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Kerala High Court said that though the security guard was induced to permit the accused to enter the house due to impersonation, there is no allegation that any damage or harm was caused to the security guard. And, as the person neither cheated nor harmed, the offence of Section 419 IPC cannot be attracted.
Supreme Court considered the fact of inordinate delay of 3 years in filing the FIR.
In Ram Rattan v. State of U.P., (1977) 1 SCC 188, the 3-judges Bench comprising S. Murtaza Fazal Ali, P.N. Bhagwati, and V.R. Krishnaiyer, JJ., delved into the scope of a trespasser to exercise the right of private defence of property and person.
Saket Court, Delhi released an accused charged for conspiracy and murder and the Court held that mere call detail records were not sufficient to proceed against the accused.
Supreme Court: In an appeal against the Karnataka High Court's reversal of acquittal of 2 out of the 22 accused
Advocates, in addition to being professionals, are also officers of the courts and play a vital role in the administration of justice.
Tripura High Court: Arindam Lodh, J. partly allowed an appeal which was filed against the judgment and order of conviction whereby and
Summoning of an accused in a criminal case is a serious matter. Criminal law cannot be set into motion as a matter of course.
Federal Court of Malaysia: A Full Bench of Richard Malanjum, Ahmad Maarop, Zaharah Ibrahim, David Wong Dak Wah, Ramly Ali, Azahar Mohamed,