Arun Vs State Of Nct Of Delhi
.... lly Section 37. In Supreme Court Legal Aid Committee (Representing Undertrial Prisoners) v. Union of India, this court made certain crucial observations, which have a bearing on the present case while dealing with denial of bail to those accused of offences under the NDPS Act: “On account ...
Delhi High Court
Vinay Vs State Govt. Of Nct Of Delhi
.... nnocent lives. These observations regarding grant of bail in grievous crimes were thoroughly dealt with by this Court in Ajwar v. Waseem [(2024) 10 SCC 768] ....” (emphasis supplied) 6. To recapitulate, in the present case, according to the accused/applicant, offence unde ...
Delhi High Court
Anna Maruti Shinde Vs State Of Maharashtra
.... duty, are attacked and killed. There is a rise in such incidents and judicial notice must be taken of this fact......’ 18 In paragraph 31 of the PUCL (Supra), while concluding, the Apex Court laid down 16 point guidelines to be followed in matters of investigating police encounters in the ...
Bombay High Court
Puneet Sehgal Vs State Of Uttarakhand
.... , therefore, there is no possibility of his absconding, and, he was granted interim bail on 18.02.2025 and the conditions of the interim bail have not been violated by him. 8. Personal liberty under Article 21 of the Constitution of India is very precious fundamental right and it should b ...
Uttarakhand High Court
Aniket Kakkar And Another Vs State Of Uttarakhand
.... their absconding, and, they were granted interim bail on 28.01.2025 and the conditions of the interim bail have not been violated by them. 8. Personal liberty under Article 21 of the Constitution of India is very precious fundamental right and it should be curtailed only when it becomes i ...
Uttarakhand High Court
Rahul Rawat And Ors. Vs State Of Uttarakhand And Another
.... the petitioners are students and they have settled their dispute amicably and as such no dispute is remained between them. He further stated that he doesn’t want to prosecute the above case against the petitioners in view of the amicable settlement arrived between them. He fairly conceded that he ...
Uttarakhand High Court
Sajid And Others Vs State Of Uttarakhand And Another
.... s not limit or affect the powers under Section 482 of the Code of Criminal Procedure, 1973. 9. Learned counsel for the parties also drew the attention of this Court towards the ruling of Gian Singh v. State of Punjab and another , (2013) 1 SCC (Cri) 160 , in which Hon’ble Supreme Court ob ...
Uttarakhand High Court
Manoj Alias Nishu Vs State Of Uttarakhand
.... implicated in the present matter. He w as not present on the spot. He is not a previous convict. He is a permanent resident of District Haridwar, therefore, there is no chance of his absconding. Three co- accused of the similar role named Mohit, Dikshant alias Shubham and Ritik have already bee ...
Uttarakhand High Court
Anuj Suhag Vs State Nct Of Delhi
.... ll. Because of the injury to his head, he felt giddy and vomited and requested for water of which was refused and was told that it was no picnic. Eventually, the Respondent No. 2 also threatened to get the Petitioner kill with the help of the inmates in jail. 10. The Petitioner was produce ...
Delhi High Court
Sushil Yadav Vs State Nct Of Delhi
.... deceased. Lastly, it is also submitted by learned Senior Counsel for accused/applicant that co-accused Naresh and Vijay, who also were allegedly present in the said office at the time of the alleged killing, have already been granted bail. Therefore, according to learned Senior Counsel this is a ...
Delhi High Court
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