Saneesh Soman Vs Narcotics Control Bureau
.... Madhya Pradesh 2025 SCC OnLine SC 122 wherein the Supreme Court clarified that conscious possession does not only mean physical possession of the narcotic drug by a person but also being aware of its presence and nature. In the present case it is established that the Petitioner not only had th ...
Delhi High Court
Jagdish Sharma @ Jaggi Vs State Of Nct Of Delhi Through Sho Ps Geeta Colony
.... ce, save for the period during which he was enlarged on interim bail by this Court during the COVID-19 pandemic. The Applicant has thus undergone nearly five years of incarceration as an undertrial. Despite the passage of considerable time, the trial is progressing at a slow pace. Only 19 or 20 ...
Delhi High Court
Rahul @ Moni @ Sannothiya Vs State Govt. Of Nct Of Delhi
.... 2 SC 523 where, in a similar factual scenario involving delayed recovery, the Court found the evidence unreliable and acquitted the accused. 3.7. Furthermore, the ballistic report connecting the weapon to the bullet was issued only after nearly 10 months, on 08th September 2019. There is no ...
Delhi High Court
Jitender Dixit @ Bantu Vs State (Nct Of Delhi)
.... bail, and restricting judicial discretion, it is on the basis that investigation and trials would be concluded swiftly.” [Emphasis Supplied] 10. This view was reaffirmed in the case of Satender Kumar Antil v. Central Bureau of Investigation, (2022) 10 SCC 51 where the Su ...
Delhi High Court
Directorate Of Revenue Intelligence Vs Swaraj International & Anr
.... bmits that such an argument is fundamentally misconceived. He points out that the adjudication order neither re-evaluates the seized goods nor authenticates the original valuation made in the panchnama. The adjudicating authority’s casual dismissal of the valuation issue, it is argued, leaves th ...
Delhi High Court
Karanjeet Singh Vs State Of Nct Of Delhi
.... a particular instance but normally refer to a course of conduct. Such conduct may be spread over a period of time. …. Proximate and live link between the effect of cruelty based on dowry demand and the consequential death is required to be proved by the prosecution. The demand of dowry, cruelty o ...
Delhi High Court
Anil Kumar Aggarwal Vs Directorate Of Enforcement
.... not abstraction. It requires the Court to engage with the realities of the case – the stage of the proceedings, the stage of prosecution, the conduct of the parties, and the likelihood of meaningful progress in the foreseeable future. In such situations, in cases of prolongation bail is no ...
Delhi High Court
Arun Vs State Of Nct Of Delhi
.... lly Section 37. In Supreme Court Legal Aid Committee (Representing Undertrial Prisoners) v. Union of India, this court made certain crucial observations, which have a bearing on the present case while dealing with denial of bail to those accused of offences under the NDPS Act: “On account ...
Delhi High Court
Niranjan Tiwari Vs State
.... cate the accused. Police had made inquiries from me around 3-4 times. The police officials had not made any inquiry from my brother or any other stude nt. It is wrong to suggest that the accused had never touched me inappropriately on any of my body parts or that a false case has been made agai ...
Delhi High Court
Ashish Pathak Vs Central Bureau Of Investigation
.... ered the submissions made by the parties and examined the record. The Applicant has vehemently argued that the 1st Chargesheet was incomplete, and was filed with the intent to frustrate his right to seek default bail under Section 167 CrPC. The CBI, in contrast, has refuted this claim, asserting ...
Delhi High Court
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