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While considering the complexities introduced by dating apps like Bumble, the court balanced the need for bail with the imperative of upholding the integrity of the trial process.
Calcutta High Court dismissed all the three criminal revision applications seeking quashing of the criminal proceedings and deemed them groundless.
“During the said period of trial, there is no occasion for the applicant to keep him languishing behind the bars, as it would serve no purpose especially in view of the aforesaid and as it is a trite law that no person is presumed guilty until proven otherwise.”
The Court observed that there is an increase in the cases of sexual offenses against the child. The child sexual abuse cases demonstrate the inhumane mindset of the accused. There is an adverse impact of the incident on the victim, on her family members, and even on society.
Supreme Court: The bench of MR Shah and BV Nagarathna, JJ has held that merely because some of the persons who might
Madras High Court: M. Dhandapani, J., quashed a case registered against the petitioner along with others for demonstrating and raising slogans against the
Constitutional Court of South Africa: A 10-Judge Bench comprising of CJ Mogoeng and Cachalia, Dlodlo, Goliath, Petse, AJ., Froneman, Jafta, Khampepe, Madlanga,
Karnataka High Court: A Single Judge bench comprising of John Michael Cunha, J. decided a criminal petition filed under Section 482 CrPC,
Karnataka High Court: While passing the order in a criminal petition filed under Section 438 of CrPC praying to enlarge the petitioners