Jharkhand High Court
Mahesh @ Maheshwar Manjhi vs The State Of Jharkhand on 3 February, 2020
Author: Amitav K. Gupta
Bench: Amitav K. Gupta, Rajesh Kumar
IN THE HIGH COURT OF JHARKHAND AT RANCHI
I.A. No. 10670 of 2019
In
Cr. Appeal (D.B.)No. 1084 of 2019
Mahesh @ Maheshwar Manjhi ...... Appellant
Versus
The State of Jharkhand
....... Respondent
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CORAM: HON'BLE MR. JUSTICE AMITAV K. GUPTA HON'BLE MR. JUSTICE RAJESH KUMAR
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For the Appellant :Mr. Sourav Kumar, Advocate For the State :APP
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04/Dated:03.02.2020 I.A. No. 10670 of 2019
1. This interlocutory application has been filed under Section 5 of the Limitation Act for condoning the delay of 9 days in preferring the present appeal.
2. Learned APP has not raised any serious objection.
3. Heard. In view of the reasons assigned in para 4 of the supporting affidavit, sufficient cause and reasonable explanation is made out, accordingly, the delay is condoned and I.A. No. 10670 of 2019 stands allowed.
(AMITAV K. GUPTA, J.) (RAJESH KUMAR, J.) Tarun /-
IN THE HIGH COURT OF JHARKHAND AT RANCHI I.A. No. 11188 of 2019 In Cr. Appeal (D.B.)No. 850 of 2019 Bardi Gope ...... Appellant Versus The State of Jharkhand ....... Respondent
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CORAM: HON'BLE MR. JUSTICE AMITAV K. GUPTA HON'BLE MR. JUSTICE RAJESH KUMAR
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For the Appellant :Mr. Vikesh Kumar, Advocate For the State :APP
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05/Dated:03.02.2020 I.A. No. 11188 of 2019
1. This interlocutory application has been filed under Section 5 of the Limitation Act for condoning the delay of 197 days in preferring the present appeal.
2. Learned APP has not raised any serious objection.
3. Heard. In view of the reasons assigned in para 3 of the supporting affidavit, sufficient cause and reasonable explanation is made out, accordingly, the delay is condoned and I.A. No. 11188 of 2019 stands allowed. Cr. Appeal (D.B.)No. 850 of 2019
1. This appeal shall be heard.
2. Admit.
3. Call for lower court record.
4. Prayer for bail shall be considered after receipt of lower court record.
(AMITAV K. GUPTA, J.) (RAJESH KUMAR, J.) Tarun /-
IN THE HIGH COURT OF JHARKHAND AT RANCHI I.A. No. 180 of 2020 In Cr. Appeal (D.B.)No. 848 of 2019 Sandeep Munda ...... Appellant Versus The State of Jharkhand ....... Respondent
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CORAM: HON'BLE MR. JUSTICE AMITAV K. GUPTA HON'BLE MR. JUSTICE RAJESH KUMAR
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For the Appellant :Mr. P.K. Rana, Advocate For the State :APP
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04/Dated:03.02.2020 I.A. No. 180 of 2020
1. This interlocutory application has been filed under Section 5 of the Limitation Act for condoning the delay of 258 days in preferring the present appeal.
2. Learned APP has not raised any serious objection.
3. Heard. In view of the reasons assigned in paras 5 & 6 of the supporting affidavit, sufficient cause and reasonable explanation is made out, accordingly, the delay is condoned and I.A. No. 180 of 2020 stands allowed. Cr. Appeal (D.B.)No. 848 of 2019
1. This appeal shall be heard.
2. Admit.
3. Call for lower court record.
4. Prayer for bail shall be considered after receipt of lower court record.
(AMITAV K. GUPTA, J.) (RAJESH KUMAR, J.) Tarun /-
IN THE HIGH COURT OF JHARKHAND AT RANCHI Cr. Appeal (D.B.)No. 988 of 2019 Sikandar Jamuda ...... Appellant Versus The State of Jharkhand ....... Respondent
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CORAM: HON'BLE MR. JUSTICE AMITAV K. GUPTA HON'BLE MR. JUSTICE RAJESH KUMAR
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For the Appellant :Ms. Pinki Kumari, Advocate For the State :APP
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05/Dated:03.02.2020
1. Learned counsel for the appellant has submitted that limitation application has been filed.
2. It transpires that the limitation application is not on record.
3. Office to check and verify and put up the instant appeal along with the limitation application, if any.
(AMITAV K. GUPTA, J.) (RAJESH KUMAR, J.) Tarun /-
IN THE HIGH COURT OF JHARKHAND AT RANCHI Cr. Appeal (D.B.)No. 960 of 2019 Sunil Ram @ Pauwa and Anr.
