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Madras High Court, while noting that the respondent is 94 years old, directed MoHA to comply with the order within a period of two months from the date of receipt of a copy of this Judgment.
“Revisional jurisdiction is basically supervisory in nature and may be exercised only when there is glaring defect in procedure or there may be a manifesting error on a point of law, resulting in a flagrant miscarriage of justice.”
This public flogging took place at Undhela village in Kheda district soon after the Muslim men were arrested on charges of pelting stones on a garba event.
A convict has to keep in contact with the civil society although sporadically, so that his societal roots do not dry up when he languishes in the jail.
Kerala High Court viewed that the conviction and sentence passed by the lower courts suffered from illegality and could not be sustained.
Bombay High Court perused details of all 41 cases and noted that the petitioner was apparently arrested in one case and came to be arrested in other cases on transfer warrant, pleaded guilty in all 41 cases.
Punjab and Haryana High Court perused the affidavit submitted by the Superintendent of Prison, according to which, the petitioner had already undergone custody of more than 2 years and 5 months.
The accused father in the instant matter had allegedly committed rape on victim daughter in 2011 and 2013.
Delhi High Court observed that it cannot lose sight of the fact that alleged offence was committed with a child victim of tender age who got frightened by the threats extended to him by the accused as well as by the alleged act of the accused and it is not expected that a child of such a tender age would behave like an adult by raising the alarm promptly.
Delhi High Court opined that the cause of death was found to be cranio cerebral damage consequent upon blunt force impact to the head which was sufficient to cause death in ordinary course of nature.
Supreme court has upheld a decision by the Bombay High Court that the period of parole should be excluded from the period of the sentence when considering 14 years of actual imprisonment for the purpose of premature release of convicts.
Bombay High Court : In an appeal filed questioning the legality of Judgment and convicting both Appellants i.e. a father
Allahabad High Court: In an appeal against the decision of the Trial Court whereby the accused/appellant has been convicted and sentenced to
Allahabad High Court: The Division Bench of Suneet Kumar and Syed Waiz Mian, JJ. held a Police Officer guilty of
Supreme Court: On being appraised of high number of pending bail applications in 10-14 years old cases, the Division Bench of Sanjay
Court of Appeal of the Democratic Socialist Republic of Sri Lanka: The Division Bench of P. Kumararatnam and Sampath B Abayakoon, JJ.,
Allahabad High Court: Dr Yogendra Kumar Srivastava, J., while addressing a matter regarding recovery of maintenance amount, expressed that, “Sentencing to jail
Karnataka High Court: Sreenivas Harish Kumar, J., disposed of the petition and modified the judgment of the appellate court. The facts of
Gujarat High Court: Paresh Upadhyay, J., allowed an appeal which was filed against the judgment and order passed by the Special Judge
Kerala High Court: Ashok Menon, J., directed release of a 60-year-old man convicted in 14 criminal cases taking into account that the