State Vs Subrat Bala <BR> Subrat Bala
.... of P. Ws. 3 and 4 that their statements recorded u/s 161, Code of Criminal Procedure were confronted to them. Non-examination of the I.O. has resulted in non-confrontation of such statement to the I.O. for which accused/Appellant claims for benefit accordingly. 5. Another illegality as revealed ...
Orissa High Court
Bachna Ram Vs State of Haryana
.... ead to an irresistible conclusion that the petitioner, by no stretch of imagination, can be held responsible for causing the accident by his rash and/or negligent driving. According to Shri Chhokar, the accident is exclusively attributable to the drivers of both the trucks, namely, the first, who wr ...
High Court Of Punjab And Haryana At Chandigarh
Bachna Ram Vs State of Haryana
.... ent service and he is now an old person of more than 60 years of age. Shri Chhokar submits that during the period of last about more than 19 years after his conviction, the Petitioner has not committed any such like offence and this is the solitary criminal negligence attributed to him while driving ...
High Court Of Punjab And Haryana At Chandigarh
Kumud Mahapatra and Another Vs Abhina Mallick and Others
.... ation. In this connection, with regard to the point of bail, it is necessary to notice a Full Bench decision reported in The State Vs. Maksudan Singh and Others, : The State Vs. Maksudan Singh and Others, . The majority view in that case was that under Article 21 of the Constitution of India a ...
Orissa High Court
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