Sunil Vitthal Wagh Vs State of Maharashtra
.... errogate a person arrested during further investigation, even if it can on production of sufficient materials, convince the Court that his detention in its (police) custody was essential for that purpose. We are, therefore of the opinion that the words "accused if in custody" appearing ...
Bombay High Court
Om Prakash S/O Shri Premchand Vs State Of Rajasthan
.... p vs. State of Rajasthan & Ors.) decided on 23.11.2021, however, it is also true that the prisoners who have been convicted for the heinous offences under the POCSO Act cannot ask for sending them to the open air camp as a matter of right. This Court in Rajendra’s case(supra) while rejecting ...
Rajasthan High Court (Jaipur Bench)
Mafabhai Motibhai Sagar Vs State Of Gujarat & Ors
.... the law. The power under subsection (1) of Section 432 of the CrPC has to be exercised in a fair and reasonable manner. Therefore, conditions imposed while exercising the power under subsection (1) of Section 432 must be reasonable. The conditions must stand the test of scrutiny of Article 14 ...
Supreme Court Of India
Kalu Singh Vs State Of Madhya Pradesh
.... olice Station JEERAPUR DISTT. RAJGARH for offence punishable under Sections 302,341,294,506,34,303,174(A) of the Indian Penal Code, 1860. 2. Looking to the deposition of PW-1, who has supported the case of the prosecution, no case for grant of bail is made out. 3. Accordingly, the M.C ...
Madhya Pradesh High Court (Indore Bench)
Babasaheb Pandhari Chole Vs State Of Maharashtra
.... ded by the Executive Magistrate suggests the appellant came home drunk. 12. The appellant was sixty-five years of age at the relevant time. The deceased was sixty years old. It is in the testimony of P.W.3 - Tukaram and both the daughters-in-law Alka (P.W.5) and Nirguna (P.W.6) that the appe ...
Bombay High Court (Aurangabad Bench)
Saileshbhai Nathabhai Chandu Vs State Of Gujarat
.... f the statement of the co-accused. It is alleged against the applicant that he has given the address of a person from whom the main accused has purchased revolver, which was used in the offence. It is also found out from the record that other two unknown co-accused persons mentioned in the FIR h ...
Gujarat High Court
State Of H.P Vs Shaul Borov
.... dge arrived amounted to an acquittal in respect of that charge. The only charge framed against the appellant was one of murder; he certainly was not convicted of murder. On the contrary, he was found guilty of culpable homicide not amounting to murder. The appeal, therefore, must be d ...
High Court Of Himachal Pradesh
Ramesh Malihari Jaiswal Vs State Of Maharashtra
.... 16. In present case, there is direct evidence of PW-1 Amarjeet against Appellant who is the eye witness. PW-3 Rambahadur and PW-4 Prem Khatri have stated about presence of Appellant on the spot of incident. There is no dispute about homicidal death of deceased. PW -6 Dr. Sanjay Wathore who ha ...
Bombay High Court
Boini Mahipal And Anr Vs State Of Telangana
.... n witnesses more particularly PW-1 to PW-4 has not been taken note of and on this ground also the conviction is reliable to be set aside. Hence, she prays for appeal being allowed. 7. Per contra Shri Sriharsha Peechara, Shri Rajiv Kumar Choudhry, Ms. Pallavi and Shri D. S. Bhanu, the Learne ...
Supreme Court Of India
State Of J&K Vs Surinder Kumar
.... ation of the age of the victim, from where it could be established that the age of the victim was 15 years at the time of examination. The witness was not under depression and she did not tell her that any force was used upon her and sexual intercourse was committed on her. She had not seen any s ...
Jammu And Kashmir High Court
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