HCMONTHLY CASE LAW ARCHIVE
Read 65 LawLens analyses of Jharkhand High Court judgments published in March 2026, covering key rulings, legal principles and case law.
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A batch of 118 first appeals arose from a common judgment dated 30.11.2024 concerning the acquisition of 84.80 acres of raiyati land in Village Tarhesa, Hazaribagh
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The respondent was appointed as a Contingent Paid Chowkidar on February 22, 1982, initially performing five hours of duty daily
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The petitioners filed a writ petition seeking to quash the order dated 31.03.2008 passed by the Commissioner, Santhal Pargana Division, and the order dated 10.04.1987 passed by the Settlement Officer in Fouti Case No....
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The petitioners challenged the proceedings of Miscellaneous Case No. 2/2008-09 and the subsequent order dated 04.12.2008 passed by the Land Reforms Deputy Collector (LRDC), Sadar, Hazaribagh, which cancelled the Jamab...
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The petitioner is the original complainant/informant in a case involving Sections 420 and 406 of the Indian Penal Code, which was registered as Pakur Town P.S. Case No. 327 of 2024 after being referred to the police u...
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The informant (Respondent No. 2) alleged that the appellant used filthy language and caste-based slurs against him, physically assaulted him by grabbing his neck, and threatened to file false complaints with the Lokpa...
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The appellants filed a criminal appeal under Section 14A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (SC/ST Act), challenging an order dated 03.12.2024 passed by the Special Judge...
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The appellant filed a criminal appeal under Section 14A of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act challenging the order dated 16.10.2025 passed by the Special Judge, SC/ST Act, Ra...
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The case arises from "Operation Black Thunder," a 2010 police action against a Maoist training camp in the Saranda Forest
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The appellant, Om Prakash Prasad, was convicted by the trial court for the murder of his wife, Aarti Devi, and his brother-in-law, Shanker Sao, on the night of July 17/18, 2013
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The Appellant (Management of Eastern Coalfields Limited) dismissed the Respondent (Workman) from service due to alleged unauthorized absence.
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The appellant, Mukesh Kumar Ojha, married the deceased, Asha Devi, in 2003
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The informant, Md. Hadish Ansari, married his daughter, Shairun Bibi (deceased), to Md. Mazid Mian approximately eight years prior to the incident.
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On May 27, 1995, a scuffle occurred between the appellants and the deceased, Ramayan Ram.
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The petitioner filed this petition to quash the entire criminal proceeding and the cognizance order dated 13.01.2025 passed by the learned ACJM, Jamshedpur, in connection with Parsudih P.S. Case No. 152 of 2024
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The petitioners filed this Criminal Miscellaneous Petition to quash the order taking cognizance dated February 10, 2023, passed by the Judicial Magistrate-1st Class, Giridih, in Complaint Case No. 841 of 2022.
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The petitioner, serving as the In-charge Principal of SBSSPSJ College, engaged the complainant (Opposite Party No. 2) to perform Income Tax and EPF-related consultancy work
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The appellant, a 16-year-old "Child in Conflict with Law" (CCL), was accused of committing aggravated sexual assault upon a minor girl
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The appellants, Polus Tudu and Sikandra Marandi (both aged 17), were accused of committing aggravated sexual assault upon a minor victim girl in connection with Sundarpahari P.S. Case No. 32 of 2025.
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The incident occurred on October 31, 1998, when the informant (Nimai Pandit s/o Pandu Pandit) was intercepted by the appellants (his relatives) while transporting paddy on a bullock cart
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The petitioner is the widow of Late Mithu Mandal, a former Headmaster who retired from Primary School, Dharampur Circle, on February 29, 2004
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The case originated from Balumath P.S. Case No. 234 of 2020 involving an attack on December 18, 2020, where miscreants associated with the Sujit Sinha and Aman Sahu gangs burnt vehicles and fired on police at the Teta...
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The petitioner moved the High Court to quash the FIR and entire criminal proceedings in Barharwa P.S. Case No. 79 of 2025, registered for various offences under the Bhartiya Nyaya Sanhita (BNS), 2023, and the Schedule...
