Laxman Sahu Vs State Of Chhattisgarh
.... fore PW-3 Deepa and PW-7 Kamdev after the appellant committed the offence, they have not been negated in the cross-examination. Further the inquest report would show that immediately after the incident the villagers went to the house of the appellant and saw the dead body of his wife. 17. T ...
Chhattisgarh High Court
Hemendra Goswami Vs State Of Chhattisgarh
.... that both petitions deserve to be dismissed. 13. I have heard learned counsel appearing for the parties, considered their rival submissions made herein-above and perused the documents placed on the record. 14. The only question involved in both cases is whether the State Government has ...
Chhattisgarh High Court
Khilendra Chauhan Vs State Of Chhattisgarh
.... ch is grantable ex debito justitiae. Though a writ of right, it is not a writ of course. The applicant must show a prima facie case of his unlawful detention. Once, however, he shows such a cause and the return is not good and sufficient, he is entitled to this writ as of right.” 10. The D ...
Chhattisgarh High Court
Xyz Vs State Of Chhattisgarh
.... Board. 69. Consequences for the victim could be his death, or permanent physical disability, or an injury which could be repaired or recovered; the impact of the offence on the mind of the victim may be prolonged and continue for his lifetime; the impact on the family and friends of the vic ...
Chhattisgarh High Court
Alexius Minj (Died) Through Lrs Vs State Of Chhattisgarh
.... in v. ITO, (1970) 2 SCC 355 at page 359. 15. In Julius v. Bishop of Oxford [1880 5 AC 214] it was observed by Cairns, L.C. at pp. 222-23 that the words “it shall be lawful” conferred a faculty or power, and they did not of themselves do more than confer a faculty or power. But there may be ...
Chhattisgarh High Court
Seema Gupta Vs Anurag Kesharwani
.... he person who has clinically examined him. In absence of any such materials placed on record the learned trial Court has committed illegality in relying upon the report. 21. The learned trial Court has not assigned any reason to disbelieve the statement of the victim/appellant and has recor ...
Chhattisgarh High Court
Dr. R.P. Dwivedi Vs State Of Chhattisgarh
.... under this section to investigate. (3) Any Magistrate empowered under section 190 may order such an investigation as above mentioned.” 9. From bare perusal of Section 154 of the Cr.P.C., it is quite vivid that this Section places an unequivocal duty upon the police officer in charge of ...
Chhattisgarh High Court
Vishnu Pratap Singh Vs Mukteshwar Rai
.... e following cases, or in any other case in which the Court thinks it to dispense with it: –– (1) when the document to be proved is itself a notice; (2) when, from the nature of the case, the adverse party must know that he will be required to produce it; (3) when it appears or is proved that the ...
Chhattisgarh High Court
Akanksha Bhardwaj Vs State Of Chhattisgarh
.... d to be conducted. The Standing Committee has considered the overall assessment of the petitioner and has not taken into consideration any misconduct of the petitioner. As such, prayed for dismissal of the writ petition. To substantiate this submission, he would refer to the judgment rendered by ...
Chhattisgarh High Court
Ram Nagesiya Vs State Of Chhattisgarh,
.... failed to explain in his statement recorded under Section 313 of CrPC as to how and under what circumstances she died in his house. 17. At this stage, it would be appropriate to quote Section 106 of the Evidence Act, which states as under:- “106. Burden of proving fact especially with ...
Chhattisgarh High Court
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