Cap. Noble Pereira Vs State Of Kerala
.... nce of any word, makes any sound or gesture, or exhibits any object, with an intention to insult the modesty of a woman, or with intention to intrude upon the privacy of such a woman. 12. Coming to the definition of the word 'modesty', the same has not been defined in the Indian Penal Code. ...
High Court Of Kerala
Prasanna Vs State Of Kerala
.... a statute as they are subservient to the legislative act and the statutory rules. It was further observed that the practical impact of a guideline which bars consideration of a premature release request by a convict who has served over 20 or 25 years, based entirely on the nature of crime commit ...
High Court Of Kerala
Ramees.M.P Vs State Of Kerala
.... he victim was served through the Station House Officer concerned. The learned Public Prosecutor has informed the Court that notice to the victim has already been served on 11.08.2024. Despite service of notice on the victim, there is no appearance. 4. A perusal of the allegations raised aga ...
High Court Of Kerala
P.C. Varghese Muthalali Vs State Of Kerala
.... ual ingredients constituting the offence alleged and it is not expected to go deep into probative value of the material on record and to check whether the material on record would certainly lead to conviction at the conclusion of trial. (viii) In assessing this fact, it is not necessary for ...
High Court Of Kerala
K.Manikandan Vs State Of Kerala
.... ial produced by the prosecution. (vi) The primary consideration at the stage of framing of charge is the test of existence of a prima-facie case, and at this stage, the probative value of materials on record shall not be evaluated. (vii) At the stage of framing of charge, the court has ...
High Court Of Kerala
Arun Kumar M Vs State Of Kerala
.... lleged to have been committed by the accused. The complainant is none other than the wife of the 1st accused. 4. It is submitted that the matter has been amicably settled and the de facto complainant filed affidavit in this regard in a case involving matrimonial dispute. 5. The learne ...
High Court Of Kerala
Binu Vs State Of Kerala
.... ble to throw light upon the matter in dispute. Opportunity of rebuttal shall be given to other party. The aid of the section should be invoked only with the object of discovering relevant facts or obtaining proper proof of such facts for a just decision of the case and it must be used judic ...
High Court Of Kerala
Arun Vs State Of Kerala
.... e been committed by the accused. The complainant is none other than the wife of the accused. 4. It is submitted that the matter has been amicably settled and the de facto complainant filed affidavit in this regard in a case involving matrimonial dispute. 5. The learned Public Prosecut ...
High Court Of Kerala
Hari Vs State Of Kerala
.... ction 34 of IPC are alleged to have been committed by the accused. 4. It is submitted that the matter has been amicably settled and the de facto complainant filed affidavit in this regard in a case involving matrimonial dispute. 5. The learned Public Prosecutor also submitted that the ...
High Court Of Kerala
Vinaya Kumar P.K Vs State Of Kerala
.... ns 354A(1)(ii) and 509 of IPC are alleged to have been committed by the accused. 4. It is submitted that the matter has been amicably settled and the de facto complainant filed affidavit in this regard. 5. The learned Public Prosecutor also submitted that the matter has been settled b ...
High Court Of Kerala
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