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The Plaintiffs (Appellants) executed two registered sale deeds in 2014 in favor of the Defendant (Respondent) for properties in Jamshedpur
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The petitioner was an accused in Marafari P.S. Case No. 66 of 2019 involving serious offences under Sections 307, 326, 120B, and 34 of the Indian Penal Code and Section 27 of the Arms Act
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The petitioner, Md. Sabat, was an accused in Basantrai P.S. Case No. 40 of 2023 for offences under Sections 364, 506, 120B, and 34 of the Indian Penal Code
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The respondents, Nabin Narayan and Ramchandra Rajak, retired as high-ranking engineers from the Water Resources Department of Jharkhand in 2017 and 2018, respectively.
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The petitioner, Mohit Kumar Mandal, filed a criminal miscellaneous petition under Section 528 of B.N.S.S., 2023, seeking to quash an FIR (Gandey P.S. Case No. 03 of 2026) and the entire criminal proceeding against him.
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The petitioners filed a criminal miscellaneous petition invoking Section 528 of B.N.S.S. to quash criminal proceedings, including an order dated July 31, 2023, by the S.D.J.M., Ghatsila.
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![Divorce granted for irretrievable breakdown of marriage subject to payment of lump-sum permanent alimony.. Gopal Maity v. Pratima Maity & Anr. [2026:JHHC:6794-DB]. Jharkhand High Court. LawLens](/stories/thumbnails/divorce-granted-for-irretrievable-breakdown-of-marriage-subject-to-payment-of-lump-sum-per-077208b0ff0a4b6397b6c8c8d0d4de97.webp)
The appellant (husband) and respondent (wife) married on 28.04.1998 and have one daughter.
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![Conviction based on sole eyewitness testimony is sustainable if deposition is credible and medically corroborated.. Chanda Kharia & Anr. v. The State of Bihar (now Jharkhand) [2026:JHHC:6687-DB]. Jharkhand High Court. LawLens](/stories/thumbnails/conviction-based-on-sole-eyewitness-testimony-is-sustainable-if-deposition-is-credible-and-a5e0d25a450541779cd11ad0c89fe8b3.webp)
The appellants, Chanda Kharia and Dukhan Kharia, were convicted by the 1st Addl. Sessions Judge, Gumla, for the murder of Dilbodh Singh under Section 302/34 of the IPC.
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![Conviction based on sole eyewitness testimony is unsustainable if conduct is unnatural and evidence lacks reliability.. Nundeo Mehra v. The State of Bihar (now Jharkhand) [Cr. Appeal (D.B) No. 474 of 1998 (P) with Cr. Appeal (D.B) No. 477 of 1998 (P)]; 2026:JHHC:6796-DB. Jharkhand High Court. LawLens](/stories/thumbnails/conviction-based-on-sole-eyewitness-testimony-is-unsustainable-if-conduct-is-unnatural-and-a52322e3489142d5ab165b3b6f1941ff.webp)
The prosecution alleged that on February 22, 1995, the appellants forcibly entered the house of Kisto Mehra (P.W.-5) and his wife Daya Devi (P.W.-6).
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![Inconsistent testimony of sole eyewitness and unnatural conduct of witnesses entitle the accused to benefit of doubt.. Nundeo Mehra v. The State of Bihar (now Jharkhand) [With Cr. Appeal (D.B) No. 477 of 1998 (P)]; 2026:JHHC:6796-DB.. Jharkhand High Court. LawLens](/stories/thumbnails/inconsistent-testimony-of-sole-eyewitness-and-unnatural-conduct-of-witnesses-entitle-the-a-29f4d186bbef4b75a690a65e494745cf.webp)
The prosecution alleged that on February 22, 1995, the appellants, armed with various weapons, entered the house of Kisto Mehra (P.W.-5) to kill him.
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![Unnatural conduct of an eyewitness and unexplained delay in naming the accused warrants acquittal.. Mohanlal Tudu v. The State of Bihar (now Jharkhand) [2026:JHHC:6683-DB]. Jharkhand High Court. LawLens](/stories/thumbnails/unnatural-conduct-of-an-eyewitness-and-unexplained-delay-in-naming-the-accused-warrants-ac-249b9efb9e1540f8b923c7f7c875031e.webp)
The deceased, Basta Murmu, was a servant in the house of the informant, Marangmai Hansda.
