Case BriefsSupreme Court

“The facts of this litigation are quite heart-breaking and at the same time, more disturbing is the utterly incomprehensible impugned judgment of the High Court discharging the accused of the offence of rape essentially on the ground of delay in the registration of the FIR.”

Case BriefsHigh Courts

Himachal Pradesh High Court: Anoop Chitkara J. rejected instant bail application in light of the observations made by the Court. The instant

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Supreme Court: The 3-judge bench of Dipak Misra, CJ and Dr. DY Chandrachud and the newly appointed Indu Malhotra, JJ, stayed the

Case BriefsSupreme Court

Supreme Court: In the matter where the appellant was found guilty of committing the murder of a minor girl, aged about seven