Jharkhand High Court
Kameshwar Mandal vs The State Of Jharkhand on 6 March, 2014
Author: H.C.Mishra
Bench: H.C.Mishra
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A No. 1655 of 2014
-------
1. Ranjeet Pramanik
2. Somchand Majhi ... Petitioners
-Versus-
The State of Jharkhand ..... Opposite Party
-------
CORAM : HON'BLE MR. JUSTICE H.C.MISHRA
-------
For the Petitioners : : M/s. Rajiv Lochan
For the State : : M/s. A.P.P.
-------
2/ 06.03.2014. Heard learned counsel for the petitioners and the learned counsel for the State.
The petitioners have been made accused in connection with, Chandil P.S. Case No.12 of 2014, corresponding to G.R No.66 of 2014, for the offence under Sections 272/ 273/ 290 of the Indian Penal Code and Section 47(A) of the Excise Act.
From the F.I.R. it appears that the case relates to recovery of illicit liquor and materials for manufacturing illicit liquor. The petitioners were not apprehended at the spot.
In the facts of this case, I am inclined to release the petitioners, on bail. Accordingly, the petitioners, Ranjeet Pramanik & Somchand Majhi, are directed to be released on bail, on furnishing bail bond of Rs.10,000/-(Rupees Ten Thousand) each with two sureties of the like amount each to the satisfaction of learned Sub-Divisional Judicial Magistrate, Saraikella, in connection with, Chandil P.S. Case No.12 of 2014, corresponding to G.R No.66 of 2014.
(H.C.Mishra, J.) D.S. IN THE HIGH COURT OF JHARKHAND AT RANCHI B.A No. 1669 of 2014
-------
Karim Ansari ... Petitioner
-Versus-
The State of Jharkhand ..... Opposite Party
-------
CORAM : HON'BLE MR. JUSTICE H.C.MISHRA
-------
For the Petitioner : : M/s. Din D. Saha
For the State : : M/s. A.P.P.
-------
2/ 06.03.2014. Heard learned counsel for the petitioner and the learned counsel for the State.
The petitioner has been made accused in connection with, Pakur (M) P.S. Case No.477 of 2013, corresponding to G.R No.1250 of 2013, for the offence under Section 414 of the Indian Penal Code.
From the F.I.R. it appears that the petitioner was apprehended with a stolen motorcycle.
In the facts of this case, I am inclined to release the petitioner, on bail. Accordingly, the petitioner, Karim Ansari, is directed to be released on bail, on furnishing bail bond of Rs.10,000/-(Rupees Ten Thousand) with two sureties of the like amount each to the satisfaction of learned Sub-Divisional Judicial Magistrate, Pakur, in connection with, Pakur (M) P.S. Case No.477 of 2013, corresponding to G.R No.1250 of 2013.
(H.C.Mishra, J.) D.S. IN THE HIGH COURT OF JHARKHAND AT RANCHI B.A No. 1675 of 2014
-------
Chintu Chandravanshi ... Petitioner
-Versus-
The State of Jharkhand ..... Opposite Party
-------
CORAM : HON'BLE MR. JUSTICE H.C.MISHRA
-------
For the Petitioner : : M/s. Sanjay Kumar Pandey
For the State : : M/s. A.P.P.
-------
2/ 06.03.2014. Heard learned counsel for the petitioner and the learned counsel for the State.
The petitioner has been made accused in connection with, Garhwa P.S. Case No.380 of 2012, corresponding to G.R No.2030 of 2012, for the offence under Sections 399, 402 and 120-B of the Indian Penal Code.
From the F.I.R. it appears that the petitioner was not apprehended at the spot, rather he is named by the apprehended co-accused.
In the facts of this case, I am inclined to release the petitioner, on bail. Accordingly, the petitioner, Chintu Chandravanshi, is directed to be released on bail, on furnishing bail bond of Rs.10,000/-(Rupees Ten Thousand) with two sureties of the like amount each to the satisfaction of learned Chief Judicial Magistrate, Garhwa, in connection with, Garhwa P.S. Case No.380 of 2012, corresponding to G.R No.2030 of 2012.
