Parshottam Shantilal Chaddarwalaa Vs State Of Gujarat & Anr
.... missed the Special Criminal Application No. 1690 of 2009 while observing as under: “11. Adverting to the facts of the present case, the facts are in two parts. The first part pertains to the tampering, destruction, fabrication and substitution of documents forming part of the record of Spec ...
Supreme Court Of India
Hom Dei @Shallu Vs State Of Himachal Pradesh
.... hus: (SCC p. 638, paras 85-86) “85. The right to a speedy trial is not only an important safeguard to prevent undue and oppressive incarceration, to minimise anxiety and concern accompanying the accusation and to limit the possibility of impairing the ability of an accused to defend himsel ...
High Court Of Himachal Pradesh
Rajesh Khakar And Ors Vs State Of Maharashtra And Ors
.... oduced themselves as Sameer Merchant and Dharmesh Dattani and told me that all three of them were owners of Lakshmi Dental Export Pvt. Ltd. After I shared information about my research with them, they requested that I leave my job and work with their company. When I refused, they assured me and p ...
Bombay High Court
Sher Singh Vs State Of Himachal Pradesh & Ors
.... set aside the judgment of conviction dated 17.02.2024 and order of sentence dated 21.02.2024, passed by the learned trial Court, as upheld by the learned Appellate Court, vide judgment dated 31.05.2024. The judgment of conviction and order of sentence has not attained finality yet. 7. Whe ...
High Court Of Himachal Pradesh
K. P. Tamilmaran Vs State By Deputy Superintendent Of Police
.... and killed. iv. PW-15 (Tamilarasi), who is the sister of Murugesan, deposed that at around 11 AM on 07.07.2003, Murugesan was in her house in Vannangudikadu village. Later when she found him missing, she along with PW-16 (Amaravathi-who also lived in Vannangudikadu village), proceed for Pud ...
Supreme Court Of India
Nisha Kushwaha Vs State Of U.P. And Another
.... vailable with police report and take cognizance of offence and summon the person as accused though his name was not mentioned in the charge-sheet as accused but in column 2 of the report. It is further observed by the Constitution Bench that if the Magistrate decides to proceed against a person ...
Allahabad High Court
Md. Waqar Alam Vs State Of Jharkhand
.... o were continuously threatening him and were telling him that they will not let the deceased alive under any circumstances and the mother of the writ petitioner, raised suspicion that Sanjay Hansda did not commit suicide and in the said alleged letter, pointed out the circumstances which accordin ...
Jharkhand High Court
Anna Maruti Shinde Vs State Of Maharashtra
.... duty, are attacked and killed. There is a rise in such incidents and judicial notice must be taken of this fact......’ 18 In paragraph 31 of the PUCL (Supra), while concluding, the Apex Court laid down 16 point guidelines to be followed in matters of investigating police encounters in the ...
Bombay High Court
XXX Vs State Of Kerala
.... alleging commission of the offence punishable under Section 498A read with 34 of IPC. 12. Though, the defacto complainant filed C.M.P. No.281/2021 in C.C. No.402/2019 arising out of Annexure.A2 FIR, seeking further investigation, she later not pressed the same. Thereafter, she filed Annexu ...
High Court Of Kerala
Imran Pratapgadhi Vs State Of Gujarat And Anr
.... ctions 197, 299 and 302 of the BNS. Therefore, to ascertain whether the information received by an officer-in-charge of the police station makes out a cognizable offence, the officer must consider the meaning of the spoken or written words. This act on the part of the police officer will not amou ...
Supreme Court Of India
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