bailable Archives | SCC Times

Offences u/s 21 of POCSO Act bailable; pre-arrest bail not maintainable: Himachal Pradesh High Court

“The classification of the offences under the Criminal Procedure Code clearly shows that if the offences are punishable with imprisonment for less than three years, the offences are bailable and non-cognizable.”

Case Briefs High Courts

Tripura High Court| Court can neither direct Central Government to make amendments in Wildlife Act, 1972 to include exotic species nor can direct to change classification of such bailable offence to non-bailable offence

Tripura High Court: In a public interest litigation seeking issuance of show cause to the respondents as to why a writ of

Case Briefs High Courts

Utt HC | Child in conflict with law cannot be allowed anticipatory bail as JJ Act does not make any provision for the same; Application dismissed

Uttaranchal High Court: Ravindra Maithani, J. dismissed an application for anticipatory bail in regards to an ongoing trial under Sections 376, 323,

Case Briefs Supreme Court

Bailable warrant issued to the Chairman of CPCB in matter relating to occupational disease Silicosis in Gujarat

Supreme Court: The bench comprising of Kurian Joseph and Rohinton Fali Nirman, J.J., issued bailable warrants to secure the presence of Chairman