GANGADHAR JANARDAN MHATRE Vs. STATE OF MAHARASHTRA
LAWS(SC)-2004-9-124
SUPREME COURT OF INDIA (FROM: BOMBAY)
Decided on September 28,2004

GANGADHAR JANARDAN MHATRE Appellant
VERSUS
STATE OF MAHARASHTRA Respondents





Cited Judgements :-

ALEQUE PADAMSEE VS. UNION OF INDIA [LAWS(SC)-2007-7-67] [REFERRED TO]
ALEQUE PADAMSEE VS. UNION OF INDIA [LAWS(SC)-2007-7-67] [REFERRED TO]
G MURUGAN VS. SECRETARY TO GOVERNMENT, HOME SECRETARY [LAWS(MAD)-2009-9-509] [REFERRED]
G MURUGAN VS. SECRETARY TO GOVERNMENT, HOME SECRETARY [LAWS(MAD)-2009-9-509] [REFERRED]
R KARUNKAKARAN VS. INSPECTOR OF POLICE CENTRAL BUREAU OF INVESTIGATION [LAWS(MAD)-2011-2-91] [REFERRED TO]
R KARUNKAKARAN VS. INSPECTOR OF POLICE CENTRAL BUREAU OF INVESTIGATION [LAWS(MAD)-2011-2-91] [REFERRED TO]
BARE LAL VS. DEEPA [LAWS(MPH)-2016-12-118] [REFERRED TO]
BARE LAL VS. DEEPA [LAWS(MPH)-2016-12-118] [REFERRED TO]
OTAM TAGGU (DR.) VS. TAGENG PADO [LAWS(GAU)-2017-6-2] [REFERRED TO]
OTAM TAGGU (DR.) VS. TAGENG PADO [LAWS(GAU)-2017-6-2] [REFERRED TO]
PREM LATA GANDOTRA VS. STATE [LAWS(J&K)-2008-10-11] [REFERRED TO]
PREM LATA GANDOTRA VS. STATE [LAWS(J&K)-2008-10-11] [REFERRED TO]
K R RAVI RATHINAM VS. DIRECTOR GENERAL OF POLICE, KAMARAJAR SALAI; INSPECTOR GENERAL OF POLICE; COMMISSIONER OF POLICE; SECRETARY, MINISTRY OF INFORMATION AND BROADCASTING; SECRETARY, INFORMATION AND CINEMA; CHIEF PRODUCER, GOVERNMENT OF INDIA FILMS DIVISION; ROCKLINE; B PONKU [LAWS(MAD)-2014-12-403] [REFERRED]
K R RAVI RATHINAM VS. DIRECTOR GENERAL OF POLICE, KAMARAJAR SALAI; INSPECTOR GENERAL OF POLICE; COMMISSIONER OF POLICE; SECRETARY, MINISTRY OF INFORMATION AND BROADCASTING; SECRETARY, INFORMATION AND CINEMA; CHIEF PRODUCER, GOVERNMENT OF INDIA FILMS DIVISION; ROCKLINE; B PONKU [LAWS(MAD)-2014-12-403] [REFERRED]
RAM SUBHAG SINGH VS. STATE OF JHARKHAND [LAWS(JHAR)-2009-8-152] [REFERRED TO]
RAM SUBHAG SINGH VS. STATE OF JHARKHAND [LAWS(JHAR)-2009-8-152] [REFERRED TO]
R. DHARMALINGAM VS. STATE [LAWS(MAD)-2019-11-70] [REFERRED TO]
R. DHARMALINGAM VS. STATE [LAWS(MAD)-2019-11-70] [REFERRED TO]
KISHORE VS. JITENDRA [LAWS(MPH)-2010-4-11] [REFERRED TO]
KISHORE VS. JITENDRA [LAWS(MPH)-2010-4-11] [REFERRED TO]
DEEPAK AGRAWAL VS. STATE OF M.P. [LAWS(MPH)-2012-12-15] [REFERRED TO]
DEEPAK AGRAWAL VS. STATE OF M.P. [LAWS(MPH)-2012-12-15] [REFERRED TO]
SHAMSUNDER VS. ICICI BANK LTD [LAWS(MPH)-2007-3-14] [REFERRED TO]
SHAMSUNDER VS. ICICI BANK LTD [LAWS(MPH)-2007-3-14] [REFERRED TO]
SHYAM SUNDER YADAV VS. ICICI BANK LTD. AND OTHERS [LAWS(MPH)-2007-3-177] [REFERRED TO]
SHYAM SUNDER YADAV VS. ICICI BANK LTD. AND OTHERS [LAWS(MPH)-2007-3-177] [REFERRED TO]
C C SHIBU VS. SUB INSPECTOR OF POLICE [LAWS(KER)-2011-3-171] [REFERRED TO]
C C SHIBU VS. SUB INSPECTOR OF POLICE [LAWS(KER)-2011-3-171] [REFERRED TO]
BHARAT A PATEL VS. MAHENDRABHAI NARANBHAI PATEL [LAWS(GJH)-2013-9-57] [REFERRED TO]
BHARAT A PATEL VS. MAHENDRABHAI NARANBHAI PATEL [LAWS(GJH)-2013-9-57] [REFERRED TO]
SANT RAM VS. STATE OF U P & ORS [LAWS(ALL)-2014-4-397] [REFERRED TO]
SANT RAM VS. STATE OF U P & ORS [LAWS(ALL)-2014-4-397] [REFERRED TO]
V K RAI VS. STATE OF U P [LAWS(ALL)-2019-4-207] [REFERRED TO]
V K RAI VS. STATE OF U P [LAWS(ALL)-2019-4-207] [REFERRED TO]
MANI KANT MISHRA VS. STATE OF U.P. [LAWS(ALL)-2018-1-45] [REFERRED TO]
MANI KANT MISHRA VS. STATE OF U.P. [LAWS(ALL)-2018-1-45] [REFERRED TO]
RAM AYODHYA VS. STATE OF U P [LAWS(ALL)-2011-9-83] [REFERRED TO]
RAM AYODHYA VS. STATE OF U P [LAWS(ALL)-2011-9-83] [REFERRED TO]
DURGA DAS ALIAS DURGA PRASAD VS. STATE OF U.P. AND OTHERS [LAWS(ALL)-2018-5-757] [REFERRED TO]
DURGA DAS ALIAS DURGA PRASAD VS. STATE OF U.P. AND OTHERS [LAWS(ALL)-2018-5-757] [REFERRED TO]
ABHIMANYU VS. STATE OF MAHARASHTRA [LAWS(BOM)-2015-1-33] [REFERRED TO]
ABHIMANYU VS. STATE OF MAHARASHTRA [LAWS(BOM)-2015-1-33] [REFERRED TO]
AVNEESH HARVANSH SINGH VS. STATE OF MAHARASHTRA [LAWS(BOM)-2020-8-1] [REFERRED TO]
AVNEESH HARVANSH SINGH VS. STATE OF MAHARASHTRA [LAWS(BOM)-2020-8-1] [REFERRED TO]
SARADHU KORETI VS. STATE OF CHHATTISGARH [LAWS(CHH)-2022-3-11] [REFERRED TO]
SARADHU KORETI VS. STATE OF CHHATTISGARH [LAWS(CHH)-2022-3-11] [REFERRED TO]
VIKAS BAKSHI VS. UOI [LAWS(DLH)-2011-11-167] [REFERRED TO]
VIKAS BAKSHI VS. UOI [LAWS(DLH)-2011-11-167] [REFERRED TO]
LAXMINARAYAN GUPTA VS. COMMISSIONER OF POLICE [LAWS(DLH)-2006-5-249] [REFERRED TO]
LAXMINARAYAN GUPTA VS. COMMISSIONER OF POLICE [LAWS(DLH)-2006-5-249] [REFERRED TO]
SWAPNA PATKER VS. STATE OF MAHARASHTRA [LAWS(BOM)-2021-8-33] [REFERRED TO]
SWAPNA PATKER VS. STATE OF MAHARASHTRA [LAWS(BOM)-2021-8-33] [REFERRED TO]
SITU SARKAR VS. STATE OF ASSAM [LAWS(GAU)-2010-5-5] [REFERRED TO]
SITU SARKAR VS. STATE OF ASSAM [LAWS(GAU)-2010-5-5] [REFERRED TO]
RAKESH VS. STATE OF U.P. [LAWS(SC)-2014-8-26] [REFERRED TO]
RAKESH VS. STATE OF U.P. [LAWS(SC)-2014-8-26] [REFERRED TO]
