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Due to the horrendous nature of crime committed by the applicant, the victim, a 17-year-old child, turned into a nymphomaniac.
Appellant along with other associates, is alleged to have hatched conspiracy of serial blasts in Delhi, resulting in explosions causing killing of 26 people and injury to 135 people.
Supreme Court viewed that the accused is entitled to be enlarged on bail pending trial, especially when no antecedents of the accused have been brought on record.
The Supreme Court has issued directions to each State Government to set up a designated Committee, which has its focus on taking steps for setting up new jails, expanding the existing facilities in the jails, and providing facilities to the inmates using technology.
Supreme Court directed that the accused be released on bail on such terms and conditions as may be imposed by the Trial Court in connection with FIR.
On 15-04-2024, 2 Benches of the High Court passed the respective orders in the Belagavi disrobing incident of December 2023 which shook the conscience of the Court and Nation at large.
In the meetings dated 20-2-2020 and 21-2-2020 at Chand Bagh and again on 22-2-2020 and 23-2-2020, there were talks of finances, arranging arms, procuring of petrol bombs for killing of people and arsoning of property and destruction of CCTV installed in the area.
In 2021 Madras High Court granted bail to Sattai. Later, a Division Bench of High Court cancelled the bail. However, in 2022, the Supreme Court granted interim bail to him, and he has been out on bail since then.
Rajasthan High Court held that the continuation of the incarceration would be an abuse of the legal process, especially considering the likelihood of a prolonged trial.
The illicit activities surrounding supply and circulation of counterfeit currency notes pose multifaceted risks to both economy and individuals within society. There is no gainsaying that proliferation of counterfeit currency facilitates various forms of illicit activities.
Supreme Court granted her bail subject to the conditions that she will not leave the State of Maharashtra without the permission of the Special Court and have to surrender her passport and furnish her address and mobile number to the investigating officer.
Madhya Pradesh High Court noted that the applicant has lodged 5 cases under Section 376 IPC against different persons including two cases against her husband.
“In the recent times, there was an increase in socio economic offences in the country. These are the offences which are solely committed for personal gains. These crimes are affecting every part of the country’s economic structure and wrecking the people’s faith in the system.”
Delhi’s Chief Minister, Arvind Kejriwal, was arrested on 21-03-2024 in connection with the Delhi Liquor Excise Policy, implemented in November 2021 to tackle the liquor mafia and boost revenue.
Supreme Court quashed and set aside the condition imposed by the Orissa High Court restricting involvement in political activities.
Cheating in government exams perpetuates inequalities by favoring those who can afford to pay for leaked exam papers or engage in fraudulent activities, while disadvantaging those who rely on their hard work and merit to succeed.
Allahabad High Court noted that Masood has been languishing in jail since 05-10-2020. Further, it said that there is not even a prima facie case, establishing the complicity of Masood and the nature and gravity of charges and the absence of criminal history on his part require his release on bail.
Bombay High Court considered the role pertaining to the applicant and him being a 22-years-old at the relevant time, the Court found him entitled to be enlarged on bail.
“In the case of lack of inducement or threat, the Court must be conscious of the fact that they are not dealing with criminals.”
It is crucial to recognize that delays in the victim’s testimony before the learned trial court, often attributed to the intricate nature of trauma recovery, should not serve as grounds for the accused to seek bail.