Kerala High Court
LEGAL SUBJECT
Criminal Procedure and Evidence
Judgment analyses where this is the main or secondary subject.Latest analyses
30 ARTICLES
Gujarat High Court
Complainant’s Settlement Leads Gujarat HC To Quash BNS FIR Against Two Petitioners
The petitioners sought to quash FIR Cr. No. 11199004261062 of 2026, registered at Ankaleshwar City A Division Police Station under Sections 115(2), 118(1), 126(2), 352, 54 and 351(3) of the Bharatiya Nyaya Sanhita, 20...2 MIN READ↗
Gujarat High Court
Gujarat HC Orders Seized Eeco Released To Registered Owner In Prohibition Case, Subject To Surety And No-Transfer Conditions
The petitioner, the registered owner of a Maruti Suzuki EECO seized in connection with an offence under the Gujarat Prohibition Act, sought its release on interim custody.2 MIN READ↗
Gujarat High Court
Gujarat HC Orders Release Of Creta Seized In Prohibition Case, Citing SC Ruling That Gujarat Prohibition Act Does Not Automatically Bar Interim Custody
Police intercepted a Hyundai Creta, registration No. GJ-09-BN-2199, after receiving information that it was carrying liquor.2 MIN READ↗
Gujarat High Court
Gujarat HC Rejects Complainant’s Direct FIR Plea As He Had Not Tried BNSS Remedies First
The petitioner alleged that he submitted a written complaint to the Police Inspector, Maninagar Police Station, on 1 March 2026, disclosing a cognizable offence, but no FIR was registered2 MIN READ↗
Gujarat High Court
Gujarat HC Says Police Can Summon Shop-Dispute Petitioner Only By Written Notice
The petitioners sought, among other reliefs, registration of an FIR, protection from interference with their possession of a shop, preservation of police-station CCTV footage, and an order preventing police from summo...1 MIN READ↗
Gujarat High Court
Gujarat HC Orders Interim Release Of Hyundai Venue Seized In Liquor Case, Says Prohibition Act Section 98(2) Is No Absolute Bar
The petitioner, the registered owner of a Hyundai Venue seized in connection with an FIR under Sections 65-A, 65(e), 81, 83, 98(2) and 116-B of the Gujarat Prohibition Act, sought its release as muddamal.2 MIN READ↗
Gujarat High Court
Gujarat HC Releases Scooter Seized In Liquor Case, Citing SC Ruling That Prohibition Act Is No Absolute Bar To Interim Release
Police seized the petitioner’s Access 125 scooter, registration No. GJ-32-AH-7860, after allegedly finding its driver carrying liquor without a pass or permit.2 MIN READ↗
Gujarat High Court
Gujarat HC Gives Accused 45 Minutes To Finish Cross-Examining Post-Mortem Doctor After Trial Court Closed It Midway
In Sessions Case No. 82 of 2021, the Trial Court closed the petitioner’s right to further cross-examine PW-5, Dr. Bhavish Shyamlal Shah, who had conducted the post-mortem, while his cross-examination was in progress.2 MIN READ↗
Gujarat High Court
Gujarat HC Orders Seized CNG Rickshaw Returned To Owner In Liquor Case, Subject To Bond And No-Transfer Conditions
Police seized the petitioner’s CNG rickshaw, registration No. GJ-27-TA-0981, in connection with an FIR alleging offences under Sections 65(a), 65(e), 98(2) and 116-B of the Gujarat Prohibition Act, 1949, after liquor...2 MIN READ↗
Gujarat High Court
Gujarat HC Orders Conditional Release Of Renault Kwid Seized In Liquor Case, Applying SC Ruling That Prohibition Act Does Not Bar Interim Custody
The petitioner sought release of his Renault Kwid, registration No. GJ-05-RC-8666, seized after police allegedly found its driver carrying liquor without a pass or permit.2 MIN READ↗
Gujarat High Court
After Complainant Settles With 13 Accused, Gujarat HC Quashes FIR Alleging Dacoity And Grievous Hurt
The petitioners sought to quash an FIR registered at Bayad Police Station as C.R. No. 11188002220020 of 2022, alleging offences under Sections 395, 326(a), 323, 506(2) and 427 of the IPC and Section 135 of the Police...2 MIN READ↗
Gujarat High Court
Gujarat HC Quashes Cheating FIR Over Settled Commercial Dispute After Complainant Gives No Objection
The petitioners sought quashing under Article 226 of the Constitution and Section 528 of the BNSS, 2023, of FIR CR No. 11203030260805/2026, registered at Keshod Police Station for offences under Sections 420, 406, 409...2 MIN READ↗
Gujarat High Court
Disabled Advocate’s Bid To Add RPwD Act Charge Over Alleged Threat To Break His Other Leg Fails; Gujarat HC Imposes ₹5,000 Costs
The petitioner, the original complainant and a person with a locomotor disability, lodged an FIR alleging that the accused abused and threatened him, including by saying they would break his remaining leg.2 MIN READ↗
Gujarat High Court
Gujarat HC Orders Release Of Activa Seized In Liquor Case, Applying SC Ruling That Prohibition Act Doesn’t Bar Interim Custody
Police intercepted a Honda Activa, registration No. GJ-36-BC-0072, after receiving secret information that it was carrying liquor.2 MIN READ↗
Gujarat High Court
Gujarat HC Orders Release Of Car Seized In Liquor Case, Citing SC Ruling That Gujarat Prohibition Act Is No Absolute Bar To Interim Custody
