Durga Prasad Vs Govt. Of Nct Of Delhi & Ors
.... cution evidence has come forth to refute these facts. It has already been mentioned while discussing Article 1 of Charge that whenever needed the C.O. and his force resorted to lathi charge. In short, this Article has not been supported with any type of evidence either oral or documentary. The P ...
Supreme Court Of India
Ashwat Vs State Of Karnataka Through Chittapur Police Station, Rep By Addl. SPP, High Court Of Karnataka, Kalaburagi-585103
.... Section 200 of Cr.P.C., if a private complaint is filed, learned magistrate, if found there is any offence is made out, he should take cognizance by posting the matter for recording the sworn statement of the complainant or if it is a public servant, recording sworn statement can be dispensed w ...
Karnataka High Court At Bengaluru
Adnan Nisar & Anr Vs Directorate Of Enforcement & Anr
.... to improve the effectiveness of the law enforcement authorities of both states in the investigation, prosecution, prevention and suppression of crimes, including those relating to terrorism, narcotics trafficking, economic crimes, and organized crime, through cooperation and mutual legal assista ...
Delhi High Court
Rajesh Gopalakrishnan Vs State Of Kerala
.... nment. As mentioned hereinbefore, in Ajay Aggarwal's case (supra), it was held that sanction under S.188 CrPC is not a condition precedent for taking cognizance of an offence and, if need be, it could be obtained before the trial begins. Upto the stage of taking cognizance, no previous sanction w ...
High Court Of Kerala
Sai Ramakrishna Karuturi Vs State Of Nct Delhi
.... ksh Singh Sibbia v. State of Punjab, (1980) 2 SCC 565 : 1980 SCC (Cri) 465] of this Court, it could be deduced that the basic jurisprudence relating to bail remains the same inasmuch as the grant of bail is the rule and refusal is the exception so as to ensure that the accused has the opportunit ...
Delhi High Court
Satish Kumar Vs State Of Uttarakhand & Others
.... is Company. The learned Chief Judicial Magistrate on examination of the record found that no interference is required in the final report and accepted it vide order dated 05.10.2013. As against this, from perusal of the case diary and other documents filed, in support thereof, the learned Chief ...
Uttarakhand High Court
Dheeraj Wadhawan Vs State Of U.P. Thru. CBI. ACB Lucknow
.... 312/PW/2021 arising out of C.R> registered by the DCB CID, Mumbai, the applicant is named in the CR, but he has not been arrested and a charge-sheet has already been filed. (viii) CR No. 84 of 2021 dated 25.03.2021 registered by EOW, Mumbai under Sections 465, 467, 468, 471, 406, 409, 4 ...
Allahabad High Court, Lucknow Bench
Kapil Wadhawan Vs State Of U.P. Thru. CBI ACB Lucknow
.... 004 under Sections 3 and 4 of PMLA, in connection with FIR No. RCBSM 2019E0002 dated 04.01.2019 registered by CBI Mumbai, in which the applicant was summoned and was released on bond under Section 88 Cr.P.C. by means of an order dated 15.02.2022 passed by the Special Court. (viii) CR No. 84 ...
Allahabad High Court, Lucknow Bench
Doppalapudi Syamsundara Babu Vs State Of Telangana
.... itizen, on any ship or aircraft registered in India, he may be dealt with in respect of such offence as if it had been committed at any place within India at which he may be found: Provided that, notwithstanding anything in any of the preceding sections of this Chapter, no such offence shal ...
High Court For The State Of Telangana:: At Hyderabad
Rana Ayyub Vs Directorate Of Enforcement Through Its Assistant Director
.... tuation in Section 44(1)(c). The question as to what happens if the Court which has taken cognizance of the scheduled offence is other than the Special Court which has taken cognizance of the offence of money-laundering, is what is sought to be answered by clause (c) of sub-section (1) of Sectio ...
Supreme Court Of India
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