MINU KUMARI VS. STATE OF BIHAR [LAWS(SC)-2006-4-98] [REFERRED TO]
DIVINE RETREAT CENTRE VS. STATE OF KERALA [LAWS(SC)-2008-3-110] [REFERRED TO]
DIVINE RETREAT CENTRE VS. STATE OF KERALA [LAWS(SC)-2008-3-110] [REFERRED TO]
MINU KUMARI VS. STATE OF BIHAR [LAWS(SC)-2006-4-98] [REFERRED TO]
SANJAY BANSAL VS. JAWAHARLAL VATS [LAWS(SC)-2007-10-98] [REFERRED TO]
SANJAY BANSAL VS. JAWAHARLAL VATS [LAWS(SC)-2007-10-98] [REFERRED TO]
CHITTARANJAN MIRDHA VS. DULAL GHOSH [LAWS(SC)-2009-5-47] [RELIED ON]
CHITTARANJAN MIRDHA VS. DULAL GHOSH [LAWS(SC)-2009-5-47] [RELIED ON]
FARID KHAN VS. STATE OF M.P. [LAWS(MPH)-2019-4-158] [REFERRED TO]
FARID KHAN VS. STATE OF M.P. [LAWS(MPH)-2019-4-158] [REFERRED TO]
ARUN KUMAR VS. THE STATE OF BIHAR AND ORS. [LAWS(PAT)-2015-3-2] [REFERRED TO]
ARUN KUMAR VS. THE STATE OF BIHAR AND ORS. [LAWS(PAT)-2015-3-2] [REFERRED TO]
STATE REP. BY THE INSPECTOR OF POLICE VS. M. MURUGESAN [LAWS(SC)-2020-1-33] [REFERRED TO]
STATE REP. BY THE INSPECTOR OF POLICE VS. M. MURUGESAN [LAWS(SC)-2020-1-33] [REFERRED TO]
VIJAY AGGARWAL VS. STATE NCT OF DELH [LAWS(DLH)-2006-6-55] [REFERRED TO]
K D MATHPAL VS. STATE OF DELHI [LAWS(DLH)-2006-9-172] [RELIED ON]
K D MATHPAL VS. STATE OF DELHI [LAWS(DLH)-2006-9-172] [RELIED ON]
VIJAY AGGARWAL VS. STATE NCT OF DELH [LAWS(DLH)-2006-6-55] [REFERRED TO]
ARNAB MANORANJAN GOSWAMI VS. STATE OF MAHARASHTRA [LAWS(BOM)-2020-11-9] [REFERRED TO]
ARNAB MANORANJAN GOSWAMI VS. STATE OF MAHARASHTRA [LAWS(BOM)-2020-11-9] [REFERRED TO]
RIZWAN USMAN VS. STATE OF UTTAR PRADESH [LAWS(ALL)-2006-2-149] [REFERRED TO]
RIZWAN USMAN VS. STATE OF UTTAR PRADESH [LAWS(ALL)-2006-2-149] [REFERRED TO]
ABDUL GAFFAR VS. STATE OF UP [LAWS(ALL)-2010-3-52] [REFERRED TO]
ABDUL GAFFAR VS. STATE OF UP [LAWS(ALL)-2010-3-52] [REFERRED TO]
ANWAR & OTHERS VS. STATE OF U P & OTHERS [LAWS(ALL)-2016-5-560] [REFERRED]
ANWAR & OTHERS VS. STATE OF U P & OTHERS [LAWS(ALL)-2016-5-560] [REFERRED]
BADRI PRASAD TIWARI & 7 ORS VS. STATE OF U P & ANOTHER [LAWS(ALL)-2017-1-414] [REFERRED TO]
BADRI PRASAD TIWARI & 7 ORS VS. STATE OF U P & ANOTHER [LAWS(ALL)-2017-1-414] [REFERRED TO]
KALPANA KUTTY VS. STATE OF MAHARASHTRA [LAWS(BOM)-2007-11-2] [REFERRED TO]
KALPANA KUTTY VS. STATE OF MAHARASHTRA [LAWS(BOM)-2007-11-2] [REFERRED TO]
NATURAL SUGAR AND ALLIED INDUSTRIES LTD VS. RAZZAK HAZI GAFFAR [LAWS(BOM)-2006-6-141] [REFERRED TO]
NATURAL SUGAR AND ALLIED INDUSTRIES LTD VS. RAZZAK HAZI GAFFAR [LAWS(BOM)-2006-6-141] [REFERRED TO]
ZAKIA AHSAN JAFRI VS. SPECIAL INVESTIGATION TEAM - SIT [LAWS(GJH)-2017-10-47] [REFERRED TO]
ZAKIA AHSAN JAFRI VS. SPECIAL INVESTIGATION TEAM - SIT [LAWS(GJH)-2017-10-47] [REFERRED TO]
SATHYAVANI PONRANI VS. SAMUEL RAJ [LAWS(MAD)-2010-7-354] [REFERRED TO]
SATHYAVANI PONRANI VS. SAMUEL RAJ [LAWS(MAD)-2010-7-354] [REFERRED TO]
K. NITHYANANDAN VS. DIRECTOR GENERAL OF POLICE [LAWS(MAD)-2014-6-284] [REFERRED TO]
K. NITHYANANDAN VS. DIRECTOR GENERAL OF POLICE [LAWS(MAD)-2014-6-284] [REFERRED TO]
SUKHA RAM VS. STATE OF RAJASTHAN [LAWS(RAJ)-2006-11-50] [REFERRED TO]
SUKHA RAM VS. STATE OF RAJASTHAN [LAWS(RAJ)-2006-11-50] [REFERRED TO]
B JAGDISH VS. STATE OF A P [LAWS(SC)-2008-12-157] [REFERRED TO]
B JAGDISH VS. STATE OF A P [LAWS(SC)-2008-12-157] [REFERRED TO]
HIMANSHU ADYA VS. STATE OF M.P. AND ANOTHER [LAWS(MPH)-2017-3-38] [REFERRED TO]
HIMANSHU ADYA VS. STATE OF M.P. AND ANOTHER [LAWS(MPH)-2017-3-38] [REFERRED TO]
SHWETA BHADAURIA VS. STATE OF M.P. [LAWS(MPH)-2016-12-112] [REFERRED TO]
SHWETA BHADAURIA VS. STATE OF M.P. [LAWS(MPH)-2016-12-112] [REFERRED TO]
SOMULA VENKATASUBBA REDDY VS. STATE OF ANDHRA PRADESH [LAWS(APH)-2022-10-101] [REFERRED TO]
SOMULA VENKATASUBBA REDDY VS. STATE OF ANDHRA PRADESH [LAWS(APH)-2022-10-101] [REFERRED TO]
AJAY KUMAR RAI VS. STATE OF MIZORAM [LAWS(GAU)-2017-2-29] [REFERRED TO]
AJAY KUMAR RAI VS. STATE OF MIZORAM [LAWS(GAU)-2017-2-29] [REFERRED TO]
SHAYAMSUNDER R AGARWAL VS. STATE OF MAHARASHTRA [LAWS(BOM)-2007-4-95] [REFERRED TO]
ABDUL RAZAK ABDUL GANI DUNGE VS. STATE OF MAHARASHTRA [LAWS(BOM)-2007-8-9] [REFERRED TO]
ABDUL RAZAK ABDUL GANI DUNGE VS. STATE OF MAHARASHTRA [LAWS(BOM)-2007-8-9] [REFERRED TO]
SHAYAMSUNDER R AGARWAL VS. STATE OF MAHARASHTRA [LAWS(BOM)-2007-4-95] [REFERRED TO]
CHANDANA ROY VS. STATE OF WEST BENGAL [LAWS(CAL)-2019-7-57] [REFERRED TO]
CHANDANA ROY VS. STATE OF WEST BENGAL [LAWS(CAL)-2019-7-57] [REFERRED TO]
JWALA JAMBUVANTRAO DHOTE VS. COMMISSIONER OF POLICE [LAWS(BOM)-2022-8-162] [REFERRED TO]
JWALA JAMBUVANTRAO DHOTE VS. COMMISSIONER OF POLICE [LAWS(BOM)-2022-8-162] [REFERRED TO]
PURUSHOTTAM S/O NARAYAN BHANGE VS. STATE OF MAHARASHTRA [LAWS(BOM)-2013-10-235] [REFERRED TO]
PURUSHOTTAM S/O NARAYAN BHANGE VS. STATE OF MAHARASHTRA [LAWS(BOM)-2013-10-235] [REFERRED TO]
MANORANJAN GHOSH VS. STATE OF WEST BENGAL [LAWS(CAL)-2006-8-31] [REFERRED TO]
