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Use of inappropriate and derogatory language, undermining the dignity of individuals, based on their gender, falls beyond the permissible bounds of language expected in legal pleadings.
The Calcutta High Court criticized the trial court for solely relying on party’s submissions and not calling for injury report.
When it comes to the curtailment of the liberty of a person, it becomes incumbent for the Court to follow the principles of natural justice by giving the opportunity of hearing to the accused
Kerala High Court noted that as against the condition not to involve in any other crime while on bail, the petitioner got involved in a similar crime.
The Supreme Court observed that the Bombay High Court disregarded the nature and gravity of the alleged offence as well as the the financial stature, position and standing of the accused vis-à-vis the prosecutrix.
“The Courts have the power to cancel the bail and to examine the merits of the case in a case where the accused is released on default bail and released not on merits earlier. Such an interpretation would be in furtherance to the administration of justice.”
Supreme Court: In a murder case where the Allahabad High Court had granted bail to the main accused only on the basis
Karnataka High Court: H.P. Sandesh J. allowed the petition and set aside the bail granted by the Trial Court on the file
Supreme Court: In a case where a scrap picker was beaten to death and the Gujarat High Court had released one of
Delhi High Court: Subramonium Prasad, J., while explaining the facets of cancellation of bail and rejection of an application for bail, made
The Investigating Agency, deserves a free hand to investigate the role of the Respondent-Mother-in-law, if any, in the unnatural and untimely death of her daughter in-law.
Supreme Court: The bench of Dr. DY Chandrachud* and BV Nagarathna, JJ has elaborately discussed the principles governing the grant of bail,
Supreme Court of Pakistan: The Five-Judge Bench of Mian Saqib Nisar, Asif Saeed Khan Khosa, Gulzar Ahmed, Mushir Alam and Mazhar Alam