...... Appellants
Versus
The State of Jharkhand .... Respondent
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CORAM: HON'BLE MR. JUSTICE AMITAV K. GUPTA HON'BLE MR. JUSTICE RAJESH KUMAR
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For the Appellants :Mr. V. Gopal, Advocate
For the State :APP
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06/Dated:03.02.2020
1. Two weeks time as prayed for, is granted for removing the defects, as pointed out by the office, failing which the appellants shall deposit Rs.1000/- (one thousand) with the Member Secretary, JHALSA, Nyaya Sadan, Doranda, Ranchi.
(AMITAV K. GUPTA, J.) (RAJESH KUMAR, J.) Tarun /-
IN THE HIGH COURT OF JHARKHAND AT RANCHI Cr. Appeal (D.B.)No. 941 of 2019 Madan Munda ...... Appellant Versus The State of Jharkhand .... Respondent
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CORAM: HON'BLE MR. JUSTICE AMITAV K. GUPTA HON'BLE MR. JUSTICE RAJESH KUMAR
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For the Appellant :Mr. R.K. Gupta, Advocate
For the State :APP
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05/Dated:03.02.2020
1. Four weeks time as prayed for, is granted for removing the defects, as pointed out by the office, failing which the appellant shall deposit Rs.1000/- (one thousand) with the Member Secretary, JHALSA, Nyaya Sadan, Doranda, Ranchi.
(AMITAV K. GUPTA, J.) (RAJESH KUMAR, J.) Tarun /-
IN THE HIGH COURT OF JHARKHAND AT RANCHI Cr. Appeal (D.B.)No. 1161 of 2019 Tota Devgam @ Ors.
...... Appellants
Versus
The State of Jharkhand .... Respondent
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CORAM: HON'BLE MR. JUSTICE AMITAV K. GUPTA HON'BLE MR. JUSTICE RAJESH KUMAR
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For the Appellants :Mr. Kumar Vaibhav, Advocate
For the State :None
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05/Dated:03.02.2020
1. In view of the reasons assigned in the supplementary affidavit sufficient cause for delay in filing the limitation application is made out accordingly, I.A. No. 503 of 2020 stands allowed.
(AMITAV K. GUPTA, J.) (RAJESH KUMAR, J.) Tarun /-
IN THE HIGH COURT OF JHARKHAND AT RANCHI Cr. Appeal (D.B.)No. 492 of 2019 Bandhana Pahan ...... Appellant Versus The State of Jharkhand ....... Respondent
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CORAM: HON'BLE MR. JUSTICE AMITAV K. GUPTA HON'BLE MR. JUSTICE RAJESH KUMAR
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For the Appellant :Mr. R.R. Tiwary, Advocate For the State :APP
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05/Dated:03.02.2020
1. Learned counsel for the appellant seeks permission for removing the surviving defects, as pointed out by the office.
2. Permission accorded.
3. Office to check and verify and list the case thereafter.
(AMITAV K. GUPTA, J.) (RAJESH KUMAR, J.) Tarun /-
IN THE HIGH COURT OF JHARKHAND AT RANCHI I.A. No. 11984 of 2019 In Cr. Appeal (D.B.)No. 1264 of 2019 Pokhanlal Hansda ...... Appellant Versus The State of Jharkhand ....... Respondent
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CORAM: HON'BLE MR. JUSTICE AMITAV K. GUPTA HON'BLE MR. JUSTICE RAJESH KUMAR
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For the Appellant :Mr. A.K. Geasen, Advocate For the State :APP
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03/Dated:03.02.2020 I.A. No. 11984 of 2019
1. This interlocutory application has been filed under Section 5 of the Limitation Act for condoning the delay of 46 days in preferring the present appeal.
2. Learned APP has not raised any serious objection.
3. Heard. In view of the reasons assigned in paras 4 & 5 of the supporting affidavit, sufficient cause and reasonable explanation is made out, accordingly, the delay is condoned and I.A. No. 11984 of 2019 stands allowed. Cr. Appeal (D.B.)No. 1264 of 2019
1. This appeal shall be heard.
2. Admit.
3. Call for lower court record.
4. Prayer for bail shall be considered after receipt of lower court record.
(AMITAV K. GUPTA, J.) (RAJESH KUMAR, J.) Tarun /-
IN THE HIGH COURT OF JHARKHAND AT RANCHI I.A. No. 167 of 2020 In Cr. Appeal (D.B.)No. 04 of 2020 Juliyas Bhengra ...... Appellant Versus The State of Jharkhand ....... Respondent
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CORAM: HON'BLE MR. JUSTICE AMITAV K. GUPTA HON'BLE MR. JUSTICE RAJESH KUMAR
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For the Appellant :Mr. Sanjay Kumar, Advocate For the State :APP
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02/Dated:03.02.2020 I.A. No. 167 of 2020
1. This interlocutory application has been filed under Section 5 of the Limitation Act for condoning the delay of 38 days in preferring the present appeal.