MANORANJAN GHOSH VS. STATE OF WEST BENGAL [LAWS(CAL)-2006-8-31] [REFERRED TO]
ASHOK KUMAR TODI VS. KISHWAR JAHAN [LAWS(CAL)-2010-5-29] [REFERRED TO]
ASHOK KUMAR TODI VS. KISHWAR JAHAN [LAWS(CAL)-2010-5-29] [REFERRED TO]
ICICI PRUDENTIAL LIFE INSURANCE CO LTD VS. STATE OF W B [LAWS(CAL)-2010-6-76] [REFERRED TO]
ICICI PRUDENTIAL LIFE INSURANCE CO LTD VS. STATE OF W B [LAWS(CAL)-2010-6-76] [REFERRED TO]
NATHOO LAL GANGWAR VS. STATE OF U P [LAWS(ALL)-2007-11-113] [REFERRED TO;]
NATHOO LAL GANGWAR VS. STATE OF U P [LAWS(ALL)-2007-11-113] [REFERRED TO;]
AVNEESH HARVANSH SINGH VS. STATE OF MAHARASHTRA [LAWS(BOM)-2020-1-363] [REFERRED TO]
AVNEESH HARVANSH SINGH VS. STATE OF MAHARASHTRA [LAWS(BOM)-2020-1-363] [REFERRED TO]
SALIM VS. STATE OF U P [LAWS(ALL)-2006-2-31] [REFERRED TO]
SALIM VS. STATE OF U P [LAWS(ALL)-2006-2-31] [REFERRED TO]
RAMJI LAL VS. STATE OF U.P. AND OTHERS [LAWS(ALL)-2019-3-38] [REFERRED TO]
RAMJI LAL VS. STATE OF U.P. AND OTHERS [LAWS(ALL)-2019-3-38] [REFERRED TO]
NATTHU LAL VS. STATE OF U.P. AND 2 OTHERS [LAWS(ALL)-2020-1-476] [REFERRED TO]
NATTHU LAL VS. STATE OF U.P. AND 2 OTHERS [LAWS(ALL)-2020-1-476] [REFERRED TO]
VIRENDRA KUMAR JHA VS. CIVIL JUDGE JUNIOR DIV [LAWS(ALL)-2019-4-265] [REFERRED TO]
VIRENDRA KUMAR JHA VS. CIVIL JUDGE JUNIOR DIV [LAWS(ALL)-2019-4-265] [REFERRED TO]
PREETI SRIVASTAVA VS. STATE OF U.P. [LAWS(ALL)-2013-11-33] [REFERRED TO]
PREETI SRIVASTAVA VS. STATE OF U.P. [LAWS(ALL)-2013-11-33] [REFERRED TO]
AKASH GARG VS. STATE OF U P [LAWS(ALL)-2011-8-143] [REFERRED TO]
AKASH GARG VS. STATE OF U P [LAWS(ALL)-2011-8-143] [REFERRED TO]
TARUN MITRA VS. STATE OF WEST BENGAL [LAWS(CAL)-2014-12-70] [REFERRED TO]
TARUN MITRA VS. STATE OF WEST BENGAL [LAWS(CAL)-2014-12-70] [REFERRED TO]
G B S BHALLA VS. STATE [LAWS(DLH)-2009-7-262] [REFERRED TO]
G B S BHALLA VS. STATE [LAWS(DLH)-2009-7-262] [REFERRED TO]
BINDITA SEN VS. STATE OF ASSAM [LAWS(GAU)-2023-5-84] [REFERRED TO]
BINDITA SEN VS. STATE OF ASSAM [LAWS(GAU)-2023-5-84] [REFERRED TO]
NISHU WADHWA VS. SIDDHARTH WADHWA & ANR [LAWS(DLH)-2017-1-60] [REFERRED TO]
NISHU WADHWA VS. SIDDHARTH WADHWA & ANR [LAWS(DLH)-2017-1-60] [REFERRED TO]
BRAJBHUSHAN YADAV VS. STATE OF CHHATTISGARH [LAWS(CHH)-2021-11-99] [REFERRED TO]
BRAJBHUSHAN YADAV VS. STATE OF CHHATTISGARH [LAWS(CHH)-2021-11-99] [REFERRED TO]
GYAN SINGH VS. STATE OF M.P. AND ANOTHER [LAWS(MPH)-2017-2-112] [REFERRED TO]
GYAN SINGH VS. STATE OF M.P. AND ANOTHER [LAWS(MPH)-2017-2-112] [REFERRED TO]
MICHAEL VARGHESE VS. HONOURABLE SHRI PINARAYI VIJAYAN, CHIEF MINISTER OF KERALA, TRIVANDRUM [LAWS(KER)-2020-7-73] [REFERRED TO]
MICHAEL VARGHESE VS. HONOURABLE SHRI PINARAYI VIJAYAN, CHIEF MINISTER OF KERALA, TRIVANDRUM [LAWS(KER)-2020-7-73] [REFERRED TO]
MICHAEL VARGHESE VS. HONOURABLE SHRI PINARAYI VIJAYAN, CHIEF MINISTER OF KERALA, TRIVANDRUM [LAWS(KER)-2020-7-73] [REFERRED TO]
MICHAEL VARGHESE VS. HONOURABLE SHRI PINARAYI VIJAYAN, CHIEF MINISTER OF KERALA, TRIVANDRUM [LAWS(KER)-2020-7-73] [REFERRED TO]
C. GURUNATH AND ORS. VS. VYALIKAVAL HOUSE BUILDING CO-OPERATIVE SOCIETY LTD. AND ORS. [LAWS(KAR)-2015-3-502] [REFERRED TO]
C. GURUNATH AND ORS. VS. VYALIKAVAL HOUSE BUILDING CO-OPERATIVE SOCIETY LTD. AND ORS. [LAWS(KAR)-2015-3-502] [REFERRED TO]
GOPAL JI SINGH VS. STATE OF M P [LAWS(MPH)-2012-9-246] [REFERRED TO]
GOPAL JI SINGH VS. STATE OF M P [LAWS(MPH)-2012-9-246] [REFERRED TO]
SANDHYA RANI MEHTA VS. STATE OF JHARKHAND [LAWS(JHAR)-2010-9-85] [REFERRED TO]
SANDHYA RANI MEHTA VS. STATE OF JHARKHAND [LAWS(JHAR)-2010-9-85] [REFERRED TO]
C KRISHNAMOORTHY VS. STATE [LAWS(MAD)-2011-6-527] [REFERRED TO]
C KRISHNAMOORTHY VS. STATE [LAWS(MAD)-2011-6-527] [REFERRED TO]
SCANIA COMMERCIAL VEHICLES INDIA PVT. LTD., VS. STATE OF KARNATAKA [LAWS(KAR)-2022-11-4] [REFERRED TO]
SCANIA COMMERCIAL VEHICLES INDIA PVT. LTD., VS. STATE OF KARNATAKA [LAWS(KAR)-2022-11-4] [REFERRED TO]
SHINE VARGHESE VS. STATION HOUSE OFFICER [LAWS(KER)-2018-3-13] [REFERRED TO]
SHINE VARGHESE VS. STATION HOUSE OFFICER [LAWS(KER)-2018-3-13] [REFERRED TO]
MITESH @ DILIP BABUBHAI PATANI VS. STATE OF GUJARAT [LAWS(GJH)-2008-6-145] [REFERRED TO]
MITESH @ DILIP BABUBHAI PATANI VS. STATE OF GUJARAT [LAWS(GJH)-2008-6-145] [REFERRED TO]
LARSEN AND TOUBRO LTD VS. CENTRAL BUREAU OF INVESTIGATION [LAWS(P&H)-2006-11-82] [REFERRED TO]
LARSEN AND TOUBRO LTD VS. CENTRAL BUREAU OF INVESTIGATION [LAWS(P&H)-2006-11-82] [REFERRED TO]
BHIMSEN GARG VS. STATE OF RAJASTHAN [LAWS(RAJ)-2006-6-13] [REFERRED TO]
BHIMSEN GARG VS. STATE OF RAJASTHAN [LAWS(RAJ)-2006-6-13] [REFERRED TO]
SHANKER RAM VS. STATE OF RAJASTHAN [LAWS(RAJ)-2010-8-82] [REFERRED TO]
SHANKER RAM VS. STATE OF RAJASTHAN [LAWS(RAJ)-2010-8-82] [REFERRED TO]
NARESH SINGH KUSHWAHA VS. STATE OF MADHYA PRADESH [LAWS(MPH)-2024-5-18] [REFERRED TO]
NARESH SINGH KUSHWAHA VS. STATE OF MADHYA PRADESH [LAWS(MPH)-2024-5-18] [REFERRED TO]
