atrocities Archives

Scrap picker beaten to death; incident recorded in CCTV: State failed to protect victim’s rights by not challenging Guj HC’s order releasing accused on bail; SC cancels bail

Supreme Court: In a case where a scrap picker was beaten to death and the Gujarat High Court had released one of

SC not pleased with Raj HC granting bail merely by “keeping in view the facts and circumstances of the case”; says Courts must record reasons

Supreme Court: In a case where Rajasthan High Court had granted bail by merely “keeping in view the facts and circumstances of

Case Briefs High Courts

P&H HC| Whether derogatory remarks made during private conversation would attract provisions of SC & ST Act? Can a stranger to dispute invoke provisions of the Act?

“No FIR under SC&ST Act (can) be registered at the instance of third party, unless an opinion is sought from the District Attorney (Legal) that the complainant falls within the definition of victim as per SC&ST Act.”

Case Briefs Supreme Court

“We are not against the SC/ST Act but innocent should not be punished”: SC; No stay on SC/ST judgment [Full Report]

Supreme Court: While hearing the review petition filed by the Central Government against the judgement dated 20.03.2018, the Bench of AK Goel and