2. Learned APP has not raised any serious objection.
3. Heard. In view of the reasons assigned in paras 4 to 6 of the supporting affidavit, sufficient cause and reasonable explanation is made out, accordingly, the delay is condoned and I.A. No. 167 of 2020 stands allowed.
Cr. Appeal (D.B.)No. 04 of 2020
1. This appeal shall be heard.
2. Admit.
3. Call for lower court record.
4. Prayer for bail shall be considered after receipt of lower court record.
(AMITAV K. GUPTA, J.) (RAJESH KUMAR, J.) Tarun /-
IN THE HIGH COURT OF JHARKHAND AT RANCHI I.A. No. 170 of 2020 In Cr. Appeal (D.B.)No. 05 of 2020 Johnson Nag ...... Appellant Versus The State of Jharkhand ....... Respondent
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CORAM: HON'BLE MR. JUSTICE AMITAV K. GUPTA HON'BLE MR. JUSTICE RAJESH KUMAR
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For the Appellant :Mr. M.M. Sinha, Advocate For the State :APP
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03/Dated:03.02.2020
1. The surviving defects as pointed out by the office, is ignored, for the time being.
I.A. No. 170 of 20201. This interlocutory application has been filed under Section 5 of the Limitation Act for condoning the delay of 133 days in preferring the present appeal.
2. Learned APP has not raised any serious objection.
3. Heard. In view of the reasons assigned in paras 4 & 5 of the supporting affidavit, sufficient cause and reasonable explanation is made out, accordingly, the delay is condoned and I.A. No. 170 of 2020 stands allowed.
Cr. Appeal (D.B.)No. 05 of 2020
1. This appeal shall be heard.
2. Admit.
3. Call for lower court record.
4. Prayer for bail shall be considered after receipt of lower court record.
(AMITAV K. GUPTA, J.) (RAJESH KUMAR, J.) Tarun /-
IN THE HIGH COURT OF JHARKHAND AT RANCHI I.A. No. 8851 of 2019 In Cr. Appeal (D.B.)No. 558 of 2019 Munesh Ganjhu ...... Appellant Versus The Union of India through NIA New Delhi ....... Respondent
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CORAM: HON'BLE MR. JUSTICE AMITAV K. GUPTA HON'BLE MR. JUSTICE RAJESH KUMAR
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For the Appellant :Mr. Avishek Prasad, Advocate
For the State :APP
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07/Dated:03.02.2020
I.A. No. 8851 of 2019
1. This interlocutory application has been filed under Section 21(5) of the N.I.A for condoning the delay of 26 days in preferring the present appeal.
2. Learned APP has not raised any serious objection.
3. Heard. In view of the reasons assigned in paras 4 to 8 of the supporting affidavit, sufficient cause and reasonable explanation is made out, accordingly, the delay is condoned and I.A. No. 8851 of 2019 stands allowed.
Cr. Appeal (D.B.)No. 558 of 2019
1. Office to list this case under appropriate heading.
(AMITAV K. GUPTA, J.) (RAJESH KUMAR, J.) Tarun /-
IN THE HIGH COURT OF JHARKHAND AT RANCHI Cr. Appeal (D.B.)No. 537 of 2019 Umer Ansari @ Md. Umair Ansari ...... Appellant Versus The State of Jharkhand ....... Respondent
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CORAM: HON'BLE MR. JUSTICE AMITAV K. GUPTA HON'BLE MR. JUSTICE RAJESH KUMAR
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For the Appellant :None For the State :
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06/Dated:03.02.2020
1. On repeated calls, none appears.
2. Office to list this case after two weeks.
(AMITAV K. GUPTA, J.) (RAJESH KUMAR, J.) Tarun /-
IN THE HIGH COURT OF JHARKHAND AT RANCHI I.A. No. 4470 of 2019 In Cr. Appeal (D.B.)No. 448 of 2019 Shore Singh Bodra @ Sor Singh Bodra ...... Appellant Versus The State of Jharkhand ....... Respondent
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CORAM: HON'BLE MR. JUSTICE AMITAV K. GUPTA HON'BLE MR. JUSTICE RAJESH KUMAR
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For the Appellant :Mr. B.K. Rajak, Advocate For the State :APP
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06/Dated:03.02.2020 I.A. No. 4470 of 2019
1. This interlocutory application has been filed under Section 5 of the Limitation Act for condoning the delay of 75 days in preferring the present appeal.
2. Learned APP has not raised any serious objection.
3. Heard. In view of the reasons assigned in paras 3, 4, 5 & 6 of the supporting affidavit, sufficient cause and reasonable explanation is made out, accordingly, the delay is condoned and I.A. No. 4470 of 2019 stands allowed.
