Rajiv Kumar Mishra Vs State Of Chhattisgarh
.... garding the connectivity issue of the tablet. He also submits that one of the co-accused persons, namely, Kailashnath Mishra, who is father of the applicant, has already been granted regular bail by the learned Sessions Judge, Bilaspur (C.G.) and one co-accused, who is mother of the present appli ...
Chhattisgarh High Court
Shubham Jain Vs State Of Chhattisgarh
.... ion, the complainant has no interest or connection in the alleged offence, the complainant has suffered no loss due to the alleged actions of the applicant. Moreover, the complainant has no legitimate association with Firm, on whose behalf the complaint has been filed, indicating that the complai ...
Chhattisgarh High Court
Yogesh Kumar Jangade Vs State Of Chhattisgarh
.... the learned Appellate Court maintained the conviction of the applicant but reduced the sentence from one year to six months R.I. Hence, this revision. 6. Learned counsel for the applicant further submits that the applicant has wrongly been convicted by the learned Trial Court. T ...
Chhattisgarh High Court
Chhotu @ Goldy Sarthi Vs State Of Chhattisgarh
.... re the competent Court and the applicant has four criminal antecedents of the years 2017 and 2023. She further submits that the 18 bulk liters of the country made liquor was recovered from the possession of the applicant, therefore, he is not entitled for grant of bail. 5. I hav ...
Chhattisgarh High Court
RAJKUMAR BHOGAL Vs STATE OF CHHATTISGARH
.... the order passed by Hon’ble Division Bench of this Court in PIL No.81/2021 though it is with regard to encroachment of Khasra No.25 whereas the petitioners’ house is situated at Khasra No.30. In all these circumstances, the impugned order of dispossession is bad in law and being so it is liable ...
Chhattisgarh High Court
Fekuram Vs State Of Chhattisgarh
.... s under :- “9. The petitioners have prayed that respondents be directed to operate sloes in particular manner. This cannot be ordered by this Court. In what manner, an irrigation scheme is to be implemented and operated is essentially a matter to be decided by the Department of Water Resour ...
Chhattisgarh High Court
Abc Vs State Of Chhattisgarh
.... dards are the "best interests" test and the "substituted judgment" test. 37. As evident from its literal description, the "best interests" test requires the Court to ascertain the course of action which would serve the best interests of the person in question. ...
Chhattisgarh High Court
Dinesh Kumar Vs State Of Chhattisgarh
.... ss than the commercial quantity and the facts that the co-accused, namely, Satish Kumar has already been granted bail by this Court vide order dated 28.08.2024 passed in MCRC No. 5502/2024, charge-sheet has been filed and the applicant is in jail since 01.05.2024 and the conclusion of the tr ...
Chhattisgarh High Court
Ghana Ram And Anr. Vs State Of Chhattisgarh
.... p; 4. Learned State counsel submits that both the Courts below have rightly convicted and sentenced the applicants, in which no interference is called for. 5. I have heard learned counsel for the parties, considered their rival submissions made hereinabove and also went thr ...
Chhattisgarh High Court
Mukesh Sonwani Vs State Of Chhattisgarh
.... applicant and also the fact that the offence is triable by the Magistrate First Class, the applicant is in jail since 21-3-2024 whereby he has already completed six months and also trial will take for some for its conclusion, I am inclined to grant bail to the applicant. 7. Acco ...
Chhattisgarh High Court
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