Jharkhand High Court
Basant Singh @ Basant Kumar Singh vs The State Of Jharkhand. ... on 16 May, 2018
Author: Rajesh Kumar
Bench: Rajesh Kumar
IN THE HIGH COURT OF JHARKHAND, RANCHI
A.B.A No. 2891 of 2018
Basant Singh @ Basant Kumar Singh
.......................................... Petitioner
Vs.
The State of Jharkhand. .................. ................. Opposite Party(s)
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For the Petitioner :- Mr Shravan Kumar Advocate For the State :- A.P.P
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CORAM :- HON'BLE MR JUSTICE RAJESH KUMAR
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2/ Dated 16.5.2018:
Heard learned counsel for the applicants as also learned A.P.P for the State. The present applicant has prayed for grant of anticipatory bail, as he is apprehending his arrest in connection with U.C Case No. 196 of 2014 registered for the offences punishable under section 33 of the Indian Forest Act pending in the court of learned S.D.J.M Chatra.
The allegation against the petitioner is that he was seen on the spot. Defense of the applicant is that he has no intention to excavate any pond in the forest area as neither he is Rojgar Sewak nor contractor .
The learned A.P.P opposed the anticipatory bail Perused the case records.
In view of the above submissions, I am inclined to grant anticipatory bail to the petitioners Accordingly, the petitioner, above named, is directed to surrender in the court below within four weeks from today and on such surrender he shall be released on bail on furnishing bail bond of Rs. 10,000/-(Ten thousand)) with two sureties of the like amount each to the satisfaction of the learned S.D.J.M Chatra in connection with U.C Case No. 196 of 2014 subject to the conditions as laid down under section 438(2) of the Code of Criminal Procedure.
( RAJESH KUMAR,J.) SD IN THE HIGH COURT OF JHARKHAND, RANCHI A.B.A No. 2934 of 2018 Gajendra Singh @Gajender Singh .......................................... Petitioner Vs. The State of Jharkhand. .................. ................. Opposite Party(s)
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For the Petitioner :- Mr B.K.Dubey Advocate For the State :- A.P.P
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CORAM :- HON'BLE MR JUSTICE RAJESH KUMAR
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2/ Dated 16.5.2018:
Heard learned counsel for the applicants as also learned A.P.P for the State. The present applicant has prayed for grant of anticipatory bail, as he is apprehending his arrest in connection with Pratappur P.S Case No. 37 of 2017 R.N.F 474 of 2017 registered for the offences punishable under section 341/323/354/504/506 of the Indian Forest Act pending in the court of learned S.D.J.M Chatra.
The allegation against the petitioner is that he entered into the house of the informant and threatened a group of female who are connect with JSPLS and misbehaved with them. Defense has been taken by the petitioner that he has been falsely implicated due to personal dispute with the owner of the house..
The learned A.P.P opposed the anticipatory bail Perused the case records.
In view of the above submissions, I am inclined to grant anticipatory bail to the petitioners Accordingly, the petitioner, above named, is directed to surrender in the court below within four weeks from today and on such surrender he shall be released on bail on furnishing bail bond of Rs. 10,000/-(Ten thousand)) with two sureties of the like amount each to the satisfaction of the learned S.D.J.M Chatra in connection with Pratappur P.S Case No. 37 of 2017 R.N.F 474 of 2017subject to the conditions as laid down under section 438(2) of the Code of Criminal Procedure.
( RAJESH KUMAR,J.) SD IN THE HIGH COURT OF JHARKHAND, RANCHI A.B.A No. 2910 of 2018 Prakash Kumar .......................................... Petitioner Vs. The State of Jharkhand. .................. ................. Opposite Party(s)
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For the Petitioner :- Mr Rajesh Kumar Singh Advocate For the State :- A.P.P
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CORAM :- HON'BLE MR JUSTICE RAJESH KUMAR
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2/ Dated 16.5.2018:
Heard learned counsel for the applicant as also learned A.P.P for the State. The present applicant has prayed for grant of anticipatory bail, as he is apprehending his arrest in connection with Tandwa P.S Case No132 of 2017R.N.F No. 1610 of 2017. registered for the offences punishable under section 341/323/141/142/147/148/149/337/338/353 of the Indian Forest Act pending in the court of learned C.J.M Chatra.
