Veer Singh Vs CBI
.... nterlocutory order. Section 397(2) Cr. P.C. imposes a clear bar to exercise the power of revision under Section 397(1) Cr. P.C. in respect of interlocutory orders. xxx 9. In view of the dictum laid down in the aforesaid judgment of the Apex Court that revision filed under Section 397 ( ...
High Court Of Himachal Pradesh
Rakesh Sharma Vs Puneet Gautam
.... had taken cognisance of the offence. He transferred the case for inquiry under Section 202 of the Code to the Second-Class Magistrate, who, after examining the witnesses, issued a process to the accused. The High Court, exercising the power under Section 482, dismissed the revision. But subsequ ...
High Court Of Himachal Pradesh
Laiq Ram Vs State Of H.P. And Others
.... p; 16. Delhi High Court also took a similar view in Surender Kumar Jain v. State, ILR (2012) 3 Del 99 and held: — “5. The issue regarding the filing of a petition before the High Court after having availed the first revision petition before the Court of Sessions has come up before th ...
High Court Of Himachal Pradesh
State Rep. By The Deputy Superintendent Of Police, Vigilance And Anti Corruption Chennai City-I Department Vs G. Easwaran
.... quashing the criminal proceedings clearing setting out the limits of interference with an order passed under Sections 239 and 240 Cr.P.C for discharge.] this Court examined a similar situation where the High Court entertained a petition under Section 482 Cr.P.C. filed against the dismissal of a ...
Supreme Court Of India
Vineet Sood Vs Poonam Sood
.... as well to entertain petitions even in those cases. But, that power was to be exercised sparingly and with great caution, particularly, when the person approaching the High Court has already availed remedy of first revision in the Sessions Court. This was not that in every case the person aggrie ...
High Court Of Himachal Pradesh
Uma Abhilasha Iyer & Ors. Vs V. Janardhan & Ors
.... urt that a person under the complaint U/s. 138 of N.I. Act cannot be termed as ‘Victim’ defined U/s. 2(wa) Cr.P.C. This Court also taken note of proviso to Section 142 N.I. Act. The First Appellate Court having considered the same, in paragraph No.36, comes to the conclusion that the word ‘Compl ...
Karnataka High Court At Bengaluru
Dinesh Ahirwar Vs State Of Sikkim
.... no fault of hers. That, the Petitioner, an Assistant Professor in the Sikkim University is a regular employee and will not abscond or misuse the liberty granted by this Court, if enlarged on bail. Hence, the prayers be granted. 3. Learned Public Prosecutor for the State-Respondent objected ...
Sikkim High Court
Sangeet Sood & Others Vs Kuldeep Chand & Others
.... or the Court, after reproducing Section 463 of Act 25 of 1861 said: “We regard the forgery of a copy clearly to come within the purview of the section just cited. Forgery of a copy which was no true copy would be the offence there rendered penal, and the criminal intention to make a false d ...
High Court Of Himachal Pradesh
Zulfikar Ali Bhutto Vs State Of HP & Others
.... e doors to the High Court to a litigant who had lost before the Sessions Judge were not completely closed and in special cases, the bar under Section 397(3) could be lifted. In other words, the power of the High Court to entertain a petition under Section 482, was not subject to the prohibition ...
High Court Of Himachal Pradesh
Dinesh Chorasiya Vs Anil Agarwal
.... 4 . On due consideration of the submissions made on behalf of the petitioner and looking to the fact that the petitioner is in jail, it would be appropriate to suspend the jail sentence of the petitioner. 5. Accordingly, IA No. 7155 of 2024 filed on behalf of petitioner is allowed. It i ...
Madhya Pradesh High Court (Indore Bench)
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