Chellammal And Another Vs State Represented By The Inspector Of Police
.... . 15. Having looked at Section 19 of the Probation Act, we needed a clarification as to whether the provisions thereof were brought into force in the State of Tamil Nadu. 16. While the hearing was in progress, Mr. Nagamuthu, learned senior counsel was found to be present in Court. His ...
Supreme Court Of India
Ramani Mohan Das Vs State Of Tripura
.... ated the said act. In my view, an offender having such antecedents may be absolved from suffering sentence putting him into jail, and be considered for releasing him on probation of good behaviour keeping in view the object and spirit of Section 360 of the Code of Criminal Procedure and Section ...
Tripura High Court
Ram Vinay Yadav Vs State Of Bihar
.... ulously observed. (emphasis provided) 26. The importance of bail has been set out in detail in Gurucharan Singh & Ors. Vs. State (Delhi Administration); (1978) 1 SCC 118 and Shri Gurbaksh Singh Sibbia & Ors. Vs. State of Punjab; (1980) 2 SCC 565 . 27. Some of the offen ...
Patna High Court
Lakhanlal @ Lakhan Singh Vs State Of Madhya Pradesh
.... s expedient to release him on probation of good conduct, then, notwithstanding anything contained in any other law for the time being in force, the court may, instead of sentencing him at once to any punishment direct that he be released on his entering into a bond, with or without sureties, to ...
Supreme Court Of India
Upender Singh & Anr Vs State
.... rtial region, fresh, bleeding and oozing. He opined that the injuries sustained on Upender was to be simple caused by blunt object. As far as Surender was concerned, the injury was a CLW 4 x .05 cm x 3 cm front peritoccipital region, fresh bleeding, oozing. He opined that the injury sustained by ...
Delhi High Court
Gurcharan Singh Vs State of Punjab and Others
.... cerned radiologist. Respondents No. 2 to 5 caused injuries with sharp and deadly weapon to the petitioner, therefore, they are not entitled for the benefit of probation. In support of his contentions, learned counsel relied upon Mridul Saikia @ Babu Vs. State of Assam, (2003) 1 GLR 569 and Palac ...
High Court Of Punjab And Haryana At Chandigarh
Sri Arup Kumar Sarma and Smti. Sweety Bezboruah @ Sarma Vs The State of Assam <BR> Miss Arpana Devi
.... ions and lived in the same compound and the accused petitioners are Government servants holding responsible position in the Government. Mohd. Monir Alam v. State of Bihar (supra) it has been observed as follows: 6. Mr. R.S. Suri, the learned counsel for the appellant has raised several arguments ...
Gauhati High Court
Dharampal and Others Vs State of Uttar Pradesh
.... bject to commit murder pervaded the unlawful assembly, if at all it was in existence argued appellants'' counsel. It was next submitted that the motive to falsely implicate the appellants was much more with the prosecution side because the girl of their family was teased and, therefore, this must ha ...
Allahabad High Court
Afsar and Another Vs State of Delhi
.... der was brought to the hospital with the alleged history of assault. On local examination, following injuries were noticed: a. Superficial wound on left arm measuring 10cm long and 2cm wide. b. A deep wound over right hand measuring 4cm x 1cm. c. A deep clean wound near mouth left side meas ...
Delhi High Court
Sunil Alias Pona Tolaram Pore (Varma) Vs The State of Maharashtra
.... both of them, their testimony, which is supported by the medical evidence and the evidence of the Police Officers on certain aspects, is not shaken at all. In fact, some of the suggestions in the cross- examination are quite curious, in as much as, it is suggested that Nafajat (PW-1) and Tajbibi (P ...
Bombay High Court
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