Rajiv Kumar Yadav Vs State Of Jharkhand
.... firing and nothing incriminating has been recovered from the possession of this petitioner. 4. Learned counsel for the State opposes the prayer for anticipatory bail on the ground that firing was made due to which one Asghar Ansari has received injury. 5. Considering that nothing has ...
Jharkhand High Court
Prashant Bhushan Vs State Of Jharkhand & Anr
.... 4. Learned A.P.P. appearing for the State opposes the prayer for anticipatory bail and submits that chargesheet has been submitted. 5. Learned counsel appearing for the informant opposes the prayer for anticipatory bail and submits that there was continuous demand of dowry and the peti ...
Jharkhand High Court
Arun Kumar Gupta And Others Vs State Of Jharkhand
.... e opposes the prayer for anticipatory bail on the ground that allegation of assault is there against all the accused persons. 5. Considering that there are relationship between the petitioners and informant side and allegations are general and omnibus against all the accused persons and eve ...
Jharkhand High Court
Guddu Sahu And Others Vs State Of Jharkhand
.... submits that in the confessional statement of apprehended accused the name of the petitioner no. 2 has come. He submits that motorcycle in question was recovered from the house of Santosh Sahu. 6. Learned counsels for the State opposes the prayer for anticipatory bail on the ground that th ...
Jharkhand High Court
Sarita Dev Vs State Of Jharkhand And Others
.... rred for registration of F.I.R. under Section 156(3) of the Cr.P.C.. The writ petitioner has complained that till date the F.I.R. has not been reported. 2. Call for the report from the concerned court regarding compliance of its order dated 22.07.2022 passed in Complaint Petition No. 6417 o ...
Jharkhand High Court
Dilip Kumar Vs State Of Jharkhand
.... e other hand, Mrs. Priya Shrestha, learned Special Public Prosecutor appearing for the State, has vehemently opposed the prayer for bail. 7. The ground has been taken that it is a case where the petitioner has been found to be the ultimate beneficiary of embezzlement of public money. 8. ...
Jharkhand High Court
Sanjay Kumar Vs Union Of India
.... il application may be allowed so that the petitioner be released from judicial custody. 5. While on the other, serious objection has been made by learned A.S.G.I., appearing for the respondent – CBI but he is fair enough to submit that the amount was recovered from the drawer of the table o ...
Jharkhand High Court
Manoj Kumar Mishra Vs State Of Jharkhand
.... as been made that the handkerchief was put in the solution of Sodium Carbonate but very surprisingly no effort was made to wash the pocket of the trousers in the solution which itself shows the falsity of the prosecution case. 6. In addition to that, the ground of custody has been taken sin ...
Jharkhand High Court
Vishesh Korwa @ Visheshwar Korwa Vs State Of Jharkhand
.... granted privilege of bail. Learned counsel for the State has vehemently opposed the bail application of the petitioner and has submitted that large group of people including this petitioner was responsible for destroying the property. Having gone through the records of the case and ar ...
Jharkhand High Court
Md. Azizur Rahman Vs State Of Jharkhand
.... tted that no information or complaint was made any time prior to the death of the deceased regarding demand of dowry accompanying harassment and torture. Regarding his alleged relationship with one lady, the learned senior counsel has submitted that she is living elsewhere and that she is alread ...
Jharkhand High Court
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