Shashank Garg Vs State & Ors
.... e of the Max Hospital. 26. Furthermore, it has not been considered that at the stage of Section 203 CrPC, wherein only prima facie sufficient grounds for summoning and not for conviction, have to be made out. 27. Reliance has been placed on Bhushan Kumar & Anr. vs. State & A ...
Delhi High Court
Ashok Kumar Garg Vs Central Bureau Of Investigation Scb/ Lko
.... t and that the extraordinary or inherent powers do not confer an arbitrary jurisdiction on the court to act according to its whim or caprice.” 19. In K. Ramakrishna v. State of Bihar, (2000) 8 SCC 547, it was held that: - “4. The trial court under Section 239 and the High Court under S ...
Allahabad High Court, Lucknow Bench
Gujjala Sreenu @ Srinivasulu (A.1) & Others Vs State Of Andhra Pradesh
.... , as the case may be, the Central Government], has reason to believe that any person has committed (whether after the commencement of this Ordinance or not) any scheduled offence, the [State Government or, as the case may be, the Central Government]may, whether or not any Court has taken cogniza ...
Andhra Pradesh High Court - Amaravati
Kandarpa Kumar Baruah Vs State Of Assam And Anr.
.... f his submission 2011 AIR(SC)2962, wherein it was held that Sub-section (8) of Section 173 Cr.P.C. states that nothing in the Section shall be deemed to preclude any further investigation in respect of an offence after a report under sub-section (2) has been forwarded to the Magistrate. Thus, eve ...
Gauhati High Court
Bharti Airtel Limited Company & Ors Vs Malik Mushtaq
.... ment of fraud or cheating on the part of the petitioners. 11) The respondent/complainant may have some grouse about non-activation of his Sim Card within a reasonable time but for that the petitioners cannot be held criminally liable. If at all allegation of the respondent in this regard is ...
Jammu And Kashmir High Court (Srinagar Bench)
Ajay Grover Vs State Of Himachal Pradesh
.... (8) read as under:- “2 (i) As soon as it is completed, the officer in charge of the police station shall forward to a Magistrate empowered to take cognizance of the offence on a police report, a report in the form prescribed by the State Government, stating - (a) the names of the par ...
High Court Of Himachal Pradesh
Rashid Baksh Vs Rajendra Gupta
.... Court in the case of Punjab State Warehousing Corp. Versus Bhushan Chander & Anr. {Criminal Appeal No.159 of 2016 @ S.L.P. (Criminal) No.3906 of 2012} at para 19, 20, 21 & 22 has held as under:- 19. In Shambhoo Nath Misra v. State of U.P. {(1997) 5 SCC 326}, a private complaint was ...
Chhattisgarh High Court
Serious Fraud Investigation Office Vs Rahul Modi & Ors.
.... ction of the accused person may be proved by his signature on the order authorising detention or by the order certified by the Magistrate as to production of the accused person through the medium of electronic video linkage, as the case may be. 9. The issue is squarely covered by a judgment ...
Supreme Court Of India
Sukhwinder Kaur Vs State Of Punjab & Another
.... conviction and sentence imposed on both the appellants. If they are on bail, their bail-bonds will be cancelled. If they are in jail, they will be released from the jail forthwith.” 12. In Mohd. Rafi v. State of U.P., 1998(2) R.C.R.(Criminal) 455, Hon’ble Supreme Court decided as follows, ...
High Court Of Punjab And Haryana At Chandigarh
Rohini Vs State Of Maharashtra And Others
.... s, which are alleged against the petitioner. 8. We have carefully considered the impugned communications and the notification. At this stage, it will be relevant to note Section 102 of the Code of Criminal Procedure. Section 102 of the Code of Criminal Procedure reads as under: “102. P ...
Bombay High Court (Nagpur Bench)
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