Pankaj @ Rocky Vs State (Govt Of Nct Of Delhi) Through Sho Ps Chanakyapuri & Ors
.... the statements recorded by the police but also inconsistencies in the statement of one of the victims recorded before the learned Trial Court. It is contended that the present applicants had not committed the alleged acts of kidnapping or human trafficking. It is also argued that the present cas ...
Delhi High Court
Ashok Kumar Yadav Vs State (Govt Of Nct Of Delhi) Through Sho Ps Chanakyapuri & Ors
.... the statements recorded by the police but also inconsistencies in the statement of one of the victims recorded before the learned Trial Court. It is contended that the present applicants had not committed the alleged acts of kidnapping or human trafficking. It is also argued that the present cas ...
Delhi High Court
Abhay Kumar Yadav Alias Pintu Vs State Nct Of Delhi
.... the statements recorded by the police but also inconsistencies in the statement of one of the victims recorded before the learned Trial Court. It is contended that the present applicants had not committed the alleged acts of kidnapping or human trafficking. It is also argued that the present cas ...
Delhi High Court
Niraj Kumar Singh Vs Rashmi Rani Singh
.... nd desertion, rather she has taken the ground of cruelty at the hands of her husband as also kicking out from her matrimonial home and, as such, the element of desertion cannot be said to be there. 24. The appellant-husband all along has alleged the issue of cruelty which he was subjecting ...
Jharkhand High Court
Hussain Mohammad Son Of Shri Pyar Mohammad Vs State Of Rajasthan
.... bsp; ...
Rajasthan High Court (Jaipur Bench)
Maharana Pratap Singh Vs State Of Bihar & Ors
.... part of the paper book. This is precisely the reason why we called for the departmental file concerning the disciplinary proceedings which, unfortunately, has not been provided to us. Nonetheless, and given the circumstance that the appellant was dismissed from service on 21st June, 1996, it is ...
Supreme Court Of India
Arun Vs State Of Nct Of Delhi
.... lly Section 37. In Supreme Court Legal Aid Committee (Representing Undertrial Prisoners) v. Union of India, this court made certain crucial observations, which have a bearing on the present case while dealing with denial of bail to those accused of offences under the NDPS Act: “On account ...
Delhi High Court
Joheb Vs State Of Uttarakhand And Another
.... Mr. Imran Ali Khan, Advocate, further submitted that the applicant has no criminal antecedents. He is a permanent resident of District Bijnor (U.P.), therefore, there is no possibility of his absconding. Charge-sheet has already been filed, therefore, there is no chance of tampering with the ev ...
Uttarakhand High Court
Vikram Yadav Vs State Govt. Of Nct Of Delhi
.... use the counsel representing him before the Supreme Court failed to communicate to him about dismissal of the appeal and directions to surrender. 4. In similar circumstances, before a coordinate bench in W.P.(Crl) 353/2025, learned Standing Counsel for State had submitted that the petition ...
Delhi High Court
A Dharmaraj Rasalam Vs Assistant Director, Directorate Of Enforcement
.... th the proceeds of crime are concealment or possession or acquisition or use of proceeds of crime as well as projection or claiming of proceeds of crime as untainted property in any manner whatsoever. Going by the expansive meaning of the expression in Section 2(u), 'proceeds of crime' takes in ...
High Court Of Kerala
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