Juvenile 'Xyz' Thru. His Father Vs State Of U.P. Thru. Prin. Secy. Home Lko. And 3 Others
.... mitted that the appellants are already in jail for over 3 years and 3 months. There is no possibility of early hearing of the appeal in the High Court. In the aforesaid circumstances the applicants be released on bail to the satisfaction of the learned Chief Judicial Magistrate, Sehore. The appe ...
Allahabad High Court
Ashish Kumar Tiwari @ Rahul And 27 Others Vs State Of U.P. Thru. A.C.S/Prin. Secy. Deptt. Home Govt. Lko. And Another
.... provisions, it is abundantly clear that the offence registered against the applicant under Section 188 of IPC is non-cognizable in nature. Now, coming to Section 155(2) of Cr.P.C. which reads as follows: "No police officer shall investigate a non-cognizable case without the order of a ...
Allahabad High Court
Ishrat Vs State Of U.P. Thru. Addl. Chief Secy. Home Lko. And Another
.... ty in his possession and under his management, has disobeyed, And (iv) That such disobedience causes or tends to cause; (a) Obstruction, annoyance or risk of it to any person lawfully employed; or (b) Danger to human life, health or safety; or (c) A riot or affray. (d) ...
Allahabad High Court
Union Bank Of India Through Chief Manager Mahendra Vs State Of U.P. And Another
.... ismissed. The learned Magistrate, after going through the records and applying his judicial mind, has passed the order in the matter and, as such, the application is liable to be dismissed with cost. 15. Considering the arguments advanced by the learned counsel for the parties and perusing ...
Allahabad High Court
Smt. Ankita Singh Vs State Of U.P. Thru. Secy. Home Lko. And Others
.... eedings, compromising the integrity of the trial. 2. Threats and Intimidation:- The applicant has been threatened with harm to prevent them from attending the trial at District-Ayodhya. This intimidation can impede the applicant’s ability to present her case effectively and seek justice a ...
Allahabad High Court
Anil Katiyar And Another Vs State Of Uttar Pradesh Thru. Cis1 Cbcid Lucknow
.... same by filing a charge sheet under Section 173, Cr.P.C., vide H.N. Rishbud vs. State of Delhi, AIR 1955 SC 196. Thereafter, the learned Magistrate has to take cognizance after application of judicial mind and by reasoned order and not in mechanical manner. 27. In the case of Basaruddin &am ...
Allahabad High Court
Aman Sinha Vs State Of UP And 4 Others
.... rd with a view to satisfying itself that the reasoning and findings recorded by the trial court are consistent with the material on record. The law, therefore, does not envisage the dismissal of the appeal for default or non-prosecution but only contemplates disposal on merits after perusal of t ...
Allahabad High Court
Raja Ram Vs Ram Asrey
.... f requires the evidence to do justice between the parties. The ability to pronounce judgment is to be understood as the ability to pronounce judgment satisfactorily to the mind of the court. But mere difficulty is not sufficient to issue such direction.” 14. In North Eastern Railway Admn. v ...
Allahabad High Court
Bindheshwari Devi Srivastava And Others Vs Ramesh Chandra Maurya And Others
.... 4281 and the Motorcycle of the deceased having Registration No.UP-33-P-3373, this court is of the view that learned Tribunal erred in holding that the right bumper of the Truck would have dashed the left handle of the Motorcycle on account of which the accident had occurred, therefore no neglige ...
Allahabad High Court
Smt Naziya Ansari And Another Vs State Of Up And 2 Others
.... s taking adequate measures to secure the safety and life of the first petitioner. The learned Magistrate did nothing. The statement under Section 164 Cr.P.C. is recorded in the case diary. Therefore, the Superintendent of Police, Siddharth Nagar and the Station House Officer, Police Station-Bans ...
Allahabad High Court
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