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![### Preventive detention is unsustainable absent a live and proximate link between past conduct and contemporary necessity.. Mithilesh Tiwari v. Union of India & Ors. [2026:JHHC:6774-DB]. Jharkhand High Court. LawLens](/stories/thumbnails/preventive-detention-is-unsustainable-absent-a-live-and-proximate-link-between-past-conduc-1fcb3543bfb544b785d7ced2dccb772a.webp)
The petitioner challenged a preventive detention order dated 13.05.2025
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![Determination of permanent alimony must reflect the wife's accustomed standard of living and long-term inflationary costs.. Shanti Kumari v. Lalan Kumar & Anr. [2026:JHHC:6681-DB]. Jharkhand High Court. LawLens](/stories/thumbnails/determination-of-permanent-alimony-must-reflect-the-wife-s-accustomed-standard-of-living-a-7c3513919c354ec6bf58aa71b7f06a7c.webp)
The appellant (wife) and respondent (husband) married on 04.02.2019
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![False allegations and acquittal in criminal proceedings constitute reasonable excuse to deny restitution of conjugal rights.. Prabha Devi v. Gopal Sahu [2026:JHHC:6690-DB (F.A. No. 169 of 2022)]. Jharkhand High Court. LawLens](/stories/thumbnails/false-allegations-and-acquittal-in-criminal-proceedings-constitute-reasonable-excuse-to-de-5bdd7955de3440809bfc08f3354b04cb.webp)
The appellant (wife) and respondent (husband) were married on July 3, 1997, and have four children
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![Conviction based on sole eyewitness requires sterling testimony; doubts in corroboration entitle accused to benefit of doubt.. Ganpati Mahto v. State of Bihar [2026:JHHC:6786-DB]. Jharkhand High Court. LawLens](/stories/thumbnails/conviction-based-on-sole-eyewitness-requires-sterling-testimony-doubts-in-corroboration-en-0eb4b6cde0b348bb869eb207899782ff.webp)
The appellants were convicted under Section 302/34 of the IPC for the murder of Bishambhar Singh Munda on 23.01.1996.
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![Sole eyewitness testimony lacks "sterling quality" and requires corroboration when contradicted or weakened by material omissions.. Ganpati Mahto v. State of Bihar (with Basudeo Singh Munda & Anr. v. The State of Bihar) [2026:JHHC:6786-DB]. Jharkhand High Court. LawLens](/stories/thumbnails/sole-eyewitness-testimony-lacks-sterling-quality-and-requires-corroboration-when-contradic-fc39c275bc8647b3ad47a7fda362f94e.webp)
The appellants were convicted of murder under Section 302/34 IPC for the killing of Bishambhar Singh Munda on January 23, 1996.
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![Failure to explain homicidal death of wife in matrimonial home attracts Section 106 Evidence Act presumption.. Gomia Diggi v. The State of Jharkhand [2026:JHHC:6695-DB]. Jharkhand High Court. LawLens](/stories/thumbnails/failure-to-explain-homicidal-death-of-wife-in-matrimonial-home-attracts-section-106-eviden-59b8e5c516bb4a4d8d18c5792cb82115.webp)
The appellant was convicted under Section 302 of the IPC for the murder of his wife, Mecho Diggi, following a judgment by the Sessions Judge, West Singhbhum.
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![Conviction Based on Sole Eyewitness Testimony is Sustainable if Evidence is Reliable and Mentally Consistent. Kameshwar Yadav @ Kamleshwar Yadav @ Kiddu Yadav v. State of Jharkhand [2026:JHHC:6726-DB]. Jharkhand High Court. LawLens](/stories/thumbnails/conviction-based-on-sole-eyewitness-testimony-is-sustainable-if-evidence-is-reliable-and-m-65988f34c7d44711b5f25e8aac0a3479.webp)
The appellant was convicted by the Additional Sessions Judge-II, Lohardaga, for the murder of Lal Jai Kishore Nath Sahdeo, Lal Bal Kishore Nath Sahdeo, and Lal Pramod Nath Sahdeo
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The informant, Pannu Oraon (PW-3), alleged that on June 28, 1992, he and Chumnu Oraon (deceased) visited the house of accused Etwa Oraon and Champa Oraon to discuss funeral rites.