Police intercepted a Maruti car bearing registration No. GJ-05-RU-2125 after receiving secret information that it was carrying liquor. The driver was allegedly found transporting liquor without a pass or permit, and a...2 MIN READ↗
Gujarat High Court
Gujarat HC Orders Release Of Swift Seized In Liquor Case, Subject To Vehicle-Value Surety And No-Transfer Undertaking
Police seized the petitioner’s Maruti Suzuki Swift, registration No. GJ-31-BB-0206, after allegedly finding liquor in the vehicle.2 MIN READ↗
Gujarat High Court
Gujarat HC Releases Seized Ertiga To Owner In Prohibition Case, Applying SC Ruling That Section 98(2) Is No Absolute Bar To Interim Custody
The petitioner, the registered owner of a Maruti Ertiga financed by Punjab National Bank, sought interim release of the vehicle seized in connection with an offence under the Gujarat Prohibition Act and FIR No. 111910...2 MIN READ↗
Gujarat High Court
Gujarat HC Releases Liquor-Seized Trailer Pending Trial, Citing SC Ruling That Section 98(2) Does Not Automatically Bar Interim Custody
The petitioner sought release of an Ashok Leyland trailer, registration No. RJ-14-GJ-2429, seized after police allegedly found its driver carrying liquor without a pass or permit. An FIR was registered at Patdi Police...2 MIN READ↗
Gujarat High Court
Gujarat HC Orders Conditional Release Of Liquor-Seizure Truck, Citing SC Ruling That Prohibition Act Is No Absolute Bar to Interim Custody
Police intercepted a Tata truck, registration No. GJ-03-AX-8786, allegedly carrying liquor without a pass or permit.2 MIN READ↗
Gujarat High Court
Gujarat HC Orders Burgman Seized In Liquor Case Released, Says Prohibition Act’s Confiscation Provision Is Not An Absolute Bar To Interim Custody
The petitioner, the registered owner of a Burgman Street scooter, sought its release after it was seized in connection with an FIR alleging offences under Sections 65(a), 65(e), 98(2), 81 and 83 of the Gujarat Prohibi...2 MIN READ↗
Gujarat High Court
Gujarat HC Orders Release Of Swift Seized In Liquor Case, Applying SC Ruling That Prohibition Act Does Not Bar Interim Custody
Police intercepted a Swift car, registration No. GJ-35-H-6627, after receiving information that it was carrying liquor.2 MIN READ↗
Gujarat High Court
Gujarat HC Orders Release Of Seized Bolero, Applying SC Ruling That Prohibition Act Section 98(2) Is No Absolute Bar To Interim Custody
The petitioner, the registered owner of a Mahindra Bolero bearing registration No. GJ-05-RD-4868, sought its interim release after it was seized in connection with an FIR alleging offences under Sections 65(e), 116-B...2 MIN READ↗
Gujarat High Court
Gujarat HC Releases XUV Seized in Liquor Case Despite Prior Similar FIR, Bars Transfer Until Trial Ends
The petitioner, the registered owner of a Mahindra XUV 500, sought interim release of the vehicle, which had been seized in connection with an FIR alleging offences under Sections 65(a), 65(e), 98(2), 81 and 116-B of...2 MIN READ↗
Karnataka High Court
RFSL Officer Accused Of Issuing False Viscera Report In Murder Probe Denied Bail By Karnataka HC
The petitioner, Accused No. 7 and a Scientific Officer at RFSL, Belagavi, sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in a prosecution arising from the alleged murder of Sand...2 MIN READ↗
Karnataka High Court
Karnataka HC Quashes Case Against Man Accused Of Ganja Use, Citing No FSL Test Of His Urine Sample
Police acted on information that persons were consuming ganja near Kumbakona Plot Garden, Hubballi, and apprehended the petitioner and another person.2 MIN READ↗
Karnataka High Court
Karnataka HC Quashes Case Against Man Accused Of Storing 216 LPG Cylinders After Food Inspector’s Unauthorised Raid
A Food Inspector alleged that the petitioner had illegally stored and refilled LPG cylinders for commercial purposes.2 MIN READ↗
Karnataka High Court
Karnataka HC Quashes OC Matka Case Against Two Men After Police Investigated Without a Magistrate’s Order
The petitioners, accused Nos. 1 and 2, faced proceedings arising from Kalaghatagi Police Crime No. 135/2025, registered as C.C. No. 77/2026, for alleged offences under Section 78(3) of the Karnataka Police Act, 2021 a...2 MIN READ↗
Gujarat High Court
Gujarat HC Orders Interim Release Of Car Seized In Liquor Case, Applying SC Ruling That Gujarat Prohibition Act Section 98(2) Is No Absolute Bar
Police seized the petitioner’s MG ZS EV car, registration No. GJ-06-RA-4602, after allegedly finding its driver transporting liquor without a pass or permit. An FIR was registered under Sections 65(e), 116(B), 98(2) a...2 MIN READ↗
Gujarat High Court
Gujarat HC Conditionally Releases Kia Sonet Seized In Liquor Case, Citing SC Ruling That Prohibition Act Is No Absolute Bar To Interim Custody
The petitioner, the registered owner of a Kia Sonet bearing registration No. GJ-34-N-5515, sought its interim release after it was seized in connection with an FIR registered at Bodeli Police Station under Sections 65...3 MIN READ↗No articles match these filters.