Wrongful detention | Gujarat HC grants 1 Lakh compensation to prisoner who spent 3 years in jail after Bail
The Convict was released on regular bail on 29-09-2020, however, the jail authorities did not open the E-mail containing the bail order.
Jail
Allahabad High Court orders immediate release of rape convict sent to jail in same crime after undergoing entire sentence
Allahabad high Court directed the Senior Registrar to communicate this order to the Jail Authorities concerned, for immediate release of the convict.
Delhi High Court lays down guidelines for convicts suffering work related amputation or life-threatening injury in jail
As there was no monitoring or remedial mechanism available to address the legitimate grievances and prayers for being compensated for work related injuries sustained by a convict-inmate while serving sentence, the Delhi High Court laid down certain guidelines that would be applicable only in the case of amputation, or any other life-threatening injury, arising out of work-related injury, sustained by the convict.
Bombay Court grants bail to Sanjay Raut and Pravin Raut; Twin bail conditions u/S 45 PMLA satisfied
City Sessions Court, Mumbai: In a bail application filed by Pravin Raut (A3) and Sanjay Raut (A5) against arrest made
Whether promise to marry made to married women is legally enforceable? Ker HC deliberates in light of settled position of law
Kerala High Court: In a bail matter, P.V. Kunhikrishnan, J., noted the position of law that, a promise to marry made to
No death penalty, but life imprisonment for Yasin Malik: Patiala House Courts stresses on why ‘Terror Funding’ should be recognized as one of the gravest offences
Patiala House Courts: Stating that the crimes for which the convict had been convicted were intended to strike at the heart of
For money launderers “jail is the rule and bail is an exception”: All HC
Allahabad High Court: While addressing a matter with regard to anticipatory bail, Krishan Pahal, J., observed that, Money Laundering being an offence
Law on Recovery of Maintenance | Limitation of 1 year for recovery of maintenance under S. 125(3) of CrPC and the law on enforcement to claim order of maintenance under S. 128 CrPC: All HC explains
Allahabad High Court: Dr Yogendra Kumar Srivastava, J., while addressing a matter regarding recovery of maintenance amount, expressed that, “Sentencing to jail
[COVID-19] Tri HC| State must ensure that the health those in jails and orphanages is not jeopardized; Directions issued to devise plans
Tripura High Court: The Division Bench of Akil Kureshi, CJ. and S. Talapatra, J., perused the latest affidavit filed by the State
All HC | [Bail under SC/SCT (POA) Act] Failure to serve notice of bail upon victim, is failure of State to perform its statutory function; Accused cannot be visited with penal consequences for default of the State
Allahabad High Court: Ajay Bhanot, J., while allowing the present petition, on e-bail applications, said, “The process of law cannot move at
Utt HC | ’Fouler the crime higher the proof’; Court allows appeal of convict under Ss. 376 & 511 Penal Code and S. 6 of POCSO Act, acquits him in absence of credible evidence
Uttaranchal High Court: Narayan Singh Dhanik, J., allowed a Criminal Jail Appeal which was filed from the jail against the judgment whereby
Utt HC | Sentence of convict case under Ss. 3 and 7 of Essential Commodities Act reduced considering the period already served by him; Court partly allows revision
Uttaranchal High Court: N.S. Dhanik, J., partly allowed a criminal revision which was preferred against the Judgment and order passed by the
Utt HC | Stating provisions of Probation of Offenders Act, 1958 the Court cancels the remaining sentence of the convict; modifies order in appeal
Uttaranchal High Court: R.C. Khulbe, J., partly allowed an appeal that was filed aggrieved by the Judgment and order passed by Addl.
Del HC | Convicts in Delhi Prisons to be paid revised wages along with disbursement of arrears
Delhi High Court: Jyoti Singh, J., addressed an issue with regard to revised wages for prisoners in Delhi Prisons. Purpose of the present
Guj HC | Out of work, money and food, migrants workers wished to go back to their hometowns, instead were sent to jail: “More the victims, certainly not criminals”
Gujarat High Court: Paresh Upadhyay, J., while addressing a matter with regard to granting bail to the migrant workers who were locked in
All HC | Persons, who have completed their quarantine period and have tested negative cannot be further detained in Quarantine Centers against their wishes
Allahabad High Court: A Division Bench of Shashi Kant Gupta, and Saurabh Shyam Shamshery, JJ., asked the State Government to ensure that persons
HP HC | Rule is bail and not jail, object of bail is neither punitive nor preventative — Reiterated
Himachal Pradesh High Court: Sandeep Sharma, J. entertained a bail application where the accused was charged under Sections 363 and 376 IPC
Sentence reduced as case was old and applicant had already spent some days in jail
Chhattisgarh High Court: A Single Judge Bench comprising of Vimla Singh Kapoor, J. reduced the sentence of the applicant as he had