Varghese P C Vs State Of Kerala
.... nduct the fireworks. Consequently, the Sub Inspector of Police registered Crime No.240/2024 (Annexure A1 FIR) on the very same night at 23.35 hours against the President and Secretary of the Temple Committee and ten identifiable persons for the offences already narrated above. 8. Sec ...
High Court Of Kerala
Abdul Muneer Vs State Of Kerala
.... ting procrastinated. Hence, the application may be dismissed. 7. On a perusal of the materials on record, it is seen that the petitioner was enlarged on bail by the Trial Court. Subsequently, on the finding that the petitioner failed to appear before the Trial Court, despite service of summo ...
High Court Of Kerala
Muhamed Ubais P. P Vs State Of Kerala
.... that the petitioner has been in judicial custody since 02.02.2024, 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 unnecessary. Hence, I am inclined to allow the bail applic ...
High Court Of Kerala
Noufal Vs State Of Kerala
.... , [(2018) 3 SCC 22] the Honourable Supreme Court observed that grant of bail is a rule and putting a person in jail is an exception. Even though the grant of bail is entirely the discretion of the court, it has to be evaluated based on the facts and circumstances of each case and the discretion ...
High Court Of Kerala
Anil Kumar Vs State Of Kerala
.... the firecrackers. The petitioners have violated the directions of the Police. The petitioners have no regard for the rule of the land and law enforcement agencies. The illegal action of the petitioners has caused the loss of two lives, injuries to six persons and damage to 321 dwellings. During ...
High Court Of Kerala
Antony @ Antony Joseph Vs State Of Kerala
.... at the second accused obeyed their direction and entered the jeep; but, the first accused pushed down CW2 and ran towards the parking area. According to PW2, at that time, the second accused stepped down from the jeep and beat CW2 on his back with hand. 14. In cross examination, PW2 would s ...
High Court Of Kerala
M/s Mankombu Granites Vs Feby Chacko
.... as follows; “Advocate, Prasanth A.G. (K/525/2014) is appointed as Advocate Commissioner, who shall visit the site along with Mr. Joseph Korulla, Consultant Geologist, Tropical Institute of Ecological Sciences, Velloor P.O., Kottayam, and be present during the revised survey which is schedul ...
High Court Of Kerala
Eby @Philip Ninan Vs State Of Kerala
.... at the District Hospital, Mananthavady, who initially treated the victim gave evidence that on examination he found 100% burns on her body. Ext.P7 Postmortem Certificate shows that superficial to deep burns were present all over the body of the victim. PW8, Lecturer, Forensic Medicine, Medical C ...
High Court Of Kerala
Ajmal.T.M Vs Deputy Tahsildar
.... of the Government of India.” Therefore, while analysing the definition given under the Constitution of India, one can find that the framers of the Constitution specifically dealt with a situation where the local and other authorities have to necessarily come within the meaning of ...
High Court Of Kerala
Thahira Vs Kalliyath Abdul Gafoor
.... genuineness of the transaction to show that the transaction is not valid in law. 11. Thus it was found by the trial court as well as the appellate court that plaint B schedule property is the property in the ownership and possession of defendants as per Exts.X1 and X2 documents executed by ...
High Court Of Kerala
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