Police Station Archives

Supreme Court grants bail to NDPS accused in custody for more than a year

Supreme Court directed the accused to report to the local Police Station twice in a month, and directed his passport to be deposited with the Investigating Officer /with the Court concerned

Case Briefs High Courts

Prosecutrix statement has been totally disbelieved in grave and serious offence under S 376 IPC by non-adherence to basic principles of investigation ; Bombay High Court directs for transferring case to Senior Officer

Bombay High Court remarked that they have come across at least three such cases in last three weeks wherein the statement of the prosecutrix has been totally disbelieved in the grave and a serious offence under Section 376 IPC by not following the law enunciated by the Supreme Court in its catena of decisions. It is the second case in this week wherein Police did not adhere to the basic principles of investigation.

Case Briefs High Courts

Kerala High Court directs every station house officer to record FIR within an hour from the time information is received regarding an attack on a healthcare professional

Kerala High Court: In a case filed concerning recurring violence against Doctors and Healthcare Professionals, a Division Bench of Devan

Case Briefs High Courts

Police station not a ‘prohibited place’ under Official Secrets Act hence, video recording inside police station not an offence under Act; Bombay High Court quashes FIR

Bombay High Court: In the present case wherein, an FIR was registered by the complainant that during certain proceedings being

Case Briefs High Courts

Patna High Court directs State to ensure guidelines adopted by the State in relation to housing the members of the transgender community in jails must be implemented in letter and spirit

Patna High Court: In a writ petition concerning the transgender community, the division bench of Sanjay Karol, CJ. and S. Kumar, J.

Case Briefs High Courts

P&H HC stresses upon adopting contemporary methods of investigation rather than taking third-degree shortcuts

Punjab and Haryana High Court: Amol Rattan Singh, J., held that police stations including the interrogation room should be covered by CCTV

Case Briefs High Courts

Clarified | Difference between ‘FIR’ & ‘Zero FIR’: Woman alleged to have been kept as a hostage and repetitively raped, approached police station but PS GTB Enclave denied filing an FIR || Read Del HC’s decision

Delhi High Court: Subramonium Prasad, J., expressed that, “…it is unfortunate that institutions that are supposed to protect the life and liberty

Case Briefs High Courts

Del HC | If a firearm is recovered from possession of a person at the airport which he/she is unaware of can the person be punishable under S. 25 of Arms Act? HC answers

Delhi High Court: Suresh Kumar Kait, J., addresses a matter revolving around the possession of ammunition by a person which he/she is

Case Briefs High Courts

Bom HC | Sexual harassment of a woman at a place, where she is working to earn her livelihood is a disgrace meted out to her at the hands of abuser

Bombay High Court: The Division Bench of Sadhana S. Jadhav and N.J. Jamadar, JJ., observed a matter wherein an adolescent girl who

Case Briefs Supreme Court

SC directs all States & UTs to install CCTV Cameras in all Police Station. Read how CCTV Cameras will help curb custodial violence

Supreme Court: The 3-judge bench of RF Nariman*, KM Joseph and Anirudhha Bose, JJ has directed all the States and UTs to

Case Briefs Supreme Court

Installation of CCTV cameras in Police Stations: SC seeks MHA’s update on implementation of it’s 2017 judgment

Supreme Court: The 3-judge bench of RF Nariman, Naveen Sinha and BR Gavai, JJ has issued notice to the Ministry of Home

Hot Off The Press News

SC to Delhi Police commissioner: Frame policy to get rid of police stations turning junkyards

Supreme Court: The Division Bench comprising of Madan B Lokur and Deepak Gupta JJ., in an order directed the Delhi Police commissioner