Case BriefsHigh Courts

Madhya Pradesh High Court: Atul Sreedharan, J., allowed a bail application of the applicant who was charged for offences under sections 420,467,468,471,472,474

Case BriefsSupreme Court

India has more than four lakh prison inmates. Some of the prisons in India are overburdened and are housing inmates beyond optimal capacity.

Case BriefsHigh Courts

Rajasthan High Court: Pankaj Bhandari, J. while addressing the present petition, held that, “…at the time of complete lockdown the bail applications, Appeals

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Supreme Court: A bench of Dr. DY Chandrachud and MR Shah, JJ on asked the counsel of Christian Michel, the alleged middleman

Case BriefsSupreme Court

Supreme Court: A bench of SA Bobe, CJ and LN Rao, J has taken suo moto cognisance of overcrowding and infrastructure of prisons

Case BriefsSupreme Court

Supreme Court:  The Bench of Madan B. Lokur and R.K. Agrawal, JJ showed it’s distress over the conditions prevalent in the prisons