Narendra Kumar Vs State Of Kerala
.... possession of the stolen property assumes significance in the sense that, when the case rests on circumstantial evidence, the failure of the accused to offer any satisfactory explanation for his possession of the stolen property though not an incriminating circumstance by itself would yet enable ...
High Court Of Kerala
Aswin Vs State Of Kerala
.... of each case and the discretion has to be exercised in a judicious and compassionate manner. 9. In State of Kerala v. Raneef, [(2011) 1 SCC 784], the Honourable Supreme Court has declared that undertrial prisoners detained in jail for indefinite periods, without any sufficient reason or du ...
High Court Of Kerala
Hassan Vs State Of Kerala
.... f each case and the discretion has to be exercised in a judicious and compassionate manner. 9. Subsequently, in State of Kerala v. Raneef, [(2011) 1 SCC 784], the Honourable Supreme Court has again held that undertrial prisoners detained in jail for indefinite periods, without any sufficien ...
High Court Of Kerala
Nirmal Mali Vs State Of Kerala
.... Khatoon (I) v. Home Secy., State of Bihar [(1980) 1 SCC 81], that merely because a person does not have roots in a State, he may not be denied bail. 7. After bestowing my anxious consideration to the facts, the rival submissions made across the Bar, and the materials placed on record, parti ...
High Court Of Kerala
Ravikumar M Vs State Of Kerala
.... the side of the 2 nd respondent. Ext.P16 is pointed out to be the last of such complaints filed. The prayer in this writ petition is to direct the 2nd respondent to consider and pass orders on Ext.P16. 3. We heard the learned Standing Counsel for the Malabar Devaswom Board also. 4. ...
High Court Of Kerala
Nikhil K K Vs State Of Kerala
.... essential for him to enter Kannur District. 2. Based on the liberty as granted, the petitioner has submitted Ext.P2 application seeking permission to enter Kannur District for the purpose of casting his vote in the Lok Sabha Election scheduled to be held on 26.04.2024 and to attend certai ...
High Court Of Kerala
Ishak.K Vs State Of Kerala
.... ., [(2018) 3 SCC 22] the Honourable Supreme Court observed that grant of bail is the rule and putting a person in jail is an exception. Even though the grant of bail is entirely the discretion of the court, it has to be evaluated based on the facts and circumstances of each case and the discreti ...
High Court Of Kerala
Meenakshi Vs State Of Kerala
.... [(2018) 3 SCC 22] the Honourable Supreme Court observed that grant of bail is the rule and putting a person in jail is an exception. Even though the grant of bail is entirely the discretion of the court, it has to be evaluated based on the facts and circumstances of each case and the discretion ...
High Court Of Kerala
Joy Vs State Of Kerala
.... has been in judicial custody since 10.04.2024, that the investigation in the case is practically complete and recovery has been effected, and, further, that the petitioner does not have criminal antecedents, I am of the firm view that the petitioner’s further detention is unnecessary. Hence, I a ...
High Court Of Kerala
Bijeesh Vs State Of Kerala
.... the petitioners have been in judicial custody since 03.04.2024, that the investigation in the case is practically complete and recovery has been effected, and, further, that the petitioners do not have criminal antecedents, I am of the firm view that the petitioners’ further detention is unneces ...
High Court Of Kerala
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