(H.C.Mishra, J.) D.S. IN THE HIGH COURT OF JHARKHAND AT RANCHI B.A No. 1684 of 2014
-------
Amin Seikh ... Petitioner
-Versus-
The State of Jharkhand ..... Opposite Party
-------
CORAM : HON'BLE MR. JUSTICE H.C.MISHRA
-------
For the Petitioner : : M/s. Prabhas Chandra Jha
For the State : : M/s. A.P.P.
-------
2/ 06.03.2014. Heard learned counsel for the petitioner and the learned counsel for the State.
The petitioner has been made accused in connection with, Nirsa P.S. Case No.11 of 2014, corresponding to G.R No.78 of 2014, for the offence under Section 414 of the Indian Penal Code.
From the F.I.R. it appears that the petitioner was apprehended with a vehicle loaded with allegedly stolen iron scraps.
In the facts of this case, I am inclined to release the petitioner, on bail. Accordingly, the petitioner, Amin Seikh, is directed to be released on bail, on furnishing bail bond of Rs.10,000/-(Rupees Ten Thousand) with two sureties of the like amount each to the satisfaction of Sri B.K. Lal, learned Judicial Magistrate, Dhanbad, or his successor, in connection with, Nirsa P.S. Case No.11 of 2014, corresponding to G.R No.78 of 2014.
(H.C.Mishra, J.) D.S. IN THE HIGH COURT OF JHARKHAND AT RANCHI B.A No. 1392 of 2014
-------
Md. Munna .... Petitioner
-Versus-
The State of Jharkhand ..... Opposite Party
-------
CORAM : HON'BLE MR. JUSTICE H.C.MISHRA
-------
For the Petitioner : : M/s. Om Prakash Singh
For the State : : M/s. A.P.P.
-------
03/ 06.03.2014. Heard learned counsel for the petitioner and the learned counsel for the State.
The petitioner has been made accused in connection with Lower Bazaar P.S. Case No.200 of 2013, corresponding to G.R No.5002 of 2013, for the offence under Sections 302/ 34 of the Indian Penal Code and Section 27 of the Arms Act.
The case relates to murder of the brother of the informant and the informant is the eye witness to the occurrence. There is direct allegation against the petitioner and the co-accused to have assaulted the deceased by fire arm, due to which he subsequently died,.
In the facts of this case, I am not inclined to release the petitioner on bail. Accordingly, the prayer for bail of the petitioner Md. Munna, is hereby rejected.
(H.C.Mishra, J.) D.S. IN THE HIGH COURT OF JHARKHAND AT RANCHI B.A No. 1617 of 2014
-------
Tapan Paul @ Tapan Kumar Pal ... Petitioner
-Versus-
The State of Jharkhand ..... Opposite Party
-------
CORAM : HON'BLE MR. JUSTICE H.C.MISHRA
-------
For the Petitioner : : M/s. N.Kr. Chatterjee
For the State : : M/s. A.P.P.
-------
2/ 06.03.2014. Heard learned counsel for the petitioner and the learned counsel for the State.
The petitioner has been made accused in connection with, Bariatu P.S. Case No.427 of 2013, corresponding to G.R No.6746 of 2013, for the offence under Sections 498-A/ 323 of the Indian Penal Code.
The petitioner is the husband of the informant and there is allegation against him to have subjected his wife to cruelty and torture.
In the facts of this case, I am inclined to release the petitioner, on bail. Accordingly, the petitioner, Tapan Paul @ Tapan Kumar Pal, is directed to be released on bail, on furnishing bail bond of Rs.10,000/-(Rupees Ten Thousand) with two sureties of the like amount each to the satisfaction of Sri S.D. Tripathy, learned Judicial Magistrate, Ranchi, or his successor, in connection with, Bariatu P.S. Case No.427 of 2013, corresponding to G.R No.6746 of 2013.
(H.C.Mishra, J.) D.S. IN THE HIGH COURT OF JHARKHAND AT RANCHI B.A No. 1618 of 2014
-------
1. Lakhinder Jyotishi
2. Kaliya Jyotishi ... Petitioners
-Versus-
The State of Jharkhand ..... Opposite Party
-------
CORAM : HON'BLE MR. JUSTICE H.C.MISHRA
-------
For the Petitioners : : M/s. Birat Kumar
For the State : : M/s. A.P.P.
