public prosecutor Archives

Sensitise all PPs across the State to deal with final reports, placed before them for scrutiny, at the earliest; Madras HC directs Director of Prosecution

The final report placed for scrutiny before the Public Prosecutor is not for the purpose of getting an opinion from the Public Prosecutor

Case Briefs High Courts

Rajasthan High Court | Lok Adalat have no adjudicatory power and can only pass award based on compromise between parties

The Rajasthan High Court perused the entire scheme under Chapter VI of the 1987 Act and stated that the Lok Adalat had no adjudicatory power and by allowing the prayer of the PP to withdraw prosecution, it had exercised adjudicatory jurisdiction which was not vested in it.

Case Briefs Supreme Court

Failure to produce accused before Special Court while considering extension application under Section 167 CrPC a gross illegality: SC

Supreme Court: The bench of Ajay Rastogi and Abhay S. Oka*, JJ has held that under Section 167 of the Code of

Case Briefs High Courts

Madras High Court | Materials must be placed before the Court in order to extend the period of remand

Madras High Court: In a criminal appeal filed challenging the extension of the remand period from 90 days to 180

Case Briefs High Courts

Allahabad High Court upholds rejection of S. 321 CrPC application filed by Swami Chinmayanand Sarawati, former Union Minister of State

Allahabad High Court: In application by Swami Chinmayanand Sarawati, former Union Minister for State, invoking extraordinary power of the Court

Case Briefs High Courts

Punjab and Haryana High Court put salaries of Public Prosecutor and Investigating officer on hold for failing to perform their duties; Grants bail to POCSO accused

Punjab and Haryana High Court: While granting bail to the accused booked under Protection of Children from Sexual Offences Act,

Case Briefs Supreme Court

Can State deny benefits of New Pension Scheme citing delayed appointments when the delay was not attributable to employees? Supreme Court answers

Supreme Court: The Division Bench comprising Ajay Rastogi and Bela M. Trivedi, JJ., reversed the impugned judgment of the Madras High Court and held that

Case Briefs High Courts

Del HC | Holistic reading of Ss. 306 and 308 CrPC reveals an “inexorable sequence” in which most mandatory step is examination of approver as a witness under S. 306 (4)

Delhi High Court: While deciding the instant matter which revolved around the interplay and interpretation of Sections 306 and 308 of the

Case Briefs High Courts

A private person has no locus to pursue an application under Section 311 CrPC

Patna High Court: A Single Judge Bench comprising of Ashwini Kumar Singh, J. dismissed an application filed under Section 482 CrPC against

Case Briefs Supreme Court

Court to decide if disapproval of views taken in the matters of administration amounts to defamation

Supreme Court: In the matter where apart from the constitutional validity of the law on criminal defamation under Section 500 IPC and