Damodaran Vs State Of Kerala
.... show that even though they deposed regarding the occurrence in tune with the prosecution case, they have no case that the specimen impression of the seal used to seal the bottle of arrack seized and the sample taken is affixed in Exhibit P1, mahazar, or Exhibit P5, property list, so as to enable ...
High Court Of Kerala
Praveen Kumar Vs State Of Kerala
.... , with particular attention, vis-avis previous disputes/cases/ complaints, etc. while considering the question of prima facie case, when considering plea for prearrest bail. In cases, where there are materials to show that the accused and the complainant are in inimical terms, and there are prev ...
High Court Of Kerala
Thambi Vs State Of Kerala
.... mise satisfies the conscience of the Court. It is seen that the victim agreed to settle the matter with their free will. 8. In Gian Singh v. State of Punjab [2012 (4) KLT 108 (SC)], Narinder Singh and others v. State of Punjab and Others [(2014) 6 SCC 466] and State of Madhya Pradesh v. La ...
High Court Of Kerala
Asma P.K Vs State Of Kerala
.... ght by the petitioners is a direction for an expeditious disposal of the said revision petition. 2. Considering the facts and circumstances of the case and after hearing the learned counsel for the petitioners and the learned Government Pleader, I am inclined to dispose of this writ petiti ...
High Court Of Kerala
Abhilash Vs State Of Kerala
.... submissions made across the Bar, and the materials placed on record, particularly taking note of the fact that the petitioner has been in judicial custody since 01.03.2024, that the petitioner has no criminal antecedents, that the recovery has been effected and investigation in the case is prac ...
High Court Of Kerala
Ratheesh Vs State Of Kerala
.... ation of the facts, the rival submissions made across the Bar, and the materials placed on record, especially considering the fact that the petitioner has been in judicial custody since 04.03.2024, that the investigation in the case is practically complete, and the recovery has been effected, I ...
High Court Of Kerala
Aneesh Chandran Vs State Of Kerala
.... Karayogam has asked him to conduct the fireworks. However, when the Hill Palace Police issued notice on 10.02.2024 and since the crime was registered against the Thekkumpuram Karayogam on 11.02.2024, the Vadakkukmpuram Karayogam informed the first accused to halt the fireworks. But unfortuna ...
High Court Of Kerala
Rajan Vs State Of Kerala
.... is of an intermediate quantity, that the petitioner has been in judicial custody since 03.02.2024, which is 60 days, that the investigation in the case is practically complete, and that the recovery has been effected, I am of the definite view that the petitioner’s further detention is unnecess ...
High Court Of Kerala
Muhammed Kutty Vs State Of Kerala
.... d the materials placed on record, particularly taking note of the fact that the contraband that was seized from the accused is of an intermediate quantity, that the petitioner has been in judicial custody since 03.02.2024, which is 60 days, that the investigation in the case is practically comple ...
High Court Of Kerala
K.S. Roopeshkumar Vs Mani Sarmilakumari
.... plaintiffs/decree holders was already pending before the trial court as E.P.No.2/2019. It is submitted by the learned counsel for the petitioners that because of the pendency of the appeal, E.P. was kept in abeyance. Now, the grievance of the petitioners is that on the next day of disposing of ...
High Court Of Kerala
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