delhi high court
Case BriefsHigh Courts

“By ensuring that convicts, undertrials, and their dependents are aware of and can access benefits designed for their welfare will be crucial in rehabilitation and social reintegration.”

meghalaya high court
Case BriefsHigh Courts

“The next and kin of the deceased prisoner will be entitled to a sum of Rs.15 lakh if the victim was below 30 years of age; a sum of Rs.12 lakh if the victim was below the age of 45 years but above the age of 30 years and, a sum of Rs.10 lakh if the victim was above 45 years of age, as on the date of death”.

grant of remission
Case BriefsSupreme Court

“If the view of the Presiding Judge, based on the judicial record, is mechanically followed, then the discretion of the executive empowered with execution of the sentence, would be denuded of its content”.

COVID Parole
Case BriefsSupreme Court

The Supreme Court observed that the undertrial prisoners/convicts were not released on merits but were released only to prevent the spread of COVID-19 virus among prisoners in over-crowded prisons.

Delhi High Court
Case BriefsHigh Courts

The Delhi HIgh Court opined that eyewitness running away and hiding at the time of firing and then coming for the rescue of the deceased is not unnatural as self-preservation is the first instinct of a human being.

Case BriefsSupreme Court

Supreme Court: Putting the last nail in the coffin for the Nirbhaya death row convicts who were hanged this morning, the 3-judge

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LIVE UPDATES OF LATE NIGHT HEARING Justice Manmohan to AP Singh: We’re close to the time when your client will meet the God.

Case BriefsSupreme Court

Supreme Court: The 3-judge bench of R Banumathi, Ashok Bhushan and AS Bopanna, JJ rejected the plea filed by Akshay Kumar Singh,

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Supreme Court: The Court has dismissed the curative petition of Pawan Gupta, one of the convicts in the 2012 Nirbhaya gang-rape and

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As reported by media, Three of the convicts in Nirbhaya Gang Rape and Murder case have approached the International Court of Justice

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A Delhi Court postpones the execution of death convicts in the Nirbhaya case till further orders. The execution which was scheduled for

Case BriefsHigh Courts

Punjab and Haryana High Court: Gurvinder Singh Gill, J. dismissed the petition on the grounds that the petitioner could be considered again

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SEBI Special Court convicted four directors of the Roofers Realty Limited for not complying with the summons issued by the investigating authority

Case BriefsHigh Courts

Bombay High Court: A Division Bench comprising of V.K. Tahilramani, Acting CJ and M.S. Sonak, J. dismissed a petition challenging the rejection

Case BriefsSupreme Court

“There has to be an error apparent on the face of record leading to miscarriage of justice to exercise the review jurisdiction under Article