Akil Ahmed Ansari Vs The State Of Madhya Pradesh
.... 27, 28 and 29, the accused could be said to have been „a witness against himself‟ within the meaning of Article 20(3) of the Constitution; and ( 2 ) whether the mere fact that when those specimen handwritings had been given, the accused person was in police custody could, by itself, amoun ...
Madhya Pradesh High Court (Indore Bench)
Nimesh Vs State Of H.P. And Others
.... . State of U.P. AIR 2019 SC 5932 that a Judicial Magistrate has the power to order a person to give a sample of his voice for the investigation of the crime. Therefore, in view of the binding precedent of the Hon’ble Supreme Court, the order passed by the learned ACJM, Theog cannot be faulted fo ...
High Court Of Himachal Pradesh
Tarak Nath Gupta & Anr Vs State Of Delhi & Anr
.... portunity, to speak the truth earlier and in an appropriate case accept it. It is not that the power is to be exercised in a routine manner, but being an exception to the ordinary rule of disposal of appeal on the basis of records received in exceptional cases or extraordinary situation the Cour ...
Delhi High Court
Gopesh @ Gopan Vs State Of Kerala
.... erprint expert is Ext.P18. 15. PW17, Testor Inspector, Single Digit Fingerprint Bureau, Kottayam deposed that on 27/02/2015, as per information received from the Gandhi Nagar police Station, he had deputed PW21, the Fingerprint Expert of his office to inspect the articles, namely, the mine ...
High Court Of Kerala
Manoj & Ors Vs State Of Madhya Pradesh
.... s that a bullet was extracted by the doctor (PW-15), and a seizure memo was prepared in connection; the articles seized were then sealed (although no mark was placed on the seal). B. Recovery of bullet from Rahul and facts relating to it 123. Parallel to the recovery of the cartridge ...
Supreme Court Of India
Naginder Singh Vs Hari Dass Verma
.... cologically, the meaning of the word ‘arrest’ is given in various dictionaries depending upon the circumstances in which the said expression is used. One of us, (S. Ratnavel Pandian, J. as he then was being the Judge of the High Court of Madras) in Roshan Beevi v. Joint Secretary, Government of ...
High Court Of Himachal Pradesh
Mukul Roy Vs State Of West Bengal
.... used” who was asked to give voice sample and the Hon’ble Apex Court held that the same does not in any way infringe upon his fundamental right in the context the basic principle of law that a person cannot be compelled to give evidence against himself. The State would submit that if an accused a ...
Calcutta High Court
Nagaraja Vs State Of Karnataka
.... nce of PW-11 was not at all relevant in respect of the appellant and the evidence of PW-11 actually relates to the apprehending of another accused, namely, Venkataramanappa. The error has led the High Court to find the circumstance against the appellant, though none existed. Per contra, learned ...
Supreme Court Of India
Ritesh Sinha Vs State Of Uttar Pradesh & Anr
.... view of this Court in the backdrop. 17. A detailed reference to the facts of a case decided by this Court in “ Sushil Kumar Sen vs. State of Bihar” (1975) 1 SCC 774 is deemed appropriate. The appellant in the above case was the owner of a plot of land measuring about 3.30 acres located in ...
Supreme Court Of India
Vinod Kumar Singh Vs State Of Uttar Pradesh And Another
.... of the Court, and, one that is well attuned to the intended import of the proviso, is that the jurisdiction of the Magistrate under Section 311-A would be available in case of an accused alone, if he has been arrested in connection with the relative inquiry or trial, but not otherwise. The afore ...
Allahabad High Court
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