Chhatram Harvansh Vs State Of Chhattisgarh
.... y the police, the image of the applicant will adversely affected. The complainant being a lady Constable lodged a false report against the applicant despite the fact that the present applicant has not caught the hand of the complainant and also not abused her. He further submits that the wife of ...
Chhattisgarh High Court
THE STATE OF CHHATTISGARH Vs BHUPENDRA NETAM
.... ttal appeal, due to departmental procedure, which is bonaide and not intentional and therefore, the delay in iling the instant acquittal appeal deserves to be condoned. 3. Learned State counsel to justify his reasons also relied upon the judgment of the Supreme Court in the matte ...
Chhattisgarh High Court
Vishi Agrawal Vs State Of Chhattisgarh
.... learned State counsel, would have opposed the prayer for grant of anticipatory bail to the applicant and submits that form the perusal of the case diary, it transpires that the applicant accepted Rs 30,000/- via PhonePay from Sudhir Aggarwal on 13.08.2022 and Rs 20,000/- in cash through Rakesh T ...
Chhattisgarh High Court
Dinesh Kumar Das Vs Union Of India
.... employees of the respondent No. 1 and other Central Government Employees and hence, no discrimination would have been allowed in the settled principle of Hon’ble Supreme Court in the matter of Purshottam Lal & Others vs. Union of India & Others , reported in (1973) 1 SCC 651 . The Hon ...
Chhattisgarh High Court
Samant Pradhan Vs State Of Chhattisgarh
.... ication and submits that looking to the seriousness of the allegations made against the present applicant, he is not entitled for bail. 5. Prosecutrix appeared through Video conferencing and raised serious objection regarding grant of bail to the applicant. 6. I ...
Chhattisgarh High Court
Sanjay Sahu Vs State Of Chhattisgarh
.... and circumstances of the case that there is no criminal antecedent of the present applicant and in the present case, charge-sheet has been iled before the competent Court further he is in jail since 05.05.2024 and the conclusion of the trial will take some more time, this Court is of the view th ...
Chhattisgarh High Court
Saumitra Kumar Sharma Vs State Of Chhattisgarh
.... d victim have settled their dispute would depend on the facts and circumstances of each case and no category can be prescribed. However, before exercise of such power, the High Court must have due regard to the nature and gravity of the crime. Heinous and serious offences of mental depravity or ...
Chhattisgarh High Court
Parmeshwar Bareth Vs State Of Chhattisgarh
.... corpio vehicle bearing No. CG 05 H 1111. Based on above incident, aforesaid offence has been registered against the present applicants. 4. Learned counsel for the applicants submits that the applicants are innocent and have been falsely implicated in the crime in question. He fu ...
Chhattisgarh High Court
Amar Singh Kachlam Vs State Of Chhattisgarh
.... h is protected community. He further submits that the similarly situated persons have also moved the writ petition which has been disposed of this Court vide its order dated 05.10.2023 in WPS No. 7888 of 2023. 3. This submission is not opposed by the learned counsel for the resp ...
Chhattisgarh High Court
Dharampreet Singh Vs State Of Chhattisgarh
.... pplicant, Govinda Yadav, Pukhraj, Bagira and Atul Singh and Maharaj and other unknown persons which led to the commission of the aforementioned crime, therefore the present applicant has been implicated in the aforesaid ofence. Thereafter, the applicant has been arrested and the crime was regist ...
Chhattisgarh High Court
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