Saurabh Dobhal Vs State Of Uttarakhand And Another
.... obable impact on the trial and he ought to have resorted to an appropriate proceedings, at the appropriate stage when the trial itself was commencing by placing on record the conversations that too which was of 2016, which was an existence evidence available even much prior to commencement of the ...
Uttarakhand High Court
Darshan Harbans Singh And Ors Vs State Of Maharashtra And Ors
.... used, or taken on commission under this Chapter, may be given in evidence in any inquiry, trial or other proceeding under this Code, although the deponent is not called as a witness. (2) The Court may, if it thinks fit, and shall, on the application of the prosecution or the accused, summon ...
Bombay High Court
Dhani Ram Vs State Govt. of NCT of Delhi
.... ncement of an action under this section has been found on not less than three occasions to have committed or to have been involved in any of the acts referred to in this section shall be deemed to have habitually committed that act." 19. A reading of Section 47 makes it very clear that only under ...
Delhi High Court
Kamal Kishor Vs Addl. DCP-I North West Distt. Delhi and Others
.... ny order is proposed to be made under section 46, section 47 or section 48 require such person, by order in writing, to appear before him and to furnish a security bond with or without sureties for attendance during the inquiry. (b) The provisions of sections 1.19 to 1.24 (both inclusive) of the ...
Delhi High Court
Kazem Sk. alias Kamruzzaman alias Kazeman Vs State of West Bengal
.... . The dead body of Akramul was brought by police in our house on the following morning. They assaulted my mother who sustained fracture on her hand. The miscreants did not do anything more during their stay. Volunteers, due to lapse of time I have forgotten the details of everything. 23. Mr. B ...
Calcutta High Court
Rajendra Gosain Vs Superintendent, District Jail and Another
.... e detaining authority as well, to interpret the warrant otherwise. However, we hope that in order to avoid all confusion the Magistrates should, while committing an accused to sessions and authorising his detention in jail custody u/s 209 of the Cr. P.C. mention in the warrant itself that the detent ...
Allahabad High Court
Raj Kishore Rabidas Vs The State
.... e victim is that it mentions that rigor mortis was present all over. But no information has been vouchsafed to enable the Court to ascertain if there was any element of cadaveric rigidity or spasm present in what was being described as rigor mortis. It is well known that cadaveric spasm occurs in ca ...
Calcutta High Court
Hari Panda and Others Vs State of Orissa
.... non-examination has really helped the defence inasmuch as one of the seizure list witnesses has appeared as a defence witness and denied his signature in the seizure list (Ext. 18) and the prosecution was not in a position to contradict him on account of the non-examination of the S. I. 8. It is ...
Orissa High Court
Mt. Motia Vs The Govt.
.... , must be one, by which some danger to the life of the child may ensue. In order to make it an offence u/s 317, Penal Code, it is essential that the child must have been exposed alive. The explanation to Section 317, I. P. C., makes it perfectly clear that the section applies only where the child is ...
Rajasthan High Court
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