Non-Bailable Warrant Archives

Proclamation u/s 82 CrPC to be issued after due satisfaction of Court that person is deliberately avoiding proceedings: Allahabad High Court

“Investigating Agency seeks proclamation order from the court concerned so as to exert the pressure upon the person concerned and the court concerned without taking care of specific procedure issues proclamation under Sections 82/83 CrPC in a cursory and mechanical manner.”

non-bailable warrant against Randeep Surjewala

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Supreme Court extends stay on non-bailable warrant against Congress party’s Randeep Surjewala till January 8

Additional Sessions Special Court MP/MLA, Varanasi had issued the non-bailable arrest warrant against Randeep Surjewala.

Case Briefs High Courts

Imprisonment before conviction is a sort of punishment especially when rate of conviction is low; Punjab & Haryana High Court grants bail to the accused

Punjab and Haryana High Court held that when the accused is coming forward to face trial and is undertaking to appear before Court, no prejudice will be caused to the prosecution or complainant in granting bail to the petitioner.

Case Briefs High Courts

Madras High Court| PT warrant can never be converted into regular warrant in a case where the accused person is already on bail; opportunity should be given to the accused to explain his non-appearance

Madras High Court: In a case related to an appeal filed for the cancellation of an order of dismissing the bail application

Case Briefs High Courts

LOC issued against Rana Ayyub: Infringement of Human Rights and restraint of her freedom of speech and expression? Read what Del HC says

Delhi High Court: While expressing that a LOC is a coercive measure to make a person surrender, Chandra Dhari Singh, J., noting

Case Briefs High Courts

Pat HC | Magistrate’s power to seek appearance would not extinguish after allowing an application under S. 205 of Code of Criminal Procedure

Patna High Court: Birendra Kumar, J. allowed the application of the petitioner to set aside the order which had issued a non-bailable