Kerala High Court
Case BriefsHigh Courts

“Though the surety must be a sufficient surety, the quantum of the bond to be executed cannot be made to depend on the amount involved in criminal cases. Courts must of necessity, bear in mind that a criminal proceeding is not instituted to recover the money, if any, involved in a crime”.

Case BriefsSupreme Court

Supreme Court: Giving major relief to Champion Sangma, the Chairman and Commandar-in-Chief of Garo National Liberation Army (GNLA), the bench of Dr.