Case BriefsHigh Courts

Gujarat High Court: B.N. Karia, J. rejected an application under Section 397 read with Section 401 of the Code of Criminal Procedure,

Case BriefsSupreme Court

“A few bits here and a few bits there on which prosecution relies, cannot be held to be adequate for connecting the accused with the commission of crime of criminal conspiracy.”

Case BriefsHigh Courts

Delhi High Court: A Single Judge Bench comprising of Rekha Palli, J. while disposing of a petition, waived of the sentence awarded to

Case BriefsHigh Courts

Patna High Court: A Single judge bench comprising of Birendra Kumar, J. allowed a criminal writ petition for anticipatory bail filed in

Case BriefsSupreme Court

Supreme Court: The Bench comprising of Abhay Manohar Sapre and UU Lalit, JJ. allowed a criminal appeal filed against the judgment passed

Case BriefsHigh Courts

Karnataka High Court: While deciding a writ petition filed under Articles 226 and 227 of the Constitution, a Single Judge Bench comprising