Cr. Appeal (D.B.)No. 448 of 2019
1. This appeal shall be heard.
2. Admit.
3. Call for lower court record.
4. Prayer for bail shall be considered after receipt of lower court record.
(AMITAV K. GUPTA, J.) (RAJESH KUMAR, J.) Tarun /-
IN THE HIGH COURT OF JHARKHAND AT RANCHI I.A. No. 212 of 2020 In Cr. Appeal (D.B.)No. 1179 of 2019 Md. Rizwan Alam ...... Appellant Versus The State of Jharkhand ....... Respondent
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CORAM: HON'BLE MR. JUSTICE AMITAV K. GUPTA HON'BLE MR. JUSTICE RAJESH KUMAR
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For the Appellant :Mr. Hadish Ansari, Advocate For the State :APP
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04/Dated:03.02.2020 I.A. No. 212 of 2020
1. This interlocutory application has been filed under Section 5 of the Limitation Act for condoning the delay of 146 days in preferring the present appeal.
2. Learned APP has not raised any serious objection.
3. Heard. In view of the reasons assigned in para 4 of the supporting affidavit, sufficient cause and reasonable explanation is made out, accordingly, the delay is condoned and I.A. No. 212 of 2020 stands allowed.
(AMITAV K. GUPTA, J.) (RAJESH KUMAR, J.) Tarun /-
IN THE HIGH COURT OF JHARKHAND AT RANCHI Cr. Appeal (D.B.)No. 1117 of 2019 Akash Kumar Verma ...... Appellant Versus The State of Jharkhand ....... Respondent
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CORAM: HON'BLE MR. JUSTICE AMITAV K. GUPTA HON'BLE MR. JUSTICE RAJESH KUMAR
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For the Appellant :Mr. Vikash Pandey, Advocate For the State :APP
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04/Dated:03.02.2020
1. Learned counsel for the appellant prays for two weeks time for filing supplementary affidavit mentioning the ground and reasons for the delay.
2. Heard. Permission accorded.
(AMITAV K. GUPTA, J.) (RAJESH KUMAR, J.) Tarun /-
IN THE HIGH COURT OF JHARKHAND AT RANCHI I.A. No. 11073 of 2019 In Cr. Appeal (D.B.)No. 1156 of 2019 Nadiya Chandra Nayak @ Lorhiya ...... Appellant Versus The State of Jharkhand ....... Respondent
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CORAM: HON'BLE MR. JUSTICE AMITAV K. GUPTA HON'BLE MR. JUSTICE RAJESH KUMAR
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For the Appellant :Mr. Yogesh Modi, Advocate For the State :APP
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04/Dated:03.02.2020 I.A. No. 11073 of 2019
1. This interlocutory application has been filed under Section 5 of the Limitation Act for condoning the delay of 3847 days in preferring the present appeal.
2. Learned APP has not raised any serious objection.
3. Heard. In view of the reasons assigned in paras 3, 4 & 5 of the supporting affidavit, sufficient cause and reasonable explanation is made out, accordingly, the delay is condoned and I.A. No. 11073 of 2019 stands allowed.
Cr. Appeal (D.B.)No. 1156 of 2019
1. This appeal shall be heard.
2. Admit.
3. Call for lower court record.
4. Prayer for bail shall be considered after receipt of lower court record.
(AMITAV K. GUPTA, J.) (RAJESH KUMAR, J.) Tarun /-
IN THE HIGH COURT OF JHARKHAND AT RANCHI I.A. No. 564 of 2020 In Cr. Appeal (D.B.)No. 1160 of 2019 Manoj Marandi and Ors.
...... Appellants
Versus
The State of Jharkhand
....... Respondent
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CORAM: HON'BLE MR. JUSTICE AMITAV K. GUPTA
HON'BLE MR. JUSTICE RAJESH KUMAR
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For the Appellant :Ms. Rajlakshmi Mishra, Advocate For the State :APP
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05/Dated:03.02.2020 I.A. No. 564 of 2020
1. This interlocutory application has been filed under Section 5 of the Limitation Act for condoning the delay of 2 days in preferring the present appeal.
2. Learned APP has not raised any serious objection.
3. Heard. In view of the reasons assigned in paras 2 & 3 of the supporting affidavit, sufficient cause and reasonable explanation is made out, accordingly, the delay is condoned and I.A. No. 564 of 2020 stands allowed.
Cr. Appeal (D.B.)No. 1160 of 2019
1. This appeal shall be heard.
2. Admit.
3. Call for lower court record.
4. Prayer for bail shall be considered after receipt of lower court record.
(AMITAV K. GUPTA, J.) (RAJESH KUMAR, J.) Tarun /-
IN THE HIGH COURT OF JHARKHAND AT RANCHI I.A. No. 11135 of 2019 In Cr. Appeal (D.B.)No. 1103 of 2019 Ravi Munda ...... Appellant Versus The State of Jharkhand ....... Respondent
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CORAM: HON'BLE MR. JUSTICE AMITAV K. GUPTA HON'BLE MR. JUSTICE RAJESH KUMAR
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For the Appellant :Mr. Ramit Satender, Advocate For the State :APP
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04/Dated:03.02.2020 I.A. No. 11135 of 2019
1. This interlocutory application has been filed under Section 5 of the Limitation Act for condoning the delay of 55 days in preferring the present appeal.
