Jharkhand High Court
Geeta Gorai @ Nikita Gorai & Anr vs State Of Jharkhand on 9 February, 2012
Author: H. C. Mishra
Bench: H.C. Mishra
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 903 of 2012
1. Geeta Gorai @ Nikita Gorai
2. Bijay Gorai ..... Petitioners
Versus
The State of Jharkhand .... Opposite Party
CORAM: HON'BLE MR. JUSTICE H.C. MISHRA
For the Petitioners : Mr. Md. Zaid Ahmad
For the State : A.P.P.
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2 /09.02.2012Heard learned counsel for the petitioners and learned A.P.P. for the Prosecution.
Petitioners have been made accused for the offence under Sections 304B/34 of the Indian Penal Code in connection with Nirsa (Kalubathan) P.S. Case No.132 of 2011 corresponding to G.R. No.1948 of 2011.
There is allegation against the petitioners to have subjected the deceased to cruelty and torture and to have committed her dowry death. The petitioner No.1, Geeta Gorai @ Nikita Gorai is the mother-in-law of the deceased and petitioner No.2, Bijay Gorai is the brother-in-law of the deceased. The dead body of the deceased was recovered from her in-laws' house.
In the facts and circumstances of the case, I am not inclined to release the petitioner, Geeta Gorai @ Nikita Gorai, who is the mother-in-law of the deceased, on bail. Accordingly, the prayer for bail of petitioner no.1 is rejected.
So far petitioner no.2, Bijay Gorai is concerned, he is the brother- in-law of the deceased. I am inclined to release him on bail. Accordingly, the petitioner Bijay Gorai is directed to be released on bail, on furnishing bail bond of Rs.10,000/- (Rupees Ten Thousand) with two sureties of like amount each to the satisfaction of learned Chief Judicial Magistrate, Dhanbad in connection with Nirsa (Kalubathan) P.S. Case No.132 of 2011 corresponding to G.R. No.1948 of 2011.
(H. C. Mishra, J) R.K. IN THE HIGH COURT OF JHARKHAND AT RANCHI B.A. No. 891 of 2012 Raja Ram Patra @ Rajaram Paul ..... Petitioner Versus The State of Jharkhand .... Opposite Party CORAM: HON'BLE MR. JUSTICE H.C. MISHRA For the Petitioner : Mr. R.P. Mukherjee, Advocate For the State : A.P.P.
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2 /09.02.2012 Heard learned counsel for the petitioner and learned A.P.P. for the Prosecution.
Petitioner has been made accused for the offence under Sections 379/411 of the Indian Penal Code in connection with Jadugora P.S. Case No.68 of 2009 corresponding to G.R. No.544 of 2009.
The case relates to theft of motorcycle. In the facts and circumstances of the case, I am inclined to release the petitioner on bail. Accordingly, the petitioner Raja Ram Patra @ Rajaram Paul is directed to be released on bail, on furnishing bail bond of Rs.10,000/- (Rupees Ten Thousand) with two sureties of like amount each to the satisfaction of learned A.C.J.M., Ghatsila in connection with Jadugora P.S. Case No.68 of 2009 corresponding to G.R. No.544 of 2009.
(H. C. Mishra, J) R.K. IN THE HIGH COURT OF JHARKHAND AT RANCHI B.A. No. 886 of 2012 Ram Babu Gupta ..... Petitioner Versus The State of Jharkhand .... Opposite Party CORAM: HON'BLE MR. JUSTICE H.C. MISHRA For the Petitioner : Mr. D.K. Chakraverty, Advocate For the State : A.P.P.
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2 /09.02.2012 Heard learned counsel for the petitioner and learned A.P.P. for the Prosecution.
Petitioner has been made accused for the offence under Sections 47 (a) of the Excise Act in connection with C.E. Case No.03 of 2011.
The case relates to recovery of 181.665 litres of foreign liquor from the house of the petitioner.
In the facts and circumstances of the case, I am inclined to release the petitioner on bail. Accordingly, the petitioner Ram Babu Gupta is directed to be released on bail, on furnishing bail bond of Rs.10,000/- (Rupees Ten Thousand) with two sureties of like amount each to the satisfaction of Smt. Garima Mishra, learned Judicial Magistrate, 1st Class, Bokaro, or her successor, in connection with C.E. Case No.03 of 2011.
