Sajal Paul And 19 Ors Vs Punjab National Bank And 3 Ors
.... JUDGMENTTAG-JUDGMENT Arindam Lodh, J It is revealed from the Registry note that notice has properly been served upon respondents nos.1 to 4 through registered post with A/D, but, till today they have not appeared before this Court. List the matter on 05.01.2024 for appearance o ...
Tripura High Court- Agartala
Maya Dey Vs State Of Tripura, Represented By Its Principal Secretary, Food, Civil Supplies And Consumer Affairs Department, Govt. Of Tripura, New Secretariat Building, P.O: Kunjaban, P.S.: New Capital Complex, District-West Tripura, PIN-799006 & Others
.... ision of the government and at present there is no such policy. The claim of the petitioner to treat him as DRW from his status of PTW cannot be claimed as a matter of right. Furthermore, there is no such policy exists at present to engage a PTW as the DRW. Added to it, if the petitio ...
Tripura High Court- Agartala
Kulwinder Singh @ Bali Vs State Of Punjab
.... ends that petitioner has been falsely implicated and he has nothing to do with the recovered contraband. Learned counsel further contends that petitioner is in custody for the last more than 05 months. So he may be allowed bail. Learned State counsel does not dispute the fact that the recov ...
High Court Of Punjab And Haryana At Chandigarh
Manjinder Singh Vs State Of Punjab
.... s as under: - “319. Power to proceed against other persons appearing to be guilty of offence. — (1) Where, in the course of any inquiry into, or trial of, an offence, it appears from the evidence that any person not being the accused has committed any offence for which such person could be ...
High Court Of Punjab And Haryana At Chandigarh
Balwinder Singh Vs State Of Punjab
.... . Learned counsel further contends that petitioner has been falsely implicated and he has nothing to do with the recovered contraband. Learned counsel further contends that petitioner is in custody for the last more than 05 months. So he may be allowed bail. Learned State counsel does not d ...
High Court Of Punjab And Haryana At Chandigarh
Gurditsingh@Money Vs State Of Punjab
.... rned State counsel does not dispute the aforesaid fact that the case of the petitioner is on the same footing as that of co-accused Sohan Singh alias Sonu Mahajan and that the name of the petitioner has surfaced in the disclosure statement of Sohan Singh alias Sonu Mahajan. Custody certifi ...
High Court Of Punjab And Haryana At Chandigarh
Sumit Kumar Vs State Of Punjab
.... ts of the case, considering that co-accused has been granted interim bail by this court, the petitioner is granted interim bail subject to his joining investigation within a week. In the event of arrest, he shall be released on bail subject to his furnishing adequate bail bonds to the satisfacti ...
High Court Of Punjab And Haryana At Chandigarh
Prince Vs State Of Punjab
.... with Canadian dollar worth Rs.5000/- and one Apple mobile sent by my daughter from Canada. I raised cries upon which persons passing in the street namely Sukhraj Singh son of Dalbir Singh, Rajinder Singh son of Tarlok Singh, Amarpal Singh son of Mohinder Singh and Jagmohan Singh son of Gurmeet S ...
High Court Of Punjab And Haryana At Chandigarh
Santosh Sahani Vs State Of Haryana
.... om the last three years. Prior to it, I was working in Bihar. Muntun Singh was working two years prior to my employment at Bhagwati Plywood, Damla. Muntun Singh was employed since the last 5-6 years in Bhagwati Plywood factory. Some body had called me telephonically about myl brother's serious c ...
High Court Of Punjab And Haryana At Chandigarh
Ramu Vs State
.... e facts and circumstances and also considering the period of incarceration and also taking into consideration of the principle stated by the Honourable Supreme Court in Sanjay Chandra and others vs. CBI reported in (2012) 1 SCC 40, this Court is inclined to grant bail to the petitioner, subject t ...
Madras High Court (Madurai Bench)
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