2. Learned APP has not raised any serious objection.
3. Heard. In view of the reasons assigned in paras 5, 6, 7, & 8 of the supporting affidavit, sufficient cause and reasonable explanation is made out, accordingly, the delay is condoned and I.A. No. 11135 of 2019 stands allowed.
Cr. Appeal (D.B.)No. 1103 of 2019
1. This appeal shall be heard.
2. Admit.
3. Call for lower court record.
4. Prayer for bail shall be considered after receipt of lower court record.
(AMITAV K. GUPTA, J.) (RAJESH KUMAR, J.) Tarun /-
IN THE HIGH COURT OF JHARKHAND AT RANCHI I.A. No. 10669 of 2019 In Cr. Appeal (D.B.)No. 1099 of 2019 Md. Sajid ...... Appellant Versus The State of Jharkhand ....... Respondent
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CORAM: HON'BLE MR. JUSTICE AMITAV K. GUPTA HON'BLE MR. JUSTICE RAJESH KUMAR
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For the Appellant :Mr. Sourav Kumar, Advocate For the State :APP
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03/Dated:03.02.2020 I.A. No. 10669 of 2019
1. This interlocutory application has been filed under Section 5 of the Limitation Act for condoning the delay of 57 days in preferring the present appeal.
2. Learned APP has not raised any serious objection.
3. Heard. In view of the reasons assigned in para 3 of the supporting affidavit, sufficient cause and reasonable explanation is made out, accordingly, the delay is condoned and I.A. No. 10669 of 2019 stands allowed.
(AMITAV K. GUPTA, J.) (RAJESH KUMAR, J.) Tarun /-
IN THE HIGH COURT OF JHARKHAND AT RANCHI Cr. Appeal (D.B.)No. 1093 of 2019 Sanjay Kumar Rajak ...... Appellant Versus The State of Jharkhand .... Respondent
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CORAM: HON'BLE MR. JUSTICE AMITAV K. GUPTA HON'BLE MR. JUSTICE RAJESH KUMAR
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For the Appellant :Mr. Rakesh Kumar, Advocate
For the State :APP
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05/Dated:03.02.2020
1. Four weeks time as prayed for, is granted for removing the defects, as pointed out by the office, failing which the appellant shall deposit Rs.1000/- (one thousand) with the Member Secretary, JHALSA, Nyaya Sadan, Doranda, Ranchi.
(AMITAV K. GUPTA, J.) (RAJESH KUMAR, J.) Tarun /-
IN THE HIGH COURT OF JHARKHAND AT RANCHI I.A. No. 908 of 2020 In Cr. Appeal (D.B.)No. 72 of 2020 Gola Mundri ...... Appellant Versus The State of Jharkhand ....... Respondent
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CORAM: HON'BLE MR. JUSTICE AMITAV K. GUPTA HON'BLE MR. JUSTICE RAJESH KUMAR
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For the Appellant :Ms. Pinki Kumari, Advocate For the State :APP
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03/Dated:03.02.2020 I.A. No. 908 of 2020
1. This interlocutory application has been filed under Section 5 of the Limitation Act for condoning the delay of 80 days in preferring the present appeal.
2. Learned APP has not raised any serious objection.
3. Heard. In view of the reasons assigned in paras 3 & 4 of the supporting affidavit, sufficient cause and reasonable explanation is made out, accordingly, the delay is condoned and I.A. No. 908 of 2020 stands allowed.
Cr. Appeal (D.B.)No. 72 of 2020
1. This appeal shall be heard.
2. Admit.
3. Call for lower court record.
4. Prayer for bail shall be considered after receipt of lower court record.
(AMITAV K. GUPTA, J.) (RAJESH KUMAR, J.) Tarun /-
IN THE HIGH COURT OF JHARKHAND AT RANCHI I.A. No. 735 of 2020 In Cr. Appeal (D.B.)No. 59 of 2020 Sanjay Oraon ...... Appellant Versus The State of Jharkhand ....... Respondent
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CORAM: HON'BLE MR. JUSTICE AMITAV K. GUPTA HON'BLE MR. JUSTICE RAJESH KUMAR
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For the Appellant :Mr. A. K. Sah, Advocate For the State :APP
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03/Dated:03.02.2020 I.A. No. 735 of 2020
1. This interlocutory application has been filed under Section 5 of the Limitation Act for condoning the delay of 7 days in preferring the present appeal.
2. Learned APP has not raised any serious objection.
3. Heard. In view of the reasons assigned in para 7 of the supporting affidavit, sufficient cause and reasonable explanation is made out, accordingly, the delay is condoned and I.A. No. 735 of 2020 stands allowed.
