Bumble Rape Case
Case BriefsDistrict Court

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.

Acquittal in 304B by Supreme Court
Case BriefsSupreme Court

Supreme Court found the dying declaration to be genuine, true and not tainted with doubt or shrouded with mystery, reflecting the maker to have stated the true story.

Criminal Charges
Op EdsOP. ED.

by Shubham Damani† and Deepali Bhandari††

Case BriefsHigh Courts

Delhi High Court: Vibhu Bhakru, J., set aside an order whereby the petitioner’s passport was impounded and gave him liberty to travel abroad

Case BriefsHigh Courts

Madhya Pradesh High Court: The 2-Judge Bench comprising of S.K. Seth, CJ and Vijay Kumar Shukla, J. gave an order in pursuance

Hot Off The PressNews

Supreme Court: The 5-judge Constitution Bench comprising of CJ Dipak Misra and R.F. Nariman, A.M. Khanwilkar, Dr D.Y. Chandrachud and Indu Malhotra,