Case BriefsHigh Courts

Tripura High Court: Sanjay Karol, CJ allowed the compounding of offence in a case where the accused had been convicted for an offence punishable

Case BriefsHigh Courts

Calcutta High Court: Asha Arora, J., allowed a criminal revision petition filed against the order of conviction and sentence awarded to the petitioners

Case BriefsHigh Courts

Delhi High Court: The Bench of Sunil Gaur, J. held that the trial court did not commit any error while summoning the petitioners

Case BriefsHigh Courts

Punjab and Haryana High Court: This petition was filed before the Bench of Rajbir Sehrawat, J., challenging the order passed by JMFC,