(AMITAV K. GUPTA, J.) (RAJESH KUMAR, J.) Tarun /-
IN THE HIGH COURT OF JHARKHAND AT RANCHI Cr. Appeal (D.B.)No. 792 of 2019 Joseph Kandulna ...... Appellant Versus The State of Jharkhand ....... Respondent
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CORAM: HON'BLE MR. JUSTICE AMITAV K. GUPTA HON'BLE MR. JUSTICE RAJESH KUMAR
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For the Appellant :Mr. Rajesh Kumar, Advocate For the State :APP
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05/Dated:03.02.2020
1. This appeal shall be heard.
2. Admit.
3. Call for the lower court record.
4. Prayer for bail shall be considered after receipt of lower court record.
(AMITAV K. GUPTA, J.) (RAJESH KUMAR, J.) Tarun /-
IN THE HIGH COURT OF JHARKHAND AT RANCHI Cr. Appeal (D.B.)No. 1227 of 2019 Nathuni Singh @ Chhotu ...... Appellant Versus The State of Jharkhand ....... Respondent
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CORAM: HON'BLE MR. JUSTICE AMITAV K. GUPTA HON'BLE MR. JUSTICE RAJESH KUMAR
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For the Appellant :Mr. Randhir Kumar, Advocate For the State :APP
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02/Dated:03.02.2020
1. This appeal shall be heard.
2. Admit.
3. Call for the lower court record.
4. Prayer for bail shall be considered after receipt of lower court record.
(AMITAV K. GUPTA, J.) (RAJESH KUMAR, J.) Tarun /-
IN THE HIGH COURT OF JHARKHAND AT RANCHI Cr. Appeal (D.B.)No. 1192 of 2019 Akloo Ganjhu ...... Appellant Versus The State of Jharkhand ....... Respondent
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CORAM: HON'BLE MR. JUSTICE AMITAV K. GUPTA HON'BLE MR. JUSTICE RAJESH KUMAR
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For the Appellant :Mr. Ashok Kumar, Advocate For the State :APP
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02/Dated:03.02.2020
1. This appeal shall be heard.
2. Admit.
3. Call for the lower court record.
4. Prayer for bail shall be considered after receipt of lower court record.
(AMITAV K. GUPTA, J.) (RAJESH KUMAR, J.) Tarun /-
IN THE HIGH COURT OF JHARKHAND AT RANCHI Cr. Appeal (D.B.)No. 1121 of 2019 Asgar Ansari ...... Appellant Versus The State of Jharkhand ....... Respondent
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CORAM: HON'BLE MR. JUSTICE AMITAV K. GUPTA HON'BLE MR. JUSTICE RAJESH KUMAR
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For the Appellant :Mr. L.K. Singh, Advocate For the State :APP
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04/Dated:03.02.2020
1. This appeal shall be heard.
2. Admit.
3. Call for the lower court record.
(AMITAV K. GUPTA, J.) (RAJESH KUMAR, J.) Tarun /-
IN THE HIGH COURT OF JHARKHAND AT RANCHI I.A. No. 11924 of 2019 In Cr. Appeal (D.B.)No. 1228 of 2019 Mahanayak @ Manoj @ Dulu Deogam @ Mahanayak Deogam ...... Appellant Versus The State of Jharkhand ....... Respondent
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CORAM: HON'BLE MR. JUSTICE AMITAV K. GUPTA HON'BLE MR. JUSTICE RAJESH KUMAR
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For the Appellant :Mr. Birat Kumar, Advocate
For the State :APP
---------
04/Dated:03.02.2020
I.A. No. 11924 of 2019
1. This interlocutory application has been filed under Section 5 of the Limitation Act for condoning the delay of 479 days in preferring the present appeal.
2. Learned APP has not raised any serious objection.
3. Heard. In view of the reasons assigned in paras 5 & 6 of the supporting affidavit, sufficient cause and reasonable explanation is made out, accordingly, the delay is condoned and I.A. No. 11924 of 2019 stands allowed.
Cr. Appeal (D.B.)No. 1228 of 2019
1. This appeal shall be heard.
2. Admit.
3. Call for lower court record.
4. Prayer for bail shall be considered after receipt of lower court record.
(AMITAV K. GUPTA, J.) (RAJESH KUMAR, J.) Tarun /-
IN THE HIGH COURT OF JHARKHAND AT RANCHI I.A. No. 11840 of 2019 In Cr. Appeal (D.B.)No. 1204 of 2019 Sachin Ganjhu ...... Appellant Versus The State of Jharkhand ....... Respondent
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CORAM: HON'BLE MR. JUSTICE AMITAV K. GUPTA HON'BLE MR. JUSTICE RAJESH KUMAR
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For the Appellant :Md. R. Ansari, Advocate For the State :APP
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04/Dated:03.02.2020 I.A. No. 11840 of 2019
1. This interlocutory application has been filed under Section 5 of the Limitation Act for condoning the delay of 24 days in preferring the present appeal.
