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Punjab and Haryana High Court held that when the accused is coming forward to face trial and is undertaking to appear before Court, no prejudice will be caused to the prosecution or complainant in granting bail to the petitioner.
Bombay High Court: While granting bail to the Bhima Koregaon accused, Dr. Anand Teltumbde, the Division Bench comprising Milind N.
“While the mountains of Himalayas spell tranquillity, yet blood is shed every day.” Supreme Court: In a major verdict, the 3-judge bench
Supreme Court: The 3-judge bench of N V Ramana, R Subhash Reddy, and B R Gavai, JJ has reserved the judgment on a
Supreme Court: Partially upholding the validity of the Maharashtra Prohibition of Obscene Dance in Hotels, Restaurant and Bar Rooms and Protection of
Supreme Court: Terming the Hadiya case as the perfect example of “patriarchal autocracy and possibly self obsession with the feeling that a female is a chattel”, the 3-judge bench of Dipak Misra, CJ and