It appears that there is a dispute between the security guard and the petitioner regarding the parking of the vehicle and there is no allegation against the petitioner.
The learned A.P.P opposed the anticipatory bail Perused the case records.
In view of the above submissions, I am inclined to grant anticipatory bail to the petitioners Accordingly, the petitioner, above named, is directed to surrender in the court below within four weeks from today and on such surrender he shall be released on bail on furnishing bail bond of Rs. 10,000/-(Ten thousand)) with two sureties of the like amount each to the satisfaction of the learned C.J.M Chatra in connection with Tandwa P.S Case No. 132 of 2017 R.N.F 1610 of 2017subject to the conditions as laid down under section 438(2) of the Code of Criminal Procedure.
( RAJESH KUMAR,J.) SD IN THE HIGH COURT OF JHARKHAND, RANCHI A.B.A No. 2935of 2018 Sakaldeo Sao .......................................... Petitioner Vs. The State of Jharkhand. .................. ................. Opposite Party(s)
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For the Petitioner :- Mr Arwind Kumar Advocate For the State :- A.P.P
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CORAM :- HON'BLE MR JUSTICE RAJESH KUMAR
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2/ Dated 16.5.2018:
Heard learned counsel for the applicant as also learned A.P.P for the State. The present applicant has prayed for grant of anticipatory bail, as he is apprehending his arrest in connection with Complaint Case No. 493 of 2018. registered for the offences punishable under section under sections 33 and 42 of the Indian Forest Act and Section 14 of Bihar Saw Mills(Regulation)Act 1990 pending in the court of learned Judicial Magistrate, Ist Class Giridh The allegation against the petitioner is that 125 pieces of different types of woods were seized from the Saw Mill of the petitioner for which seizure list was prepared in presence of the witnesses. Defense has been taken by the petitioner that he has neither been caught at the spot nor any incriminating article has been recovered from his possession and further he is not owner of the alleged saw mill.
The learned A.P.P opposed the anticipatory bail Perused the case records.
In view of the above submissions, I am inclined to grant anticipatory bail to the petitioners Accordingly, the petitioner, above named, is directed to surrender in the court below within four weeks from today and on such surrender he shall be released on bail on furnishing bail bond of Rs. 10,000/-(Ten thousand)) with two sureties of the like amount each to the satisfaction of the learned Judicial Magistrate Ist Class Giridh in connection with Complaint Case No. 493 of 2018 subject to the conditions as laid down under section 438(2) of the Code of Criminal Procedure.
( RAJESH KUMAR,J.) SD IN THE HIGH COURT OF JHARKHAND, RANCHI A.B.A No. 2890 of 2018 Shivpujan Sah .......................... ............... Petitioners Vs.
1.The State of Jharkhand.
. .................. ................. Opposite Party(s)
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For the Petitioners :- Mr Nilesh Kumar Advocate For the State :- A.P.P
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CORAM :- HON'BLE MR JUSTICE RAJESH KUMAR
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2/ Dated 16.5.2018:
Heard learned counsel for the applicants as also learned A.P.P for the State. Defense has been taken by the petitioner that only one mobile has been recovered from the possession of the petitioner. It is further stated that he is the bonafide purchaser and had purchased the same from Motihari.
In view of the above submission, call for the Case diary from the court concerned.
Put up this case on 29thh June, 2018.
Till then no coercive steps shall be taken against the above named, in connection with Ramgarh P.S Case No. 386 of 2017 corresponding to G.R No. 1301 of 2017 pending in the court of learned Chief Judicial Magistrate, Ramgarh ( RAJESH KUMAR,J.) SD IN THE HIGH COURT OF JHARKHAND, RANCHI A.B.A No. 2877 of 2018 Dwarika Prasad Rana .......................... ............... Petitioner Vs.
1.The State of Jharkhand.
. .................. ................. Opposite Party(s)
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For the Petitioners :- Mr Niranjan Kumar Sinha Advocate
For the State :- A.P.P
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CORAM :- HON'BLE MR JUSTICE RAJESH KUMAR
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2/ Dated 16.5.2018:
Heard learned counsel for the applicants as also learned A.P.P for the State. Call for the Case diary from the court concerned. Put up this case on 29thh June, 2018.
