All HC | Bail granted during pendency of appeal after examining the role attributed to appellants
Allahabad High Court: Manoj Misra and Ali Zamin, JJ. granted bail on the ground that the appellant were on bail pending trial
Section 30 Arms Act
Del HC | Charge framed under S.30 of Arms Act quashed in absence of “conscious” possession of live cartridge
Delhi High Court: Sanjeev Sachdeva, J. allowed a petition filed against the order of farming of charge, whereby the petitioner was charged for