Hambiwell Paliar Vs State Of Meghalaya Represented By Ld. Special Public Prosecutor. (POCSO) For The State.
.... o lay her down and covered her mouth. The survivor was re-examined again for the purpose of producing her birth certificate. The photo-copy of the birth certificate of the survivor marked as ‘Paper mark – 1’ was retained in the record of the Trial Court after comparing with the original of ...
Meghalaya High Court At Shillong
Attar Singh And Others Vs State Of U.P.
.... 25. In Dharnidhar vs. State of U.P., (2010) 7 SCC 759, the Hon’ble Apex Court held that there is no hard and fast rule that family members can never be true witnesses to the occurrence and that they will always depose falsely before the Court. It will always depend upon the facts ...
Allahabad High Court
Anil Vs State Nct Of Delhi
.... f which he has been granted bail and the trial in the present case is going to take time, complete testimony of not even two witnesses is concluded. 10. In view of the above, the petitioner is admitted to Regular Bail in FIR bearing No. 0723/2023 dated 23.12.2023 for offences under Sections ...
Delhi High Court
Sagir Vs State (Govt. Nct Of Delhi) & Anr
.... from some jail official on 07.10.2024, so he surrendered on 09.10.2024 after coming to Delhi from his native village in Bihar. 4. Perusal of nominal roll reflects that the petitioner has already suffered incarceration for more than 20 years, during which period he was released on four occa ...
Delhi High Court
Satish @Satbhagwan Vs State N.C.T Of Delhi
.... In these circumstances, no ground made out for allowing the present application or for summoning Ms. Priyanka as defence witness. The present application is hereby dismissed. Put up for final arguments on the date already fixed i.e. on 20.03.2025...” 6. While ass ...
Delhi High Court
Arvind Sharma Vs State Of Uttarakhand And Another
.... Cri) 283. 18. This type of order has already been held unsustainable by this Court in the case of Ankit (supra) relying on in a number of decisions of the Apex Court. The relevant portion of the said decision, is extracted below:"Although as held by this Court in the case of Megh Nath ...
Uttarakhand High Court
Vivekanand Sudhir Pise @ Vicky And Anr Vs State Of Maharashtra
.... ic Prosecutor [Gudikanti Narasimhulu v. Public Prosecutor, (1978) 1 SCC 240 : 1978 SCC (Cri) 115] that : (SCC p. 242, para 1) “1. … the issue [of bail] is one of liberty, justice, public safety and burden of the public treasury, all of which insist that a developed jurisprudence of b ...
Bombay High Court
Deepak Kumar Tala Vs State Of Andhra Pradesh & Ors
.... of Uttarakhand, (2020) 10 SCC 710, para 15; Ramesh Chandra Vaishya v. State of Uttar Pradesh, 2023 SCC OnLine SC 668, para 17; Priti Agarwalla v. State of GNCT of Delhi, 2024 SCC OnLine SC 973, para 19.1; Rabindra Kumar Chhattoi v. State of Odisha, SLP (Crl.) No 1608/2020 (order dt. 05.12.2024), ...
Supreme Court Of India
Harpreet Singh and others Vs Kavita Chaudhary
.... d make Section 254(1), Cr. P.C. otiose and useless. Sub-section (2) only imposes a condition for issue of summons against the accused and once he is summoned, the power to issue summons to the witnesses is regulated by Section 254. The complainant cannot be tied inexorably to the list of witness ...
High Court Of Himachal Pradesh
Prashant @ Guddu Shankarrao @ Vijay Ingle Vs State Of Mah., Thr. P.S.O. Ps Murtizapur, Dist Akola
.... ed to her house. That time accused ran away. Then she went to the police station and lodged report [Exh.24]. Pursuant to her report, the first information report [Exh.25], was registered. 10. In cross-examination she stated that in the lane in which her hut is situated, houses are adjacent ...
Bombay High Court (Nagpur Bench)
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