J&K&L HC: Repeat Narcotics Offences After Release Can Justify Preventive Detention  ||  SC: Departmental Enquiry Required for Police Arrests Without Written Grounds  ||  SC: Preliminary Issue Cannot Be Tried Separately Once Trial on All Issues Has Begun  ||  SC: Police Claim of Sufficient Material for Chargesheet Does Not Entitle Accused to Default Bail  ||  Telangana HC: Father’s Role Beyond Financial Support Cannot Be Overlooked in Custody Matters  ||  Allahabad HC: Hindu Marriage Requires Essential Ceremonies, Arya Samaj Certificate Not Enough  ||  Delhi HC: Narco Test Cannot Be Forced on an Accused Without Consent  ||  Gujarat HC: Brothel Customer Not Liable for Operating Premises or Procuring Women  ||  MP HC: Civil Suits May Be Consolidated Where Issues and Evidence Are Common  ||  J&K&L HC: Personal-Enmity Assaults Concern Law and Order, Not Preventive Detention    

MP HC: Citizens Violating Social Distancing Norms Should Not Subjected to Corporal Punishment - (28 May 2021)

CIVIL

Madhya Pradesh High Court has reiterated its earlier direction that no citizen who is found not wearing mask or not following social distancing norms or not following lockdown conditions should be subjected to corporal punishment or beating.

Tags : MADHYA PRADESH HIGH COURT   CITIZENS VIOLATING SOCIAL DISTANCING NORMS  

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