Prem Shankar@ Raju Vs State Of Nct Of Delhi
.... that she was his cousin. The applicant being forcefully kept by the appellant for three days, without having raised any alarm to the neighbors was highly improbable in the opinion of the learned ASJ. It was noted that the while the victim claimed that she did not have access to her phone, it was ...
Delhi High Court
Jagadish Das Through Its Parokar Vs State Of Nct Of Delhi
.... principle that custodial interrogation is significantly more effective for eliciting information compared to questioning an accused who is protected by an anticipatory bail order under Section 438 Cr.P.C (Section 482 BNSS). Granting anticipatory bail to the petitioner at this stage would undeni ...
Delhi High Court
Robinson Vs State Of Kerala
.... f his right eye. According to him, the over speed of the KSRTC bus driven by the accused caused the accident and driving vehicle in over speed at the place of occurrence would definitely cause accidents. He also deposed that, Jayakumar, the rider of the motorcycle died on the spot. 15. Dur ...
High Court Of Kerala
Basanta Ku. Behera Vs State Of Odisha
.... and cannot be charged for the offence under Sections 420 and 109 of IPC along with other conspirators without proper and acceptable link between them. It is further made clear that if there is a link or evidence to connect him with the other conspirators for causing loss to the institution, undo ...
Orissa High Court
Manjeesh Kumar Singh And Another Vs Sudesh Kumari And Another
.... a counterblast to the divorce petition but a consequence of prolonged physical and mental abuse. It was submitted that the complainant made several efforts to resolve the issues, including approaching family members and legal aid mechanisms, but was compelled to lodge the FIR after continued har ...
Uttarakhand High Court
Harjinder Singh Vs State Of Uttarakhand
.... during the course of the investigation. Charge-sheet has already been filed, therefore, there is no chance of tampering with the evidence. 6. Mr. Pradeep Lohani, Brief Holder, has opposed the anticipatory bail application orally. 7. Personal liberty under Article 21 of the Constitut ...
Uttarakhand High Court
Aman Malik Vs State Of Uttarakhand & Anr.
.... ion 528 of B.N.S.S .) to quash criminal proceedings in the interest of justice, such power must be exercised with caution and should not be invoked in cases involving heinous and serious offences, particularly offences against dignity of women such as rape. 11. In order to apply the ratio l ...
Uttarakhand High Court
Gaurav Kumar Vs State Of Uttarakhand Through Secretary Home Affairs Government Of U.K. Dehradun & Another
.... -sheet was submitted by the police against the applicant on 24.12.2020. Thereupon, learned Magistrate issued summons to the applicant on 18.11.2021 in Criminal Case No.607 of 2021. 4. Heard learned counsel for the parties. 5. Learned counsel for the applicant submits that the entire pr ...
Uttarakhand High Court
Suneel Vs State Of Uttarakhand And Others
.... Sushil, therefore no offence under Section 376 IPC is made out. The statements under Section 164 Cr.P.C. are the improvement to the FIR and 161 Cr.P.C. statements. 6. It is submitted by learned counsel for the applicant that the applicant did not commit any offence as alleged by the complai ...
Uttarakhand High Court
Jose Vs State Of Kerala
.... ssault him, while PW1 along with his wife, who was examined as PW2, had been watering vegetable cultivation and were providing net for the said purpose. According to PW1, later the 1st accused Jose and the 2nd accused Wilson, the sons of the 3rd accused, trespassed upon the property of PW1 and PW ...
High Court Of Kerala
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