Abhijit Saikai Vs State Of Assam
.... reate suspicion of the commission of any offences, would not include the power to attach, seize and seal an immovable property. 11. Mr. P. Borthakur, learned Additional Public Prosecutor for the State respondents has submitted that the learned Court below rightly passed the order consideri ...
Gauhati High Court
State Of Assam And Another Vs Ram Sankar Maurya
.... ore a Criminal Court during an inquiry or trial” appearing in Section 457(1) merely refers to a stage of investigation and provide a condition precedent for exercise of jurisdiction of the Magistrate under the Section. 30. In the case of Ajai Singh (supra), the Division Bench of the Allahab ...
Gauhati High Court
Chetak Logistic Ltd Vs State Of Madhya Pradesh
.... 100 of criminal procedure code, 1973 (No.2 of 1974) in following manner:- (i) He shall take possession of the vehicle; (ii) He shall intimate the Veterinary Department to cowprogeny and beef. (iii) The beef of cow-progeny shall be disposed of by the department by such procedure ...
Madhya Pradesh High Court
Dhiren Majhi Vs State Of Assam & Another
.... l the evidence of any person supposed to have directly or indirectly concerned in, or privy to, any such offence, tender a pardon on the same condition to such person.” 25. Section-308 Cr.P.C deals with trial of person not complying with conditions of pardon:- (1) Where, in regard to a pers ...
Gauhati High Court
Trichy Cold Storage (P) Ltd Vs Superintendent Of Police And Others
.... iously could not have acted on his own because of the operation of the court order. 6.The question that incidentally arises for consideration is whether the jurisdictional magistrate was justified in passing the order dated 31.10.2018. The answer can only be in the negative. Section 459 of ...
Madras High Court (Madurai Bench)
Jaikawar Vs State Of U.P. And Another
.... It was stated as follows:- "15. As far as Nand (supra) is concerned, Section 72 of the U.P. Excise Act was not examined by the learned Single Judge while deciding that case. In the case of Rajiv Kumar Singh (supra), the day on which the release application was rejected, no confiscation ...
Allahabad High Court
Ashok Gupta Vs State Of U.P. And Another
.... When any property is produced before any Criminal Court during any inquiry or trial, the Court may make such order as it thinks fit for the proper custody of such property pending the conclusion of the inquiry or trial, and, if the property is subject to speedy and natural decay, or if it is ot ...
Allahabad High Court
Indiabulls Commercial Credit Limited Vs Economic Offences Wing & Ors
.... ovable property in order to seize it. In the absence of the Legislature conferring this express or implied power under Section 102 of the Code to the police officer, we would hesitate and not hold that this power should be inferred and is implicit in the power to effect seizure. Equally importan ...
Delhi High Court
National Investigation Agency Vs Salai Group Of Companies And Smart Society
.... e offices and de-freezing the bank accounts of the respondent at the critical stage of the investigation may lead to destructions of evidence which will hamper further investigation in the matter. [21] Mr. HS Paonam, learned senior counsel further submitted that the present respondent is a c ...
Manipur High Court
S.R.P. Oil Pvt. Ltd. Vs State Of Jharkhand And Ors
.... not be proper to hold that Section 102 of the Code empowers a police officer to seize immovable property, land, plots, residential houses, streets or similar properties. Given the nature of criminal litigation, such seizure of an immovable property by the police officer in the form of an attach ...
Jharkhand High Court
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