Judgments, read and briefed.

The Court held that the complaint and preliminary evidence disclosed a prima facie case and that the disputed matters were for trial, not determination under Section 482 Cr.P.C.

The Court held that a conviction under Section 411 IPC could, in principle, follow a charge under Section 382 IPC under Section 221(2) Cr.P.C., but the conviction could not stand because the prosecution failed to prove that Jaswinder Singh possessed or retained the stolen motorcycle.

The Court did not grant or refuse regular bail on the merits.

The death-sentence reference was disposed of and the death sentences of Sunil Kumar, Manish Kumar, Vikramjeet @ Bittu and Vikram @ Vicky were commuted to imprisonment for a minimum of 30 years without remission.

The High Court allowed the revision petition and set aside the Trial Court’s order insofar as it had declined to reject the plaint for failure to disclose a legally enforceable cause of action under Order VII Rule 11(a) CPC.

The High Court held that the petitioner had not established grounds to interfere with the inquiry or the compulsory-retirement order.

The Court held that the petitioners had not established special circumstances or disclosed a defence warranting leave to defend under Order XXXVII Rule 4 CPC.

The Court found no patent illegality, perversity, material irregularity, or jurisdictional error in the trial court’s refusal to reject the counter-claim.

The Court allowed the appeal, set aside the order refusing bail, and directed the appellant’s release on a personal bond of ₹50,000 with one solvent surety for the like amount, to the satisfaction of the trial Court.

The Court allowed the bail application and directed the applicant’s release on a personal bond of ₹50,000 with one surety in the like amount, to the satisfaction of the court concerned.

The High Court allowed the petition and ordered the petitioner’s release on regular bail upon furnishing bail and surety bonds to the satisfaction of the competent CJM/Duty Magistrate.

The Court did not grant or refuse regular bail on the merits.