Dr. Ritesh Kumar Singh @ Ritesh Kumar Singh Vs State Of Jharkhand
.... nal proceeding or FIR or complaint in exercise of its inherent jurisdiction is distinct and different from the power given to a criminal court for compounding the offences under Section 320 of the Code. Inherent power is of wide plenitude with no statutory limitation but it has to be exercised i ...
Jharkhand High Court
Shivani And Ors. Vs State Of Uttarakhand And Ors.
.... mplaint, and Section 320 of Cr.P.C. does not limit or affect the powers under Article 226 of the Constitution of India. 9. Learned counsel for the parties also drew the attention of this Court towards the ruling of Gian Singh v. State of Punjab and another , (2013) 1 SCC (Cri) 160 , in wh ...
Uttarakhand High Court
Ashutosh Rajan And Ors. Vs State Of Uttarakhand And Ors.
.... of Cr.P.C. does not limit or affect the powers under Article 226 of the Constitution of India. 9. Learned counsel for the parties also drew the attention of this Court towards the ruling of Gian Singh v. State of Punjab and another, (2013) 1 SCC (Cri) 160 , in which Hon’ble Supreme Cour ...
Uttarakhand High Court
Rishi Ram And Others Vs State Of Uttarakhand & Others
.... ng this criminal case pending and it will be a futile exercise to ask the applicant to appear before the trial court as accused to face the trial. 8. So far as compounding of non-compoundable offence is concerned, the Apex Court has dealt with the consequence of a compromise in this regard ...
Uttarakhand High Court
Gulsher Ali Vs State Of Uttarakhand And Ors.
.... arned counsel for the parties also drew the attention of this Court towards the ruling of Gian Singh v. State of Punjab and another , (2013) 1 SCC (Cri) 160 , in which Hon’ble Supreme Court observed as below: “The position that emerges from the above discussion can be summarised thus: the ...
Uttarakhand High Court
Jogendra And Ors Vs State Of Uttarakhand & Others
.... he parties that they are neighbours and residing in the same locality and now do not want to pursue the aforesaid criminal case to maintain peace and cordial relation. 7. Per contra, learned State Counsel raised a preliminary objection on the ground that some of the offences are non-compoun ...
Uttarakhand High Court
Deepak Saini Vs State Of Uttarakhand & Others
.... as accused to face the trial. 7. So far as compounding of non-compoundable offence is concerned, the Apex Court has dealt with the consequence of a compromise in this regard in the case of B.S. Joshi and others vs. State of Haryana and another , reported in (2003)4 SCC 675 and has held ...
Uttarakhand High Court
Prem Singh Payal And Ors. Vs State Of Uttarakhand And Ors.
.... which Hon’ble Supreme Court observed as below: “The position that emerges from the above discussion can be summarised thus: the power of the High Court in quashing a criminal proceeding or FIR or complaint in exercise of its inherent jurisdiction is distinct and different from the power gi ...
Uttarakhand High Court
Pradeep Kumar Garg And Another Vs State Of Uttarakhand And Ors.
.... “The position that emerges from the above discussion can be summarised thus: the power of the High Court in quashing a criminal proceeding or FIR or complaint in exercise of its inherent jurisdiction is distinct and different from the power given to a criminal court for compounding the off ...
Uttarakhand High Court
Shafeeq Ahmad & Ors Vs State Of Nct Of Delhi & Anr
.... ccused to great oppression and prejudice and extreme injustice would be caused to him by not quashing the criminal case despite full and complete settlement and compromise with the victim. In other words, the High Court must consider whether it would be unfair or contrary to the interest of just ...
Delhi High Court
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