absconder anticipatory bail
Case BriefsSupreme Court

Supreme Court found the appellant’s contention as unsustainable because they did not appear before the Court on issuance of bailable warrants but moved applications for bail.

pre-arrest bail to Amanatullah Khan denied
Case BriefsHigh Courts

“Being a public figure in politics, petitioner is first and foremost in the public service and it is natural that he will always have something or other happening in his constituency. It is for the public figure to find time and appear before the investigating agency, when so required as per the law.”

patna hc cj impersonation
Case BriefsSupreme Court

“This Court will certainly not shut its eyes to the materials unearthed, since it relates not only to maintaining purity in judicial proceedings but upholding public faith in the system at large.”

himachal pradesh high court
Case BriefsHigh Courts

“The classification of the offences under the Criminal Procedure Code clearly shows that if the offences are punishable with imprisonment for less than three years, the offences are bailable and non-cognizable.”

punjab and haryana high court
Case BriefsHigh Courts

Punjab and Haryana High Court noted ASI’s submission regarding absence of complaint against the petitioner regarding threatening the witnesses, as against the contentions.

kerala high court
Case BriefsHigh Courts

The prosecution alleged that one accused brought the victim to a hotel, stupefied her by providing liquor and the two engaged in sexual intercourse with her.

cheating case
Case BriefsSupreme Court

The Supreme Court reminded the High Courts and the Sessions Courts not to be unduly swayed by submissions advanced by counsel on behalf of the accused in the nature of undertakings to keep in deposit/repay any amount while seeking bail in Cheating cases.

solving a paradox
Op EdsOP. ED.

by Shubham Priyadarshi†

Kerala High Court
Case BriefsHigh Courts

It is shocking, rather a mind-blowing fact that many innocent persons are victims of false implication under the SC/ST Act

Case BriefsSupreme Court

The accused had argued that the complainant and her family, out of ill will, had orchestrated the complaint and were extorting the petitioner for their own means and benefits. Rajasthan High Court, however, did not appreciate the fact that the previous complaints filed by the prosecutrix was closed on account of being frivolous and a closure report was also filed in the matter.

Case BriefsSupreme Court

Supreme Court: In an interesting case the Vacation Bench comprising Dinesh Maheshwari and Krishna Murari, JJ., disapproved a strange bail condition imposed

Supreme Court
Case BriefsSupreme Court

Supreme Court: In a significant case, the Division Bench of Indira Banerjee and J.K. Maheshwari, JJ., upheld pre-arrest bail of actor-producer Vijay

Kerala High Court
Case BriefsHigh Courts

  Kerala High Court: While adjudicating a question of law as to whether pre-arrest bail can be granted to an accused while he

Kerala High Court
Case BriefsHigh Courts

    Kerala High Court: In a case concerning attacks against doctors and medical institutions, Bechu Kurian Thomas, J., held that granting

Kerala High Court
Case BriefsHigh Courts

Kerala High Court: In a high-profile rape case that ignited controversy in the cine industry, Bechu Kurian Thomas, J., granted anticipatory bail

Case BriefsHigh Courts

Kerala High Court: Shircy V. J., dismissed a bail application wherein a man committed rape with a woman and misappropriated her money

Case BriefsSupreme Court

Supreme Court: In a breather to SK Supiyan, West Bengal Chief Minister Mamta Banerjee’s Election Agent in the Vidhan Sabha Elections held

Case BriefsHigh Courts

Tripura High Court: S.G. Chattopadhyay, J., rejected an application filed for seeking pre-arrest bail whereby the petitioner was apprehending arrest registered under

Case BriefsHigh Courts

Kerala High Court: Shircy V., J., rejected the bail application of a doctor and his family accused of dowry demand and cruelty

Case BriefsHigh Courts

Kerala High Court: K.Haripal, J., granted bail to the Police Officer accused of manhandling a doctor and subjecting him to violence. The