E GOPINATH VS. KANCHANA [LAWS(MAD)-2009-8-244] [REFERRED TO]
E GOPINATH VS. KANCHANA [LAWS(MAD)-2009-8-244] [REFERRED TO]
BIHAR STATE OF ELECTRICITY BOARD NOW SOUTH BIHAR POWER DISTRIBUTION COMPANY LIMITED VS. ASSISTANT ELECTRICAL ENGINEER, ELECTRIC SUPPLY SUB-DIVISION [LAWS(PAT)-2017-1-152] [REFERRED TO]
BIHAR STATE OF ELECTRICITY BOARD NOW SOUTH BIHAR POWER DISTRIBUTION COMPANY LIMITED VS. ASSISTANT ELECTRICAL ENGINEER, ELECTRIC SUPPLY SUB-DIVISION [LAWS(PAT)-2017-1-152] [REFERRED TO]
KIRAN DEVI, WIFE OF PRAMOD PODDAR VS. STATE OF BIHAR [LAWS(PAT)-2012-7-105] [REFERRED TO]
KIRAN DEVI, WIFE OF PRAMOD PODDAR VS. STATE OF BIHAR [LAWS(PAT)-2012-7-105] [REFERRED TO]
MAHENDRA VS. STATE OF UTTAR PRADESH [LAWS(UTN)-2007-5-3] [REFERRED TO]
MAHENDRA VS. STATE OF UTTAR PRADESH [LAWS(UTN)-2007-5-3] [REFERRED TO]
NITISH KUMAR VS. STATE OF BIHAR [LAWS(PAT)-2019-3-25] [REFERRED TO]
NITISH KUMAR VS. STATE OF BIHAR [LAWS(PAT)-2019-3-25] [REFERRED TO]
VISHNU KUMAR TIWARI VS. STATE OF UTTAR PRADESH [LAWS(SC)-2019-7-61] [REFERRED TO]
VISHNU KUMAR TIWARI VS. STATE OF UTTAR PRADESH [LAWS(SC)-2019-7-61] [REFERRED TO]
ZUNAID VS. STATE OF U.P. [LAWS(SC)-2023-8-88] [REFERRED TO]
ZUNAID VS. STATE OF U.P. [LAWS(SC)-2023-8-88] [REFERRED TO]
RAJNI LODHI VS. STATE OF MADHYA PRADESH [LAWS(MPH)-2024-5-19] [REFERRED TO]
RAJNI LODHI VS. STATE OF MADHYA PRADESH [LAWS(MPH)-2024-5-19] [REFERRED TO]
SMT. USHA JAIN VS. THE SUPERINTENDANT OF POLICE AND OTHERS [LAWS(MPH)-2016-11-21] [REFERRED TO]
SMT. USHA JAIN VS. THE SUPERINTENDANT OF POLICE AND OTHERS [LAWS(MPH)-2016-11-21] [REFERRED TO]
G. S. SREEKUMARAGED VS. STATE OF KERALA [LAWS(KER)-2022-12-198] [REFERRED TO]
G. S. SREEKUMARAGED VS. STATE OF KERALA [LAWS(KER)-2022-12-198] [REFERRED TO]
RAM SUBHAG SINGH VS. STATE OF JHARKHAND [LAWS(JHAR)-2009-8-41] [REFERRED TO]
RAM SUBHAG SINGH VS. STATE OF JHARKHAND [LAWS(JHAR)-2009-8-41] [REFERRED TO]
NANDA KISHORE MAHARANA VS. STATE OF ORISSA [LAWS(ORI)-2006-7-23] [REFERRED TO]
NANDA KISHORE MAHARANA VS. STATE OF ORISSA [LAWS(ORI)-2006-7-23] [REFERRED TO]
A. SOWFILA VS. THE COMMISSIONER OF POLICE, MADURAI CITY, [LAWS(MAD)-2008-4-391] [REFERRED TO]
A. SOWFILA VS. THE COMMISSIONER OF POLICE, MADURAI CITY, [LAWS(MAD)-2008-4-391] [REFERRED TO]
FR. SEBASTIAN VADAKKUMPADAN VS. SHINE VARGHESE, S/O. VARGHESE [LAWS(KER)-2018-5-207] [REFERRED TO]
FR. SEBASTIAN VADAKKUMPADAN VS. SHINE VARGHESE, S/O. VARGHESE [LAWS(KER)-2018-5-207] [REFERRED TO]
AMMENABIBI HABIB RASOOL VS. STATE OF GUJARAT [LAWS(GJH)-2006-12-21] [REFERRED TO]
AMMENABIBI HABIB RASOOL VS. STATE OF GUJARAT [LAWS(GJH)-2006-12-21] [REFERRED TO]
MOHAMMAD AMIN LONE VS. STATE OF J&K AND OTHERS [LAWS(J&K)-2018-8-45] [REFERRED TO]
MOHAMMAD AMIN LONE VS. STATE OF J&K AND OTHERS [LAWS(J&K)-2018-8-45] [REFERRED TO]
MEENAKSHI JAIN VS. STATE [LAWS(DLH)-2012-7-78] [REFERRED TO]
MEENAKSHI JAIN VS. STATE [LAWS(DLH)-2012-7-78] [REFERRED TO]
SALMA BABU SHAIKH VS. STATE OF MAHARASHTRA [LAWS(BOM)-2008-3-55] [REFERRED TO]
SALMA BABU SHAIKH VS. STATE OF MAHARASHTRA [LAWS(BOM)-2008-3-55] [REFERRED TO]
CHANDRAKANT VS. STATE OF MAHARASHTRA [LAWS(BOM)-2007-7-244] [REFERRED]
CHANDRAKANT VS. STATE OF MAHARASHTRA [LAWS(BOM)-2007-7-244] [REFERRED]
RAZIA KHATOON & ANR VS. THE STATE OF WEST BENGAL & ORS [LAWS(CAL)-2016-7-25] [REFERRED TO]
RAZIA KHATOON & ANR VS. THE STATE OF WEST BENGAL & ORS [LAWS(CAL)-2016-7-25] [REFERRED TO]
BHADRESHKUMAR BIPINCHANDRA SHETH VS. STATE OF GUJARAT [LAWS(GJH)-2013-12-12] [REFERRED TO AND]
BHADRESHKUMAR BIPINCHANDRA SHETH VS. STATE OF GUJARAT [LAWS(GJH)-2013-12-12] [REFERRED TO AND]
KANUBHAI SHAMAJIBHAI DAYANI VS. STATE OF GUJARAT [LAWS(GJH)-2007-7-62] [REFERRED TO]
KANUBHAI SHAMAJIBHAI DAYANI VS. STATE OF GUJARAT [LAWS(GJH)-2007-7-62] [REFERRED TO]
SUDISH KUMAR & ORS VS. STATE & ANR [LAWS(DLH)-2017-1-48] [REFERRED TO]
SUDISH KUMAR & ORS VS. STATE & ANR [LAWS(DLH)-2017-1-48] [REFERRED TO]
ATAULLA VS. STATE OF U.P. [LAWS(ALL)-2020-2-21] [REFERRED TO]
ATAULLA VS. STATE OF U.P. [LAWS(ALL)-2020-2-21] [REFERRED TO]
SURYA MANI BHARTIYA; RAJ MANI BHARTIYA; CHANDRA BA VS. STATE OF U P AND SATYA DEV MISHRA SON OF LATE RAJN [LAWS(ALL)-2008-4-322] [REFERRED TO]
SURYA MANI BHARTIYA; RAJ MANI BHARTIYA; CHANDRA BA VS. STATE OF U P AND SATYA DEV MISHRA SON OF LATE RAJN [LAWS(ALL)-2008-4-322] [REFERRED TO]
RAM AWTAR AND 3 OTHERS VS. STATE OF U P AND ANOTHER [LAWS(ALL)-2019-2-13] [REFERRED TO]
RAM AWTAR AND 3 OTHERS VS. STATE OF U P AND ANOTHER [LAWS(ALL)-2019-2-13] [REFERRED TO]
HARI RAM VS. STATE OF U.P. & ANOTHER [LAWS(ALL)-2016-5-98] [REFERRED TO]
HARI RAM VS. STATE OF U.P. & ANOTHER [LAWS(ALL)-2016-5-98] [REFERRED TO]
THOTA PAPI REDDY NARSI REDDY VS. GUDALLI YELLAIAH LINGAIAH CHOULLARAMARAM [LAWS(APH)-2006-7-77] [REFERRED TO]
