Robin Reji Vs State Of Kerala
.... mproper on the part of the Court to refuse bail solely on the ground of former conduct. 8. In Dataram Singh v. State of U.P., [(2018) 3 SCC 22] the Honourable Supreme Court observed that grant of bail is the rule and putting a person in jail is an exception. Even though the grant of bail is ...
High Court Of Kerala
Baijesh Baiju Vs State Of Kerala
.... ], the Honourable Supreme Court has categorically held that the fundamental postulate of criminal jurisprudence is the presumption of innocence, until a person is found guilty. Any imprisonment prior to conviction is to be considered as punitive and it would be improper on the part of the Court ...
High Court Of Kerala
Anil Kumar K.R., S/O Ramakrishnan Vs State Of Kerala
.... part of the Court to refuse bail solely on the ground of former conduct. 8. In Dataram Singh v. State of U.P., [(2018) 3 SCC 22] the Honourable Supreme Court observed that grant of bail is the rule and putting a person in jail is an exception. Even though the grant of bail is entirely the d ...
High Court Of Kerala
Sreejith Vs State Of Kerala
.... ntecedents, that the investigation in the case is practically complete and recovery has been effected, I am of the view that the petitioner’s further detention is unnecessary. Hence, the petitioner is entitled to be released on bail. In the result, the application is allowed, by directing t ...
High Court Of Kerala
Jyothi Vs State Of Kerala
.... rriage as abetted by the 2nd accused. 4. While canvassing quashment of the proceedings as against the 2nd accused/petitioner, the learned counsel for the petitioner would submit that no serious allegations raised so as to bring home the offences alleged by the prosecution as against the 2n ...
High Court Of Kerala
Vijayalekshmi Vs State Of Kerala
.... the spot. The allegation against the detenu is that the contraband was stored for the purpose of sale. The last offence was committed on 06.04.2023. The detenu was also released on bail on 06.06.2023. However, the detention order was passed only on 14.07.2023. There is a delay of more than three ...
High Court Of Kerala
Balan Vs State Of Kerala
.... should be invoked by the Court only in the ends of justice. The power is to be exercised only for strong and valid reasons and it should be exercised with caution and circumspection. The Court has wide power under S.311 Cr.P.C to recall witnesses for re-examination or further examination, if it ...
High Court Of Kerala
XXX Vs State Of Kerala
.... o complainant became pregnant. 4. The learned counsel for the petitioner argued at length to substantiate this Court that the allegations in the prosecution would not make any offence, since the sexual intercourse is the outcome of consent. Accordingly, he prayed for quashment of the proce ...
High Court Of Kerala
Manoj Philip Vs State Of Kerala
.... not give food to her and used to lock her inside the room while they were residing at South Africa. She has further stated that R1 used to inflict burn injuries on her body with cigarettes and he has illicit relation with another lady. The witness who had given statement had deposed that the co ...
High Court Of Kerala
Hena Khatoon Vs State Of Kerala
.... but not on such consideration as has been adopted in the present case. Mere observation that recall was necessary "for ensuring fair trial" is not enough unless there are tangible reasons to show how the fair trial suffered without recall. Recall is not a matter of course and the discr ...
High Court Of Kerala
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