Pradeep Kumar Maurya And Ors Vs State Of U.P. And Anr
.... rate, direct the officer in-charge of the police station to make further investigation. Section 173(8) provides that the officer in-charge of police station is empowered to forward a further report or reports regarding evidence obtained by him. After filing of further report, the Magistrate will ...
Allahabad High Court (Lucknow Bench)
K. Vadivel Vs K. Shanthi & Ors
.... e after a report under sub-section (2) has been forwarded to the Magistrate and, where upon such investigation, the officer-in-charge of the police station obtains further evidence, oral or documentary, he shall forward to the Magistrate a further report or reports regarding such evidence in the ...
Supreme Court Of India
Babu Lal Jaiswal And Others Vs State Of U.P. And Another
.... that provision would have been a short answer to the contention raised on behalf of Respondent 1." (emphasis supplied) 22. In K.Chandrashekhar vs. State of Kerala : (1998) 5 SCC 223, the Hon'ble Apex Court has recognized the right of further investigation by the Police under Sec ...
Allahabad High Court
State Of West Bengal & Anr. Vs Sudan Chandra Gorai And Ors.
.... be applicable to such reports in terms of Section 173(8) of the Code.” 21. In the said case, the question arose, whether the Magistrate can direct for reinvestigation. The Court, while dealing with the said issue, has ruled that : (Vinay Tyagi case [(2013) 5 SCC 762 : (2013) 4 SCC (Cri) 557 ...
Calcutta High Court (Appellete Side)
Jitendra Singh @ Bablu And 12 Others Vs State Of U.P. And 3 Others
.... superior in rank to an officer in charge of a police station could as well exercise the power of further investigation under Section 173(8) in view of the provision embodied in Section 36 of the Code. If that be so, such superior officer could as well undertake further investigation on his own a ...
Allahabad High Court
Nangu @ Rambabu Jail Appeal Vs State Of U.P.
.... the confession comes from the mouth of witnesses who appear to be unbiased, not even remotely inimical to the accused, and in respect of whom nothing is brought out which may tend to indicate that he may have a motive for attributing an untruthful statement to the accused, the words spoken to by ...
Allahabad High Court, Lucknow Bench
Subhash Chand Gupta Vs M/S Bhavesh Texo Fab Pvt.Ltd
.... 1 …………. & ...
National Company Law Appellate Tribunal New Delhi
Kailash Vijayvargiya Vs Rajlakshmi Chaudhuri And Others
.... of any cognizable offence or not. Therefore, the main issue posed for the consideration of this Court is, whether in the facts and circumstances of the case, the learned CJM was justified in verifying the truth and veracity of the allegations at the stage of deciding the application under Sectio ...
Supreme Court Of India
State Through Central Bureau Of Investigation Vs Hemendhra Reddy & Another. Etc.
.... not be ordered is within the discretion of the learned Magistrate who will exercise such discretion on the facts of each case and in accordance with law.” It was also clarified that, “The “investigation” spoken of in Section 156(3) would embrace the entire process, which begins with the collecti ...
Supreme Court Of India
Bohatie Devi (Dead) Through Lr Vs State Of Uttar Pradesh & Ors
.... held in the case of Ram Lal Narang Vs. State (Delhi Administration) (1979) 2 SCC 322, in the interest of both the prosecution and the defence, the Police should have the power to make further investigation and submit a supplemental report. 5.3 It is further submitted by learned senior couns ...
Supreme Court Of India
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