Asharafali Vs State Of Kerala
.... sion of the learned Public Prosecutor. 5. Having regard to the facts and circumstances of the case and considering the fact that the petitioners have been in custody for 38 days in total and considering the fact that their continued detention is not necessary for the purpose of any investig ...
High Court Of Kerala
Kailash And Anr Vs State Of Uttar Pradesh
.... ed another appeal i.e. Cri. Appeal No. 1982 of 2009 and since these appeals arise out of a common factual matrix and impugned judgment, we are disposing them of by common judgment. (26) Heard Sri Shishir Pradhan, learned counsel for the appellant of Criminal Appeal No. 1989 of 2009 and Sri ...
Allahabad High Court, Lucknow Bench
Pankaj Naithani And Others Vs Union Of India And Others
.... , it cannot be vague, sketchy and lacking in certainty, tantamounting to mere allegation unsupported in certain material aspects. The knowledge, necessary before limitationbeginsto run must amount to 'actionable information' i.e., it should relate to the offence and the identity of the offender ...
Armed Forces Tribunal Principal Bench, New Delhi
Prasad Shrikant Purohit Vs State of Maharashtra and Others
.... nted from 29.09.2008 which was the date when the third occurrence of Malegaon bomb blast took place. 52. With reference to Malegaon bomb blast, A-7 is the key person to be noted as it was with reference to his involvement in the earlier two bomb blast cases, namely, Parbhani and Jalna the whole c ...
Supreme Court of India
Satyawan and Others Vs State of Maharashtra and Others
.... shi and Bajrang Mate had disclosed to him that accused Nos. 1 to 5, 7 and 9 had come in an auto-rickshaw carrying swords and knife and were enquiring about Ruturaj and Sanjay. These accused had disclosed to them that they intend to kill at least one or two persons from the Panvivas area and that the ...
BOMBAY HIGH COURT
Sunil Vithal Shirke Vs The State of Maharashtra
.... . 1 is a complainant as well as eye witness to the incident, P.W. 2 Chandrakant is examined by the prosecution as an eye witness to the incident. Both these witnesses were injured in the incident. At this stage, it will be appropriate to consider the evidence of eye witnesses those who were also inj ...
Bombay High Court
The State of Maharashtra Vs Pragyasinh Chandrapalsinh Thakur and Others <BR> The State of Maharashtra
.... impugned orders, Mr. Desai has placed reliance on the following decisions: (a) Raghubans Dubey Vs. State of Bihar, (b) CREF Finance Ltd. Vs. Shree Shanthi Homes Pvt. Ltd. and Another, (c) State of Karnataka and Another Vs. Pastor P. Raju, (d) S.K. Sinha, Chief Enforcement O ...
Bombay High Court
State of Rajasthan Vs Ajit Singh and Others
.... and recorded by such police officer u/s 15of the Act shall invariably be recorded in the language in which such confession is made and if that is not practicable, in the language used by such police officer for official purposes or in the language of the Designated Court and it shall form part of th ...
Supreme Court of India
Karni Singh Vs State of Rajasthan
.... e theft and he has been rightly convicted. 5. I have carefully considered the above arguments. P. W. 4 Surnan Ali deposes that after the arrest of the petitioner he gave information Ex. P-7, and on the basis of this information he went to the house of the accused from where he took out currency n ...
Rajasthan High Court
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