(H. C. Mishra, J) R.K. IN THE HIGH COURT OF JHARKHAND AT RANCHI B.A. No. 881 of 2012 Dhanraj Soren ..... Petitioner Versus The State of Jharkhand .... Opposite Party CORAM: HON'BLE MR. JUSTICE H.C. MISHRA For the Petitioner : Mr. A.K. Chaturvedi, Advocate For the State : A.P.P.
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2 /09.02.2012 Heard learned counsel for the petitioner and learned A.P.P. for the Prosecution.
Petitioner has been made accused for the offence under Sections 147/148/149/302/307 of the Indian Penal Code and Section 27 of the Arms Act in connection with Parsudih (Bagbera) P.S. Case No.91 of 2011 corresponding to G.R. No.968 of 2011.
The case relates to murder of one Ganesh Mardi and there is allegation against 23 male accused including this petitioner, seven female accused and ten unnamed persons to have assaulted the deceased.
In the facts and circumstances of the case, I am inclined to release the petitioner on bail. Accordingly, the petitioner Dhanraj Soren is directed to be released on bail, on furnishing bail bond of Rs.10,000/- (Rupees Ten Thousand) with two sureties of like amount each to the satisfaction of learned Chief Judicial Magistrate, Jamshedpur, in connection with Parsudih (Bagbera) P.S. Case No.91 of 2011 corresponding to G.R. No.968 of 2011.
(H. C. Mishra, J) R.K. IN THE HIGH COURT OF JHARKHAND AT RANCHI B.A. No. 880 of 2012 Rinku Pasi ..... Petitioner Versus The State of Jharkhand .... Opposite Party CORAM: HON'BLE MR. JUSTICE H.C. MISHRA For the Petitioner : Mr. Tarun Kr. Sinha, Advocate For the State : A.P.P.
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2 /09.02.2012 Heard learned counsel for the petitioner and learned A.P.P. for the Prosecution.
Petitioner has been made accused for the offence under Sections 414 of the Indian Penal Code and Section 25 (1-B)(a)/26/35 of the Arms Act in connection with Bengabad P.S. Case No.73 of 2011 corresponding to G.R. No.1337 of 2011.
From the F.I.R., it appears that the petitioner was apprehended on 16.07.2011 and there is recovery of one country made pistol and one motorcycle from the petitioner and the said motorcycle was suspected to be stolen.
In the facts and circumstances of the case, I am inclined to release the petitioner on bail. Accordingly, the petitioner Rinku Pasi is directed to be released on bail, on furnishing bail bond of Rs.10,000/- (Rupees Ten Thousand) with two sureties of like amount each to the satisfaction of Sri A.K. Tiwari, learned Judicial Magistrate, 1st Class, Giridih, or his successor, in connection with Bengabad P.S. Case No.73 of 2011 corresponding to G.R. No.1337 of 2011.
(H. C. Mishra, J) R.K. IN THE HIGH COURT OF JHARKHAND AT RANCHI B.A. No. 867 of 2012 Mahadeo Yadav @ Rajdeo Yadav @ Akela Jee ..... Petitioner Versus The State of Jharkhand .... Opposite Party CORAM: HON'BLE MR. JUSTICE H.C. MISHRA For the Petitioner : Mr. Rishi Pallava, Advocate For the State : A.P.P.
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2 /09.02.2012 Heard learned counsel for the petitioner and learned A.P.P. for the Prosecution.
Petitioner has been made accused for the offence under Sections 147/148/149/307/124A of the Indian Penal Code, Sections 25(1-B)(a)/26/35 of the Arms Act and Sections 17(i)(ii) of the C.L.A. Act in connection with Hunterganj P.S. Case No.154 of 2008 corresponding to G.R. No.1177 of 2008.
From the F.I.R., it appears that there was an encounter between the police party and the members of the extremist group and two persons were apprehended. The petitioner has been named by the apprehended persons to be one of the members of the extremist groups engaged in the encounter. However, it appears from the F.I.R. that there was no injury on the either side.
In the facts and circumstances of the case, I am inclined to release the petitioner on bail. Accordingly, the petitioner Mahadeo Yadav @ Rajdeo Yadav @ Akela Jee is directed to be released on bail, on furnishing bail bond of Rs.10,000/- (Rupees Ten Thousand) with two sureties of like amount each to the satisfaction of Sri R.K. Mishra, learned Civil Judge, Junior Division, Chatra, or his successor, in connection with Hunterganj P.S. Case No.154 of 2008 corresponding to G.R. No.1177 of 2008.
