Supreme Court grants bail to 25-year-old man after over 16 months of incarceration in rape case
The Rajasthan High Court had dismissed the petitioners’ second bail application on 12-07-2023.
Incarceration
Decide all 350 bail applications in one go, Supreme Court directs Allahabad HC to expeditiously dispose of bail applications in cases pending for 10 years and 14 years
Supreme Court: On being appraised of high number of pending bail applications in 10-14 years old cases, the Division Bench of Sanjay
‘Arrest, incarceration destroys a person and affects innocent relatives’: Del HC sentences police officer to 1-day SI for contempt of court, breach of directions in Arnesh Kumar case
Delhi High Court: Najmi Waziri, J., observed that “Arrest and incarceration destroys a person and collaterally affects many other innocent relatives. Subsequent release
All HC | 20 yrs in jail for no reason? HC reverses conviction of rape accused; Directs matter to be placed before CJ for considering periodical listing of appeals of those in jail for more than 10 or 14 yrs
Allahabad High Court: The Division Bench of Dr Kaushal Jayendra Thaker and Gautam Chowdhary, JJ., has requested the Registrar (Listing) through the Registrar
Bom HC | Whether a convict who has challenged his conviction under S. 374 CrPC is entitled to benefit under S. 436-A CrPC?: Full Bench discusses
Bombay High Court: A Full Bench of Dipankar Datta, CJ and R.K. Deshpande and Sunil B. Shukre, JJ., answered the question referred
Pat HC | Limitation to file revision application denied condonation on grounds of unexplained delay
Patna High Court: Ahsanuddin Amanullah, J. disposed of the revision petition saying that the Court did not find any ground to condone
