Tushar Bhatia Vs State Of Uttarakhand
.... counsel for the applicant would argued that, in fact, the victim has some skin problem and she was also suffering with piles. The injuries might have been caused due to those reasons. Learned counsel would also submit that there are other children in the family. They have not stated anything agai ...
Uttarakhand High Court
Jafer Ali Vs State Of Kerala
.... s already been filed in the mater and the matter is now ending as S.C.No.873 of 2023 on the file of the Special Court, Manjeri. Learned Public Prosecutor also submits that since an offence under Section 376 (AB) had been involved, this Court had directed the issuance of notice to the minor victi ...
High Court Of Kerala
Johan Dong @ Johan Dang And Others Vs State Of Jharkhand
.... tted by the counsel for the applicant(s) that complete set of FIR/ Complaint Case along with its enclosure have been annexed with this bail application and there is no suppression on his/her part. 5. Innocence has been claimed and participation in the trial has been assured. On the above ba ...
Jharkhand High Court
Mukesh @ Tikli Bhoi Vs State Of Odisha
.... counsel for the petitioner and Mrs. S.R.Sahoo, learned ASC in the matter and perused the record. 4. After having considered the rival submissions made and taking into consideration the nature and gravity of accusations raised against the petitioner and on going through the certified copy o ...
Orissa High Court
Kalandi Malik @ Kalia Kalandi Malik Vs State Of Odisha
.... B) of IPC read with Section 6 of POCSO Act. 3. Being aggrieved by the rejection of his application for bail U/s.439 Cr.P.C. by the learned ADJ-cum-Special Judge (POCSO), Kendrapara by order dated 01.05.2023 in the aforementioned case, the present BLAPL has been filed. 4. It is submitte ...
Orissa High Court
Padam Thapa Vs State Of Uttarakhand
.... body of the victim was recovered at the instance of the applicant. 4. Learned counsel for the applicant would submit that there is no eye witness; there is no direct evidence and based on the circumstantial evidence, applicant has been arrested. 5. Learned State Counsel would submit t ...
Uttarakhand High Court
Santosh Markam And Others Vs State Of Madhya Pradesh And Others
.... urt below considered this aspect whether the error in describing the Article as ‘G’ in place of ‘H’ in the ‘opinion’ portion of DNA report is a typographical error or not ? The Court considered the statement of Scientific Officer, Kamlesh Katholiya (C.W.1) and accepted his statement that in the ...
Madhya Pradesh High Court
Karunakar Swain @ Nachhia Swain Vs State Of Orissa
.... sions Judge-cum-Special Judge, Kendrapara, for the alleged commission of the offence under Sections 376(AB/506 of I.P.C. read with Section 6 of the POCSO Act. 4. Considering the submissions made, the materials on record and the period of detention already undergone, I am inclined to allow t ...
Orissa High Court
Gopalan Vs State Of Kerala
.... the victim, there is no representation or appearance on behalf of the victim. 7. The medical records produced from the side of the respondent would show that the victim girl narrated the incident to the Doctor and the clinical examination report shows that the Posterior commissure, Fourche ...
High Court Of Kerala
Chacko @ Kuttappan Vs State Of Kerala
.... son. He has been in custody for more than 90 days and final report is yet to be filed. Under the circumstances, the applicant is entitled to statutory bail in both these crimes under Section 167 (2) Cr.PC. 4. Hence, the bail applications are allowed and the applicant is directed to be relea ...
High Court Of Kerala
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