-------
2/ 06.03.2014. Heard learned counsel for the petitioners and the learned counsel for the State.
The petitioners have been made accused in connection with, Rajnagar P.S. Case No.10 of 2013, corresponding to G.R No.150 of 2013, S.T. No. 133 of 2013, for the offence under Sections 328/ 302/ 34 of the Indian Penal Code.
The case relates to murder of the sister of the informant and the petitioners are the husband and brother-in-law of the deceased. There is allegation against the petitioners and the accused persons to have committed the murder of the deceased by poisoning.
Learned counsel for the petitioners has submitted that the petitioners have been falsely implicated in this case and the other co-accused persons have been granted bail by order dated 17.10.2013 in B.A. No. 4680 of 2013, as it had transpired from the case diary that there were statements of two sons of the deceased in the case diary which showed that the deceased had herself asked one of her sons to bring a poisonous herb, which she consumed and died. Learned counsel has accordingly, prayed for bail.
In the facts of this case, I am inclined to release the petitioners, on bail. Accordingly, the petitioners, Lakhinder Jyotishi & Kaliya Jyotishi, are directed to be released on bail, on furnishing bail bonds of Rs.10,000/-(Rupees Ten Thousand) each with two sureties of the like amount each to the satisfaction of learned Sessions Judge, Seraikella, in connection with, Rajnagar P.S. Case No.10 of 2013, corresponding to G.R No.150 of 2013, S.T. No. 133 of 2013.
(H.C.Mishra, J.) D.S. IN THE HIGH COURT OF JHARKHAND AT RANCHI B.A No. 1619 of 2014
-------
S.K. Ramjan @ Sk. Ramjan ... Petitioner
-Versus-
The State of Jharkhand ..... Opposite Party
-------
CORAM : HON'BLE MR. JUSTICE H.C.MISHRA
-------
For the Petitioner : : M/s. Nagmani Tiwari
For the State : : M/s. A.P.P.
-------
2/ 06.03.2014. Heard learned counsel for the petitioner and the learned counsel for the State.
The petitioner has been made accused in connection with, Kharswan P.S. Case No.74 of 2013, corresponding to G.R No.1214 of 2013, for the offence under Sections 3(k)/ 6/ 7 of the Jharkhand Bovine Animal Prohibition of Slaughter Act.
From the F.I.R. it appears that from the house of the petitioner one kilogram of beef was recovered.
In the facts of this case, I am inclined to release the petitioner, on bail. Accordingly, the petitioner, S.K. Ramjan @ Sk. Ramjan, is directed to be released on bail, on furnishing bail bond of Rs.10,000/-(Rupees Ten Thousand) with two sureties of the like amount each to the satisfaction of learned A.C.J.M., Seraikella, in connection with, Kharswan P.S. Case No.74 of 2013, corresponding to G.R No.1214 of 2013.
(H.C.Mishra, J.) D.S. IN THE HIGH COURT OF JHARKHAND AT RANCHI B.A No. 1622 of 2014
-------
Bablu Singh Deo @ Sunil Singh Deo ... Petitioner
-Versus-
The State of Jharkhand ..... Opposite Party
-------
CORAM : HON'BLE MR. JUSTICE H.C.MISHRA
-------
For the Petitioner : : M/s. Kaustav Panda
For the State : : M/s. A.P.P.
-------
2/ 06.03.2014. Heard learned counsel for the petitioner and the learned counsel for the State.
The petitioner has been made accused in connection with, Adityapur P.S. Case No.41 of 2007, corresponding to G.R No.120 of 2007, S.T. No. 75A/ 2007, for the offence under Sections 302/ 34 of the Indian Penal Code and Section 27 of the Arms Act.
The case relates to murder of the husband of the informant and the informant is the eye witness to the occurrence. There is direct allegation against the named co-accused persons to have committed the murder of the deceased. The petitioner is not named in the F.I.R.
It appears from the impugned order that the petitioner has been named in the confessional statement of the named co-accused.
