Aim of every Court is to discover the truth but it should be done judiciously; Recording of reasons for reversal of lower court’s decision vital: SC
“Wider the power, greater is the necessity of caution while exercise of judicious discretion”;
judicial discretion
HP HC | Judicial discretion to admit petitioner on bail, in the event of arrest, exercised
Himachal Pradesh High Court: Chander Bhusan Barowalia, J., addressed a bail application for release of the petitioner arrested under Sections 420, 467,
HP HC | 22 year old student granted bail for offence committed under S. 21 NDPS Act as there might be a possibility for him to reform and curb his drug addiction
Himachal Pradesh High Court: Chander Bhusan Barowalia, J. granted bail to a 22 year old student for an offence committed under Section
Accused granted bail considering the fact of his marriage with prosecutrix
Himachal Pradesh High Court: A Single Judge Bench comprising of Chander Bhusan Barowalia, J. decided a criminal petition filed under Section 438
Bail denied to ensure free, fair and full investigation of the case
Himachal Pradesh High Court: A Single Judge Bench comprising of Chander Bhusan Barowalia, J., decided a criminal petition filed under Section 438