Case BriefsHigh Courts

A Child-in-conflict with law (CIL) was granted bail considering that she was a young girl; her family was poor; she had less understanding to distinguish between right and wrong and her family atmosphere was good. The Court also discussed situations in which a CIL could be denied bail even in bailable offences as per Section 12 of the Juvenile Justice (Care and Protection of Children) Act, 2015.

Case BriefsHigh Courts

Delhi High Court: A Single Judge Bench comprising of Sanjeev Sachdeva, J. allowed an application for release on probation filed by a convict

Case BriefsHigh Courts

Bombay High Court: Deciding an appeal against the sentence awarded by the trial court on ground of its inadequacy, a single judge