Dinesh Kumar @ Dabbu Vs State Of Haryana
.... any other person acquainted with the facts of the case, to dissuade them from disclosing such facts to the Police, or the Court, or to tamper with the evidence. 14. The petitioners shall join the investigation as and when called by the Investigating Officer or any Superior Officer; and sha ...
High Court Of Punjab And Haryana At Chandigarh
Vijay Sodhi Vs Priya Sodhi
.... y person shall retain any property; or (b) The person so deceived should be intentionally induced to do or omit to do anything which he would not do or omit if he were not so deceived; and (iii)In cases covered by (ii) (b), the act or omission should be one which causes or is likely to ...
High Court Of Punjab And Haryana At Chandigarh
Ravendra Vs The State Of Madhya Pradesh
.... e and passed the order of conviction. There is much possibility to get success in the appeal. Apart from that appellants are young persons and if they not release on bail, their future would be spoiled and purpose for filing this appeal would also be frustrated. He prays for allowing this applic ...
Madhya Pradesh High Court
A.R. SATISH Vs STATE OF MAHARASHTRA
.... ping pills of Trica company. It appears that the victim is hypersensitive to ordinary discord and differences. In the decision referred above, the Supreme Court has taken into consideration similar conduct of the victim and has observed that, human sensitivity of each individual differs from the ...
Bombay High Court
Puttaiah Vs State
.... ity in relying upon the version of PW 2 as an eye witness. PW 5-Sujatha-mother of the deceased has deposed in her examination-in-chief to the effect that the tempo trax came from Hassan side in a high speed and dashed against her daughter and as a result, she died due to injuries. She has admitte ...
KARNATAKA HIGH COURT
V. Ravikumar Vs The Inspector of Police, CBI/ACB
.... nst him in C.C. No. 44 of 2007 (Crime No. 36 of 2005) on the file of the Special Judge for CBI Cases, Hyderabad. Brief facts 2. According to the prosecution, based on an information, on 30.11.2005, CBI, Hyderabad registered an FIR being No. Rc 32(A) of 2005 against Shri P. Radha Gopal Reddy (A ...
Madras High Court
Smt. Ruby Singh and Others Vs State of U.P. and Another
.... u/s 482 Cr.P.C. At this stage only prima facie case is to be seen in the light of the law laid down by Supreme Court in cases of R.P. Kapur Vs. The State of Punjab, , State of Haryana and others Vs. Ch. Bhajan Lal and another Shri S.A. Khan, , State of Bihar and Another Vs. P.P. Sharma, IAS an ...
Allahabad High Court
Ashok Singh Vs The State of Jharkhand and Another
.... the Cr.P.C., stating that no offence was made out against the petitioner as the petitioner was having possession over the land, which was sold to him by the co-accused persons, to whom the land belonged and accordingly, no offence can be said to be made out against the petitioner. The Court below, ...
Jharkhand High Court
Kashibatla Ramakrishna Vs CBI
.... eas in March 92, it was estimated to Rs. 127.59 Crores and for March 93, the projected sale has been shown at Rs. 200 Crores. Along with this, it has also been mentioned about the problematic political situation in Russia which had already been disintegrated by that time and the borrower had althoug ...
Delhi High Court
Honey Thankachan and Others Vs State of Kerala and Another
.... ''prostitution''. The Apex Court, in the aforesaid decision has held thus-'' In order to establish ''prostitution'' evidence of more than one customer is not always necessary. All that is essential to prove that a girl/lady should be a person offering her body for promiscuous sexual intercourse ...
High Court Of Kerala
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