THOTA PAPI REDDY NARSI REDDY VS. GUDALLI YELLAIAH LINGAIAH CHOULLARAMARAM [LAWS(APH)-2006-7-77] [REFERRED TO]
KETANKUMAR BABULAL PATEL VS. KESARBEN JESANGJI [LAWS(SC)-2008-9-101] [REFERRED TO]
KETANKUMAR BABULAL PATEL VS. KESARBEN JESANGJI [LAWS(SC)-2008-9-101] [REFERRED TO]
TARKESHWAR SINGH VS. STATE OF BIHAR [LAWS(PAT)-2009-4-211] [REFERRED TO]
TARKESHWAR SINGH VS. STATE OF BIHAR [LAWS(PAT)-2009-4-211] [REFERRED TO]
PATNAIKUNI CHANDRASEKHAR AND ORS. VS. THE STATE OF A.P. AND ORS. [LAWS(TLNG)-2018-10-35] [REFERRED TO]
PATNAIKUNI CHANDRASEKHAR AND ORS. VS. THE STATE OF A.P. AND ORS. [LAWS(TLNG)-2018-10-35] [REFERRED TO]
MOHAMMAD ILLIYAS MAHAMMAD SHAFI VS. SHAHEEN PARVEEN ZIAULMALLAN KHAN [LAWS(BOM)-2017-9-33] [REFERRED TO]
MOHAMMAD ILLIYAS MAHAMMAD SHAFI VS. SHAHEEN PARVEEN ZIAULMALLAN KHAN [LAWS(BOM)-2017-9-33] [REFERRED TO]
PANDURANG S/O TUKARAM THAKARE VS. STATE OF MAHARASHTRA & ORS. [LAWS(BOM)-2016-10-202] [REFERRED TO]
PANDURANG S/O TUKARAM THAKARE VS. STATE OF MAHARASHTRA & ORS. [LAWS(BOM)-2016-10-202] [REFERRED TO]
CHARU KISHOR MEHTA VS. STATE OF MAHARASHTRA [LAWS(BOM)-2010-11-31] [REFERRED TO]
CHARU KISHOR MEHTA VS. STATE OF MAHARASHTRA [LAWS(BOM)-2010-11-31] [REFERRED TO]
SATYENDRA KUMAR VS. STATE OF U P & ANOTHER [LAWS(ALL)-2017-2-328] [REFERRED TO]
SATYENDRA KUMAR VS. STATE OF U P & ANOTHER [LAWS(ALL)-2017-2-328] [REFERRED TO]
MUJAMMIL KHAN VS. STATE OF U.P. [LAWS(ALL)-2020-1-240] [REFERRED TO]
MUJAMMIL KHAN VS. STATE OF U.P. [LAWS(ALL)-2020-1-240] [REFERRED TO]
Y S VIJAYA VS. UNION OF INDIA REP BY ITS SECRETARY MINISTRY OF HOME SHASTRI BHAVAN NEW DELHI [LAWS(APH)-2012-2-48] [REFERRED TO]
Y S VIJAYA VS. UNION OF INDIA REP BY ITS SECRETARY MINISTRY OF HOME SHASTRI BHAVAN NEW DELHI [LAWS(APH)-2012-2-48] [REFERRED TO]
A P CIVIL LIBERTIES COMMITTEE VS. GOVERNMENT OF A P [LAWS(APH)-2009-2-90] [REFERRED TO]
A P CIVIL LIBERTIES COMMITTEE VS. GOVERNMENT OF A P [LAWS(APH)-2009-2-90] [REFERRED TO]
JADHAV SESHU RAO PATEL VS. STATION HOUSE OFFICER POLICE STATION BHAINSA ADILABAD DISTRICT [LAWS(APH)-2012-1-22] [REFERRED TO]
JADHAV SESHU RAO PATEL VS. STATION HOUSE OFFICER POLICE STATION BHAINSA ADILABAD DISTRICT [LAWS(APH)-2012-1-22] [REFERRED TO]
NAGENDRA NATH MANNA VS. STATE OF WEST BENGAL & ORS. [LAWS(CAL)-2009-1-59] [REFERRED TO]
NAGENDRA NATH MANNA VS. STATE OF WEST BENGAL & ORS. [LAWS(CAL)-2009-1-59] [REFERRED TO]
KAMALA GUPTA VS. STATE OF WEST BENGAL [LAWS(CAL)-2006-8-18] [REFERRED TO]
KAMALA GUPTA VS. STATE OF WEST BENGAL [LAWS(CAL)-2006-8-18] [REFERRED TO]
PRABIR KUMAR CHATTERJEE VS. STATE OF WEST BENGAL [LAWS(CAL)-2007-9-75] [REFERRED TO]
PRABIR KUMAR CHATTERJEE VS. STATE OF WEST BENGAL [LAWS(CAL)-2007-9-75] [REFERRED TO]
DOLIBEN KANTILAL PATEL VS. STATE OF GUJARAT [LAWS(GJH)-2012-11-6] [REFERRED TO]
DOLIBEN KANTILAL PATEL VS. STATE OF GUJARAT [LAWS(GJH)-2012-11-6] [REFERRED TO]
TEJ KISHAN SADHU VS. STATE [LAWS(DLH)-2013-5-23] [REFERRED TO]
TEJ KISHAN SADHU VS. STATE [LAWS(DLH)-2013-5-23] [REFERRED TO]
MANIKANDAN VS. STATE OF KERALA [LAWS(KER)-2019-11-171] [REFERRED TO]
MANIKANDAN VS. STATE OF KERALA [LAWS(KER)-2019-11-171] [REFERRED TO]
RANDHIRSINH DIPSINH PARMAR VS. STATE OF GUJARAT AND ORS [LAWS(GJH)-2007-11-36] [REFERRED]
RANDHIRSINH DIPSINH PARMAR VS. STATE OF GUJARAT AND ORS [LAWS(GJH)-2007-11-36] [REFERRED]
SURESHBHAI VS. POLICE COMMISSIONER [LAWS(GJH)-2019-6-80] [REFERRED TO]
SURESHBHAI VS. POLICE COMMISSIONER [LAWS(GJH)-2019-6-80] [REFERRED TO]
KAL CABLES PVT LTD VS. SECRETARY TO GOVERNMENT OF TAMIL NADU [LAWS(MAD)-2011-9-136] [REFERRED TO]
KAL CABLES PVT LTD VS. SECRETARY TO GOVERNMENT OF TAMIL NADU [LAWS(MAD)-2011-9-136] [REFERRED TO]
S ANTONY JEYABALAN VS. INSPECTOR OF POLICE; SUB INSPECTOR OF POLICE; INSPECTOR OF POLICE, CBCID [LAWS(MAD)-2009-9-495] [REFERRED]
S ANTONY JEYABALAN VS. INSPECTOR OF POLICE; SUB INSPECTOR OF POLICE; INSPECTOR OF POLICE, CBCID [LAWS(MAD)-2009-9-495] [REFERRED]
SUBODH JAIN VS. STATE OF M P & OTHERS [LAWS(MPH)-2016-1-84] [REFERRED]
SUBODH JAIN VS. STATE OF M P & OTHERS [LAWS(MPH)-2016-1-84] [REFERRED]
ANTONY CARDOZA VS. STATE OF KERALA [LAWS(KER)-2011-1-180] [REFERRED TO]
ANTONY CARDOZA VS. STATE OF KERALA [LAWS(KER)-2011-1-180] [REFERRED TO]
A.X. VARGHESE VS. STATE OF KERALA [LAWS(KER)-2014-6-78] [REFERRED TO]
A.X. VARGHESE VS. STATE OF KERALA [LAWS(KER)-2014-6-78] [REFERRED TO]
P.J. VINCENT VS. STATE, BY INSPECTOR OF POLICE, SPE/CBI, EOW, CHENNIAI AND OTHERS [LAWS(MAD)-2017-8-85] [REFERRED TO]
P.J. VINCENT VS. STATE, BY INSPECTOR OF POLICE, SPE/CBI, EOW, CHENNIAI AND OTHERS [LAWS(MAD)-2017-8-85] [REFERRED TO]
VIJAY GHIDIA VS. STATE OF U P [LAWS(ALL)-2018-4-230] [REFERRED TO]
VIJAY GHIDIA VS. STATE OF U P [LAWS(ALL)-2018-4-230] [REFERRED TO]
VIKRANT VS. STATE OF U P [LAWS(ALL)-2011-3-15] [REFERRED TO]
VIKRANT VS. STATE OF U P [LAWS(ALL)-2011-3-15] [REFERRED TO]
P VASANTH KUMAR VS. COMMISSIONER OF POLICE [LAWS(APH)-2007-2-19] [REFERRED TO]
