Shubham Parmar Vs State Of Himachal Pradesh
.... Additional Chief Judicial Magistrate, Amb, Una. The said application was sent to the police, whereupon a case was registered and the investigation commenced. The prosecutrix was medically examined and scientific samples were preserved for analysis. Statement of the prosecutrix was recorded under ...
High Court Of Himachal Pradesh
Parmod Singh Parmar Vs State Of Himachal Pradesh
.... he police. Again the co-accused tendered apology before the police. The prosecutrix went to Chandigarh for a training where on 10.07.2019 co-accused came in an inebriated condition and abused the prosecutrix. The petitioner time and again openly said that he married the prosecutrix only to wrigg ...
High Court Of Himachal Pradesh
Vimal Kalra Vs State Of Himachal Pradesh
.... lved in a serious crime, he is very clever person. There is possibility that in case at this stage, if the petitioner is enlarged on bail, he may flee from justice. The petitioner can also tamper with the prosecution evidence, so his application be dismissed. 4. I have heard the learned Sen ...
High Court Of Himachal Pradesh
Ranjeet Chauhan Vs Ravinder Singh Thakur
.... t aforesaid indispensable statutory condition not evidently begetting satiation, hence barred the magistrate concerned to take cognizance upon the complainant. Consequently, in the Magistrate ordering refusal to take cognizance upon the compliant does not render his order to suffer from any lega ...
High Court Of Himachal Pradesh
Surinder Singh & Ors Vs State Of H.P. & Anr
.... and another, (2013) 4 SCC 58, have held that criminal proceedings or FIR or complaint can be quashed under Section 482 Cr. P.C. in appropriate cases in order to meet ends of justice. Even in non-compoundable offences pertaining to matrimonial disputes, if court is satisfied that parties have se ...
High Court Of Himachal Pradesh
Rukmani Devi (Since Deceased) Through Her Legal Representative Sh. Gulab Singh Son Of Late Sh. Tule Ram Vs Prem Lata & Anr
.... at the same time, and no particular form of attestation shall be necessary." 15. Thus, as highlighted above, as per the mandate of Section 63(c) of the Act, a Will is to be attested by two or more witnesses, each of them must have seen the testator of the Will putting his/her signature ...
High Court Of Himachal Pradesh
Shyam Singh Vs Joginder Singh
.... no dimension of the encroachment part has been mentioned. He has only measured Khasra No.164. So, the said report is not acceptable. The plaintiff has also placed on record copy of jamabandi for the year 1998-99, which is Ex.PW1/A, which shows that the plaintiff is recorded in physical possessio ...
High Court Of Himachal Pradesh
Ram Krishan Sharma Vs Accountant General (A&E) HP And Ors
.... the ground that due procedure is not followed for appointment of work charged employees, they do not have that much work pressure, they are unequal and cannot be treated equally, work- charged employees form a totally different class, their work is materially and qualitatively different, there ...
High Court Of Himachal Pradesh
Devender Sharma Vs Union Of India And Others
.... during the course of Military Service will be attributed to service conditions unless the disability was such that the disease could not have been detected on medical examination before a person is selected for Defence Service and furthermore before arriving at a conclusion the Release Medical B ...
Armed Forces Tribunal Principal Bench, New Delhi
Chandra Kant Jha Vs Union Of India And Others
.... he Gol MoD letter dated 22.11.1983 has been explained. The Government Policy letters dated 07.06.1999, 09.02.2001 and 17.12.2008 have been considered. Most significantly, the recommendations of the 6th CPC, accepted by Government of India through its letter dated 11.11.2008 and Circular dated 02 ...
Armed Forces Tribunal Principal Bench, New Delhi
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