Rajesh Etc Vs Union Of India Etc
.... ct which was sufficient to raise serious doubts. It was urged that this deficiency would merit grant of benefit of doubt to the appellants. 12. Furthermore, learned counsel submitted that whenever products made/comprising wild animals are recovered, the first and foremost course of action fo ...
Supreme Court Of India
Central Bureau Of Investigation Vs Md. Yaseen Wani & Ors
.... years, along with a fine of not less than Rs. 10,000, with a mandatory minimum sentence of three years. The learned Trial Court, however, had erroneously referenced Section 58 of the Act, which applies to companies and not to individuals, rendering its application in this case inappropriate. ...
Delhi High Court
Anil Vs State Of Uttarakhand
.... is a fit case for anticipatory bail. The instant anticipatory bail application deserves to be allowed. 6. The anticipatory bail application is allowed. 7. In the eventuality of arrest, the applicant shall be enlarged on bail subject to his furnishing a personal bond with two sureties, ...
Uttarakhand High Court
Parmanand Bachhar Vs State Of Uttarakhand
.... and perused the record. 3. According to the FIR, 30 tortoises were recovered from the possession of the applicant. 4. Learned counsel for the applicant would submit that the applicant has been falsely implicated; the applicant has no previous criminal history. 5. Having consider ...
Uttarakhand High Court
Dagdabai Vitthal Kadam Vs State Of Maharashtra Thr The Revenue And Forest Dept And Ors
.... area within any reserved forest if it considers that such area is significant for the purpose of protecting, propagating or developing wild life. Such notification would need to specify as nearly as possible, the location and the limits of such area and it would be sufficient to describe the ar ...
Bombay High Court
Chandan Singh Vs State Of Uttarakhand
.... counsel for the applicant would submit that there is no independent witness; there is no expert report confirming that the allegedly recovered article was elephant tusk; the applicant has no criminal history. 5. Learned State counsel admits that there is no expert opinion at this stage. But ...
Uttarakhand High Court
M/s Swastik Construction & Builders Pvt. Ltd Vs Union Of India & Ors
.... 04/1996, read with orders of Hon’ble Supreme Court in I.A. No. 703 in W.P. No. 202/95 dated 23.11.2001. Whereas Shri/Shrimati occupant S/o_____________ is in unauthorized occupancy under Kh. No. 1309, 1310 of village Asola comprising of ______ Bigha (sic : struck through in original) ...
Delhi High Court
Prashanth @ Thilakananda Vs State Of Kerala
.... that he will be remanded to custody. 3. Having heard learned Counsel for the petitioner and the learned Public Prosecutor, I am of the view that this Crl.M.C. can be disposed of with a direction. 4. Since the petitioner has expressed his willingness to participate in the trial, there ...
High Court Of Kerala
Ramchandra @ Chandu Vs State of Madhya Pradesh
.... e applicant had intention to kill the panther, he would have taken the body of the panther but they did not take the dead body of the panther. He is in jail since 19.04.2024. Conclusion of trial will take sufficient long time. Under these circumstances, counsel prays for grant of bail to the app ...
Madhya Pradesh High Court (Indore Bench)
Sura Sura Bhupal And Others Vs State Of Andhra Pradesh
.... time of hearing, learned counsel for the petitioners has confined his request only to order notice under Section 41-A Cr.P.C. by following the Judgment in Arnesh Kumar vs. State of Bihar (2014) 8 SCC 273 of the Hon’ble Supreme Court of India, stating that the punishment prescribed for the offe ...
Andhra Pradesh High Court - Amaravati
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