Vishnu Pad Rai Vs State Of Chhattisgarh
.... ellant has already undergone 10 months, the matter is pending since 2003, the appellant is aged about 57 years at present and no purpose would be served to send back the appellant to jail. Therefore he may be sentenced with the period already undergone by him. He placed reliance on the decision ...
Chhattisgarh High Court
Dashrath Vs State Of Chhattisgarh
.... PC. The applicant abjured the charge and pleaded non-guilty. 4. Learned Trial Court after appreciation of oral and documentary evidence vide order dated 18.10.2010 acquitted the applicant from the charge under Section 506-B of the IPC and convicted and sentenced the applicant as ...
Chhattisgarh High Court
Dev Prakash Dhidhi Vs State Of Chhattisgarh
.... rs, and forcefully made the victim to get sexual intercourse with him. Therefore, the applicant is not entitled for grant of regular bail. 5. I have heard learned counsel for the parties and perused the materials available on record. 6. Considering the facts and ...
Chhattisgarh High Court
Tapas Mistry Vs State Of Chhattisgarh
.... and circumstances of the case, nature and gravity of allegation made against the applicant, the fact that initially no fracture was detected as per the Radiologist report, but, subsequently, when he was taken to another center, depressed fracture was found, charge-sheet has been filed in the pre ...
Chhattisgarh High Court
Ajit Ram Sahu Vs State Of Chhattisgarh
.... ar, Water Resources Department Raipur, Chhattisgarh. As per the order dated 16/12/2013 passed by this Court in W.P (L) No. 178/2013, a daily wager who has not attained the status of temporary employee, before his regularization, is not entitled to count the period of his prior service before reg ...
Chhattisgarh High Court
Archana Pal Vs State Of Chhattisgarh
.... appointment order to him, hence, her anticipatory bail application is liable to be rejected. 5. I have heard learned counsel for the parties and perused the impugned order passed by the trial Court. 6. Taking into consideration the nature of allegation made agai ...
Chhattisgarh High Court
Chudamani Sidar Vs State Of Chhattisgarh
.... circumstances of the case, nature and gravity of offence, period of detention of the applicant since 08.04.2024 and the fact that in the present case, charge-sheet has been filed before the competent Court and no further interrogation is required and the trial is likely to take some time for its ...
Chhattisgarh High Court
Chhatram Harvansh Vs State Of Chhattisgarh
.... y the police, the image of the applicant will adversely affected. The complainant being a lady Constable lodged a false report against the applicant despite the fact that the present applicant has not caught the hand of the complainant and also not abused her. He further submits that the wife of ...
Chhattisgarh High Court
THE STATE OF CHHATTISGARH Vs BHUPENDRA NETAM
.... ttal appeal, due to departmental procedure, which is bonaide and not intentional and therefore, the delay in iling the instant acquittal appeal deserves to be condoned. 3. Learned State counsel to justify his reasons also relied upon the judgment of the Supreme Court in the matte ...
Chhattisgarh High Court
Vishi Agrawal Vs State Of Chhattisgarh
.... learned State counsel, would have opposed the prayer for grant of anticipatory bail to the applicant and submits that form the perusal of the case diary, it transpires that the applicant accepted Rs 30,000/- via PhonePay from Sudhir Aggarwal on 13.08.2022 and Rs 20,000/- in cash through Rakesh T ...
Chhattisgarh High Court
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