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![FIR QUASHED UNDER SECTION 528 BNSS AS CIVIL DISPUTE SETTLED AMICABLY BETWEEN PARTIES. Najamul Haque Mondal @ Najmil Haque Mandal @ Najmul Haque Mandal v. The State of Jharkhand & Anr., Cr.M.P. No. 611 of 2026 [2026:JHHC:6648]. Jharkhand High Court. LawLens](/stories/thumbnails/fir-quashed-under-section-528-bnss-as-civil-dispute-settled-amicably-between-parties-d46329c96ce4440d9b491919812c2c46.webp)
The petitioner filed a criminal miscellaneous petition under Section 528 of the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023, seeking to quash FIR No. 212 of 2020 registered at Chutia P.S. for offences under Sectio...
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![Investigation of FIR against ED officers transferred to CBI due to potential institutional bias and high-profile ramifications.. Pratik & Anr. v. The State of Jharkhand & Ors. [2026:JHHC:6369]. Jharkhand High Court. LawLens](/stories/thumbnails/investigation-of-fir-against-ed-officers-transferred-to-cbi-due-to-potential-institutional-feb899909eb64cb9a0514eaf9153f2c1.webp)
The petitioners, officials of the Enforcement Directorate (ED) Ranchi, were investigating high-profile money laundering cases involving senior state bureaucrats and politicians.
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![### Quashing of Criminal Proceedings Under BNSS Allowed Based on Private Settlement for Non-Heinous Offences. Suresh Kumar @ Suresh Yadav v. The State of Jharkhand & Anr. [2026:JHHC:6236]. Jharkhand High Court. LawLens](/stories/thumbnails/quashing-of-criminal-proceedings-under-bnss-allowed-based-on-private-settlement-for-non-he-c7612b381fdf4b95bd2c3bc74b569628.webp)
The petitioner filed a criminal miscellaneous petition under Section 528 of the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023, seeking to quash the proceedings in Telaiya P.S. Case No. 384 of 2025.
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![Absence of Documentary Proof of Payment is No Ground to Quash Cheating Charges under Section 482 CrPC.. Shri Gopi Krishna Chaubey @ Gopi Krishna Chaube & Anr. v. The State of Jharkhand & Anr. [2026:JHHC:6404]. Jharkhand High Court. LawLens](/stories/thumbnails/absence-of-documentary-proof-of-payment-is-no-ground-to-quash-cheating-charges-under-secti-c52ae8669d0945e9bdee25eb8599a774.webp)
The petitioners moved the High Court under Section 482 of the Cr.P.C. to quash an order dated 06.01.2020 passed by the Judicial Magistrate-1st Class, Dhanbad.
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![Failure to repay a loan or perform promised labor does not constitute cheating absent dishonest intention at inception.. Maharshi Dr. J. Jahanwi v. The State of Jharkhand & Anr. [2026:JHHC:6333]. Jharkhand High Court. LawLens](/stories/thumbnails/failure-to-repay-a-loan-or-perform-promised-labor-does-not-constitute-cheating-absent-dish-f0b1728c80094cf68f72896b737672a8.webp)
The petitioner (complainant) filed a complaint alleging that Opposite Party No. 2 took a friendly loan of ₹3,000 to be adjusted against future wages as a mason.
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![### Magistrate Cannot Add or Subtract Sections at Cognizance Stage in Cases Based on Police Reports. Jitendra Prasad v. The State of Jharkhand [2026:JHHC:6310]. Jharkhand High Court. LawLens](/stories/thumbnails/magistrate-cannot-add-or-subtract-sections-at-cognizance-stage-in-cases-based-on-police-re-ae88eb7b462345b88061bea485b8ff53.webp)
The petitioner was appointed as a Laboratory Technician in the office of the Civil Surgeon, Bokaro, based on a certificate from the "Institute of Medical Technology".
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The appellant, Kundan Kumar (A-28), was arrested on 19.07.2021 following an investigation by the NIA into an attack near Tetariakhand colliery involving the burning of vehicles, firing at police, and extortion by the...
