Jharkhand High Court
Santosh Bishwakarma Alias Santosh ... vs The State Of Jharkhand on 20 May, 2013
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. of 2013
..................... ...... Petitioner
Versus
The State of Jharkhand ...... Opposite Party
CORAM: HON'BLE MR. JUSTICE D.N. UPADHYAY
For the Petitioner : Mr. .........., Advocate
For the State : A.P.P.
/20.05.2013 Heard learned counsel for the parties.
The petitioner is accused in a case registered under Sections
of the Indian Penal Code.
It reveals
It is submitted that the
Learned counsel appearing for the State opposed the prayer for bail.
Considering the aforesaid facts and circumstances and ,
above named petitioner 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 the Court of in connection
with P.S. Case No. corresponding to G.R. Case
No.
(D. N. Upadhyay, J.)
NKC
IN THE HIGH COURT OF JHARKHAND AT RANCHI
A.B.A. No. ........ of 2013
............ ...... Petitioner
Versus
The State of Jharkhand ...... Opposite Party
CORAM: HON'BLE MR. JUSTICE D.N. UPADHYAY
For the Petitioner : Mr. , Advocate
For the State : A.P.P.
/20.05.2013 Heard learned counsel for the parties.
It reveals ...............
It is submitted that the .............
Learned counsel appearing for the State opposed the prayer for bail.
Considering the aforesaid facts, above named petitioner is directed to
surrender before the Court below within a period of three weeks from today and
on such surrender he 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 the Court of in connection with
P.S. Case No. corresponding to G.R. Case No.
subject to the conditions laid down under Section 438(2) Cr.P.C.
(D. N. Upadhyay, J.)
NKC
IN THE HIGH COURT OF JHARKHAND AT RANCHI
A.B.A. No. 2056 of 2013
Sanjay Ravidas ...... Petitioner
Versus
1. The State of Jharkhand
2. Sarita Devi ...... Opposite Parties
CORAM: HON'BLE MR. JUSTICE D.N. UPADHYAY
For the Petitioner : Mrs. Jashodhara Tripathy, Advocate
For the State : A.P.P.
02/20.05.2013 Issue notice to O.P. No.2 through registered cover with A.D. as well as through ordinary process for which requisites etc. must be filed within one week.
In the meantime, petitioner shall not be arrested in connection with Ichak P.S. Case No.149 of 2012 corresponding to G.R. Case No.3601 of 2012, pending in the Court of learned Chief Judicial Magistrate, Hazaribagh.
Let this order be communicated through FAX at the cost of petitioner.
(D. N. Upadhyay, J.) NKC IN THE HIGH COURT OF JHARKHAND AT RANCHI B.A. No.4785 of 2013
1. Md. Salim
2. Azad Ansari .......... Petitioners Versus The State of Jharkhand ...... Opposite Party CORAM: HON'BLE MR. JUSTICE D.N. UPADHYAY For the Petitioners : Mr. Awanish Shankar, Advocate For the State : A.P.P. 02/20.05.2013 Heard learned counsel for the parties.
It appears from the written report that the informant, who happens to be a constable of the Home Guard, posted at Chordaha Check Post G.T. Road, had stopped the truck No.BR IG7737 and truck No.NL 01K5836. The drivers of the aforesaid truck accelerated the vehicle and broken the barrier. They stopped their trucks, got down and caused assault to the informant and his companion by means of lathi.
It is submitted that petitioners are in jail custody since about three months. The allegation of causing assault is against the drivers of the aforesaid truck who were not apprehended. The petitioners are cleaners and labourers of the aforesaid trucks.
Learned counsel appearing for the State opposed the prayer for bail. Considering the facts and circumstances as well as period of detention of the petitioners in custody, they 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 the Court of learned S.D.J.M., Hazaribagh in connection with Chouparan P.S. Case No.36 of 2013 corresponding to G.R. Case No.616 of 2013.
(D. N. Upadhyay, J.)
