Himanshu Jaiprakash Vyas Vs Ajit Kumar Singh
.... Packings (P) Ltd. vs. Collector of C.Ex., reported in 1990 (49) E.L.T., 326 (S.C.); v) In the case of Baccarose Perfumes & Beauty Products vs. Commissioner of Customs, Kandla, reported in 2014 (301) E.L.T., 691 (Tri.-Ahmd.); vi) In the case of Deputy Commissioner of Customs vs. Ba ...
Gujarat High Court
Jayeshbhai Hirabhai Vithalpara Vs State Of Gujarat
.... d by the applicant. It is found out from the record that applicant is arrested on 21.10.2023 and since then he is in judicial custody. The investigation is concluded and charge-sheet is filed. Thus, considering the aforesaid factual aspects and role played by the applicant accused at the time of ...
Gujarat High Court
Hasmukhbhai Karamsinh Bhai Patel Vs State Of Gujarat
.... anoj Sharma Vs. State & Ors., reported in 2009 (1) GLH 190 and (v) Narinder Singh & Ors. Vs. State of Punjab & Anr. reported in 2014 (2) Crime 67 (SC), in the opinion of this Court, the further continuation of criminal proceedings against the applicant/s in relation to the impugned FI ...
Gujarat High Court
Mukeshbhai Bhikhubhai Bhesaniya Vs State Of Gujarat
.... an Abbot Vs. State of Punjab, reported in (2008) 4 SCC 582, (iii) Nikhil Merchant Vs. Central Bureau of Investigation & Anr., reported in 2009 (1) GLH 31, (iv) Manoj Sharma Vs. State & Ors., reported in 2009 (1) GLH 190 and (v) Narinder Singh & Ors. Vs. State of Punjab & Anr. rep ...
Gujarat High Court
Mahesh Kishori Vs State Of Gujarat
.... of Gujarat further submitted that at present in the police station premises, number of vehicles are kept unattended and vehicles become junk day by day. It is his contention that appropriate directions should be given to the Magistrates who are dealing with such questions to hand over such vehic ...
Gujarat High Court
Imaran Hamid Shaikh Vs State Of Gujarat
.... court, non-bailable warrant came to be issued, which was eventually executed and, hence, the present applicant is in jail. However considering the facts of the case and the assurance given by the applicant to remain present before the concerned court, the present application deserves to be allow ...
Gujarat High Court
Mahmad Ashif Gulamhushen Shaikh Vs State Of Gujarat
.... ken into consideration the law laid down by the Hon'ble Apex Court in the case of Sanjay Chandra v. Central Bureau of Investigation, reported in [2012]1 SCC 40 as well as in case of Satender Kumar Antil v. Central Bureau of Investigation & Anr. reported in (2022)10 SCC 51. 8. In the fac ...
Gujarat High Court
Shabanaben Samidbhai Bukhari Vs State Of Gujarat
.... cant is a lady accused and she is in jail since 12.07.2023. The investigation is already concluded and charge-sheet is filed. The applicant is arraigned as an accused on the basis of the statement made by the co-accused. There is no recover or discovery at the instance of the applicant accused. ...
Gujarat High Court
Chandersingh @ Chandariya Ajaliya Bhil Vs State Of Gujarat
.... also considered the punishment prescribed under the statute and the fact that offences are exclusively triable by the Court of Magistrate. Therefore considering the above factual aspects, the present application deserves to be allowed. 7. This Court has also taken into consideration the l ...
Gujarat High Court
Mahesh Mansukhbhai @ Manubhai Babariya Vs State Of Gujarat
.... ole attributed to the present applicant at the time of commission of crime and the fact that the contraband articles seized by the police authority is intermediate quantity and, hence, rigors of Section 37 of the NDPS Act would not come into play. Therefore considering the above factual aspects, ...
Gujarat High Court
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