11 accused persons in Delhi Riots of 2020 discharged
Case BriefsDistrict Court

“It does not appeal to logic and probability that persons in the mob of Muslim Community will raise slogan of “Jai Shree Ram” or they will beat a Muslim person, while acting as part of a mob in a communal riot between Hindu and Muslim.”

calcutta high court
Case BriefsHigh Courts

Considering the nature of the alleged offences and the available evidence, the Calcutta High Court found a prima facie case against the petitioner to proceed to trial.

Allahabad High Court
Case BriefsHigh Courts

It is not that democracy and sovereignty are at crossroads. It is only that democratic rights have to be exercised in a lawful manner, so that order in society, which sovereignty has to uphold at all costs, is not lost.

Beyond reasonable doubt
Case BriefsSupreme Court

The Supreme Court doubted the prosecution’s story due to various lacunas existing in it, the manner in which the investigation was conducted and the material inconsistency in the statements of the eyewitnesses.

Justice Pritinker Diwaker
Know thy Judge

Prior to being appointed as Allahabad High Court’s 50th Chief Justice, Justice Pritinker Diwaker had been working as the High Court’s Acting Chief Justice after elevation of former Chief Justice, Rajesh Bindal

bail in serious offences
Case BriefsSupreme Court

Supreme Court noted that one of the reasons for overcrowding of jails given by the Allahabad High Court in the impugned order cannot be considered for releasing on bail in the offences of serious nature

Delhi High Court
Case BriefsHigh Courts

“A protest cannot be allowed to endanger others, damage property, restrict essential services and such a protest cannot receive constitutional protection. The acts of violence and violent speech that instigates violence and endangers rule of law, damage public property and peace are not protected under the Indian Constitution.” opined the Delhi High Court

Allahabad High Court
Case BriefsHigh Courts

Allahabad High Court released Nandi on bail on his furnishing a personal bond with two sureties each in the like amount to the satisfaction of the Court concerned, subject to deposition of fine

Allahabad High Court
Case BriefsHigh Courts

Ansad Badruddin and Firoz Khan, members of PFI were denied bail by Allahabad High Court, as various contraband articles were recovered from their possession, including a diary disclosing their aim and object of fighting against Hindu religious organisations and to promote the ideology of PFI.

Kerala High Court
Case BriefsHigh Courts

    Kerala High Court: In a case relating to a complaint for offences under Sections 143, 147, 149 and 283 of

Case BriefsDistrict Court

Karkardooma Court, Delhi: In a case filed by the State against the two accused Yogender Singh and Suraj under Section 147/148/149/427/436 Penal

Case BriefsSupreme Court

    Supreme Court: In an appeal against the Karnataka High Court's reversal of acquittal of 2 out of the 22 accused

Case BriefsHigh Courts

Kerala High Court: Calling it to be ‘moral policing’ K. Haripal, J., addressed a matter wherein a man had taken a lady

Case BriefsSupreme Court

Supreme Court: In a case where an accused merely pointed to the house where the victim was hiding, thereby helping a fully

Case BriefsHigh Courts

Madras High Court: N. Anand Venkatesh, J., while addressing the present petition expressed that: “This is the third occasion, in the last

Case BriefsDistrict Court

Karkardooma Court: Naveen Gupta, Additional Session Judge, while addressing a bail application filed, denied the same and held that, A peaceful protest is

Case BriefsHigh Courts

Kerala High Court: Raja Vijayaraghavan V., J. allowed this bail application registered under Section 439 of the Code of Criminal Procedure, 1973. 

Case BriefsHigh Courts

Patna High Court: Ahsanuddin Amanullah, J. allowed a petition seeking to quash an order of the Sessions court on the ground that

Case BriefsHigh Courts

Gujarat High Court: A Division Bench comprising of Harsha Devani and A.S. Supehia, JJ. pronounced the order on quantum of sentence in

Case BriefsSupreme Court

Supreme Court: In the case where the culpability of an accused participating in an unlawful assembly was in question, the bench of