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On 15-04-2024, 2 Benches of the High Court passed the respective orders in the Belagavi disrobing incident of December 2023 which shook the conscience of the Court and Nation at large.
This is one of the cases where the youth in this country are spoiling their lives due to lure of free relationship with the member of the opposite sex aping western culture and not finding any real soulmate in the end.
The Right of speedy trial is a fundamental right, and its violation causes prejudice even to the accused person
“Laws like sedition, need narrower and stricter interpretation and acts charged of should reflect something more than expressing discontent against State.”
Central Government designates the Court of Additional Judicial Commissioner, Ranchi in the State of Jharkhand as a Special Court for the purposes
Delhi High Court: Chandra Dhari Singh, J., granted bail to an accused on being satisfied with “reasonable grounds” as per Section 37
Orissa High Court: Sashikant Mishra J. allowed the criminal petition and quashed the FIR and the criminal proceeding due to inordinate delay
Supreme Court: In a case where a 3 year old girl was raped and strangulated to death, the 3-judge Bench of L.
Saket Courts, New Delhi: Anuj Agrawal, Additional Sessions Judge-05, while addressing the present matter, expressed that, A litigant who takes liberty with
Supreme Court: The 3-judge bench of Ashok Bhushan*, R. Subhash Reddy and MR Shah, JJ has reiterated that an application by a
Allahabad High Court: While deliberating over a matter concerning quashing of a non-bailable order issued by a subordinate court, Rahul Chaturvedi, J.,
S.O. 4570(E).—In exercise of the powers conferred by section 435 of the Companies Act, 2013 (18 of 2013) (hereinafter referred to as
Delhi High Court: A Single Judge Bench of the Delhi High Court comprising of Vinod Goyal, J, directed the trial court to