Jagannath Das Vs State Of Assam
.... as compelled to undergo abortion. 26. Now, the core question is whether the petitioner committed rape on the victim or whether he is guilty of offence under Section 417 IPC. It has been held in Jaya Mala vs Home Secretary, Government Of Jammu and Kashmir AIR 1982 SC 1297 that:- “Howev ...
Gauhati High Court
Sandil Surin Vs State of Jharkhand
.... trial and he is in custody after conviction since 16.03.2020. Considering, the fact, that the petitioner has remained in custody for more than a year, accordingly, he is directed to be enlarged on bail, during the pendency of the revision, on his furnishing bail bond of Rs.10,000/- (Rupees ...
Jharkhand High Court
Rinku Sarkar Vs State Of Tripura
.... of the testimonies of PWs 1, 4, 5, 6, 7 & 8 it has been clearly established that the petitioner had assaulted PW3 by lathi. 9. PW9, the Doctor who treated the injured has opined that injuries were caused by a blunt object. Thus, the Sessions Judge has refused to interfere with the find ...
Tripura High Court
Mahendra Singh Vs State of Madhya Pradesh
.... iod of thirty days from the date of making of the application for that purpose. (2)*** (3) In every case concerning a child or juvenile in conflict with law, the age determination inquiry shall be conducted by the court or the Board or, as the case may be, the Committee by seeking evidence by ...
Madhya Pradesh High Court (Gwalior Bench)
Rajesh Kumar alias Sanju Vs State of Himachal Pradesh
.... th Sher Singh for the last 15/20 minutes before the occurrence. Sher Singh had altercation with petitioner for 5/10 minutes. 9. PW-6 Dr. N.K. Sankhyan has stated that on the basis of X-ray Ex.PW-6/A, films Ex.PW-6/B and Ex.PW-6/C of Sher Singh he found there was evidence of fracture. He gave opin ...
High Court of Himachal Pradesh
State of Gujarat Vs Kanaksinh Mohansinh Mangrola
.... n erroneous manner without considering the material on file, it has been observed that it is strange that the High Court has made such an observation without showing how the judicial discretion exercised by the learned Addl. Sessions Judge was erroneous. In view of the above observation, if the cour ...
Gujarat High Court
Narayan Singh and others Vs State of M.P.
.... by way of revision at the instance of such person shall be entertained by the High Court or any other Court. This provision clearly shows that the revisional power of the High Court and Sessions Court are concurrent. See: State of Madhya Pradesh Vs. Khizar Mohammad and Others, section 399(1) als ...
Madhya Pradesh High Court (Indore Bench)
Amar Nath Vs The State of Bihar and Indra Shekhar Jha @ Chandrashekhar Jha
.... (supra) was again examined by a larger Bench of three Hon''ble Judges in the case of Madhu Limaye (supra). In both these cases the leading judgment was N.L Untwalia, J. In the case of Madhu Limaye it was held that ordinarily and generally the expression "interlocutory order" has been understood and ...
Patna High Court
Vijay Singh Mankotia Vs Nehar Singh and Another
.... oceedings and this is what the Hon''ble Supreme Court in case Krishnan v. Krishnaveni (1997 Cri LJ 519) (supra) has held in terms of the following:-- 10. Ordinarily, when revision has been barred by Section 397(3) of the Code, a person-accused/complainant cannot be allowed to take recourse to the ...
High Court of Himachal Pradesh
K.L. Sachdeva Vs Rakesh Kumar Jain
.... party submitted before me that in case the charges were not framed against the accused, that would have terminated prosecution and hence the order be not treated as interlocutory. This, to my mind, reflects an incorrect approach to the issue. The true test is whether the decision whichever way it is ...
Allahabad High Court
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