Saneesh Soman Vs Narcotics Control Bureau
.... Madhya Pradesh 2025 SCC OnLine SC 122 wherein the Supreme Court clarified that conscious possession does not only mean physical possession of the narcotic drug by a person but also being aware of its presence and nature. In the present case it is established that the Petitioner not only had th ...
Delhi High Court
Khursheed Ahmad Chohan Vs Union Of Territory Of Jammu And Kashmir & Ors. Etc
.... lack credibility since the allegations are against them . It is only with that in mind that we having thought it both advisable and desirable as well as in the interest of justice to entrust the investigation to the Central Bureau of Investigation forthwith and we do hope that it would complete ...
Supreme Court Of India
Gurwinder Singh Alias Gori Vs State of Punjab
.... Kumar Antil Vs. CBI (2022) 10 SCC 51; Siddharam Satlingappa Mhetre Vs. State of Maharashtra and others 2010 SCC OnLine SC 137; Gurbaksh Singh Sibbia etc. Vs. State of Punjab (1980) 2 SCC 565, Arnesh Kumar Vs. State of Bihar (2014) 8 SCC 273 and Sushila Aggarwal Vs. State of NCT Delhi 2020 (1) R ...
High Court Of Punjab And Haryana At Chandigarh
Ability Dodzi @ Chinazom Ability Vs State Nct Of Delhi
.... ar in person along with the report, as directed vide order dated 30.06.2025 passed by Ld. ASJ-02, Vacation Judge, South East District, Saket Courts, Delhi , for 06.08.2025. (Dr. TARUN SAHRAWAT) ASJ-04 + Spl. Judge (NDPS), South East District, Saket Court, New Delhi /ll.07.2025 ...
Delhi High Court
Lovejit Singh @ Gori Vs State of Punjab
.... the Court on a given date and, therefore, it necessarily cannot be construed as a deliberate and willful absence. The explanation offered for non-appearance before the Court is justified and, therefore, the same is accepted. 7. While the scheme of criminal justice system necess ...
High Court Of Punjab And Haryana At Chandigarh
Amar Nath Vs State Of Himachal Pradesh
.... the discretion of the court has to be guided by the need to facilitate the administration of justice, secure the presence of the accused and ensure that the liberty of the accused is not misused to impede the investigation, overawe the witnesses or obstruct the course of justice. Several decisio ...
High Court Of Himachal Pradesh
Budhi Singh Vs State Of Nct Of Delhi
.... duct would not only be counterproductive but would be an antithesis to the reformative approach otherwise running through the scheme of the 2018 Rules. *** **** 33. Thus, looking to the concept of furlough and the reasons for extending this concession to a prisoner lead us to hold tha ...
Delhi High Court
Jagat Singh Rawat Vs State Of Uttarakhand And Ors.
.... cer, and therefore, the investigation against him is still pending. He further submits that the petitioner was also not available at the given address. 4. At this, learned counsel for the petitioner submits that due to the apprehension that the petitioner may be arrested, he is not appearin ...
Uttarakhand High Court
Sandeep Singh Nahar Vs State of Punjab
.... been disputed that the car in which the petitioner was travelling with his co-accused was intercepted on suspicion; the recovery of 10,000 tablets of Tramadol was not effected from the conscious possession of the petitioner but as per the learned State counsel, from a box which was lying next to ...
High Court Of Punjab And Haryana At Chandigarh
Sushil Kumar Vs State of Haryana
.... ever, he could not controvert the fact that co-accused, namely, Rajesh Kumar @ Dara Singh, who has been granted the concession of regular bail by this Court, is also facing 07 other criminal cases. A two Judge Bench of Hon’ble Supreme Court in ‘SATENDER KUMAR ANTIL V. CBI’ (2022) 10 ...
High Court Of Punjab And Haryana At Chandigarh
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