Jharkhand High Court
Md.Haider @ Ali Haider vs State Of Jharkhand on 4 January, 2011
Author: Pradeep Kumar
Bench: Pradeep Kumar
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A No. 8097 of 2010
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Md. Haider @ Ali Haider ... ... Petitioner
-Versus-
The State of Jharkhand ... Opposite Party
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CORAM : HON'BLE MR. JUSTICE PRADEEP KUMAR
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For the Petitioner :Mr. N.K.Ram
For the State :APP.
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2- 4.1.2011 Heard learned counsel for the petitioner and the learned counsel
for the State.
This is an application for grant of regular bail to the
petitioner in a case registered under Sections 147,148,149,353,
323,325,337,153(A),307 IPC and 27 of the Arms Act.
It is submitted by the learned counsel for the petitioner that
as per FIR the allegation is that on the date of occurrence i.e. on
1.9.2010, on the occasion of Janmastami festival, the Hindues of the area were celebrating Janmastami and playing loudspeaker while muslim community were also celebrating their Ramjan and since Taravi was going on, they objected and loudspeaker was stopped by the police party-informant and subsequently after Taravi they started playing the loudspeaker then there was brick bating from both sides and the name of the petitioner was given as one of the member of the mob. The petitioner is in custody since 4.9.2010 and prays for bail.
Learned counsel for the State has opposed the prayer for bail. In the facts and circumstances, since the petitioner has remained in custody and there is general allegation, the petitioner, above named, is directed to be released on bail on furnishing bail bond of Rs.10,000/- with two sureties of the like amount each to the satisfaction of CJM Ranchi in connection with Kotwali(D) P.S.Case No.612/2010, G.R. No.3829/2010, subject to the condition that one of the bailors will be the local resident having property within the jurisdiction of the court concerned. .
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(Pradeep Kumar, J. ) Pandey IN THE HIGH COURT OF JHARKHAND AT RANCHI B.A No. 8086 of 2010
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Md. Salim Ansari @ Md. Salim @ Bablu Ansari.. ... Petitioner
-Versus-
The State of Jharkhand ... Opposite Party
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CORAM : HON'BLE MR. JUSTICE PRADEEP KUMAR
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For the Petitioner :Mr. O.P.Prasad
For the State :APP.
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2- 4.1.2011 Heard learned counsel for the petitioner and the learned counsel
for the State.
This is an application for grant of regular bail to the petitioner in a case registered under Sections 376/511 IPC.
The allegation against the petitioner is that he caught hold of the minor girl of the informant namely, Kiran Kumari aged about 11 years and after kissing her he dragged her to commit rape on the point of dagger and when on hulla villagers came he ran away and he was arrested on 14.9.2010 and since then he is in custody. Learned counsel submitted that the petitioner has got no criminal antecedent and he is a student of B.Com Part II and he is abide by all terms and conditions, if he is granted bail.
Learned counsel for the State has opposed the prayer for bail. In the facts and circumstances, the petitioner, above named, is directed to be released on bail on furnishing bail bond of Rs.15,000/- with two sureties of the like amount each to the satisfaction of ACJM Bermo at Tenughat in connection with Bokaro Thermal P.S.Case No.102/2010, G.R. No.880/2010, subject to the condition that one of the bailors will be close relative having property within the jurisdiction of the court concerned, who will file an undertaking that the petitioner will not behave in this manner in future. .
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(Pradeep Kumar, J. ) Pandey IN THE HIGH COURT OF JHARKHAND AT RANCHI B.A No. 8084 of 2010
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Sonu Majhi ... ... Petitioner
-Versus-
The State of Jharkhand ... Opposite Party
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CORAM : HON'BLE MR. JUSTICE PRADEEP KUMAR
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For the Petitioner :Mr. P.A.S.Pati
For the State :APP.
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2- 4.1.2011 Heard learned counsel for the petitioner and the learned counsel
for the State.
This is an application for grant of regular bail to the petitioner in a case registered under Sections 212 IPC and 17 of CLA Act.
It is submitted by the learned counsel for the petitioner that as per FIR, on search on 26.4.2010, a diary giving guidelines to the Area Commander of Naxal group, was recovered from the possession of the petitioner. It is submitted that the petitioner was going on Tata Sumo vehicle with other passengers, who might have left the same. Learned counsel further submitted that the petitioner is not a member of any bad organization nor he has got any criminal antecedent and prays for bail.
