Supreme Court issues show cause notice to two NCDRC members for issuing non-bailable warrants despite SC’s interim protection
By the interim order, the Supreme Court had restrained the NCDRC from taking any coercive steps against Ireo Grace Realtech
Interim Protection
SC grants interim protection from arrest to Odisha MLA Jayanarayan Mishra in woman police officer’s assault case
Supreme Court, while granting interim protection from arrest to Jayanarayan Mishra, issued notice and Dasti notice to the Standing Counsel for the State.
[Mass Religious conversion case] Supreme Court extends interim protection from arrest to SHUATS VC and other officials
In December 2023, the Supreme Court had granted interim protection to the Vice Chancellor and other officials of SHUATS from arrest
[FibreNet Case] Chandrababu Naidu Anticipatory Bail: SC adjourns hearing; interim protection extended till Dec 12
Supreme Court also mentioned that the decision for quashing FIR in Rs 371 Crore Skill Development Case was likely to be delivered soon.
Land sale by fraud | Supreme Court extends interim protection against arrest
Supreme Court considered the fact that there was no specific complaint of non-cooperation in the investigation.
[Section 438 CrPC] Bombay High Court | Abuses given on phone cannot be said to be within public view to attract the ingredients of offence punishable under Atrocities Act
When a law-abiding citizen is adopting legal procedure and has gone to the Police Station to lodge a report, but his report has not been taken, then, such a person/s deserves to be protected. When prima facie the offences are not attracting the provisions under the Atrocities Act, there was no question of the bar under Section 18 of the Atrocities Act
Charge Sheet Filed, but no arrest, instead interim protection granted: Read Del HC’s decision in a bail matter
Delhi High Court: Rajnish Bhatnagar, J., while addressing the allegations of forged agreement, stated that the effect of the same would be
Read why Bombay HC granted anticipatory bail to ‘Constable’ accused of rape and other offences | Succinct Report
Bombay High Court: Sandeep K. Shinde, J., granted anticipatory bail to a constable accused of rape and other offences as detailed below.
‘Law should not become a ruse for targeted harassment’; SC reminds Courts of their duty to ensure human liberty
“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.”
Anvay Naik Suicide| High Court abdicated it’s duty by failing to make prima facie evaluation of FIR. Here’s why SC granted interim bail to the accused
“The remedy of bail is the solemn expression of the humaneness of the justice system.”
SC grants interim bail to 3 accused in Anvay Naik suicide case. Calls Bombay HC order erroneous
Supreme Court: After a day-long hearing in the matter relating to the arrest of Republic TV Editor-in-Chief Arnab Goswami, Feroz Mohammad Shaikh
[Arnab Arrested] Bom HC | Read Court’s elucidation on “Power of Superintendence” while rejecting interim bail to Arnab Goswami in abetment of suicide case
Bombay High Court: A Division Bench of S.S. Shinde and M.S. Karnik, JJ., while denying interim protection to Arnab Goswami in a
Raj HC | Former Union Minister granted interim protection from arrest; Court rebukes CBI Court for issuing arrest warrants [Laxmi Vilas Palace Hotel Case]
Rajasthan High Court: Dinesh Mehta, J., granted interim protection from arrest to former Union Minister Arun Shourie along with former disinvestment secretary
Cal HC | Saradha Chit Fund case | Interim protection from arrest for WB cop Rajeev Kumar; petition to be heard by regular bench on 12th June
Calcutta High Court: Protik Prakash Banerjee, J. granted interim protection from arrest to Rajeev Kumar in the Saradha Chit Fund case. The
Bom HC | Advisable that Appellate Court imposes condition of depositing compensation amount on appellant when suspending sentence awarded under S. 138 NI Act
Bombay High Court: K.K. Sonawane, J. dismissed a criminal application filed under Section 432 CrPC seeking relief of quashing the order passed by