(H. C. Mishra, J) R.K. IN THE HIGH COURT OF JHARKHAND AT RANCHI B.A. No. 861 of 2012 Hafiz @ Hafiz Ansari @ Zahid Hussain @ Hafiz Hussain..... Petitioner Versus The State of Jharkhand .... Opposite Party CORAM: HON'BLE MR. JUSTICE H.C. MISHRA For the Petitioner : Mr. D.K. Chakraverty, Advocate For the State : A.P.P.
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2 /09.02.2012 Heard learned counsel for the petitioner and learned A.P.P. for the Prosecution.
Petitioner has been made accused for the offence under Sections 147/148/149/323/427/435/337/353/307 of the Indian Penal Code in connection with Balidih P.S. Case No.61 of 2010 corresponding to G.R. No.1024 of 2010.
From the F.I.R., it appears that there is allegation against the mob of about 500 persons to have committed mischief and used force upon the police party and also to have caused damage to the vehicles of the police party. It also appears that police had to resort to firing in order to disburse the mob.
In the facts and circumstances of the case, as the allegation is against a mob, I am inclined to release the petitioner on bail. Accordingly, the petitioner Hafiz @ Hafiz Ansari @ Zahid Hussain @ Hafiz Hussain is directed to be released on bail, on furnishing bail bond of Rs.10,000/- (Rupees Ten Thousand) with two sureties of like amount each to the satisfaction of Sri A.K. Mishra, learned Judicial Magistrate, 1st Class, Bokaro, or his successor, in connection with Balidih P.S. Case No.61 of 2010 corresponding to G.R. No.1024 of 2010.
(H. C. Mishra, J) R.K. IN THE HIGH COURT OF JHARKHAND AT RANCHI B.A. No. 860 of 2012 Peer Mohammad ..... Petitioner Versus The State of Jharkhand .... Opposite Party CORAM: HON'BLE MR. JUSTICE H.C. MISHRA For the Petitioner : Mr. Atanu Banerjee, Advocate For the State : A.P.P.
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2 /09.02.2012 Heard learned counsel for the petitioner and learned A.P.P. for the Prosecution.
Petitioner has been made accused for the offence under Sections 413/414/34 of the Indian Penal Code and Section 33 of the Indian Forest Act in connection with Nawadih P.S. Case No.75 of 2011 corresponding to G.R. No.932 of 2011.
From the F.I.R., it appears that 8 tons of coal were recovered and the petitioner and other co-accused are alleged to be involved in the illegal transaction of the coal.
In the facts and circumstances of the case, I am inclined to release the petitioner on bail. Accordingly, the petitioner Peer Mohammad is directed to be released on bail, on furnishing bail bond of Rs.10,000/- (Rupees Ten Thousand) with two sureties of like amount each to the satisfaction of learned A.C.J.M., Bermo at Tenughat in connection with Nawadih P.S. Case No.75 of 2011 corresponding to G.R. No.932 of 2011.
(H. C. Mishra, J) R.K. IN THE HIGH COURT OF JHARKHAND AT RANCHI B.A. No. 853 of 2012 Hopna Besra ..... Petitioner Versus The State of Jharkhand .... Opposite Party CORAM: HON'BLE MR. JUSTICE H.C. MISHRA For the Petitioner : Mr. Sanjay Kumar, Advocate For the State : A.P.P.
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2 /09.02.2012 Heard learned counsel for the petitioner and learned A.P.P. for the Prosecution.
Petitioner has been made accused for the offence under Sections 302 of the Indian Penal Code and Section 3/4 of the Prevention of Witch Craft Act in connection with Adityapur P.S. Case No.76 of 2011 corresponding to G.R. No.236 of 2011 (S.T. No.142 of 2011).
From the F.I.R., it appears that the case relates to murder of the mother of the informant and there is no eye witness to the occurrence. The petitioner has been made accused in the case only on the basis of suspicion.
From the impugned order also it appears that except suspicion there is no other material against the petitioner .
In the facts and circumstances of the case, I am inclined to release the petitioner on bail. Accordingly, the petitioner Hopna Besra is directed to be released on bail, on furnishing bail bond of Rs.10,000/- (Rupees Ten Thousand) with two sureties of like amount each to the satisfaction of learned Sessions Judge, Seraikella, in connection with Adityapur P.S. Case No.76 of 2011 corresponding to G.R. No.236 of 2011 (S.T. No.142 of 2011).
(H. C. Mishra, J) R.K.