Siyad Hameed Vs State Of Kerala
.... bject to the following conditions: (i) The petitioner shall co-operate with the Investigating Officer and make himself available for interrogation as and when directed by the Investigating Officer; (ii)The petitioner shall not directly or indirectly make any inducement, threat or ...
High Court Of Kerala
Rahul Nair Vs State Of Kerala
.... ouched for the signature of the 2nd respondent in Annexure A2 agreement and the contents in Annexure A2 agreement. 7. On an overall consideration of the facts, the rival submissions made across the Bar and the materials placed on record, particularly considering the fact that the petitione ...
High Court Of Kerala
Jithin.P Vs State Of Kerala
.... is to be considered as punitive and it would be improper on the part of the Court to refuse bail solely on the ground of former conduct. 9. 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 ...
High Court Of Kerala
Munavar Vs State Of Kerala
.... riminal cases which have an overwhelming or predominant element of a civil dispute. They stand on a distinct footing insofar as the exercise of the inherent power to quash is concerned. 16.8. Criminal cases involving offences which arise from commercial, financial, mercantile, partnership ...
High Court Of Kerala
Asifa & Ors Vs State Of Kerala
.... o be committed by the child along with his social background report in Form 1 to the Board and intimate the parents or guardian of the child as to when the child is to be produced for hearing before the Board. (7) When the child is released in a case where apprehending of the child is not ...
High Court Of Kerala
Sakeer Vs State Of Kerala
.... and/or where the proceeding is maliciously instituted with an ulterior motive for wreaking vengeance on the accused and with a view to spite him due to private and personal grudge.” 8. Similarly, in another decision in Mahmood Ali v.State of U.P. reported in [2023 KHC 7029 : 2023 KHC OnLine ...
High Court Of Kerala
Vineeth Vs State Of Kerala
.... Courts while dealing with bail applications by holding as follows: “9.xxx xxx xxx However, it is equally incumbent upon the High Court to exercise its discretion judiciously, cautiously and strictly in compliance with the basic principles laid down in a plethora of decisions of this Court on ...
High Court Of Kerala
Fazil T.K Vs State Of Kerala
.... lication is disposed of, subject to the following conditions: (i) The petitioners shall co-operate with the investigation and make themselves available for interrogation and for the purpose of investigation as and when the Investigating Officer directs; (ii) The petitioners shall not ...
High Court Of Kerala
Vismaya M S Vs Vipin T C
.... counsel for the petitioner. There is no appearance for the respondent. 4. O.P.No.1 of 2024 has been filed by the respondent against the petitioner for dissolution of marriage. Two cases (O.P.No.1463 of 2022 and M.C.No.55 of 2022) between the same parties are pending before the Family Court, ...
High Court Of Kerala
Miriam Elias Vs Dr. Susy Elias Samson
.... onfirming the order dismissing the amendment application. It is submitted that challenging Ext.P10, an S.L.P. has been preferred before the Supreme Court. In Ext.P11 affidavit, diary number has been given. The learned counsel submitted that the Supreme Court is on vacation now and it will reopen ...
High Court Of Kerala
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