double jeopardy Archives

Unexplained prolonged criminal trial violates constitutional rights; Denial of Government Servant’s rights impending delayed trial is double jeopardy: Orissa HC

“The act of keeping the petitioner’s promotion recommendation in sealed cover without even once subjecting it to review, is nothing but adding insult to an injury”.

Case Briefs Supreme Court

Further Investigation permissible even after the final report laid before the Magistrate has been accepted: Supreme Court

The Supreme Court made clear that further investigation cannot be put at par with prosecution and punishment and hence, the principle of double jeopardy would not apply.

Case Briefs High Courts

“Every judgment must be seen to its own context and facts, and the precedents cannot be applied universally to every case”; Allahabad High Court denies anticipatory bail to the applicant

Allahabad High Court: In an anticipatory bail application filed by the applicants for offences under Sections 420, 467, 468, 471, 386, 120-B,

Case Briefs Supreme Court

Can accused be tried under NI Act as well as under IPC on similar set of allegations or will it amount to double jeopardy? Larger SC bench to decide

Supreme Court: The bench of SA Nazeer and JK Maheshwari*, JJ has called upon a larger bench to decide if on similar

Case Briefs High Courts

Whether concurrent prosecutions under S. 138, NI Act and S. 420, IPC, will amount to double jeopardy? J&K and Ladakh HC analyses

Jammu and Kashmir and Ladakh High Court: While deciding the instant petitions, the question that came up before that Court

Case Briefs Hot Off The Press News Supreme Court

Fodder scam: Charges against Lalu Prasad Yadav restored; Trial to be completed within 9 months

Supreme Court: Restoring the conspiracy charges against RJD Chief Lalu Prasad Yadav in Fodder Scam, the bench of Arun Mishra and Amitava