Manjusha K.P Vs State Of Kerala
.... detention, with all relevant documents and materials, based on which the detention has been found necessary, shall be furnished to the detenu, as soon as possible, at any rate within five days. It is trite law that the procedural formalities concerning the preventive detention shall be strictly ...
High Court Of Kerala
Muhammed Vs State Of Kerala
.... since he was absconding throughout. 3. After Ext.P2 final report, the petitioner preferred Ext.P5 representation before the 3rd respondent seeking further investigation. It is alleged that the investigation was not conducted properly and the offences under Section 120B and 109 of IPC were ...
High Court Of Kerala
State Of Kerala Vs Rajendra Prasad@Andi Prasad
.... v. Munna (2009) 1 SCC 678] it was observed that while granting bail, particularly in serious cases like murder, some reasons justifying the grant are necessary. 12. The circumstances arising in the instant cases have to be analysed bearing in mind the above-referred principles. ...
High Court Of Kerala
Haneefa Vs Union Of India
.... (h) The statement of protected witnesses 36 and 37 would speak about the presence of Naushad (A-48) along with assailants and other accused at the conspiracy place near Khabrishtan at Palakkad in the nigh of 15.04.2022 from where they left for conducting recce the target to commit terrorist act. ...
High Court Of Kerala
Somanath @ Somashekhar Vs State Through Madan Hipparga P.S
.... e disposed of at the earliest point of time and there is no need for interference in such Transfer. 6. I have given my anxious consideration to the arguments advanced by the learned counsel on both sides and perused the records. 7. The material on record goes to show that due to admini ...
Karnataka High Court, Kalaburagi Bench
Jaleel P Vs Union Of India
.... at Green Valley at Manjeri, Malappuram. Protected witness-57 and 58 also stated that Shihab @ Babu (A-68, now A-61), the petitioner herein, was the PE trainer of Aravangara Unit. Protected witness-58 has also stated that Shihab @ Babu (A-68, now A-61), the petitioner herein, imparted arms traini ...
High Court Of Kerala
Ilyas @ Illu @ Neamangala Illu S/O Muktiyar Vs State Of Karnataka By Shivaji Nagar Police Station, Rep. By Spp, High Court Building, Bangalore - 560001
.... taken a lenient view and has enlarged him on bail by order dated 12.09.2022. Thereafter, it appears that the petitioner who was accused No.2 has again committed default of bail conditions and has been subsequently arrested. 6. Learned counsel for the petitioner has produced medical records ...
Karnataka High Court At Bengaluru
Ashraf @ Asharaf Moulavi Vs Union Of India
.... 153A of IPC and sections 13,18 & 20 of UA (P) Act along with additional offences under section 120B, 34, 118, 119, 109, 115, 143, 144, 147, 148, 449, 341, 201, 212, 302 r/w 149 of IPC and Section 3(a)(b)(d) r/w 7 of the Religious Institutions (Prevention of Misuse) Act, 1988 as charge sheeted ...
High Court Of Kerala
Kommini Surendra & Others Vs State Of Andhra Pradesh
.... ners/A5&A6; that the allegations are frivolous and invented for the purpose of present complaint; that the petitioners herein are law abiding citizens having permanent resident at their village and they are sole bread winners of their family; and that will not evade the due process of law, if ...
Andhra Pradesh High Court - Amaravati
Nara Chandrababu Naidu And Others Vs State Of Maharashtra And Others
.... not have set the criminal law in motion by lodging the F.I.R. 28. At the first blush the argument seems attractive. However, it is important to note that the offence registered in the impugned F.I.R. and crime against these applicants are only the offences under the Indian Penal Code. Consp ...
Bombay High Court (Aurangabad Bench)
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