Bringing you the Best Analytical Legal News
“The fact that the Trial Court had not issued the summons under all the Sections mentioned in the complaint and had given the reasons, negate the plea of the petitioners that the Trial Court had not applied its mind while issuing the summons.”
“Due to accessibility of sexually explicit material on the internet, porn addiction is becoming a growing concern in teenagers. With the click of a button, they can be exposed to endless pages of adult content”
“Though justice has got to be administered in accordance with the law enacted by the Legislature. The concept of justice is elastic and is imperceptible. There can be no hard and fast line constricting the power of the High Courts to do substantial justice.”
“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.”
Sexual abuse resulting in tying of knot between the victim and the accused in violation of provisions of law or birth of a child, does not mitigate the act of the petitioner in any manner, since the consent of a minor is immaterial and inconsequential in law
Madras High Court: G. Chandrasekharan, J. declined to quash prosecution against actor SJ Suryah as the order of the Income Tax Appellate
Calcutta High Court: In a case wherein directors of the Board of society had published defamatory statements against the Vice Chairman of
Supreme Court: In a case where the Patna High Court had granted anticipatory bail to an absconder, the bench of MR Shah*
Delhi High Court: Rajnish Bhatnagar, J., upheld the trial court decision in view of no evidence placed on record. Petitioner is a
Telangana High Court: P. Naveen Rao, J., while addressing the instant matter observed that, “When a citizen comes to the High Court alleging
Patna High Court: Ahsanuddin Amanullah, J., denied bail to the applicant in connection with the FIR registered for offence punishable under Section
Allahabad High Court: The Division Bench of Karuna Nand Bajpayee and Ifaqat Ali Khan, JJ. dismissed a petition seeking quashing of a
Uttaranchal High Court: A Single Judge Bench comprising of Manoj K. Tiwari, J. allowed a compounding application as the offence involved was
Uttaranchal High Court: A Single Judge Bench comprising of V.K. Bisht, J. dismissed a writ petition that sought interference with the investigation
Karnataka High Court: A Single Judge Bench comprising of K.N. Phanendra, J. allowed a criminal petition and quashed the proceedings pending against
Patna High Court: An appeal challenging the conviction and sentence of the appellant under Section 20(c) of the Narcotic Drugs and Psychotropic
Bombay High Court: In a recent order, a Single Judge Bench comprising of G.S. Patel, J has clarified that a mere act