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In the present case, there is not only undue, unwarranted and unexplained delay for over 9 to 10 years in presenting the charge-sheet or complaint, but also, the investigation is also faulty.
“It does not appeal to logic and probability that persons in the mob of Muslim Community will raise slogan of “Jai Shree Ram” or they will beat a Muslim person, while acting as part of a mob in a communal riot between Hindu and Muslim.”
Supreme Court directed the accused to report to the local Police Station twice in a month, and directed his passport to be deposited with the Investigating Officer /with the Court concerned
On determination of age, Bombay High Court expressed that “When there is still margin of four years, it cannot be said that the girl was not a “child” as defined under Section 2(d) of the POCSO Act.”
Punjab and Haryana High Court set aside conviction due to laches in investigation in NDPS case of recovery of 145 Kg poppy husk.
“During the said period of trial, there is no occasion for the applicant to keep him languishing behind the bars, as it would serve no purpose especially in view of the aforesaid and as it is a trite law that no person is presumed guilty until proven otherwise.”
While granting benefit of doubt to accused, the Supreme Court stated that “Taking into consideration the delay in lodging the FIR, with the circumstance of their names not being mentioned in the contemporaneous documents, the possibility of the said accused being falsely implicated cannot be ruled out.”
Bombay High Court remarked that they have come across at least three such cases in last three weeks wherein the statement of the prosecutrix has been totally disbelieved in the grave and a serious offence under Section 376 IPC by not following the law enunciated by the Supreme Court in its catena of decisions. It is the second case in this week wherein Police did not adhere to the basic principles of investigation.
In this case, the Delhi High Court held that the right to investigation cannot be taken away from the investigating officer only because the conduct of Test Identification Parade (TIP) was ordered after the release of articles to the person who was in lawful custody of the articles.
by Shubham Pandey* and Uday Shankar**
Delhi High Court: In a case where revision petition was filed against the order passed by the Trial Court by
Punjab and Haryana High Court: While granting bail to the accused booked under Protection of Children from Sexual Offences Act,
Allahabad High Court: The Division Bench of Suneet Kumar and Syed Waiz Mian, JJ. held a Police Officer guilty of
Madhya Pradesh High Court: Atul Sreedharan, J. allowed a petition which was filed aggrieved by the order where after deciding a criminal
Telangana High Court: Lalitha Kanneganti, J., disposed of the petition with liberty to the petitioner to avail appropriate remedy. The instant writ
Supreme Court: Appalled with the arrest of Anuj Jain, the Interim Resolution Professional of the company managing the Yamuna Expressway, in connection
The National Human Rights Commission, India has taken suo-motu cognizance of a media report that after 5 years in jail in Agra
Supreme Court: The 5-judge Constitution bench of Arun Mishra, Indira Banerjee, Vineet Saran, MR Shah and S. Ravindra Bhat, JJ has held
Delhi High Court: Suresh Kumar Kait, J., while addressing a matter with regard to the Order issued by Delhi Police on 8-07-2020
Tripura High Court: Arindam Lodh, J., while terming the doctors as “frontline warriors”, directed the Investigating officer to conduct Test identification parade