H K Nanjappa Vs State By Extension Police Hassan - 573201
.... er has preferred this Criminal Revision Petition on several grounds but during the course of argument, learned counsel for petitioner did not press this revision on merit and not assailed the finding part of impugned judgment. He confines his arguments on the point of sentence only and prays tha ...
Karnataka High Court At Bengaluru
Shiksha Vikash Samiti, Odisha Vs Runu Pradhan
.... very end but at last, it was followed by the impugned order at Annexure-12. It is also not in dispute that hearing of the suit in C.S. No. 499 of 2016 is at the nascent stage, whereas, the other suit i.e. C.S. No. 85 of 2018 of the petitioner is on the verge of disposal as it was fixed to 22nd M ...
Orissa High Court
Dilshad Vs State Of Uttarakhand & Others
.... of the incident alleged in the First Information Report No.78 of 2025 dated 18.03.2025, under Sections 420, 465, 468 & 471 IPC, registered with Police Station Bhagwanpur, District Haridwar. 3. Learned counsel for the petitioner vehemently argued that the first information report was lo ...
Uttarakhand High Court
Ravinder Singh Sidhu Vs State Of Punjab & Ors
.... 09.12.2019 Jawali Kangra 14. In the State of Madhya Pradesh, the following FIR will now be merged with FIR No. 496/2018 dated 05.12.2018 registered at Jabalpur P.S. Lordganj. Sr. No. FIR No. ...
Supreme Court Of India
Mohan Singh alias Babu Ram Vs State Of H.P.
.... t have any dispute with the proposition of law so laid down in the abovesaid case. However, the present one is a case which calls for the correct position of law being made precise. Ordinarily, an objection to the admissibility of evidence should be taken when it is tendered and not subsequently ...
High Court Of Himachal Pradesh
Parshottam Shantilal Chaddarwalaa Vs State Of Gujarat & Anr
.... missed the Special Criminal Application No. 1690 of 2009 while observing as under: “11. Adverting to the facts of the present case, the facts are in two parts. The first part pertains to the tampering, destruction, fabrication and substitution of documents forming part of the record of Spec ...
Supreme Court Of India
Kulanand Goswami Vs State Of Uttarakhand And Another
.... dated 29.08.2022 allowed the application and remitted the matter back to the court concerned to pass a fresh and reasoned summoning order in accordance with law. Now, by way of impugned order dated 30.09.2022, learned Judicial Magistrate, Ukhimath has again passed an order for summoning the accu ...
Uttarakhand High Court
Hemant Sharma Vs State Of Uttarakhand
.... at during the investigation, the said stolen motorcycle and other stolen vehicles were recovered from the possession of the present applicant and co-accused. 5. Mr. Himanshu, Advocate, submitted that the applicant has been falsely implicated in the present matter. The said recoveries were ...
Uttarakhand High Court
Krishna Kumar Kedia Vs Union Of India Through Director, CBI
.... nchu Mahto (Accused No 3) since deceased. It came to light that this order had been placed without taking mandatory approval from the Engineer-in-Chief, Road Construction Department, Saharsa Division. The order for transportation was placed by the then Executive Engineer, Bhagwan Prasad Poddar ( ...
Supreme Court Of India
Ramachandraiah & Anr Vs M. Manjula & Ors
.... llect further evidence keeping in view the objections raised by the appellant to the investigation and the new report to be submitted by the investigating officer, would be governed by sub-section (2) to sub-section (6) of Section 173 of the Code. There is no occasion for the Court to interpret ...
Supreme Court Of India
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