Arun Vs State Of Nct Of Delhi
.... lly Section 37. In Supreme Court Legal Aid Committee (Representing Undertrial Prisoners) v. Union of India, this court made certain crucial observations, which have a bearing on the present case while dealing with denial of bail to those accused of offences under the NDPS Act: “On account ...
Delhi High Court
Anna Maruti Shinde Vs State Of Maharashtra
.... duty, are attacked and killed. There is a rise in such incidents and judicial notice must be taken of this fact......’ 18 In paragraph 31 of the PUCL (Supra), while concluding, the Apex Court laid down 16 point guidelines to be followed in matters of investigating police encounters in the ...
Bombay High Court
Sajid And Others Vs State Of Uttarakhand And Another
.... s not limit or affect the powers under Section 482 of the Code of Criminal Procedure, 1973. 9. Learned counsel for the parties also drew the attention of this Court towards the ruling of Gian Singh v. State of Punjab and another , (2013) 1 SCC (Cri) 160 , in which Hon’ble Supreme Court ob ...
Uttarakhand High Court
Anuj Suhag Vs State Nct Of Delhi
.... ll. Because of the injury to his head, he felt giddy and vomited and requested for water of which was refused and was told that it was no picnic. Eventually, the Respondent No. 2 also threatened to get the Petitioner kill with the help of the inmates in jail. 10. The Petitioner was produce ...
Delhi High Court
Deep Vs State Of Kerala
.... the vagina, penis, anus or breast of the child or makes the child touch the vagina, penis, anus or breast of such person or any other person, or does any other act with sexual intent which involves physical contact without penetration is said to commit sexual assault. So, touching on the v ...
High Court Of Kerala
Santha Kumari Amma Vs Thara.T.Pillai
.... to elicit information which is privileged. The contents of the diary are not at the disposal of the defence and cannot be used except strictly in accordance with the provisions of Sections 162 and 172 CrPC. [Section 172] shows that a witness may refresh his memory by reference to them but such u ...
High Court Of Kerala
Murugan Vs State Rep. By The Inspector Of Police
.... to the tractor having been damaged, the tractor had come to a halt and to avoid arrest at the hands of the deceased, the appellant and the co-accused proceeded to attack him, resulting in his death. Recovery, as has been effected from the spot, specifically the three pairs of slippers, establis ...
Supreme Court Of India
C.K. Satyaprema & Ors. Vs State Of Karnataka By Sanjayanagara P.S. Bengaluru - 560036
.... shall not leave the jurisdiction of this Court, without prior permission of this Court." 5. The petitioners had thereafter filed Crl.Misc.No.1176/2025 before the learned Sessions Judge under Section 439(1)(b) of Cr.PC seeking relaxation of condition No.5 in Crl.Misc.No.6008/2024. Lear ...
Karnataka High Court At Bengaluru
Vilas Laxman Chawan Vs State Of Maharashtra And Anr
.... f such a witness . The witness should be in a position to withstand the cross-examination of any length and howsoever strenuous it may be and under no circumstance should give room for any doubt as to the factum of the occurrence, the persons involved, as well as the sequence of it. Such a versi ...
Bombay High Court
Sanjoy Das And Others Vs State Of Tripura
.... earned Sessions Judge awarded punishment to each of the convicts to suffer rigorous imprisonment for two years and fine of Rs. 10,000/- only and in default, to suffer S.l. for fifteen days. [8] Aggrieved by the impugned order dated 16.12.2024 passed by the learned Court below in case No. S ...
Tripura High Court- Agartala
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