Learned counsel for the State opposed the prayer for bail. In the facts and circumstances, since the petitioner is in custody for more than six months, the petitioner, above named, is directed to be released on bail on furnishing bail bond of Rs.15,000/- with two sureties of the like amount each to the satisfaction of Judicial Magistrate, Ist Class, Seraikella in connection with Ichagarh P.S.Case No.15/2010, G.R. No.327/2010, subject to the condition that one of the bailors will be close relative having property within the jurisdiction of the court concerned and the petitioner will attend the court once in every month on the date fixed in the trial. .
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(Pradeep Kumar, J. ) Pandey IN THE HIGH COURT OF JHARKHAND AT RANCHI B.A No. 8075 of 2010
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Shyam Lal Mahto ... ... Petitioner
-Versus-
The State of Jharkhand ... Opposite Party
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CORAM : HON'BLE MR. JUSTICE PRADEEP KUMAR
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For the Petitioner :Mr. N.Kumar
For the State :APP.
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2- 4.1.2011 Heard learned counsel for the petitioner and the learned counsel
for the State.
This is an application for grant of regular bail to the petitioner in a case registered under Section 395 IPC.
It is submitted by the learned counsel for the petitioner that the petitioner is not named in the FIR and on the basis of confession of co-accused, the petitioner was arrested and there is no recovery from his possession.
Learned counsel for the State opposed the prayer for bail. In the facts and circumstances, since the petitioner is in custody for about five months, the petitioner, above named, is directed to be released on bail on furnishing bail bond of Rs.15,000/- with two sureties of the like amount each to the satisfaction of CJM Hazaribagh in connection with Sadar (Muffasil) P.S.Case No.550/2010, G.R. No.2460/2010, subject to the condition that one of the bailors will be the close relative having property within the jurisdiction of the court concerned and the petitioner will attend the court once in every month on the date fixed in the trial. .
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(Pradeep Kumar, J. ) Pandey IN THE HIGH COURT OF JHARKHAND AT RANCHI B.A No. 7109 of 2010
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Mofijuddin Sk. ... ... Petitioner
-Versus-
The State of Jharkhand ... Opposite Party
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CORAM : HON'BLE MR. JUSTICE PRADEEP KUMAR
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For the Petitioner :Mr. S.K.Jha
For the State :APP.
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3- 4.1.2011 Heard learned counsel for the petitioner and the learned counsel
for the State.
This is an application for grant of regular bail to the petitioner in a case registered under Sections 302,34,201 IPC.
Heard learned counsel for the petitioner and the learned counsel for the State.
There is direct allegation that the petitioner has committed murder of the deceased. In that view of the matter, I am not inclined to grant bail to the petitioner and his prayer for bail is rejected. .
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(Pradeep Kumar, J. ) Pandey IN THE HIGH COURT OF JHARKHAND AT RANCHI B.A No. 8078 of 2010
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Nepal Mahato ... ... Petitioner
-Versus-
The State of Jharkhand ... Opposite Party
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CORAM : HON'BLE MR. JUSTICE PRADEEP KUMAR
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For the Petitioner :Mr. R.K.Sinha
For the State :APP.
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2- 4.1.2011 Heard learned counsel for the petitioner and the learned counsel
for the State.
This is an application for grant of regular bail to the petitioner in a case registered under Sections 147,148,149,323,324,307,458 IPC.
It is submitted by the learned counsel for the petitioner that due to previous enmity the petitioner has been named and it is alleged that he gave a dagger blow on the person of the informant but no injury was caused nor any injury report is available and the petitioner is in custody since 25.8.2010.
Learned counsel for the State opposed the prayer for bail. In the facts and circumstances, since the petitioner is in custody for about four months, the petitioner, above named, is directed to be released on bail on furnishing bail bond of Rs.10,000/- with two sureties of the like amount each to the satisfaction of CJM Dhanbad in connection with Tundi P.S.Case No.53/2010, G.R. No.2626/2010, subject to the condition that one of the bailors will be the local resident having property within the jurisdiction of the court concerned.
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(Pradeep Kumar, J. ) Pandey IN THE HIGH COURT OF JHARKHAND AT RANCHI B.A No. 8068 of 2010
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1. Dinesh Gorain @ Dinesh Chandra Gorain
2. Mohari Gorain
3. Kalachand Gorain
4. Bhuthnath Gorain
5. Rajen Gorain
6. Subhash Gorain ... ... Petitioners
-Versus-
The State of Jharkhand ... Opposite Party
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CORAM : HON'BLE MR. JUSTICE PRADEEP KUMAR
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For the Petitioners :Mr. M.Kumar
For the State :APP.
