Rakesh Setia Vs State Of West Bengal & Anr.
.... He, therefore, was not obstructed from going to the police station. In fact, a firm action had been taken by the authorities. The workers were asked not to do any work on the road. We, therefore, fail to appreciate that how, in a situation of this nature, the Managing Director and the Directors ...
Calcutta High Court (Appellete Side)
Bhagwat Singh And Others Vs State Of Rajasthan
.... dence deserves any credence or not would always depend on the facts and circumstances of each case." The Court further observed "...the fact remains that these eyewitnesses were seriously injured and they could have easily seen the faces of the persons assaulting them and their appeara ...
Rajasthan High Court
Shrikant Mohta Vs Republic Of India (CBI)
.... o abuse that authority, it shall have the power to prevent such abuse in exercise of inherent power. The Court would be justified to quash any proceedings if it finds that initiation and/or continuation of it would amount to an abuse of process of law or it is necessary otherwise to serve the en ...
Orissa High Court
Rakesh Samanta & Ors. Vs State Of West Bengal & Anr.
.... isappropriated by the petitioners. The absence of the element ‘entrustment’ and ‘misappropriation’ in favour of petitioners thereof no case for commission 11. It is further submitted by the ld. Advocate for the petitioners that the charge under Section 420 of the IPC is a misnomer. Section 4 ...
Calcutta High Court (Appellete Side)
Yogeshwar Sood Vs State Of Uttar Pradesh Through Its Principal Secretary Home And Another
.... strate within the purview of Section 155 (2) of the Code. (3) Where the uncontroverted allegations made in the FIR or complaint and the evidence collected in support of the same do not disclose the commission of any offence and make out a case against the accused. (4) Where, the allega ...
Allahabad High Court
Rajpal Singh Vs State Of U.P. And 3 Others
.... at for whoever, being in any manner entrusted with property, or with any dominion over property, dishonestly misappropriates or converts to his own use of property, or dishonestly uses or disposes of that property in violation of any direction of law or of any legal contract which he has made to ...
Allahabad High Court
Asok @ Ashok Mohanty Vs Republic Of India
.... ter giving accused an opportunity of being heard, if the Magistrate considers the charge against the accused to be groundless, the accused is liable to be discharged by recording reasons thereof. There can only be limited evaluation of materials and documents on record and sifting of evide ...
Orissa High Court
A.G. Vijayendra Vs State Of Karnataka & Others
.... ing bail on the alleged ground of default. Such issuance of notice would avoid the possibility of the accused obtaining default bail by deliberate or inadvertent suppression of certain facts and also guard against multiplicity of proceedings . 20.3. However, Public Prosecutors cannot be per ...
Karnataka High Court At Bengaluru
Purshotam Gope Vs Union Of India And Others
.... y time by a notice in writing given either by the Government servant to the appointing authority or by the appointing authority to the Government servant; (b) the period of such notice shall be one month. Provided that the services of any such Government servant may be terminated forth ...
Jharkhand High Court
Vijay Kumar Ghai & Ors Vs State Of West Bengal & Ors.
.... d should be exercised to quash the proceedings:- (i) Where it manifestly appears that there is a legal bar against the institution or continuance e.g. want of sanction; (ii) Where the allegations in the first information report or complaint taken at its face value and accepted in the ...
Supreme Court Of India
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