Prasanth Raghavan @ Deepu Vs State Of Kerala
.... of bail is the rule and putting a person in jail is an exception. Even though the grant of bail is entirely the discretion of the court, it has to be evaluated based on the facts and circumstances of each case and the discretion has to be exercised in a judicious and compassionate manner. 9 ...
High Court Of Kerala
Mohammed Sahal Vs State Of Kerala
.... ced before him in person for the first time and subsequently every time till the accused remains in the custody of the police, but the Magistrate may extend further detention in judicial custody on production of the accused either in person or through the medium of electronic video linkage;] (c) ...
High Court Of Kerala
Jini Vs State Of Kerala
.... reme Court observed that grant of bail is a rule and putting a person in jail is an exception. Even though the grant of bail is entirely the discretion of the court, it has to be evaluated based on the facts and circumstances of each case and the discretion has to be exercised in a judicious and ...
High Court Of Kerala
Jitha Sanjay Vs State Of Kerala
.... itate in exercise of its jurisdiction under Section 482 Cr.P.C to quash the proceeding under Category 7 as enumerated in State of Haryana v. Bhajan Lal (supra), which is to the following effect: “(7) Where a criminal proceeding is manifestly attended with mala fide and/or where the proceedi ...
High Court Of Kerala
Federal Bank Ltd. Vs Federal Bank Officers' Association
.... the petition schedule properties would certainly affect the working of the bank besides causing harm to its reputation and losing the faith of its customers and that the apprehension of the petitioner that the respondent association would intensify their mode of protest and engage in activities ...
High Court Of Kerala
Ajeesh Kumar K.A Vs State Of Kerala
.... ed to get the interim custody. 2. In Shanil v. State of Kerala [2023 (2) KLT 430], and in Pradeep B v. District Drug Disposal Committee [2024 (2) KHC 274], this Court had already observed that even though confiscation proceedings are pending consideration, the same does not stand in the ...
High Court Of Kerala
Rajesh Gopalakrishnan Vs State Of Kerala
.... t was also submitted that, considering 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 amic ...
High Court Of Kerala
Dileep Chandran. C Vs Kerala Headload Workers Welfare Fund Board
.... zhikode to Wayanad. 3. Sri.S.P.Aravindakshan Pillai, learned standing counsel appearing for the respondents on instructions submits that, a perusal of Ext.P2 would show that the transfer is effected on the basis of the report of the Chairman of the Calicut District Committee dated 07.05.202 ...
High Court Of Kerala
Sumit Goyal Vs State Of Kerala
.... grave offences and if permission is granted to him to leave India, he may not appear before the Court and face trial. 4. The learned counsel for the petitioner made an undertaking on behalf of the petitioner that he will co-operate with the trial. The counsel submitted that on earlier occ ...
High Court Of Kerala
Vishnu Sreekumar Vs State Of Kerala
.... prosecution; (ii) Reasonable apprehension of tampering with the witnesses or apprehension of threat to the complainant or the witnesses; (iii) Reasonable possibility of securing the presence of the accused at the time of trial or the likelihood of his fleeing from justice; (iv) ...
High Court Of Kerala
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