In the facts of this case, I am inclined to release the petitioner, on bail. Accordingly, the petitioner, Bablu Singh Deo @ Sunil Singh Deo, is directed to be released on bail, on furnishing bail bond of Rs.10,000/-(Rupees Ten Thousand) with two sureties of the like amount each to the satisfaction of learned 1st Additional Sessions Judge, Seriakella, in connection with, Adityapur P.S. Case No.41 of 2007, corresponding to G.R No.120 of 2007, S.T. No. 75A/ 2007.
(H.C.Mishra, J.) D.S. IN THE HIGH COURT OF JHARKHAND AT RANCHI B.A No. 1625 of 2014
-------
Shankar Bhuiya ... Petitioner
-Versus-
The State of Jharkhand ..... Opposite Party
-------
CORAM : HON'BLE MR. JUSTICE H.C.MISHRA
-------
For the Petitioner : : M/s. Md. Zaid Ahmed
For the State : : M/s. A.P.P.
-------
2/ 06.03.2014. Heard learned counsel for the petitioner and the learned counsel for the State.
The petitioner has been made accused in connection with, Putki P.S. Case No.83 of 2013, corresponding to G.R No.2675 of 2013, S.T. No. 609 of 2013, for the offence under Section 395 of the Indian Penal Code.
The case relates to dacoity and the case was instituted against unknown.
The impugned order shows that the petitioner has been made accused in this case only on the basis of the confessional statement of the co-accused.
In the facts of this case, I am inclined to release the petitioner, on bail. Accordingly, the petitioner, Shankar Bhuiya, is directed to be released on bail, on furnishing bail bond of Rs.10,000/-(Rupees Ten Thousand) with two sureties of the like amount each to the satisfaction of learned Additional Sessions Judge-IV, Dhanbad, in connection with, Putki P.S. Case No.83 of 2013, corresponding to G.R No.2675 of 2013, S.T. No. 609 of 2013.
(H.C.Mishra, J.) D.S. IN THE HIGH COURT OF JHARKHAND AT RANCHI B.A No. 1621 of 2014
-------
1. Lal Singh
2. Devendra Kumar Singh ... Petitioner
-Versus-
The State of Jharkhand ..... Opposite Party
-------
CORAM : HON'BLE MR. JUSTICE H.C.MISHRA
-------
For the Petitioner : : M/s. Nilesh Kumar
For the State : : M/s. A.P.P.
For the Informant : : Mr. Shailendra Kr. Tiwari
-------
2/ 06.03.2014. Heard learned counsel for the petitioner and the learned counsel for the State as also learned counsel for the complainant-informant.
The petitioner has been made accused in connection with, Chandil P.S. Case No.129 of 2013, corresponding to G.R No.888 of 2013, for the offence under Sections 406/ 420/ 467/ 468/ 120-B of the Indian Penal Code.
There appears to be land dispute between the parties and there is allegation against the co-accused to have sold the land in dispute claiming himself to be the heir of the recorded tenant, to the petitioner Devendra Kumar Singh and the petitioner Lal Singh is the identifier in the said sale deed.
In the facts of this case, I am inclined to release the petitioners, on bail. Accordingly, the petitioners, Lal Singh & Devendra Kumar Singh, are directed to be released on bail, on furnishing bail bonds of Rs.10,000/-(Rupees Ten Thousand) each with two sureties of the like amount each to the satisfaction of learned Chief Judicial Magistrate, Seraikella, in connection with, Chandil P.S. Case No.129 of 2013, corresponding to G.R No.888 of 2013.
(H.C.Mishra, J.) D.S. IN THE HIGH COURT OF JHARKHAND AT RANCHI B.A No. 1651 of 2014
-------
Kameshwar Mandal ... Petitioner
-Versus-
The State of Jharkhand ..... Opposite Party
-------
CORAM : HON'BLE MR. JUSTICE H.C.MISHRA
-------
For the Petitioner : : M/s. Shekhar Pd. Sinha
For the State : : M/s. A.P.P.
-------
2/ 06.03.2014. Heard learned counsel for the petitioner and the learned counsel for the State.
The petitioner has been made accused in connection with, Govindpur (Barwadda) P.S. Case No.150 of 2013, corresponding to G.R No.1543 of 2013, S.T. No. 531 of 2013, for the offence under Sections 323/ 498-A/ 307 of the Indian Penal Code and Sections 3/ 4 of the D.P. Act.