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![Partition suit fails where plaintiffs fail to prove joint family nucleus for property purchased by daughters-in-law.. Sanjay Kakkar & Anr. v. Vivek Kakkar & Anr. [2026:JHHC:6173; F.A. No. 175 of 2024]. Jharkhand High Court. LawLens](/stories/thumbnails/partition-suit-fails-where-plaintiffs-fail-to-prove-joint-family-nucleus-for-property-purc-a2377516e57e43dfab670e8aafc68203.webp)
The Plaintiffs (appellant no. 1 and his wife) filed a partition suit seeking a 1/2 share in 24 decimals of land and a commercial building in Bokaro.
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![Failure to produce initial version of FIR and unreliable identification by purported eyewitnesses warrants acquittal.. Sanjay Yadav @ Sanjay Prasad Yadav & Anr. v. The State of Jharkhand (with Death Reference No. 01 of 2020) [2026:JHHC:6305-DB]. Jharkhand High Court. LawLens](/stories/thumbnails/failure-to-produce-initial-version-of-fir-and-unreliable-identification-by-purported-eyewi-04b8243f61bf43fb884455f245960f16.webp)
On 25.09.2004, approximately 20-25 armed individuals attacked the house of the informant (PW7) in village Dumri, Koderma.
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![Failure to produce the initial written report and inconsistent eyewitness identification necessitate acquittal in a murder case.. Sanjay Yadav @ Sanjay Prasad Yadav & Anr. v. The State of Jharkhand [2026:JHHC:6305-DB]. Jharkhand High Court. LawLens](/stories/thumbnails/failure-to-produce-the-initial-written-report-and-inconsistent-eyewitness-identification-n-7bed5d9357e441cfb73016023e91920e.webp)
On 25.09.2004, approximately 20-25 armed individuals attacked the house of the informant (PW7), resulting in the brutal murder of four individuals—Kapildeo Prasad Yadav, Neeraj Kumar, Anoj Kumar, and Sakaldeo Yadav—wh...
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![Issuance of Section 82 CrPC proclamation requires mandatory recording of satisfaction and specification of time and place for appearance.. Prakash Pradhan v. The State of Jharkhand [2026:JHHC:6159]. Jharkhand High Court. LawLens](/stories/thumbnails/issuance-of-section-82-crpc-proclamation-requires-mandatory-recording-of-satisfaction-and--286764c46e0047069a23f59a63e8eb0b.webp)
The petitioner, Prakash Pradhan, was an accused in Chakardharpur P.S. Case No. 22 of 2010 for offences under Sections 409, 420, and 120B of the Indian Penal Code.
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![### PMLA Prosecution Sustains Despite Closure of Some Predicate Offences If Other Scheduled Offences Remain Legally Active. M/s Gupta Traders & Others v. State through Enforcement Directorate [2026:JHHC:5999]. Jharkhand High Court. LawLens](/stories/thumbnails/pmla-prosecution-sustains-despite-closure-of-some-predicate-offences-if-other-scheduled-of-6729d61dd4c445d5a74a2122340cbebc.webp)
The Enforcement Directorate (ED) registered ECIR No. 08/2023 against Jogendra Tiwari and 11 associated entities (Petitioners) based on four predicate FIRs involving land fraud, illegal sand mining, and liquor smuggling.
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![### PMLA Proceedings Sustain Independent of Quashed FIRs if Interlinked Scheduled Offences Remain Judicially Active. M/s Gupta Traders & Ors. v. State through Enforcement Directorate [2026:JHHC:5999]. Jharkhand High Court. LawLens](/stories/thumbnails/pmla-proceedings-sustain-independent-of-quashed-firs-if-interlinked-scheduled-offences-rem-249c996e170f4ba3abb5a3a08f669312.webp)
The Enforcement Directorate (ED) registered ECIR No. 08/2023 based on four primary predicate FIRs involving land fraud (Roy-Bangla property), illegal sand mining, and liquor smuggling.
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![### Predicate PMLA Proceedings Survive as Long as Any Scheduled Offence Remains Geuninely Pending or Sub Judice. M/s Gupta Traders & Ors. v. State through Enforcement Directorate [2026:JHHC:5999 (Cr. Revision No. 1075 of 2025 and batch)]. Jharkhand High Court. LawLens](/stories/thumbnails/predicate-pmla-proceedings-survive-as-long-as-any-scheduled-offence-remains-geuninely-pend-c794ac8ab66f4d628f27f5e91c25912a.webp)
The petitioners, comprising Jogendra Tiwari and eleven associated business entities, were implicated in ECIR Case No. 08 of 2023.
