Bringing you the Best Analytical Legal News
“The concerned Investigating Agency cannot expect anyone who is an accused, to sing in a tune which is music to their ears, more so, whence such an accused, is well and truly protected under Article 20(3) of the Constitution.”
“When a case is committed by the Court of Magistrate to the Court of Session, the Magistrate becomes functus officio and any evidence recorded therein cannot be held to be admissible for the purposes of a de novo trial before the committal Court.”
The Special Judge opined that the prosecutrix’s conduct of never disclosing anything about incident to anybody nor seeking anybody’s help during relevant period, cast a serious doubt on her version of events.
At this stage of bail, it can hardly be said with any conviction that the promise of marriage made by the petitioner to the prosecutrix is ex-facie false; and that it has been made in bad faith, with no intention of being adhered to when it was given.
The Supreme Court made clear that further investigation cannot be put at par with prosecution and punishment and hence, the principle of double jeopardy would not apply.
On 10.05.2019, a division Bench had observed that the question with regard to the actual stage at which the trial is said to have concluded is required to be authoritatively considered since the power under Section 319 of CrPC is extraordinary in nature.
Madhya Pradesh High Court | While deciding an application filed for cancellation of bail of the accused who booked for
The Supreme Court was disappointed with the standard of investigation and the defence put up in a gruesome case relating to murder of wife and 4 children by the accused. The Court observed that while the accused was provided with a legal aid, the cross-examination of each and every witness was below average.
Gauhati High Court: While deciding the instant appeal preferred by Ranjan Daimari and 9 others regarding their conviction and sentence
Karnataka High Court: While deciding the instant petition for quashment of complaint, the Bench of Suraj Govindaraj, J., held that in the
Bombay High Court: Bharati Dangre, J. while hearing a bail application of a man accused of raping and impregnating a 14-year-old in
Punjab and Haryana High Court: While deciding the instant petition revolving around alleged defamatory tweets concerning the respondent by Bollywood actress Kangna
“Higher the forum and greater the powers, the greater is the need for restraint” Jammu and Kashmir and Ladakh High Court: While
Bombay High Court: Bharati Dangre, J. while adjudicating a bail application which dealt with an unfortunate incident of a girl
Kerala High Court: Stating that, though the Press has a duty to inform the public, the Division Bench of Devan Ramachandran and
“The quashing proceedings must not become an expedition into the merits of factual dispute, so as to conclusively vindicate either the complainant or the defence.”
Central Government designates the Court of Additional Judicial Commissioner, Ranchi in the State of Jharkhand as a Special Court for the purposes
Delhi High Court: Expressing that, the revisional jurisdiction is not meant to test the waters of what might happen in the trial,
Supreme Court: The bench of MR Shah* and BV Nagarathna, JJ has held that merely because a long period has lapsed by