Hussain Mohammad Son Of Shri Pyar Mohammad Vs State Of Rajasthan
.... bsp; ...
Rajasthan High Court (Jaipur Bench)
Kamala.E.P Vs Ummer
.... filing of the private complaint. 8. The proper course which ought to have been followed by the Special Judge was to conduct the trial of both these cases simultaneously with the examination of the common witnesses in one case and adopting their evidence in the other case, along with the ot ...
High Court Of Kerala
Satpal Kalra & Anr Vs Govt Of Nct Of Delhi & Anr
.... e shall enquire into trial in a complaint case as well as a case arising out of police report and treat both of them as cases instituted on a police report. However, in the present case, as pointed out hereinabove, Respondent No. 2 subsequently withdrew his complaint under Section 200 of the Cod ...
Delhi High Court
Ashok Kumar And Others Vs Darshana Devi And Others
.... o, which reads as under: “210. Procedure to be followed when there is a complaint case and police investigation in respect of the same offence – (1) When in a case instituted otherwise than on a police report (hereinafter referred to as a complaint case), it is made to appear to the Magistr ...
High Court Of Himachal Pradesh
Unus Ali Gayen & Ors. Vs State Of West Bengal & Anr.
.... rate that an investigation by the police is in progress in relation to the offence which is the subject matter of the inquiry or trial held by him, the Magistrate shall stay the proceedings of such inquiry or trial and call for a report on the matter from the police officer conducting the invest ...
Calcutta High Court (Appellete Side)
Md. Miri Ali And Anr Vs State Of Assam And Anr
.... 5 (13) SCC 540. 8. Decision and determination:- This Court has given anxious considerations to the arguments advanced by the learned counsel for the parties. Perused the materials available on record including the annexures. A. Principles of Law:- (i) In the case of Amit K ...
Gauhati High Court
Mohammad Ayub Rizvi And Others Vs Salma Khan And Another
.... plicants though the complaint is supported by the statement of the complainant under Section 200 and the statement of witness under Section 202 of Cr.P.C. which is the prima facie statutory requirement for proceeding in the matter and the applicants would have all opportunity to say before the t ...
Allahabad High Court, Lucknow Bench
Guneet Singh Dhingra & Ors Vs State Of Nct Delhi & Anr.
.... IR with the same allegations and averments would not be maintainable, and therefore, the FIR lodged with Police Station Loni Border, District Ghaziabad deserves to be quashed and set aside. The aforesaid cannot be accepted for the simple reason that the Code of Criminal Procedure permits such an ...
Delhi High Court
Bobby Anand @ Yogesh Anand Vs State Of U.P. And Another
.... ve, in compliance of the order of the Bombay High Court dated 3rd November, 2003, Senior Police Inspector of Police Station-Oshiwara, Mumbai moved an application before the concerned Judicial Magistrate, Mathura along with the order of the Mumbai High Court dated 18th June, 2004 requesting there ...
Allahabad High Court
Manoj Kumar Vs State Of Bihar
.... use notice to the S.H.O. Basantpur through Superintendent of Police, Siwan but till date, the said order demanding requisition in the light of Section 210 of Cr.P.C. has not been submitted. In this background, counsel submits that running both the cases, F.I.R. as well as Complaint Case wit ...
Patna High Court
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