P VASANTH KUMAR VS. COMMISSIONER OF POLICE [LAWS(APH)-2007-2-19] [REFERRED TO]
SUN PHARMACEUTICALS LIMITED VS. STATE OF TELANGANA [LAWS(APH)-2016-4-47] [REFERRED TO]
SUN PHARMACEUTICALS LIMITED VS. STATE OF TELANGANA [LAWS(APH)-2016-4-47] [REFERRED TO]
KAJA RAMA RAO VS. STATE OF ANDHRA PRADESH [LAWS(APH)-2023-11-56] [REFERRED TO]
KAJA RAMA RAO VS. STATE OF ANDHRA PRADESH [LAWS(APH)-2023-11-56] [REFERRED TO]
CHARU KISHOR MEHTA VS. STATE OF MAHARASHTRA [LAWS(BOM)-2010-10-149] [REFERRED TO]
CHARU KISHOR MEHTA VS. STATE OF MAHARASHTRA [LAWS(BOM)-2010-10-149] [REFERRED TO]
PRABHAKAR PANDEY VS. STATE OF U.P. [LAWS(ALL)-2022-5-97] [REFERRED TO]
PRABHAKAR PANDEY VS. STATE OF U.P. [LAWS(ALL)-2022-5-97] [REFERRED TO]
BINDU MAURYA VS. STATE OF U.P. [LAWS(ALL)-2021-8-175] [REFERRED TO]
BINDU MAURYA VS. STATE OF U.P. [LAWS(ALL)-2021-8-175] [REFERRED TO]
WASEEM HAIDER VS. STATE OF U.P. AND ORS. [LAWS(ALL)-2020-12-70] [REFERRED TO]
WASEEM HAIDER VS. STATE OF U.P. AND ORS. [LAWS(ALL)-2020-12-70] [REFERRED TO]
ANIL KUMAR VASHISTH VS. STATE OF U P [LAWS(ALL)-2009-10-8] [REFERRED TO]
ANIL KUMAR VASHISTH VS. STATE OF U P [LAWS(ALL)-2009-10-8] [REFERRED TO]
MAHADEO P RAID VS. STATE OF MAHARASHTRA [LAWS(BOM)-2005-2-112] [REFERRED TO]
MAHADEO P RAID VS. STATE OF MAHARASHTRA [LAWS(BOM)-2005-2-112] [REFERRED TO]
SMT. SHETA DUTTA AND ORS. VS. BIRPUR FISHERMENS CO [LAWS(CAL)-2018-6-208] [REFERRED TO]
SMT. SHETA DUTTA AND ORS. VS. BIRPUR FISHERMENS CO [LAWS(CAL)-2018-6-208] [REFERRED TO]
PS VS. STATE OF NCT DELHI AND ORS. [LAWS(DLH)-2016-2-200] [REFERRED TO]
PS VS. STATE OF NCT DELHI AND ORS. [LAWS(DLH)-2016-2-200] [REFERRED TO]
SANJIV RAJENDRA BHATT VS. STATE OF GUJARAT [LAWS(GJH)-2020-1-177] [REFERRED TO]
SANJIV RAJENDRA BHATT VS. STATE OF GUJARAT [LAWS(GJH)-2020-1-177] [REFERRED TO]
JAYESH KHODIDAS PATEL VS. STATE OF GUJARAT AND ORS. [LAWS(GJH)-2015-2-100] [REFERRED TO]
JAYESH KHODIDAS PATEL VS. STATE OF GUJARAT AND ORS. [LAWS(GJH)-2015-2-100] [REFERRED TO]
VENU SRINIVASAN VS. KRISHNAMACHARI SECY DIVYA DESA PARAMBARIYA PAADHUKAAPPU TRICHY [LAWS(MAD)-2005-6-161] [REFERRED TO]
VENU SRINIVASAN VS. KRISHNAMACHARI SECY DIVYA DESA PARAMBARIYA PAADHUKAAPPU TRICHY [LAWS(MAD)-2005-6-161] [REFERRED TO]
KEDARNATH SHARMA VS. UNION OF INDIA [LAWS(MPH)-2007-8-30] [REFERRED TO]
KEDARNATH SHARMA VS. UNION OF INDIA [LAWS(MPH)-2007-8-30] [REFERRED TO]
MUTHUKRISHNAN VS. STATE BY INSPECTOR OF POLICE [LAWS(MAD)-2011-9-186] [REFERRED TO]
MUTHUKRISHNAN VS. STATE BY INSPECTOR OF POLICE [LAWS(MAD)-2011-9-186] [REFERRED TO]
M AMMASI VS. GOVERNMENT OF TAMIL NADU [LAWS(MAD)-2008-8-120] [REFERRED TO]
M AMMASI VS. GOVERNMENT OF TAMIL NADU [LAWS(MAD)-2008-8-120] [REFERRED TO]
H. D. KUMARSWAMY VS. STATE OF KARNATAKA [LAWS(KAR)-2020-10-231] [REFERRED TO]
H. D. KUMARSWAMY VS. STATE OF KARNATAKA [LAWS(KAR)-2020-10-231] [REFERRED TO]
K. G. VINOD VS. STATE OF KERALA [LAWS(KER)-2007-7-106] [REFERRED TO]
K. G. VINOD VS. STATE OF KERALA [LAWS(KER)-2007-7-106] [REFERRED TO]
JOHN C V ALIAS JOHN PERUVANTHANAN VS. STATE OF KERALA [LAWS(KER)-2008-1-1] [REFERRED TO]
JOHN C V ALIAS JOHN PERUVANTHANAN VS. STATE OF KERALA [LAWS(KER)-2008-1-1] [REFERRED TO]
D. MALIK VS. STATE AND OTHERS [LAWS(DLH)-2007-8-288] [REFERRED TO]
D. MALIK VS. STATE AND OTHERS [LAWS(DLH)-2007-8-288] [REFERRED TO]
GOLDY RAJIV SANTHOJI VS. STATE OF UTTARAKHAND [LAWS(UTN)-2021-5-17] [REFERRED TO]
GOLDY RAJIV SANTHOJI VS. STATE OF UTTARAKHAND [LAWS(UTN)-2021-5-17] [REFERRED TO]
STATE OF MAHARASHTRA VS. FAROOK MOHAMMED KASIM MAPKAR [LAWS(SC)-2010-7-135] [REFERRED TO]
STATE OF MAHARASHTRA VS. FAROOK MOHAMMED KASIM MAPKAR [LAWS(SC)-2010-7-135] [REFERRED TO]
STATE OF PUNJAB VS. DAVINDER PAL SINGH BHULLAR [LAWS(SC)-2011-12-10] [REFERRED TO]
STATE OF PUNJAB VS. DAVINDER PAL SINGH BHULLAR [LAWS(SC)-2011-12-10] [REFERRED TO]
PARKASH SINGH BADAL VS. STATE OF PUNJAB [LAWS(SC)-2006-12-22] [REFERRED TO]
PARKASH SINGH BADAL VS. STATE OF PUNJAB [LAWS(SC)-2006-12-22] [REFERRED TO]
RAMPAYARE SINGH SON OF LATE MURHU SINGH VS. STATE OF BIHAR [LAWS(PAT)-2015-1-141] [REFERRED TO]
RAMPAYARE SINGH SON OF LATE MURHU SINGH VS. STATE OF BIHAR [LAWS(PAT)-2015-1-141] [REFERRED TO]
RAJESHWAR PRASAD SINGH VS. STATE OF BIHAR AND ORS. [LAWS(PAT)-2015-1-232] [REFERRED TO]
RAJESHWAR PRASAD SINGH VS. STATE OF BIHAR AND ORS. [LAWS(PAT)-2015-1-232] [REFERRED TO]
PRAVEEN KUMAR VS. STATE OF RAJASTHAN [LAWS(RAJ)-2020-11-18] [REFERRED TO]
PRAVEEN KUMAR VS. STATE OF RAJASTHAN [LAWS(RAJ)-2020-11-18] [REFERRED TO]
C.K. RAJAPPA AND ORS. VS. M. GANESAN AND ORS. [LAWS(MAD)-2015-11-106] [REFERRED TO]
C.K. RAJAPPA AND ORS. VS. M. GANESAN AND ORS. [LAWS(MAD)-2015-11-106] [REFERRED TO]
GURBAJ SINGH VS. STATE OF PUNJAB [LAWS(P&H)-2006-10-125] [REFERRED TO]
GURBAJ SINGH VS. STATE OF PUNJAB [LAWS(P&H)-2006-10-125] [REFERRED TO]
