bail order Archives

‘Bail Order is forged/fabricated’; Delhi High Court passes directions for public to check authenticity of the Court’s orders/judgments

It is a serious matter of prima facie forgery and fabrication of order of Delhi High Court which requires investigation, the forged/fabricated order had been allegedly handed over to an undertrial prisoner by a jail visiting advocate, who has been appointed to assist and help the undertrials.

Case Briefs Supreme Court

Money Laundering Case | Supreme Court refuses to interfere with bail to Unitech Promoter’s wife Preeti Chandra

Delhi High Court had granted bail to Preeti Chandra through order dated 14-06-2023.

Case Briefs Supreme Court

‘Bombay HC has “virtually” acquitted Chota Shakil aid of MCOCA charges at interim relief stage’; SC sets aside bail order; directs immediate surrender

Supreme Court: The bench of MR Shah* and Sanjiv Khanna, JJ has set aside the Bombay High Court order releasing a man

Case Briefs High Courts

J&K and Ladakh HC | Right to go abroad to pursue studies cannot be denied only on the ground of involvement in a criminal case; HC waives conditional bail order

Jammu & Kashmir and Ladakh High Court: Sanjeev Kumar, J., allowed the petitioner, who was involved in NDPS case, to travel abroad

Case Briefs High Courts

Ker HC | If no purpose is served by detaining an old aged accused, it is just and proper to grant bail with stringent conditions imposed

Kerela High Court: The Bench of N. Anil Kumar, J., allowed the bail application of a seventy years old man, filed under