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The FIR found its basis in the allegations that on the pretext of marrying the complainant, the accused person committed rape with her and threatened to kill her.
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Transport Commissioner, Government of Haryana passed an order restricting the use of BS-3 petrol and BS-4 diesel vehicles and the violation of the said order would attract prosecution under Section 194(1) of the MV Act.
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In the present case, there is not only undue, unwarranted and unexplained delay for over 9 to 10 years in presenting the charge-sheet or complaint, but also, the investigation is also faulty.
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Allegations against Tahir Hussain includes offences under Section 13, 16, 17 and 18 of the Unlawful Activities Prevention Act, 1967.
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Delhi Chief Minister and AAP leader Arvind Kejriwal was arrested by the ED at his residence in connection with the Delhi Excise Policy case on 21-03-2024.
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“With regard to the maintenance of the child, this court is of the view that in the presence of biological father of the child, the stepfather cannot be asked to maintain the child.”
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“The series of inhuman acts involved extreme brutality and exceptional depravity and the crime was committed in an extremely brutal, grotesque, diabolical, revolting and dastardly manner.”
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“It does not appeal to logic and probability that persons in the mob of Muslim Community will raise slogan of “Jai Shree Ram” or they will beat a Muslim person, while acting as part of a mob in a communal riot between Hindu and Muslim.”
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The complainant woefully failed to account for the amount of Rs 6,11,071/- which was due on him towards the accused. Therefore, it cannot be said that the amount represented on the cheque in question was a legally recoverable debt.
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The Court affirms the exclusive jurisdiction of Magistrates in adjudicating applications under Section 12 of the Act, thereby ensuring clarity and coherence in the administration of justice.
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The Court rebuked the ACP’s ignorance of the rules governing his service and was of the view that he needed to be trained properly by making him aware of the rules and protocols.
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“Since the defendant failed to respond, the adverse inference would be that the defendant was not disputing the liability, otherwise in ordinary course the defendant would have responded disputing liability.”
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While considering the complexities introduced by dating apps like Bumble, the court balanced the need for bail with the imperative of upholding the integrity of the trial process.
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“No Court shall take cognizance of any offence punishable under Section 172-188 of the IPC, except on the complaint in writing of the public servant concerned or of some other public servant to whom he is administratively subordinate”.
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The AES Chhattisgarh Energy and Director were accused of cheating the Ministry of Coal by misrepresenting the fact that they were subsidiary company of AES Corporation, USA.
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The Court cautiously acknowledged that using tractor trolleys for commercial purposes was in violation of MV Rules, which cannot be driven on motor way except for transportation of crops to the grain market.
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The Special Judge opined that the prosecutrix’s conduct of never disclosing anything about incident to anybody nor seeking anybody’s help during relevant period, cast a serious doubt on her version of events.
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The Court stated that the objections raised by respondent that if petitioner was released on bail then he may abscond to evade criminal justice, are untenable because the petitioner is a Secretary for SDPI political party.
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The landlord concealed the fact that NDMC’s approval for dismantling work in the premise was not taken, leading to sealing of the premise, where Absolute Barbecque was about to run.
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“It takes extraordinary courage for an accused to speak out for the atrocities committed by any police official. Simply because the allegations are coming from the mouth of the accused should not be the reason to outrightly disbelieve him.”
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