K.Vikraman Vs Thomas Thomaskutty
.... NTTAG-JUDGMENT Johnson John, J Learned counsel for the appellant filed a memo stating that the appellant is no more. This appeal is filed against the acquittal of the accused for the offence under Section 138 of the Negotiable Instruments Act and in the absence of any further steps, t ...
High Court Of Kerala
Kannan @ Shibu Vs State Of Kerala
.... urable Supreme Court in Shahaja @ Shahajan Ismail Mohd. Shaikh v. State of Maharashtra [2022 SCC Online SC 883], held thus: “Mere discovery cannot be interpreted as sufficient to infer authorship of concealment by the person who discovered the weapon. He could have derived knowledge of the ...
High Court Of Kerala
Shafeek Vs State Of Kerala
.... of an intermediate quantity. 7. After bestowing my anxious consideration to the facts, the rival submissions made across the Bar, and the materials placed on record, especially on considering the fact that the petitioners have been in judicial custody for the last 83 days, the investigation ...
High Court Of Kerala
Ajith PP Vs State Of Kerala
.... ally on considering the fact that the contraband allegedly seized from the accused is of an intermediate quantity, that the petitioner has no criminal antecedents, that the petitioner has been in judicial custody since 09.05.2024, that the investigation in the case is practically complete, and t ...
High Court Of Kerala
Asharaf. P Vs State Of Kerala
.... tably, as per the chemical analysis report referred to above, the contraband has turned out to be methamphetamine. Therefore, the contraband is of an intermediate quantity. Moreover, the petitioner does not have criminal antecedents. 7. On an anxious consideration of the facts, the rival su ...
High Court Of Kerala
Manoj Vs State Of Kerala
.... idering the nature of offences alleged, no purpose would be served by continuing the proceedings. 6. In Gian Singh v. State of Punjab and Another [(2012) 10 SCC 303], the Apex Court has held that in appropriate cases, the High Court can take note of the amicable resolution of disputes bet ...
High Court Of Kerala
XXXXXXXXXX Vs State Of Kerala
.... Thereafter, before the Christmas day in the year 2019 also, the accused repeated sexual intercourse on promising marriage and later, the de facto complainant became pregnant. 4. The learned counsel for the petitioner argued at length to substantiate this Court that the allegations in the ...
High Court Of Kerala
Sajeev Dan Mathew Vs State Of Kerala
.... the wife of the petitioner/1st accused and her parents CW2 and CW3, did not appear before the court for want of evidence. Therefore, it is submitted by the learned counsel for the petitioner that the petitioner's case would require quashment. 5. The learned Public Prosecutor zealously oppo ...
High Court Of Kerala
Sahanesh K Vs State Of Kerala
.... hat the allegations are false. According to him, there was a cordial relationship in between the de facto complainant and the accused and sexual intercourse, if any, is the outcome of consent. Accordingly, the learned counsel for the petitioner argued to substantiate that no materials to find co ...
High Court Of Kerala
Desai Homes Vs Dr.K.M.Jacob @ Yacob
.... all the amenities except electricity, then the Promoters & Builders can file a suit for specific performance of the contract and get the contract specifically enforced through court and get the sale deed executed through court and can recover the costs incurred by the Promoters & Builder ...
High Court Of Kerala
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