Case Diary Archives

“Darker side of picture is yet to come”; Madhya Pradesh High Court directs DGP to conduct inquiry against IO and SHO for mishandling case

Madhya Pradesh High Court emphasised on the seriousness of the matter, highlighting the need for proper investigation and accountability within the police department.

Case Briefs High Courts

Allahabad High Court| No illegality in taking written statement of witness under Section 161 CrPC when reduced into writing in presence of witnesses as well as I.O.

A written statement sent by post or deliver by another person, may not fall under ‘to examine orally' but a written statement submitted by witness himself to I.O., and if the I.O. has assured its genuineness and reduced it in writing, shall be a statement duly recorded under Section 161 CrPC.

Case Briefs Supreme Court

“Strict rules of evidence are not applicable to a Departmental Enquiry”; Supreme Court permits to exhibit case diary as a document in a departmental proceeding

Supreme Court: The Division Bench of L. Nageswara Rao and B.R. Gavai, JJ., held that strict Rules Of Evidence do not apply

Case Briefs High Courts

Patna HC grants anticipatory bail to a person apprehending arrest under SC/ST Act noting inconsistencies in statements recorded in FIR and case diary

Patna High Court: A Single judge bench comprising of Birendra Kumar, J. allowed the plea for anticipatory bail of a person apprehending