2. Learned APP has not raised any serious objection.
3. Heard. In view of the reasons assigned in para 6 of the supporting affidavit, sufficient cause and reasonable explanation is made out, accordingly, the delay is condoned and I.A. No. 11840 of 2019 stands allowed.
(AMITAV K. GUPTA, J.) (RAJESH KUMAR, J.) Tarun /-
IN THE HIGH COURT OF JHARKHAND AT RANCHI I.A. No. 11839 of 2019 In Cr. Appeal (D.B.)No. 1200 of 2019 Naresh Ganjhu @ Sudeep Ganjhu ...... Appellant Versus The State of Jharkhand ....... Respondent
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CORAM: HON'BLE MR. JUSTICE AMITAV K. GUPTA HON'BLE MR. JUSTICE RAJESH KUMAR
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For the Appellant :Md. R. Ansari, Advocate For the State :APP
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03/Dated:03.02.2020 I.A. No. 11839 of 2019
1. This interlocutory application has been filed under Section 5 of the Limitation Act for condoning the delay of 29 days in preferring the present appeal.
2. Learned APP has not raised any serious objection.
3. Heard. In view of the reasons assigned in para 6 of the supporting affidavit, sufficient cause and reasonable explanation is made out, accordingly, the delay is condoned and I.A. No. 11839 of 2019 stands allowed.
(AMITAV K. GUPTA, J.) (RAJESH KUMAR, J.) Tarun /-
IN THE HIGH COURT OF JHARKHAND AT RANCHI I.A. No. 11840 of 2019 In Cr. Appeal (D.B.)No. 1204 of 2019 Sachin Ganjhu ...... Appellant Versus The State of Jharkhand ....... Respondent
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CORAM: HON'BLE MR. JUSTICE AMITAV K. GUPTA HON'BLE MR. JUSTICE RAJESH KUMAR
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For the Appellant :Md. R. Ansari, Advocate For the State :APP
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04/Dated:03.02.2020 I.A. No. 11840 of 2019
1. This interlocutory application has been filed under Section 5 of the Limitation Act for condoning the delay of 24 days in preferring the present appeal.
2. Learned APP has not raised any serious objection.
3. Heard. In view of the reasons assigned in paras 6 to 9 of the supporting affidavit, sufficient cause and reasonable explanation is made out, accordingly, the delay is condoned and I.A. No. 11840 of 2019 stands allowed.
(AMITAV K. GUPTA, J.) (RAJESH KUMAR, J.) Tarun /-
IN THE HIGH COURT OF JHARKHAND AT RANCHI I.A. No. 9477 of 2019 In Cr. Appeal (D.B.)No. 53 of 2019 Patna Gope @ Birang Gope & Ors. ...... Appellants Versus The State of Jharkhand ....... Respondent
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CORAM: HON'BLE MR. JUSTICE AMITAV K. GUPTA HON'BLE MR. JUSTICE RAJESH KUMAR
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For the Appellant :Mrs. Mahua Palit, Advocate
For the State :APP
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05/Dated:03.02.2020
I.A. No. 9477 of 2019
1. This interlocutory application has been filed under Section 5 of the Limitation Act for condoning the delay of 36 days in preferring the present appeal.
2. Learned APP has not raised any serious objection.
3. Heard. In view of the reasons assigned in para 5 of the supporting affidavit, sufficient cause and reasonable explanation is made out, accordingly, the delay is condoned and I.A. No. 9477 of 2019 stands allowed.
Cr. Appeal (D.B.)No. 53 of 2019
1. This appeal shall be heard.
2. Admit.
3. Call for lower court record.
4. Prayer for bail shall be considered after receipt of lower court record.
(AMITAV K. GUPTA, J.) (RAJESH KUMAR, J.) Tarun /-
IN THE HIGH COURT OF JHARKHAND AT RANCHI Cr. Appeal (D.B.)No. 340 of 2019 Surendra Kumar @ Titu ...... Appellant Versus The State of Jharkhand .... Respondent
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CORAM: HON'BLE MR. JUSTICE AMITAV K. GUPTA HON'BLE MR. JUSTICE RAJESH KUMAR
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For the Appellant :Mr. Anjani Kr. Singh, Advocate
For the State :APP
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06/Dated:03.02.2020
1. Two weeks time as prayed for, is granted for removing the defects, as pointed out by the office, failing which the appellant shall deposit Rs.1000/- (one thousand) with the Member Secretary, JHALSA, Nyaya Sadan, Doranda, Ranchi.
