Shabir Ahmed Shah Vs National Investigation Agency
.... ments. In this regard, our attention was also drawn to the statements of AW-67 and AW-79. Furthermore, the inflammatory speeches made by the Appellant and as can be seen in the videos recovered by the Investigation Agency unearth the true nature and intention of the Appellant to support the mili ...
Delhi High Court
Rakesh Kumar Vs State Of Himachal Pradesh
.... hysically present at the actual commission of the crime. He need not be present in the actual room; he can, for instance, stand guard by a gate outside ready to warn his companions about any approach of danger or wait in a car on a nearby road ready to facilitate their escape, but he must be phy ...
High Court Of Himachal Pradesh
Nayeem Ahmad Khan Vs National Investigation Agency
.... s trial will proceed before the Special Judge, NIA or before the Special Court for MP/MLAs, for which further directions are awaited. He submitted that apart from this, the learned ASJ has been expeditiously proceeding with the Trial. 58. It was submitted that as far as the Appellant’s heal ...
Delhi High Court
Raj Kumar Bhagat @ Rajkumar Bhagat Vs State Of Jharkhand
.... has produced a communication issued under the signature of the Officer-In-Charge Kathikund P.S., Dumka dated 04.04.2025, wherein it has been stated that there are altogether 25 prosecution witnesses, out of which 10 prosecution witnesses have been examined, remaining 15 witnesses have yet to be ...
Jharkhand High Court
Shakeel Ahmad Ansari Vs State Of Uttarakhand And Another
.... t is also contended in the said application that further investigation is yet to be concluded. On the said application, a report was submitted by the A.D.G.C. District Nainital to the learned First Additional Sessions Judge, Haldwani, who, after hearing both the parties allowed the application f ...
Uttarakhand High Court
Niraj Kumar @ Niraj Srivastava @ Neeraj Srivastava Vs State Of Jharkhand
.... egard to the provisions contained in sub-section (4) of Section 21 of the Act, the court may have to probe into the matter deeper so as to enable it to arrive at a finding that the materials collected against the accused during the investigation may not justify a judgment of conviction. The find ...
Jharkhand High Court
Naval Kishore Kapoor Vs National Investigation Agency
.... whether there is any prima facie or reasonable ground to believe that the accused had committed the offence, (ii) the nature of gravity of the charge, (iii) the severity of the punishment in event of conviction, (iv) the danger of accused absconding, or fleeing if released on bail ...
Delhi High Court
Bhola @ Sohail And Others Vs State Of Uttarakhand And Another
.... ection 43D(2)(b). 6. On 10.05.2024, an application was moved qua FIR No.21 of 2024 explaining therein the progress of investigation so far. It is also contended in the said application that further investigation is yet to be concluded. On the said application, a report was submitted by the ...
Uttarakhand High Court
Sachin Hindurao Waze Vs Union Of India, Through The S.P. The National Investigation Agency & Anr
.... ion of learned counsel for the Petitioner that the first remand could not have been granted by the learned Special Judge under NIA Act as far as the Petitioner is concerned. 21. Learned counsel for the Petitioner submitted that the charge-sheet was filed on 03.09.2021 and, there ...
Bombay High Court
Pawan Kumar Yadav Vs Union Of India
.... Paswan @ Aryan Ji (A-3) and Pawan Kumar Yadav ( A-4) on joining PLFI in Balumath Area. On joining PLFI, accused A-1, A-2, A-3 and A-4, on the directions of A-5, carried out various militant activities to spread fear in the mind of general public and contractors for extortion of levy. On 8th Augu ...
Jharkhand High Court
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