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2- 4.1.2011 Heard learned counsel for the petitioners and the learned counsel
for the State.
This is an application for grant of regular bail to the petitioners in a case registered under Sections 147,148,149,323,341,324,307 IPC.
It is submitted by the learned counsel for the petitioners that due to land dispute there is case and counter case and as per FIR it is alleged that petitioner no.1,2,4 and 6 were members of the mob while petitioner nos.3 and 5 have assaulted the mother of the informant with rod causing injury on hand and back and since they have remained in custody since 29th September,2010, they may be released on bail.
Learned counsel for the State opposed the prayer for bail. In the facts and circumstances, since there is no allegation of assault against petitioners, except petitioner nos.3 and 5 and they also caused simple injury on non-vital part of the body, the petitioners, above named, are directed to be released on bail on furnishing bail bond of Rs.10,000/- each with two sureties of the like amount each to the satisfaction of CJM Bokaro in connection with Chandankiyari P.S.Case No.106/2010, G.R. No.854/2010, subject to the condition that one of the bailors will be the local resident having property within the jurisdiction of the court concerned. .
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(Pradeep Kumar, J. ) Pandey IN THE HIGH COURT OF JHARKHAND AT RANCHI B.A No. 8067 of 2010
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Rameshwar Prajapati ... ... Petitioner
-Versus-
The State of Jharkhand ... Opposite Party
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CORAM : HON'BLE MR. JUSTICE PRADEEP KUMAR
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For the Petitioner :Mr. M.Khan
For the State :APP.
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2- 4.1.2011 Heard learned counsel for the petitioner and the learned counsel
for the State.
This is an application for grant of regular bail to the petitioner in a case registered under Sections 147,148,149,323,324,307,337 and 302 IPC.
It is submitted by the learned counsel for the petitioner that the allegation against the petitioner is similar to accused Gunjari Devi,who was granted bail by this Court in B.A.No.6133/2010 on the ground that she was throwing brickbats on the house of the informant when his father was sitting inside the house. The allegation of assault is against one Sukar Prajapati and the allegation of inflicting sword is against Kuldip Prajapati and in that view of the matter the petitioner,who has remained in custody since 5.3.2010, may be released on bail.
Learned counsel for the State opposed the prayer for bail and submits that they all had common intention.
In the facts and circumstances, since the petitioner has remained in custody and there is no direct allegation that he assaulted the deceased, the petitioner, above named, is directed to be released on bail on furnishing bail bond of Rs.10,000/- with two sureties of the like amount each to the satisfaction of ADJ FTCIII, Hazaribagh in connection with Bishnugarh P.S.Case No.27/2010, G.R. No.609/2010, S.T.No.290/2010,subject to the condition that one of the bailors will be the local resident having property within the jurisdiction of the court concerned. .
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(Pradeep Kumar, J. ) Pandey IN THE HIGH COURT OF JHARKHAND AT RANCHI B.A No. 8066 of 2010
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Amzad Hussain ... ... Petitioner
-Versus-
The State of Jharkhand ... Opposite Party
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CORAM : HON'BLE MR. JUSTICE PRADEEP KUMAR
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For the Petitioner :Mr. K.Agarwal
For the State :APP.
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2- 4.1.2011 Heard learned counsel for the petitioner and the learned counsel
for the State.
This is an application for grant of regular bail to the petitioner in a case registered under Sections 461/379/411 IPC.
It is submitted by the learned counsel for the petitioner that the allegation against the petitioner is that from the closed factory i.e Hari Agrico Mills Pvt Ltd. the petitioner and others were removing iron parts of the machinery, however, nothing was recovered from them and they confessed that they earlier also taken some iron materials from there, for which he has already remained in custody for about six months and as such, he may be released on bail.
Learned counsel for the State opposed the prayer for bail. In the facts and circumstances, the petitioner, above named, is directed to be released on bail on furnishing bail bond of Rs.10,000/- with two sureties of the like amount each to the satisfaction of CJM Seraikella in connection with Adityapur P.S.Case No.200/2010, G.R. No.537/2010, subject to the condition that one of the bailors will be the local resident having property within the jurisdiction of the court concerned. .
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(Pradeep Kumar, J. ) Pandey