Chhathi Lal Rai Vs State Of Bihar
.... taken at their face value and accepted in their entirety do not prima facie constitute any offence or make out a case against the accused. (2) Where the allegations in the first information report and other materials, if any, accompanying the FIR do not disclose a cognizable offence, justif ...
Patna High Court
Md. Heyat Vs State Of Bihar
.... plications by way of general omnibus allegations made in the course of matrimonial disputes, if left unchecked, would result in misuse of the process of law. On the facts of that case, it was found that no specific allegations were made against the in-laws by the wife and it was held that allowi ...
Patna High Court
Juvenile �X� Vs State Of Bihar
.... ut of Pipra P. S. Case No. 250 of 2022, under Section 376(DA), 506/34 of the Indian Penal Code; Section 4/12 of the POCSO Act, 2012; and Section 3(2)(r)(s)/3(2)(VA) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989. Reg. Cr. Revision No. 152 of 2024 It ...
Patna High Court
Dinanath Ram Vs State Of Bihar
.... It would be apposite to reproduce para-102 of the legal report of Hon’ble Supreme Court passed in the matter of Bhajan Lal case (supra), which is as under:- “102. In the backdrop of the interpretation of the various relevant provisions of the Code under Chapter XIV and of the principles of ...
Patna High Court
Kapil Deo Yadav Vs State Of Bihar
.... rom transporting the crop, at that very moment, they came variously armed with weapons. Those people had guns in their hands and they started firing. When Bathu Yadav fell down, the accused person fled away firing. They picked up Bathu in injured condition and brought him to the Police Station. ...
Patna High Court
Sadanand Bishwas Vs State Of Bihar
.... Court observed that the mere mention of statutory provisions and the language thereof, for lodging a complaint, is not the ‘be all and end all’ of the matter, as what is required to be brought to the notice of the Court is the particulars of the offence committed by each and every accused and t ...
Patna High Court
Sumant Singh Vs State Of Bihar
.... 14. Mr. Vipul Sinha, learned Amicus Curiae, in defence of the appellant has assailed the judgment of conviction and order of sentence. He has submitted that the witnesses examined in this case are not reliable. They have not supported the prosecution case in their cross examination. In this ...
Patna High Court
Bhavnath Jha Vs State Of Bihar
.... ner, the opposite party no.2 loosed his land. 8. It would be apposite to reproduce Para-22 of the legal report of Hon’ble Supreme Court as passed in the matter of Swaran Singh case (supra), which is as under:- “It may be mentioned that when we interpret Section 3(1)(x) of the Act we ha ...
Patna High Court
Churaman Singh @ Sri Ram Singh Vs State Of Bihar
.... case of the deceased having been killed at the hands of the appellant because of non-payment of Rs. 2 lakhs as rangdari to the appellant, but her statement regarding the sequence of events reflects that she and her two sons, namely, PW 3 and PW 4 did not move together in search of the deceased. ...
Patna High Court
Vinod Bind Vs State Of Bihar
.... n perineum, valva and introitus. No foreign hairs present. (iii) Hymen not intact. Old tears, vagina admitting two fingers easily. No vagina tenderness present (iii) Neither dead or alive spermatozoa found. There are no mark of violence over body and external genetila and in microscop ...
Patna High Court
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