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“Section 482 CrPC, 1973, iterates the inherent power of the Court, which is extraordinary in nature and assiduously to be exercised to prevent the abuse of the process of any Court or otherwise to serve the ends of justice.”
Supreme Court: In a case wherein concern was raised regarding common deficiencies and practices adopted by trial courts during criminal
Supreme Court: The bench of MR Shah and MM Sundresh, JJ has issued notice returnable on 25.11.2022 in the case relating to
Uttaranchal High Court: Ravindra Maithani, J., decided on a petition which was filed seeking transfer of investigation in the case arising out
“Liberty survives by the vigilance of her citizens, on the cacophony of the media and in the dusty corridors of courts alive to the rule of (and not by) law. Yet, much too often, liberty is a casualty when one of these components is found wanting.”
“The remedy of bail is the solemn expression of the humaneness of the justice system.”
Punjab and Haryana High Court: This petition was filed before a Single Judge Bench of Daya Chaudhary, J., under Section 482 CrPC
Supreme Court: In furtherance of the orders issued by the court in the Bulandshahar rape case on 28.09.2016 in the light of
Supreme Court: In the Bulandshahar rape case where the father of the victim girl had prayed that the case be transferred to