Imaran Hamid Shaikh Vs State Of Gujarat
.... court, non-bailable warrant came to be issued, which was eventually executed and, hence, the present applicant is in jail. However considering the facts of the case and the assurance given by the applicant to remain present before the concerned court, the present application deserves to be allow ...
Gujarat High Court
Mahmad Ashif Gulamhushen Shaikh Vs State Of Gujarat
.... ken into consideration the law laid down by the Hon'ble Apex Court in the case of Sanjay Chandra v. Central Bureau of Investigation, reported in [2012]1 SCC 40 as well as in case of Satender Kumar Antil v. Central Bureau of Investigation & Anr. reported in (2022)10 SCC 51. 8. In the fac ...
Gujarat High Court
Shabanaben Samidbhai Bukhari Vs State Of Gujarat
.... cant is a lady accused and she is in jail since 12.07.2023. The investigation is already concluded and charge-sheet is filed. The applicant is arraigned as an accused on the basis of the statement made by the co-accused. There is no recover or discovery at the instance of the applicant accused. ...
Gujarat High Court
Chandersingh @ Chandariya Ajaliya Bhil Vs State Of Gujarat
.... also considered the punishment prescribed under the statute and the fact that offences are exclusively triable by the Court of Magistrate. Therefore considering the above factual aspects, the present application deserves to be allowed. 7. This Court has also taken into consideration the l ...
Gujarat High Court
Mahesh Mansukhbhai @ Manubhai Babariya Vs State Of Gujarat
.... ole attributed to the present applicant at the time of commission of crime and the fact that the contraband articles seized by the police authority is intermediate quantity and, hence, rigors of Section 37 of the NDPS Act would not come into play. Therefore considering the above factual aspects, ...
Gujarat High Court
Johny Padikala Vs P.C.Hassan
.... ss is one sanctioned under law. The leasing out is not for a prohibited or illegal activity. The owner had taken all necessary precautions by insisting the second defendant to conduct business in accordance with the explosives laws and further prohibiting him from storing any articles not sancti ...
High Court Of Kerala
Muhammed Mansoor Vs State Of Kerala
.... the Police, he is likely to be sent into judicial custody on such surrender. This application is submitted in such circumstances. 3. Heard Sri.C. Dheeraj Rajan, learned counsel for the petitioner and Smt.Sreeja V., learned Public Prosecutor for the State. 4. After considering all the ...
High Court Of Kerala
Chinnu Darwin Vs Feialoh Francis P
.... e have heard the learned counsel for the petitioner. According to the learned counsel for the petitioner, Ext.P7 order was passed by the Family Court without conducting necessary enquiry and without hearing the wife. He also claimed that the wife has not violated Ext.P4 order. 4. As per Ext ...
High Court Of Kerala
Eby Cherian Vs Jerema John
.... he child. As per Ext.P2 order, the Family Court has already granted overnight custody of the child on every Saturday. Since he has to return back to his place of work, a direction is to be given to the Family Court, Ernakulam to dispose of Ext.P4 application at the earliest. 3. We have hear ...
High Court Of Kerala
Firoz Khan @ Shinu Vs State Of Kerala
.... and stated that the offences and the allegations against the petitioners were serious and that all of them had very bad antecedents. The learned Public Prosecutor points out that the third accused has 11 cases against him, the second accused has four cases, the third accused has four cases and t ...
High Court Of Kerala
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