.P. for the State has opposed the prayer on the ground that the case is arising under the POCSO Act. 5. Considering that in the similar circumstance, other co-accused persons have been provided the privilege of anticipatory ...
Jharkhand High Court
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