State of Himachal Pradesh Vs Kamlesh alias Kaka
.... ruqa Ex.PW10/B and handed over the same to ASI Man Singh, with a direction to take the same to Police Station, Kullu. Thereafter, this witness telephonically informed ASI Lal Chand, Incharge, Police Post, City Kullu, to come present on the spot. In his cross-examination, he deposed that when he rece ...
High Court of Himachal Pradesh
State of Himachal Pradesh Vs Darshan Lal
.... evant columns of NCB forms Ex.PW-10/F and prepared reseal memo Ex.PW-7/A. He also deposited the relevant case property with MHC and articles of jamatalashi to him and the case file was returned to the Investigating Officer and accused was sent in the custody. In his cross-examination, he has deposed ...
High Court of Himachal Pradesh
State of Himachal Pradesh Vs Pawan Kumar
.... /A and extract of register as Ex.PW5/B. 12. PW-6, HC Tungal Singh has stated that he was posted in Police Station, Dharamshala since the year 2006. He had handed-over the special report Ex.PW5/A to the office of Superintendent of Police, on 14.4.2005. 13. PW-7, SHO Prem Dass was posted at Po ...
High Court of Himachal Pradesh
Rajesh Sharma Vs State of H.P.
.... he same finds mention therein. The documents otherwise also pertain to the record of the temple trust. The same have been sought to be produced in evidence to prove the entries showing the plaintiffs to be the ''Pujaris'' of the temple. 5. The suit, no doubt, is presently at the stage of hearing ...
High Court of Himachal Pradesh
Mohammad Tarik Vs Sardar Jaspal Singh
.... & 146 Cr.P.C. 9. Mr. G.C.Gupta, Sr. Advocate assisted by Ms. Meera Devi, Advocate, has strenuously contended that allowing the proceedings under Section 145 Cr.P.C. to continue before learned Magistrate below, will amount to abuse of the process of law. According to Mr. Gupta, when the quest ...
High Court of Himachal Pradesh
State of Himachal Pradesh Vs Krishna
.... legedly being carried by accused Krishna with her in their presence at all. The present as such is a case, which is not supported by the independent witnesses allegedly associated by the I.O at the time of conducting search and seizure on the spot. 13. Learned Additional Advocate General has hea ...
High Court of Himachal Pradesh
Sohan Lal Vs State of H.P.
.... about the manner in which the incident sparked off. 5. Much has been said about the nature of injuries on the person of complainant and the opinion obtained from the Medical Officer, Civil Hospital, Theog. That opinion cannot be treated to be conclusive proof, particularly when not obtained from ...
High Court of Himachal Pradesh
Shri Neeraj Naiyar Vs State of H.P.
.... enior Division) on appreciation of the evidence available on record has arrived at a conclusion that it is the accused petitioners (plaintiffs in the suit) are in possession of the suit land. 5. Now if coming to the essential ingredients required to constitute the commission of an offence punish ...
High Court of Himachal Pradesh
Amrish Kamal Vs State of Himachal Pradesh
.... passed in this application on 15.11.2016: "Learned Deputy Advocate General has placed on record the status report. ASP, Shimla Arjit Sen and Inspector/SHO Sanjeev Kumar, Police Station (East), Shimla have produced the record. Heard for sometime. This Court feels that in the event of the accus ...
High Court of Himachal Pradesh
Union of India Vs Vivek Bhardwaj
.... a to clarify the position in this regard in the rejoinder, which shall be filed within three weeks. List on 10th August, 2016." 3. Irrespective of 4-5 opportunities granted for the purpose, supplementary affidavit has not been filed. On the previous date, last and final opportunity was granted to ...
High Court of Himachal Pradesh
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