Vaibhav Kumar Vs State Through Sho Rajouri Garden
.... record, as well as the previous orders passed by this Court rejecting the applicant’s bail application, the allegations against the present accused, in brief, are that he had played an active role in the conspiracy hatched by the co-accused, Dr. Ashok, to carry out a premeditated acid attack on ...
Delhi High Court
Anupender Vs State Of Nct Of Delhi
.... fences.” 10. Similarly, in State of Gujarat v. Dilipsinh Kishorsinh Rao:2023 SCC OnLine SC 1294 , the Hon’ble Supreme Court had observed as follows: “13. The power and jurisdiction of Higher Court under Section 397 Cr. P.C. which vests the court with the power ...
Delhi High Court
Pramor Kumar Joshi Vs State Of Nct Of Delhi
.... 10. This Court has carefully examined the impugned order and the circumstances surrounding it. It is evident that the petitioner was granted bail vide order dated 20.05.2021. However, nearly three years later, the State has moved an application seeking cancellation of the bail granted to th ...
Delhi High Court
Kalam Dass Vs State Of Uttarakhand & Others
.... ’ble Supreme Court observed as below: “The position that emerges from the above discussion can be summarised thus: the power of the High Court in quashing a criminal proceeding or FIR or complaint in exercise of its inherent jurisdiction is distinct and different from the power given to a c ...
Uttarakhand High Court
Lata Vs State Of Uttarakhand & Others
.... Hon’ble Supreme Court observed as below: “The position that emerges from the above discussion can be summarised thus: the power of the High Court in quashing a criminal proceeding or FIR or complaint in exercise of its inherent jurisdiction is distinct and different from the power given to ...
Uttarakhand High Court
Azeem Alias Mohd Azeem Vs State Of Uttarakhand And Another
.... averment made in the affidavit filed in support of compounding application. On interaction, both the parties have admitted that the dispute is settled amicably and they do not want to pursue the matter any further. 6. Learned State Counsel, per contra, has raised an objection that the offe ...
Uttarakhand High Court
Aleem Alias Muhammad Aleem And Another Vs State Of Uttarakhand And Another
.... . Applicant No.1-husband Aleem @ Muhammad Aleem and respondent No.2-wife Tamanna Ansari have also stated that they have dissolved their marriage by way of divorce as per the Muslim Law by entering into Talaknama dated 29.05.2024 (Annexure No.5 to the C482 application). 6. Learned State C ...
Uttarakhand High Court
Mohammad Salman And Another Vs State Of Uttarakhand And Another
.... y do not want to prolong the matter any further and want to settle the dispute amicably. 5. Respondent no.2, however, made a categorical statement before this Court that she does not want to pursue with the case and wants to put an end to all the disputes between them. 6. I have gone ...
Uttarakhand High Court
Sudershan Singh Wazir Vs State (NCT Of Delhi) & Ors
.... on the charge sheet and the submissions of parties, if the Court concludes that there is no sufficient ground for proceeding against the accused, the Court must discharge the accused for the reasons recorded. Thus, an order of discharge is passed when there is no sufficient material to proceed ...
Supreme Court Of India
Manish Jha Vs State Of Gnctd & Ors
.... Respondent No.3. 7. The Petitioner has alleged that the complaint has given a totally false and concocted story, as the certificate dated 02.11.2017 issued by the Bank in respect of the Cheque, that it was utilized for withdrawal of cash of Rs.500/- by the Petitioner on 29.03.2003 and that ...
Delhi High Court
Get In Touch With Us
We are here to help. Want to learn more about our services? Please get in touch, we'd love to hear from you!
