State Of Nct Of Delhi Vs Shiv Mohan
.... ld be granted.” (emphasis supplied) 18. The learned Trial Court vide the impugned judgment acquitted the accused/respondent for the charged offences on the ground that there were material inconsistencies in the depositions made by the prosecutrix and her husband. 19. ...
Delhi High Court
State Of Nct Of Delhi Vs Satish Kumar Mandal
.... that the judgment of acquittal recorded by the trial court could not be said to be “perverse” and, hence, no leave should be granted.” (emphasis supplied) 13. The learned Trial Court vide the impugned judgment acquitted the accused/respondent for the said offences on the g ...
Delhi High Court
State Nct Of Delhi Vs Umesh Sharma
.... s have been raised and not whether the order of acquittal would or would not be set aside. 21. It cannot be laid down as an abstract proposition of law of universal application that each and every petition seeking leave to prefer an appeal against an order of acquittal recorded by a trial c ...
Delhi High Court
Manjeesh Kumar Singh And Another Vs Sudesh Kumari And Another
.... a counterblast to the divorce petition but a consequence of prolonged physical and mental abuse. It was submitted that the complainant made several efforts to resolve the issues, including approaching family members and legal aid mechanisms, but was compelled to lodge the FIR after continued har ...
Uttarakhand High Court
Ashwani Kumar Vs State Of Uttarakhand And Others
.... he judgment and order dated 20.04.2015 passed by learned CJM on the very same ground. Thus, the applicant is before this Court by challenging both the impugned judgments and orders. 5. Applicant in-person submits that the learned Court below has dismissed the application moved by the applic ...
Uttarakhand High Court
Aman Malik Vs State Of Uttarakhand & Anr.
.... ion 528 of B.N.S.S .) to quash criminal proceedings in the interest of justice, such power must be exercised with caution and should not be invoked in cases involving heinous and serious offences, particularly offences against dignity of women such as rape. 11. In order to apply the ratio l ...
Uttarakhand High Court
Pendyala Sita Rama Anjaneyulu Ips & Ors. Vs State Of Andhra Pradesh
.... Sri A. Sai Rohit, learned Assistant Public Prosecutor appearing on behalf of learned Public Prosecutor submits that as many as 26 witnesses were examined. He further submits that A-1 has proposed for manual evaluation of answer scripts at private premises and he further points out that from the ...
Andhra Pradesh High Court - Amaravati
Nikund Kumar Jha Vs State Of Nct Delhi & Anr
.... anticipatory bail was cancelled and consequently the accused/applicant was arrested. 5. The allegations in the FIR are not the stereotyped matrimonial dispute allegations. The accused/applicant is husband of the prosecutrix, according to the accused/applicant. The prosecutrix has alleged in ...
Delhi High Court
Gaurav Kumar Vs State Of Uttarakhand Through Secretary Home Affairs Government Of U.K. Dehradun & Another
.... -sheet was submitted by the police against the applicant on 24.12.2020. Thereupon, learned Magistrate issued summons to the applicant on 18.11.2021 in Criminal Case No.607 of 2021. 4. Heard learned counsel for the parties. 5. Learned counsel for the applicant submits that the entire pr ...
Uttarakhand High Court
Noor Hasan & Others Vs State Of Uttarakhand Through Secretary Home, Dehradun & Another
.... s submitted by the police against the applicants on 06.12.2018. Thereupon, learned Magistrate issued summons to the applicants on 19.09.2019 Criminal Case No.1884 of 2020, State vs. Noor Hasan & others . 4. Heard learned counsel for the parties. 5. Learned counsel for the applica ...
Uttarakhand High Court
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