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- MISC. APPLICATIONS UNDER VARIOUS ORDERS OF THE CODE OF CRIMINAL PROCEDURE, 1973 ETC
MISC. APPLICATIONS UNDER VARIOUS ORDERS OF THE CODE OF CRIMINAL PROCEDURE, 1973 ETC
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intervention / impleadment application under article 226 of the constitution of india read with section 482 of the code of criminal procedure, 1973 on behalf of the complainant to be filed before the hon’ble high court seeking necessary direction/ order thereby permitting the intervener / applicant to intervene in the present proceedings and also get himself impleaded as a respondent in the present proceedings and thereafter also permit the intervener / applicant to participate in the present writ proceedings by filing his necessary reply / counter affidavit in accordance with law
application under section 482 crpc on behalf of the complainant / petitioner to be filed before the hon’ble high court seeking permission to appear and argue in person the present petition which has been filed under section 482 cr.p.c. seeking setting aside and quashing of the impugned order passed by ld. jmic whereby the ld. jmic has in sheer violation of the order passed by the hon’ble supreme court in a disposed off slp (crl.) declined to send the accused / respondents into judicial custody inspite of a specific application duly forwarded by the ld. pp of the state filed before the ld. jmic
joint application on behalf of the petitioners and on behalf of the respondents to be filed before the hon’ble high court in the present petition with prayer to pass appropriate order(s) to either sine-die adjourn the above matter and other connected matters or list the same after a particular date awaiting the implementation of the consent minutes of the order read with modified / amended consent minutes of the order read with orders passed by the hon’ble high court as consent terms already arrived at between the parties will be implemented within 4 months from the date of removal/deletion of the blogs etc. by google inc., google india pvt. ltd., youtube, first post etc. from their respective websites
application under section 482 cr.p.c. on behalf of respondent to be filed before the hon’ble high court seeking appropriate orders that pending adjudication of the present petition in accordance with the directions issued by the hon’ble supreme court vide its order passed in a disposed off slp (cri.), the passports of the petitioners be impounded by this hon’ble court or alternatively the petitioners be directed to obtain prior permission to travel abroad from this hon’ble court as the petitioners are devoid of any regular bail or anticipatory bail under section 467 ipc which entail punishment up to life imprisonment and there are strong apprehensions of the petitioners fleeing from justice & from the jurisdiction of this hon’ble court
application on behalf of respondent / complainant to be filed before the hon’ble high court seeking adjournment of the present matter and other connected matters on any other date convenient to this hon’ble court because in the above matter and other connected matters (including in slp (crl.) and slp (civil)) pending before the hon’ble supreme court of india a composite compromise was arrived at between the parties before the hon’ble high court which has been placed on record and taking note of the said compromise this hon’ble high court vide its earlier order presumed that by that time the accused would have deposited the cheated amount as per the terms of the compromise
application to be filed before the hon’ble high court for disposal of the present bunch of petitions which have been rendered as infructuous in the light of the compromise arrived at between the parties read with the orders passed by the hon’ble high court and also for grant of liberty to the parties to take recourse in accordance with law to revive their respective petitions if as compromised and agreed the respondents fail to comply with compromise terms and fail to deposit the cheated amount alongwith interest before the hon’ble high court as per the agreed date
application on behalf of the respondent/ complainant to be filed before the hon’ble high court for initiation of appropriate proceedings under section 340 cr.p.c. and /or other provisions of law against the petitioners who are accused in fir under section 420/ 447/ 511/506/283/120-b ipc for deliberately, knowingly & intentionally committing perjury before this hon’ble court by deliberately knowingly & intentionally, supported by an affidavit filing false, forged & fabricated documents to mislead & overreach this hon’ble court and try to secure favourable orders
