Sidharth Charan Vs Gaurav Agrawal And Others
.... eof has been alleged, has been made. 2. Learned counsel for the petitioner does not dispute the aforesaid fact. 3. In view of the aforesaid and in view of the unconditional apology tendered by the respondents, this Court is not inclined to continue with the present contempt proceedings ...
Rajasthan High Court
Rajasthan Public Service Commission Vs Rajasthan Public And Others
.... RPSC by producing a fabricated copy of the judgment dated 21.02.2018, after expunging certain portion of the judgment. 2. It is not in dispute that an FIR has been lodged against the respondent No.1 for such act and he is already facing criminal trial. 3. This Court is, therefore, not ...
Rajasthan High Court
Yusuf Ali Vs State Of Rajasthan
.... title of the bail application, the age of the applicant – Yusuf Ali has wrongly been typed as “60 years” whereas his correct age is 27 years. Hence, the aforesaid error in the age of the applicant has also been crept in the cause-title of the order dated 02.02.2024. 3. He prayed that the ag ...
Rajasthan High Court
Jeevan Singh Vs Dharma Ram And Others
.... liable to pay compensation but would be entitled to recover the same from the owner of the vehicle. 4. Learned counsel for the appellant submits that the driver possessing a license qua light motor vehicle can also drive a light transport vehicle as held by Hon’ble the Apex Court in Mukund ...
Rajasthan High Court
Jagdish Prashad Jethaliya Vs State Of Rajasthan And Others
.... lwara, as per which, after thorough investigation, the Investing Officer found the dispute to be of civil nature and a negative final report has been submitted before the learned Magistrate on 14.09.2023. In this view of the matter, nothing survives for consideration in the instant criminal misc ...
Rajasthan High Court
Vijay Kumar Sharma Vs State Of Rajasthan And Others
.... titioner before this Court and vide order dated 29.08.2023, an order has been passed in his favour in S.B. Criminal Appeal No.1417/2023, learned counsel for the petitioner seeks withdrawal of the instant criminal misc. petition with liberty to raise all the questions/grounds which have been rais ...
Rajasthan High Court
Mahaveer Prasad Vs State Of Rajasthan And Others
.... o one was present to represent the petitioner. Learned Public Prosecutor has submitted a detailed factual report (dated 11.02.2024), as per which, an offence of theft has been found to be proved. The FIR disclosing commission of cognizable offence. In this view of the matter, I see no reason for ...
Rajasthan High Court
Sameer Khan Vs State Of Rajasthan And Others
.... at the deceased ended her life by consuming poisonous tablets and since there is nothing on record to indicate that the petitioner instigated the deceased to end her life; that the petitioner is in judicial custody and the trial of the case will take sufficiently long time, therefore, the benefit ...
Rajasthan High Court
Nathu Ram Vs State Of Rajasthan
.... umstances of the case, this Court prima facie finds that this is fourth bail application and there is no change in circumstance warranting fresh consideration of the present bail application on merits. Thus, looking to the seriousness of the accusation against the petitioner coupled with t ...
Rajasthan High Court
Dinesh Vs State Of Rajasthan
.... ghter of the applicant is still not well and she is admitted in Yash Aman Hospital, Jodhpur. She, therefore, prays that the period of interim bail granted to the applicant may kindly be further extended for a period of further 20 days. Learned Public Prosecutor has verified the factum of ad ...
Rajasthan High Court
Get In Touch With Us
We are here to help. Want to learn more about our services? Please get in touch, we'd love to hear from you!
