Case BriefsHigh Courts

Delhi High Court: Najmi Waziri, J., observed that “Arrest and incarceration destroys a person and collaterally affects many other innocent relatives. Subsequent release

Case BriefsHigh Courts

Bombay High Court: A Division Bench comprising of T.V. Nalawade and S.M. Gavhane, JJ., partly allowed the present petition while explaining the