AJIT SINGH VS. STATE OF PUNJAB [LAWS(P&H)-2007-3-216] [REFERRED TO]
AJIT SINGH VS. STATE OF PUNJAB [LAWS(P&H)-2007-3-216] [REFERRED TO]
BHANWARLAL SHARMA VS. K V SATHYANARAYANAN [LAWS(MAD)-2011-10-2] [REFERRED TO]
BHANWARLAL SHARMA VS. K V SATHYANARAYANAN [LAWS(MAD)-2011-10-2] [REFERRED TO]
DINESH DIPTIMAY NAYAK VS. STATE OF ORISSA [LAWS(ORI)-2014-12-6] [REFERRED TO]
DINESH DIPTIMAY NAYAK VS. STATE OF ORISSA [LAWS(ORI)-2014-12-6] [REFERRED TO]
M KARTHIKEYAN VS. COMMISSIONER, SOCIAL WELFARE DEPARTMENT; DIRECTOR GENERAL OF POLICE, CBCID; SUPERINTENDENT OF POLICE; INSPECTOR OF POLICE [LAWS(MAD)-2009-8-641] [REFERRED]
M KARTHIKEYAN VS. COMMISSIONER, SOCIAL WELFARE DEPARTMENT; DIRECTOR GENERAL OF POLICE, CBCID; SUPERINTENDENT OF POLICE; INSPECTOR OF POLICE [LAWS(MAD)-2009-8-641] [REFERRED]
A RAJAMMAL VS. SUPERITENDENT OF POLICE [LAWS(MAD)-2009-2-216] [REFERRED TO]
A RAJAMMAL VS. SUPERITENDENT OF POLICE [LAWS(MAD)-2009-2-216] [REFERRED TO]
THE BIHAR STATE OF ELECTRICITY BOARD NOW SOUTH BIHAR POWER DISTRIBUTION COMPANY LIMITED, VIDYUT BHAWAN, BAILEY ROAD, PATNA THROUGH ITS CHAIRMAN NOW MANAGING DIRECTOR VS. AMITABH SINHA SON OF SHRI AKHAURI HARSHVARDHAN SINHA, MANAGING DIRECTOR, M/S HARSH ADVANCE DIAGNOSTIC AND RESEARCH PVT. LTD BASEMENT, KUMAR TOWER, BORING ROAD, PATNA [LAWS(PAT)-2017-1-50] [REFERRED TO]
THE BIHAR STATE OF ELECTRICITY BOARD NOW SOUTH BIHAR POWER DISTRIBUTION COMPANY LIMITED, VIDYUT BHAWAN, BAILEY ROAD, PATNA THROUGH ITS CHAIRMAN NOW MANAGING DIRECTOR VS. AMITABH SINHA SON OF SHRI AKHAURI HARSHVARDHAN SINHA, MANAGING DIRECTOR, M/S HARSH ADVANCE DIAGNOSTIC AND RESEARCH PVT. LTD BASEMENT, KUMAR TOWER, BORING ROAD, PATNA [LAWS(PAT)-2017-1-50] [REFERRED TO]
DEVENDRA PRASAD S/O LATE RAMCHARITRA MAHTO VS. STATE OF BIHAR [LAWS(PAT)-2016-2-131] [REFERRED TO]
DEVENDRA PRASAD S/O LATE RAMCHARITRA MAHTO VS. STATE OF BIHAR [LAWS(PAT)-2016-2-131] [REFERRED TO]
UMESH KUMAR BOHARE VS. STATE OF M.P. AND OTHERS [LAWS(MPH)-2020-7-11] [REFERRED TO]
UMESH KUMAR BOHARE VS. STATE OF M.P. AND OTHERS [LAWS(MPH)-2020-7-11] [REFERRED TO]
SUGESAN TRANSPORT PVT LTD VS. THE ASSISTANT COMMISSIONER OF POLICE [LAWS(MAD)-2016-9-34] [REFERRED TO]
SUGESAN TRANSPORT PVT LTD VS. THE ASSISTANT COMMISSIONER OF POLICE [LAWS(MAD)-2016-9-34] [REFERRED TO]
ANIL KUMAR VS. LATHA MOHAN AND ORS. [LAWS(KER)-2021-1-136] [REFERRED TO]
ANIL KUMAR VS. LATHA MOHAN AND ORS. [LAWS(KER)-2021-1-136] [REFERRED TO]
USHA JOHN VS. STATE OF KERALA [LAWS(KER)-2005-6-107] [REFERRED TO]
USHA JOHN VS. STATE OF KERALA [LAWS(KER)-2005-6-107] [REFERRED TO]
S. MATHIYAZHAGAN VS. STATE [LAWS(MAD)-2018-3-1443] [REFERRED TO]
S. MATHIYAZHAGAN VS. STATE [LAWS(MAD)-2018-3-1443] [REFERRED TO]
A RAMALINGAM VS. GOVERNMENT OF TAMIL NADU REP. BY ITS SECRETARY TO DEPARTMENT DEPARTMENT OF HOME SECRETARIAT [LAWS(MAD)-2012-1-110] [REFERRED TO]
A RAMALINGAM VS. GOVERNMENT OF TAMIL NADU REP. BY ITS SECRETARY TO DEPARTMENT DEPARTMENT OF HOME SECRETARIAT [LAWS(MAD)-2012-1-110] [REFERRED TO]
RAJINDER SINGH VS. STATE OF HIMACHAL PRADESH [LAWS(HPH)-2023-7-23] [REFERRED TO]
RAJINDER SINGH VS. STATE OF HIMACHAL PRADESH [LAWS(HPH)-2023-7-23] [REFERRED TO]
SEBASTIAN VADAKKUMPADAN VS. SHINE VARGHESE [LAWS(KER)-2018-5-33] [REFERRED TO]
SEBASTIAN VADAKKUMPADAN VS. SHINE VARGHESE [LAWS(KER)-2018-5-33] [REFERRED TO]
SABBIR JAMALBHAI MEHTAR VS. STATE OF GUJARAT [LAWS(GJH)-2011-6-19] [REFERRED TO]
SABBIR JAMALBHAI MEHTAR VS. STATE OF GUJARAT [LAWS(GJH)-2011-6-19] [REFERRED TO]
BHARATBHAI UMEDSANG VS. STATE OF GUJARAT [LAWS(GJH)-2010-4-275] [REFERRED TO]
BHARATBHAI UMEDSANG VS. STATE OF GUJARAT [LAWS(GJH)-2010-4-275] [REFERRED TO]
SANDHYA RANI MEHTA VS. STATE OF JHARKHAND THROUGH C.B.I [LAWS(JHAR)-2012-9-48] [REFERRED TO]
SANDHYA RANI MEHTA VS. STATE OF JHARKHAND THROUGH C.B.I [LAWS(JHAR)-2012-9-48] [REFERRED TO]
K.V. BHASKAR VS. STATE OF ANDHRA PRADESH [LAWS(APH)-2022-11-17] [REFERRED TO]
K.V. BHASKAR VS. STATE OF ANDHRA PRADESH [LAWS(APH)-2022-11-17] [REFERRED TO]
MAHENDRA VS. STATE OF U.P. [LAWS(ALL)-2010-8-206] [REFERRED TO]
MAHENDRA VS. STATE OF U.P. [LAWS(ALL)-2010-8-206] [REFERRED TO]
STANDARD CHARTERED BANK VS. YOGESH SHARMA [LAWS(DLH)-2006-9-106] [RELIED ON]
STANDARD CHARTERED BANK VS. YOGESH SHARMA [LAWS(DLH)-2006-9-106] [RELIED ON]
BRAHM PRAKASH GUPTA VS. STATE [LAWS(DLH)-2008-5-214] [REFERRED TO]
BRAHM PRAKASH GUPTA VS. STATE [LAWS(DLH)-2008-5-214] [REFERRED TO]
RAMJI VS. BHAGWAN PRASAD [LAWS(ALL)-2006-3-262] [REFERRED TO]
RAMJI VS. BHAGWAN PRASAD [LAWS(ALL)-2006-3-262] [REFERRED TO]
UDAIVEER VS. STATE OF UP [LAWS(ALL)-2010-10-4] [REFERRED TO]
UDAIVEER VS. STATE OF UP [LAWS(ALL)-2010-10-4] [REFERRED TO]
PRAKASH BANDUJI MUNDALE VS. STATE OF MAHARASHTRA [LAWS(BOM)-2014-4-171] [REFERRED TO]
PRAKASH BANDUJI MUNDALE VS. STATE OF MAHARASHTRA [LAWS(BOM)-2014-4-171] [REFERRED TO]