(AMITAV K. GUPTA, J.) (RAJESH KUMAR, J.) Tarun /-
IN THE HIGH COURT OF JHARKHAND AT RANCHI I.A. No. 213 of 2020 In Cr. Appeal (D.B.)No. 1182 of 2019 Xavier Topno ...... Appellant Versus The State of Jharkhand ....... Respondent
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CORAM: HON'BLE MR. JUSTICE AMITAV K. GUPTA HON'BLE MR. JUSTICE RAJESH KUMAR
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For the Appellant :Mr. Sourav Kumar, Advocate For the State :APP
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04/Dated:03.02.2020 I.A. No. 213 of 2020
1. This interlocutory application has been filed under Section 5 of the Limitation Act for condoning the delay of 2 days in preferring the present appeal.
2. Learned APP has not raised any serious objection.
3. Heard. In view of the reasons assigned in para 5 of the supporting affidavit, sufficient cause and reasonable explanation is made out, accordingly, the delay is condoned and I.A. No. 213 of 2020 stands allowed.
(AMITAV K. GUPTA, J.) (RAJESH KUMAR, J.) Tarun /-
IN THE HIGH COURT OF JHARKHAND AT RANCHI I.A. No. 11662 of 2019 In Cr. Appeal (D.B.)No. 802 of 2019 Jyotilal Mahto and Anr. ...... Appellants Versus The State of Jharkhand ....... Respondent
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CORAM: HON'BLE MR. JUSTICE AMITAV K. GUPTA HON'BLE MR. JUSTICE RAJESH KUMAR
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For the Appellant :Mr. Ganesh Ram, Advocate For the State :APP
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05/Dated:03.02.2020 I.A. No. 11662 of 2019
1. This interlocutory application has been filed under Section 5 of the Limitation Act for condoning the delay of 35 days in preferring the present appeal.
2. Learned APP has not raised any serious objection.
3. Heard. In view of the reasons assigned in paras 4 to 7 of the supporting affidavit, sufficient cause and reasonable explanation is made out, accordingly, the delay is condoned and I.A. No. 11662 of 2019 stands allowed. Cr. Appeal (D.B.)No. 802 of 2019
1. The appeal shall be heard.
2. Admit.
3. Learned counsel has submitted that lower court records have been received in Cr. Appeal (DB) No.624 of 2019 & Cr. Appeal (DB) No.618 of 2019 which have been preferred against the common judgment and prays that the present appeal may be heard alongwith the aforesaid appeals.
4. Office to put up the instant appeal alongwith Cr. Appeal (DB) Nos.624 of 2019 & Cr. Appeal (DB) No.618 of 2019 and list the cases under appropriate heading.
(AMITAV K. GUPTA, J.) (RAJESH KUMAR, J.) Tarun /-
IN THE HIGH COURT OF JHARKHAND AT RANCHI I.A. No. 7993 of 2019 In Cr. Appeal (D.B.)No. 841 of 2019 Bhavesh Yadav ...... Appellant Versus The State of Jharkhand ....... Respondent
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CORAM: HON'BLE MR. JUSTICE AMITAV K. GUPTA HON'BLE MR. JUSTICE RAJESH KUMAR
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For the Appellant :Mr. M.K. Sah, Advocate For the State :APP
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05/Dated:03.02.2020 I.A. No. 7993 of 2019
1. This interlocutory application has been filed under Section 5 of the Limitation Act for condoning the delay of 68 days in preferring the present appeal.
2. Learned APP has not raised any serious objection.
3. Heard. In view of the reasons assigned in para 4 of the supporting affidavit, sufficient cause and reasonable explanation is made out, accordingly, the delay is condoned and I.A. No. 7993 of 2019 stands allowed. Cr. Appeal (D.B.)No. 841 of 2019
1. The appeal shall be heard.
2. Admit.
3. Learned counsel has submitted that lower court record has been received in Cr. Appeal (DB) No.373 of 2019 which has been preferred against the common judgment and prays that the present appeal may be heard alongwith the aforesaid appeal.
4. Office to put up the instant appeal alongwith Cr. Appeal (DB) No.373 of 2019 and list the cases under appropriate heading.
(AMITAV K. GUPTA, J.) (RAJESH KUMAR, J.) Tarun /-
IN THE HIGH COURT OF JHARKHAND AT RANCHI Cr. Appeal (D.B.)No. 918 of 2019 Md. Ekram ...... Appellant Versus The State of Jharkhand .... Respondent
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CORAM: HON'BLE MR. JUSTICE AMITAV K. GUPTA HON'BLE MR. JUSTICE RAJESH KUMAR
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For the Appellant :Mr. Anjani Kr. Singh, Advocate
For the State :APP
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05/Dated:03.02.2020
1. Four weeks time as prayed for, is granted for removing the defects, as pointed out by the office, failing which the appellant shall deposit Rs.1000/- (one thousand) with the Member Secretary, JHALSA, Nyaya Sadan, Doranda, Ranchi.
(AMITAV K. GUPTA, J.) (RAJESH KUMAR, J.) Tarun /-