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Delhi High Court noted that the trial in the instant case is at a very initial stage and charges have not been framed yet by the Trial Court, and there are 34 prosecution witnesses to be examined who are prone to influence and pressure.
Children who ought to have been studying in schools are forced to work in unhygienic, inhabitable places where accidents await. What is more saddening is that these units are working right under the nose of the Government which includes Police officers who are aware of these factories being run, and yet no steps are being taken by the State to curb this menace.
Kerala High Court: In a disturbing case where a German National, who came to India on a 1-year visa for NGO volunteer
Rouse Avenue Court, New Delhi: While granting bail to the applicant Pramond Kumar Bhasin, Ajay Gulati, J. observed that the charge sheet
Karnataka High Court: A Division Bench of Abhay Shreeniwas Oka, CJ and B. V. Nagarathna, J. referring to it’s earlier order dated 13-04-2020 addressed the
Supreme Court: Holding that nongovernmental organisations substantially financed by the appropriate government fall within the ambit of ‘public authority’ under Section 2(h)
Delhi High Court: Observing that the trial court, in the present case, did not seem to be alive to realities, Sanjeev Sachdeva, J.
“This is my time to sing, dance and play. This is my time to be happy. This is my time. Give it
Patna High Court: The Bench of Ahsanuddin Amanullah, J. hearing an application under Section 482 of the Code of Criminal Procedure, 1973,