Not ‘honourably’ acquitted in a case? Employer can’t be compelled to give appointment: SC. [“Honourable acquittal” defined]
Supreme Court: In a case where a man, after being acquitted in a kidnapping case, had applied for the post of Constable
police force
Cal HC | Cyber crimes on the rise | Directions issued to train and familiarise members of police force in regard to “electronic evidence”
Calcutta High Court: A Division Bench comprising of Manojit Mandal and Joymalya Bagchi, JJ., in the wake of rising cyber crimes in
High level of discipline imperative in the Police Forces; absconding on various occasions cannot be accepted: Patna HC
Patna High Court: A Single Judge Bench comprising of Mohit Kumar Shah, J. dismissed a writ petition on grounds of petitioner being