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
Kartik Kumar Chakravarty Vs State Of Chhattisgarh
.... te counsel would submit that the prosecution has been able to bring home the offences beyond reasonable doubt and the learned trial Court has rightly convicted the appellant for the aforesaid offence and, as such, the instant appeal deserves to be dismissed. 7. We have heard lear ...
Chhattisgarh High Court
Kunal Soni Vs Jyoti Soni
.... t petitioner or his family members. He would further submit that the petitioner/husband is not having any gold and silver ornament shop and is not earning Rs. 5,00,000/- per month whereas the brother of the respondent/wife is having gold and silver ornaments shop. It is also submitted by him tha ...
Chhattisgarh High Court
Neelesh Tandan Vs State Of Chhattisgarh
.... y crime regarding loot. After the previous enmity the complaint lodged a false and fabricated report against the present applicant and other co-accused persons. Therefore, he prays for grant of anticipatory bail to the applicant. 4. Learned State counsel opposes the prayer for g ...
Chhattisgarh High Court
Amol Lakhra Alias Joy Vs State Of Chhattisgarh
.... ll of and working therefore, he asked for Court marriage for which the family of victim denied and asked to arrange for the function of marriage in accordance with rituals but the applicant is not capable to organize for such function and he asked them for some time so that he can get job and ma ...
Chhattisgarh High Court
Raghu Vs State Of Chhattisgarh
.... e conclusion given by the trial court regarding conviction and sentence of the appellant is based on sufficient and reliable evidence, which does not require any interference. Therefore, the contention made by the counsel for the appellant is not acceptable, hence, the appeal may be dismiss ...
Chhattisgarh High Court
Chintaram Diwakar Vs State Of Chhattisgarh
.... hat the statement of not only father of the victim but also his brother has no mention of breakage of wire due to accident by any vehicle and after ten days again a statement is found which clearly shows that insertion of the vehicle details is clearly an afterthought. He later submits that char ...
Chhattisgarh High Court
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