Tamper Evidence

Case BriefsHigh Courts

Himachal Pradesh High Court: Chander Bhusan Barowalia J. granted bail to the bail accused of facts and averments presented before him. The

Case BriefsHigh Courts

Himachal Pradesh High Court: Chander Bhusan Barowalia, J., addressed a bail application for release of the petitioner arrested under Sections 420, 467,

Case Briefs

Karnataka High Court: Ashok G. Nijagannavar, J. while allowing the petitioner-accused’s petition for grant of bail, laid down certain conditions such as