NKC
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 4773 of 2013
Shakir Imam Khan ...... Petitioner
Versus
The State of Jharkhand ...... Opposite Party
CORAM: HON'BLE MR. JUSTICE D.N. UPADHYAY For the Petitioners : Mr. Jitendra Nath, Advocate For the State : A.P.P. 02/20.05.2013 Heard learned counsel for the parties.
It appears from the written report that the informant, who happens to be a constable of the Home Guard, posted at Chordaha Check Post G.T. Road, had stopped the truck No.BR IG7737 and truck No.NL 01K5836. The drivers of the aforesaid trucks accelerated the vehicle and broken the barrier. They stopped their trucks, got down and caused assault to the informant and his companion by means of lathi.
It is submitted that petitioner is in jail custody since about three months. The allegation of causing assault is against the drivers of the aforesaid truck who were not apprehended. The petitioner is cleaner of the aforesaid truck.
Learned counsel appearing for the State opposed the prayer for bail. Considering the facts and circumstances as well as period of detention of the petitioner in custody, he 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 the Court of Shri Abdul Naseer, learned Judicial Magistrate 1st Class, Hazaribagh in connection with Chouparan P.S. Case No.36 of 2013 corresponding to G.R. Case No.616 of 2013.
(D. N. Upadhyay, J.)
NKC
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 4775 of 2013
Nirmal Mahto ...... Petitioner
Versus
The State of Jharkhand ...... Opposite Party
CORAM: HON'BLE MR. JUSTICE D.N. UPADHYAY For the Petitioner : Mr. Sujay Dayal, Advocate For the State : A.P.P. 02/20.05.2013 Heard learned counsel for the parties.
Petitioner is accused in connection with S.T. No.908 of 2012 arising out of Chutia P.S. Case No.175 of 2012 corresponding to G.R. Case No.4361 of 2012, pending in the Court of Smt. Seema Sinha, learned Additional Judicial CommissionerIII, Ranchi.
There is allegation in the written report that the petitioner, with minor girls to whom he had been taking to Delhi, was apprehended at Ranchi Railway Station. It is disclosed that the girls were being taken to Delhi on some pretext or the other and it is a case of human trafficking.
It is submitted that two of the victim girl Kalawati and Sneha Kumari have been examined and they have not supported the prosecution case. So far Shobha Kumari is concerned, she is niece of the petitioner.
Learned counsel appearing for the State opposed the prayer for bail. Since the trial is going on, the evidence recorded during trial will be considered by the trial Court itself.
Considering all these aspects and the allegations, I do not feel inclined to release the petitioner on bail. Accordingly, the prayer for bail made on behalf of above named petitioner stands rejected. However, the trial Court is directed to expedite the trial and conclude the same preferably within six months from today by taking all coercive steps to secure the attendance of of remaining witnesses and if needed, shorter dates may be given so that witnesses may be examined and the trial may be concluded at the earliest.
(D. N. Upadhyay, J.) NKC IN THE HIGH COURT OF JHARKHAND AT RANCHI B.A. No. 4778 of 2013
1. Santosh Bishwakarma @ Santosh Kumar Vishwakarma
2. Ashok Bishwakarma @ Ashok Kumar Vishwakarma ...... Petitioners Versus The State of Jharkhand ...... Opposite Party CORAM: HON'BLE MR. JUSTICE D.N. UPADHYAY For the Petitioners : Mr. Kaushal Kishor Mishra, Advocate For the State : A.P.P. 02 /20.05.2013 Heard learned counsel for the parties.
It appears from the written report that accused Jainandan Mistry was quarelling with his neighbour. When the informant intervened to pacify, he was assaulted by Jainandan Mistry by means of stone and he also tried to snatch his revolvers. Somehow, he has been saved with the help of coconstable Gopal Yadav.
It is submitted that allegation of causing assault is against Jainandan Mistry who is not petitioner. It appears that these petitioners have been implicated only because they were present at the place of occurrence.
Learned counsel appearing for the State opposed the prayer for bail. Considering the facts and circumstances, above named petitioners 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 the Court of learned Chief Judicial Magistrate, Jamtara in connection with Jamtara (Mihijam) P.S. Case No.108 of 2013 corresponding to G.R. Case No.312 of 2013.
(D. N. Upadhyay, J.) NKC