Ranjeet Singh And Anr Vs State Of H.P
.... below held petitioner Mahinder Singh guilty of the violation of Section 30 of the Arms Act. Section 30 reads as under: - 30. Punishment for contravention of licence or rule.―Whoever contravenes any condition of a licence or any provision of this Act or any rule made thereunder, for whi ...
High Court Of Himachal Pradesh
Yuvraj Laxmilal Kanther & Anr Vs State Of Maharashtra
.... offence under Section 304 Part II IPC are as follows: (i) he must commit culpable homicide not amounting to murder; (ii) the act must be done with the knowledge that it is likely to cause death; (iii) but such act is done without any intention to cause death or to caus ...
Supreme Court Of India
Bakar Ali Vs The State Of Madhya Pradesh
.... th or hurt. Either part of above condition, if fulfilled, shall fulfill the second condition for offence. The third condition begins with the word “or”, i.e., or causes hurt or death to such person in order to compel the Government or any foreign State or international inter-governmental organis ...
Madhya Pradesh High Court (Indore Bench)
Abdul Rahim Vs State Of Jharkhand
.... appellants are the auto drivers had having no criminal antecedent and they were all along on bail during trial and now they are in custody since the date of judgment from 16.08.2024. She submits that witnesses of the seizure list have not been examined and in spite of that the conviction has bee ...
Jharkhand High Court
Javed @ Buttu Yusuf @ Chhuga Shaikh Through His Brother Azharuddin Yusuf @ Chhuga Shaikh Versus Vs State Of Gujarat & Ors
.... n the basis of the registration of the two prohibition offences. The Apex Court after referring the case of Pushkar Mukherjee Vs. State of Bengal, 1969 (1) SCC 10 held and observed that mere disturbance of law and order leading to detention order is thus not necessarily sufficient for action und ...
Gujarat High Court
Mohanbhai Gnaneshwarbhai @ Gennibhai Jesingbhai Dantani Vs Commissioner of Police & Ors
.... . Other examples can be imagined. The contravention of law always affects order but before if can be said to affect public order, it must affect the community or the public at large. A mere disturbance of law and order leading to disorder is thus not necessarily sufficient for action under the D ...
Gujarat High Court
Hari Singh Karakoti Vs State Of Uttarakhand
.... e Prevention of Cruelty to Animals Act, 1960, Police Station- Bhatraujkhan, District- Almora. He has sought his release on bail. 2. Heard learned counsel for the parties and perused the record. 3. Having considered, this Court is of the view that it is a case fit for bail and the appl ...
Uttarakhand High Court
Taslim Abdul Razzak Wala & Anr Vs State Of Gujarat
.... sheet has also been filed; b) that the bail applications of co-accused persons, whose role is identical and similar to the present applicant-accused, have already been enlarged on bail. c) That the offences are registered under the provisions of Gujarat Animal Preservation Act, 2011 ( ...
Gujarat High Court
Jakirhusen Ismailmiya Bhathiyara & Anr Vs State Of Gujarat
.... sheet has also been filed; b) The FIR is filed against total two accused persons. 7. This Court has also taken into consideration the law laid down by the Hon'ble Apex Court in the case of Sanjay Chandra v. Central Bureau of Investigation, reported in [2012]1 SCC 40. 8. In the f ...
Gujarat High Court
Imran Abdul Majid Padava Vs State Of Gujarat
.... buted to the co-accused persons, who have been considered by the Hon’ble Supreme Court and this Court. Therefore considering the above factual aspects and on the ground of parity, the present application deserves to be allowed. 7. This Court has also taken into consideration the law laid do ...
Gujarat High Court
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