The petitioner is the husband of the informant and there is allegation against him to have subjected his wife to cruelty and torture and also of assaulting her.
In the facts of this case, I am inclined to release the petitioner, on bail. Accordingly, the petitioner, Kameshwar Mandal, is directed to be released on bail, on furnishing bail bond of Rs.10,000/-(Rupees Ten Thousand) with two sureties of the like amount each to the satisfaction of learned Additional Sessions Judge-VI, SPL, FTC, Dhanbad, in connection with, Govindpur (Barwadda) P.S. Case No.150 of 2013, corresponding to G.R No.1543 of 2013, S.T. No. 531 of 2013.
(H.C.Mishra, J.) D.S. IN THE HIGH COURT OF JHARKHAND AT RANCHI B.A No. 1676 of 2014
-------
Inesh Ganjhu ... Petitioner
-Versus-
The State of Jharkhand ..... Opposite Party
-------
CORAM : HON'BLE MR. JUSTICE H.C.MISHRA
-------
For the Petitioner : : M/s. Shravan Kumar
For the State : : M/s. A.P.P.
-------
2/ 06.03.2014. Heard learned counsel for the petitioner and the learned counsel for the State.
The petitioner has been made accused in connection with, Patappur P.S. Case No.09 of 2012, corresponding to G.R No.138 of 2012, N.D.P.S. No. 04 of 2012, for the offence under Section 18 of the N.D.P.S. Act.
From the F.I.R. it appears that the petitioner is alleged to be involved in posta plantation. The petitioner was not apprehended at the spot.
In the facts of this case, I am inclined to release the petitioner, on bail. Accordingly, the petitioner, Inesh Ganjhu, is directed to be released on bail, on furnishing bail bond of Rs.10,000/-(Rupees Ten Thousand) with two sureties of the like amount each to the satisfaction of learned Sessions Judge, Chatra, in connection with, Patappur P.S. Case No.09 of 2012, corresponding to G.R No.138 of 2012, N.D.P.S. No. 04 of 2012.
(H.C.Mishra, J.) D.S. IN THE HIGH COURT OF JHARKHAND AT RANCHI B.A No. 1667 of 2014
-------
Gyanendra Kumar Bhagat @ Gayanandara Kumar Bhagat ... Petitioner
-Versus-
The State of Jharkhand ..... Opposite Party
-------
CORAM : HON'BLE MR. JUSTICE H.C.MISHRA
-------
For the Petitioner : : M/s. A.K.Kashyap, Sr. Advocate Anurag Kashyap, Lina Shakti, Advocate For the State : : M/s. A.P.P.
-------
2/ 06.03.2014. Heard learned counsel for the petitioner and the learned counsel for the State.
The petitioner has been made accused in connection with, Mahagama P.S. Case No.36 of 2013, corresponding to G.R No.361 of 2013, for the offence under Sections 420, 120-B/ 34 of the Indian Penal Code, Prize Chits and Money Circulation Scheme (Banning) Act, and Sections 3/ 6 and 45(S) of the Indian Reserve Banking Act.
The F.I.R. was lodged by the B.D.O., Mahagama, alleging that some financial institutions were engaged in financial irregularities. The list of such institutions was given along with the F.I.R. in which the petitioner has been shown to be an employee of one Micro Finance Limited.
The F.I.R. also shows that there is allegation against Micro Finance Limited of accepting public deposits in the shape of Daily / Monthly / Fixed deposit plans at higher returns.
Learned counsel for the petitioner has submitted that the F.I.R. was lodged by the B.D.O., Mahagama, but the impugned order would show that the petitioner's company had returned back the money of the investors. It is also submitted that no investor has raised any grievance against the petitioner's company.
In the facts of this case, I am inclined to release the petitioner, on bail. Accordingly, the petitioner, Gyanendra Kumar Bhagat @ Gayanandara Kumar Bhagat, is directed to be released on bail, on furnishing bail bond of Rs.10,000/-(Rupees Ten Thousand) with two sureties of the like amount each to the satisfaction of learned Sub-Divisional Judicial Magistrate, Godda, in connection with, Mahagama P.S. Case No.36 of 2013, corresponding to G.R No.361 of 2013.
(H.C.Mishra, J.) D.S.