NAGARBHAI GOVINDBHAI PATEL VS. STATE OF GUJARAT [LAWS(GJH)-2017-3-585] [REFERRED TO]
NAGARBHAI GOVINDBHAI PATEL VS. STATE OF GUJARAT [LAWS(GJH)-2017-3-585] [REFERRED TO]
KHAMGAON URBAN CO OPERATIVE BANK LTD VS. STATE OF MAHARASHTRA [LAWS(BOM)-2007-10-50] [REFERRED TO]
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JUDGEMENT

- (1.)The appellant calls in question legality of the order passed by a Division Bench of the Bombay High Court dismissing the Criminal Writ Petition No. 1013 of 1997 filed by the appellant. The writ petition under Article 226 of the Constitution of India, 1950 (in short the 'Constitution') was filed with the following prayers:
"To call for record and proceedings of Sessions Case No. 62/89 in Cr. No. 257/87 pending before J.M.F.C. Vasai for consideration.

To issue writ of mandamus and not any other writ, order or direction to transfer the investigation of Cr. No. 257/87 from State CID to any other impartial investigating agency and/or to Senior P.I. Manickpur Police Station, Vasai under the supervision of Superintendent of Police, Thane (Rural).

To issue a writ of mandamus and/or any other writ, order or direction in the nature of writ of mandamus calling upon the Sessions Judge, Palghar to try and dispose of Sessions Case No. 62/89 within 3 months from the date of committing the case to Sessions Court.

To direct the learned J.M.F.C. Vasai to discharge the four adivasis accused in the Sessions Case No. 303/89 and commit the present Respondent Nos. 2 to 9 to Sessions Court for trial.

If it is found just and proper the concerned authorities may be directed to take disciplinary action against the judicial and police officer to avoid the miscarriage of justice in future.

Petitioner may be awarded the costs of this petition.

To pass any other order which Your Lordship deem fit in the interest of justice."

(2.)The High Court had originally issued notice before admission to the Inspector of Police State CID, who filed an affidavit on 10th March, 199[8] Appellant's grievance primarily was that the respondent Nos. 2 to 9 herein (who were the respondents before the High Court in the Writ Petition) had allegedly killed his brother and caused grievous injuries to his nephew. The first information report in this regard was registered on 29-6-1987 bearing C.R. No. 257 of 1987. The High Court noted that the case had been committed under orders passed by learned Magistrate and was pending in the Court of Session, Palghar as Sessions Case No. 303 of 198[9] The High Court, therefore, was of the view that when the case was pending before the Sessions Court, there was no question of transferring investigation to some other agency. It also noticed that C.R. No. 258 of 1987 of the Vasai Police Station where the appellant figured as an accused is the subject matter of Criminal Case No. 32 of 1990 pending before the Learned J.M.F.C. Vasai, pursuant to which charge-sheet was filed. In that view of the matter the High Court found that there was no scope for entertaining the grievances as raised by the appellant.
(3.)On the present Appeal the appellant has made serious allegations about the competence and fairness of not only the Investigating Officers but also some of the judicial officers. It appears that originally the investigating agency had filed a petition for closing the matter pursuant to the FIR lodged by the appellant. Learned Judicial Magistrate, First Class, Vasai had passed orders accepting the prayer made by the Police Commissioner, C.I.D. Bombay Division Bench to release the present respondent Nos. 2 to 9 as per the provisions of the Section 169 of the Code of Criminal Procedure 1973, (in short the 'Code'). The order was assailed in revision before the learned IV Additional Sessions Judge, Thane, who by order dated 19th February, 1996, in Criminal Revision Application No. 103 of 1999, set aside the order. Direction was given to the learned Magistrate to refer the matter to the concerned Investigating Officer for further investigation under sub-section (3) of Section 156 of the Code. Pursuant to the order several proceedings in several Courts have taken place and the matter is travelling from one Court to another. Learned J.M.F.C. Vasai on 23-6-1997 directed the investigating officer to further investigate as per the directions given. It appears that on 4-4-1997 learned Additional Sessions Judge, Palghar, passed order on the report of the Investigating Officer dated 28-1-1997 and the matter was sent to the Judicial Magistrate, Vasai with direction of passing necessary order. The Investigating Officer had reported that certain action, pursuant to the direction given, has been taken. Considering the circumstances, the writ petition was dismissed.


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