Suraz India Trust Vs Union of India
.... he land while entering into their offices. 2. That since the applicant has moved the Mercy Petition to the Hon''ble President of India when he has experienced time and again that the higher judicial officers have come in rescue of lower judicial officers, and the applicant being the victim of jud ...
SUPREME COURT OF INDIA
Vijaya Vs State of Andhra Pradesh and Another
.... Ram Chander Agarwala and Others, . Sankatha Singh''s case has been referred to in Sooraj Devi''s case AIR 1981 SC 736 (supra) wherein also their Lordships have held that inherent powers cannot be invoked when there is a complete bar. Scope of Section 482 Cr.P.C was then considered by their Lordshi ...
Andhra Pradesh High Court
Bijendra @ Virendra, Kalyan @ Kalicharan and Rohit @ Chotu Vs State of U.P. and Manoj Kumar
.... m of a bond without sureties for his appearance to hear judgment delivered. 15. Section 437(1) provides that when a person is an accused of or suspected of, the commission of any non bailable offence is arrested or detained without warrant by an officer in-charge of police station or appears or i ...
Allahabad High Court
Jagannath Paul Vs Debi Rani Nandi
.... enes. As such, when the right of appeal is limited to a particular class of cases or is hedged in by contention conferred as to which was the view taken in M.S. Sheriff Vs. The State of Madras and Others, . The Supreme Court posed the question in this manner that the first thing they are to look ...
Calcutta High Court
Prasant Gaur Vs State of U.P.
.... cedure. Observance of procedure has been the bastion against wanton assaults on personal liberty over the years. Under our Constitution, the only guarantee of personal liberty for a person is that he shall not be deprived of it except in accordance with the procedure established by law. In paragr ...
Allahabad High Court
Ajaib Singh Vs Joginder Singh
.... by me were taken into consideration by Capoor, J. and findings given against the Petitioners and that being so, these cannot be agitated again at this stage." He accordingly dismissed the Criminal Miscellaneous Petition. The Appellants having obtained special leave, the appeal is now before us. ...
Supreme Court of India
Anand Martand and Another Vs Anant Pandurang
.... D/- 3-8-1954 (Madh-B), Dixit J. preferred to follow the Madras view and held that the relevant provision under which exemption could be granted to the accused person in a case where warrant is issued in the first instance is Section 353, Code of Criminal Procedure and that section conferred implied ...
Madhya Pradesh High Court (Indore Bench)
Nathu Ram Vs The State
.... ing in Section 526 to bar a person coming direct to the High Court. This can be met by a counter argument that there is nothing in that section which says that the party has a right to come direct to the High Court. Another reason that was given was that there might be delay if the party had to appl ...
Rajasthan High Court
Pakala Narayana Swami Vs Emperor
.... PC, which provides (sub-section 1): No statement made by any person to a police officer in the course of an investigation under this Chapter shall if reduced into writing be signed by the person making it : nor shall any such statement or any record thereof whether in a police diary or otherwise ...
Privy Council
In Re: the matter of Nagendra Nath Chakravarti Vs
.... 61. It is also not clear that the scheme of the Code with regard to remands was kept in view. The power of remand u/s 167 is given to detain prisoners in custody while the police make the investigation, and in a proper case, to commence the inquiry. But the custody mentioned in Section 344 is quite ...
Calcutta High Court
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