Decisive factor for condonation of delay is not length of delay but sufficient and satisfactory explanation
Gujarat High Court: A Single Judge Bench comprising of S.H. Vora, J. allowed the condonation of delay as the sufficient cause stands
POSCO Act
Directions to Judicial Officers for effective enforcement of POCSO
Delhi High Court: While hearing an appeal against conviction, the Division Bench of Gita Mittal, R.K. Guba, JJ. , issued detailed directions on
Bail cannot be granted for grave offences under POCSO Act
Bombay High Court: Delivering its judgement regarding the grant of bail to an accussed alleged of committing the crime of trafficking, who
Proceeding against accused offender under POCSO Act dismissed, as parties settle matter
High Court of Kerala : Observing the allegations of offences punishable under Section 354-A of the Penal Code, 1860 and Sections 7