Till then no coercive steps shall be taken against the above named petitioner, in connection with Chandwara P.S Case No. 6 of 2017 corresponding to G.R No. 103 of 2017 P.S Case No. 233 of 2017 pending in the court of learned Judicial Magistrate, Ist Class Koderma.
( RAJESH KUMAR,J.) SD IN THE HIGH COURT OF JHARKHAND, RANCHI A.B.A No. 2941 of 2018 Delip Kumar .......................... ............... Petitioner Vs.
1.The State of Jharkhand.
2 Puja Devi . .................. ................. Opposite Party(s)
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For the Petitioners :- Mr. Lalit Yadav Advocate For the State :- A.P.P
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CORAM :- HON'BLE MR JUSTICE RAJESH KUMAR
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2/ Dated 16.5.2018:
Heard learned counsel for the applicants as also learned A.P.P for the State.
From perusal of the records it appears that there is a matrimonial dispute. With a view to save the matrimonial house, let notice be issued to the O.P. No.2 under registered cover with A/D as well as by ordinary process for which requisite etc. must be filed within one week.
Put up this case on 29th June, 2018.
Till then no coercive steps shall be taken against the petitioner, above named, in connection with Mahila Thana( Madhupur) P.S Case No. 10 of 2017 corresponding to G.R No. 388 of 2017 pending in the court of learned S.D.J.M Madhupur.
( RAJESH KUMAR,J.) SD IN THE HIGH COURT OF JHARKHAND, RANCHI A.B.A No. 2928 of 2018 Jahid Ansari .......................... ............... Petitioner Vs.
1.The State of Jharkhand.
2 Noor Mohammad . .................. ................. Opposite Party(s)
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For the Petitioners :- MrTapas Roy Advocate For the State :- A.P.P
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CORAM :- HON'BLE MR JUSTICE RAJESH KUMAR
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2/ Dated 16.5.2018:
Heard learned counsel for the applicants as also learned A.P.P for the State. The learned counsel for the petitioner is permitted to add the informant as opposite party no.2 in this case.
Let notice be issued to the O.P. No.2 under registered cover with A/D as well as by ordinary process for which requisite etc. must be filed within one week.
Put up this case on 29th June, 2018.
Till then no coercive steps shall be taken against the petitioner, above named, in connection with Boarijore P.S Case No. 9 of 2017 corresponding to G.R No. 533 of 2017 pending in the court of learned Judicial Magistrate Godda.
( RAJESH KUMAR,J.) SD IN THE HIGH COURT OF JHARKHAND, RANCHI A.B.A No. 2885 of 2018 Chanagala Ganesh Rao @ C.Ganesh Rao .......................... ............... Petitioner Vs. .The State of Jharkhand.
. .................. ................. Opposite Party(s)
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For the Petitioners :- MrS.K. Murari Advocate For the State :- A.P.P
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CORAM :- HON'BLE MR JUSTICE RAJESH KUMAR
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2/ Dated 16.5.2018:
Call for the case diary from the court concerned. Put up this case on 29th June, 2018.
Till then no coercive steps shall be taken against the petitioner, above named, in connection with Sitaramdera P.S Case No. 47 of 2018 corresponding to G.R No. 664 of 2018 pending in the court of learned Judicial Magistrate Jamshedpur.
( RAJESH KUMAR,J.) SD IN THE HIGH COURT OF JHARKHAND, RANCHI A.B.A No. 2887 of 2018 Md. Sahid Ansari @ S.Ansari@Sahid Ansari .......................... ............... Petitioner Vs.
1.The State of Jharkhand.
2 Farha Naaz .................. ................. Opposite Party(s)
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For the Petitioners :- Mr.S.P.Sinha Advocate For the State :- A.P.P
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CORAM :- HON'BLE MR JUSTICE RAJESH KUMAR
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2/ Dated 16.5.2018:
Heard learned counsel for the applicants as also learned A.P.P for the State. This case relates to matrimonial dispute With a view to save the matrimonial house, let notice be issued to the O.P. No.2 under registered cover with A/D as well as by ordinary process for which requisite etc. must be filed within one week.
Put up this case on 29th June, 2018.
Till then no coercive steps shall be taken against the petitioner, above named, in connection with C.P Case No. 760 of 2016 pending in the court of learned Judicial Magistrate Dhanbad.
( RAJESH KUMAR,J.) SD