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![Existence of pending predicate offences and protest petitions precludes discharge under the Prevention of Money Laundering Act.. M/s Gupta Traders & Ors. v. State through Enforcement Directorate, Ranchi [2026:JHHC:5999]. Jharkhand High Court. LawLens](/stories/thumbnails/existence-of-pending-predicate-offences-and-protest-petitions-precludes-discharge-under-th-a7e88aa4314e4a508659c3b7f77aae11.webp)
Eleven petitioner entities and their "beneficial owner," Jogendra Tiwari, challenged the order dated 21.08.2025 passed by the Special Judge, PMLA, Ranchi, which rejected their discharge applications in ECIR Case No. 0...
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The Enforcement Directorate (ED) registered ECIR Case No. 08 of 2023 against Jogendra Tiwari and 11 associated entities based on four predicate FIRs involving land fraud ("Roy Bangla" property), illegal sand mining, a...
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The Enforcement Directorate (ED) registered ECIR Case No. 08/2023 based on four primary predicate FIRs involving fraudulent land grabbing of "Roy Bangla" (Deoghar Town PS Case No. 342/2020), forged Land Possession Cer...
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The Enforcement Directorate (ED) registered ECIR Case No. 08/2023 against Jogendra Tiwari and 11 associated entities based on four primary FIRs involving fraudulent land acquisition ("Roy Bangla" case), illegal sand m...
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Eleven entities and one individual, Jogendra Tiwari, filed revision petitions against the Special Judge, PMLA’s order dated 21.08.2025, which rejected their discharge applications in ECIR Case No. 08/2023
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![PMLA Prosecution Maintainable if Predicate Offence is Pending Judicial Adjudication Despite Police Closure Report. M/s Gupta Traders & Ors. v. State through Enforcement Directorate [2026:JHHC:5999 (Cr. Revision No. 1075 of 2025 and batch)]. Jharkhand High Court. LawLens](/stories/thumbnails/pmla-prosecution-maintainable-if-predicate-offence-is-pending-judicial-adjudication-despit-e2bec76985444cafbd552748a24451d1.webp)
The Enforcement Directorate (ED) registered ECIR/RNZO/09/2022 against Jogendra Tiwari and several associated entities based on four predicate FIRs involving land fraud ("Roy Bangla" land), illegal sand mining, and liq...
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Eleven entities and one individual (Jogendra Tiwari) filed revision petitions against the Special Judge, PMLA, Ranchi’s order dated 21.08.2025, which rejected their discharge applications in ECIR Case No. 08 of 2023
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![PMLA prosecution remains sustainable if any predicate offence is active, regardless of other acquittals or quashed FIRs.. M/s Gupta Traders & Others v. State through Enforcement Directorate [2026:JHHC:5999; Cr. Revision No. 1075 of 2025 and connected matters]. Jharkhand High Court. LawLens](/stories/thumbnails/pmla-prosecution-remains-sustainable-if-any-predicate-offence-is-active-regardless-of-othe-241b81366c1642daa2d39a7afaec576f.webp)
The Enforcement Directorate (ED) registered ECIR No. 08/2023 against Jogendra Tiwari and 11 associated entities (Petitioners) based on four predicate FIRs involving land fraud ("Roy Bangla" case), illegal sand mining,...
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![Testimony of injured witness prevails over minor medical inconsistencies and non-recovery of weapon or property.. Harihar Thakur & Anr. v. The State of Jharkhand [2026:JHHC:5854-DB; Cr. Appeal (SJ) No. 422 of 2003]. Jharkhand High Court. LawLens](/stories/thumbnails/testimony-of-injured-witness-prevails-over-minor-medical-inconsistencies-and-non-recovery--41239c53c715444788dbd1c768291acf.webp)
On December 15, 2000, at 6:00 PM, the informant, Umakant Sah (PW-9), was intercepted by the appellants and an unknown person near Trikoni River
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