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“One has to appreciate and imagine the trauma, stress, the agony of the child, who was only three years of age, that she would have gone through after being kidnapped by the kidnappers from the lawful guardianship of her parents.”
When assessment/marking/evaluation of the candidates have not been done by the Interview Board/Selection Committee of the respective inter se merit of the candidates, the plea of preference has no meaning.
Bombay High Court: In a case filed for quashing of the charges registered against Binoy Kodiyeri (petitioner), son of CPM’s
The malafide intentions of an estranged husband is to depress his income as much as possible, for sadistic pleasure, of seeing the agony of someone, who has no choice, but to be dependent on him, may be dictated by egoistic propensity to also possibly teach his wife a lesson for not falling in line with whatever be his dictates.
Allahabad High Court: The Division Bench of Karuna Nand Bajpayee and Ifaqat Ali Khan, JJ. dismissed a petition seeking quashing of a
Bombay High Court: A Division Judge Bench comprising of Ranjit More and Bharati H. Dangre, JJ., quashed the criminal proceedings for the
Jammu & Kashmir High Court: A Single Judge Bench comprising of Janak Raj Kotwal, J., dismissed a petition filed under Section 561-A CrPC. to quash
Himachal Pradesh High Court: A Single Judge Bench comprising of Tarlok Singh Chauhan, J., decided a criminal petition filed for quashing the