Balbinder Singh Vs State Of Meghalaya & Ors.
.... onic media where the face of the victim is blurred but the faces of her relatives, her neighbours, the name of the village etc. is clearly visible. This also amounts to disclosing the identity of the victim. We, therefore, hold that no person can print or publish the name of the victim or disclo ...
Meghalaya High Court At Shillong
P.C. George Vs State Of Kerala
.... 368;െന ഹപെസ്ഥാലസ്ലീസന ഇ റെലഹിജ സന വഹിഭസ്ഥാഗതഹി നœ ...
High Court Of Kerala
Gargian Sudheeran Vs State Of Kerala
.... Crime No.516/2023 also, similar is the position. Therefore, prayer to quash the proceedings would not succeed. 8. It is pointed out by the learned counsel for the defacto complainant further that in this matter, FIR was not registered twice for the same offence/offences. According to him, i ...
High Court Of Kerala
Chandra Mouli Vs State Of Kerala
.... PC, it is not necessary for the victim to disclose his/her identity and the appeal shall be dealt with in the manner laid down by law. 50.5. The police officials should keep all the documents in which the name of the victim is disclosed, as far as possible, in a sealed cover and replace the ...
High Court Of Kerala
Saleel Raveendran Vs Union Of India
.... l of the victim in Asha Ranjan v. State of Bihar [(2017) 4 SCC 397]. In Puttaswamy (supra), it was held that the Court should strike a balance wherever a conflict between two sets of fundamental rights is projected. In R. Rajagopal (supra), the rights pitted against one another were the fr ...
High Court Of Kerala
Chaina Ram @ Mularam Vs State Of Rajasthan
.... is likely to take sufficiently long time; no recovery is due to be made from the present petitioner; therefore, no fruitful purpose would be served by keeping the petitioner behind bars for an indefinite period. On these grounds, learned counsel for the petitioner implored the Court to gran ...
Rajasthan High Court
Chaina Ram @ Mularam Vs State Of Rajasthan
.... n judicial custody since 18.04.2023; the trial of the case will likely to take sufficiently long time to be concluded, therefore, the petitioner may be enlarged on bail. Learned Public Prosecutor and learned counsel for the complainant have vehemently opposed the bail application and jointl ...
Rajasthan High Court
Chaina Ram @ Mularam And Others Vs State Of Rajasthan
.... not disclose the factum of being constantly subjected to sexual assault by accused persons to anyone despite having ample opportunities to do so. Learned counsel for petitioner-Madan Lal vehemently submitted that the petitioner is not at all involved in the commission of alleged crime. The main ...
Rajasthan High Court
Arvind Negi Vs State Of Himachal Pradesh
.... he said complaint, FIR in question has been registered and the police machinery swung into motion. 8.5. In the investigation, as well as, on the basis of the statements of the witnesses, involvement of six persons was found, in this case. The allegations against accused-Rahul Soni @ Shenky ...
High Court Of Himachal Pradesh
Roshan Budhwani Vs State Of Chhattisgarh
.... ate video or picture of the prosecutrix. The applicant and prosecutrix were in relationship. He further submits that charge-sheet has been filed. The applicant is young boy and he is in jail since 21.02.2023 and jail detention will ruin his future. Therefore, he may enlarged on regular bail. He ...
Chhattisgarh 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!
