Metropolitan Magistrate Archives

“Facts and Circumstances of the case raise ‘serious suspicion’ about commission of offence”; Rohini Court takes cognizance of murder case

The Court observed that the suspect took two different stands distinct from each other, when he initially denied any conversation with the deceased after evening on the day he went missing, and then he disclosed the event of deceased slipping into the canal.

Case Briefs High Courts

First-year law student appears as proxy counsel before Trial Court; Delhi High Court quashes FIR but after cautioning law students from indulging in such acts

The Delhi High Court observed that a law student shall not represent a party or provide legal counsel in any legal proceeding before a court of law before being properly enrolled by a bar council and being admitted to the bar.

Case Briefs High Courts

Delhi High Court directs registration of FIR in an alleged rape by BJP Leader Shahnawaz Hussain after noticing complete reluctance on part of police authorities

Delhi High Court: In a case of allegations of rape and sexual assault leveled against the BJP leader Syed Shehanawaz Hussain (‘petitioner’),

Case Briefs High Courts

Does a decree automatically follows when a Metropolitan Magistrate take cognizance of an offence under S. 138 NI Act? Read on

Delhi High Court: Asha Menon, J., decided a matter concerning dishonour of cheque. Petitioner had filed a suit for recovery of Rs

Case Briefs High Courts

Madras HC | Sons turning turtle after giving undertaking to vacate their father’s premises is Contempt of Court: Read synopsis of Court’s opinion

Madras High Court: The Division Bench of P.N. Prakash and R. Pongiappan, JJ., addressed a contempt petition filed under Section 10 of

Case Briefs High Courts

Del HC | In light of COVID-19, Magistrates should record statements of children under S. 164 CrPC over video conferencing or by visiting observation homes

Delhi High Court: A Division Bench of D.N. Patel, CJ and Prateek Jalan, J., directed that the statements under Section 164 of

Case Briefs High Courts

Del HC | Ss. 143-147 NI Act lay down Special Code for trial, recourse to S. 482 CrPC as a substitute for initiating second revision petition denied

Delhi High Court: Rajnish Bhatnagar, J., dismissed a petition filed against the order of the Sessions Court whereby it had dismissed the review

Case Briefs High Courts

Bom HC | Statement recorded under S. 108 of Customs Act is not reliable in isolation without corroboration by independent witness

Bombay High Court: K.R. Shriram, J., dismissed an appeal filed by the Union of India against the order of the trial court whereby

Case Briefs High Courts

HP HC | Order passed by a Magistrate presiding over Juvenile Justice Board, when the Board does not meet composition criteria prescribed in JJ Act, is null and void

Himachal Pradesh High Court: Tarlok Singh Chauhan, J. allowed a criminal revision petition filed by the State assailing the Judgment passed by Principal

Case Briefs High Courts

Del HC| Scope of inquiry by MM under Section 7 of Extradition Act is limited to satisfaction of prima facie case against fugitive criminal

Delhi High Court: The Bench of Mukta Gupta, J. dismissed a writ petition filed against the order-cum-inquiry report of Additional Chief Metropolitan Magistrate