P&H HC: Bail Petition Rejected of Travel Agent Accused of Defrauding a Man for Processing Visa  ||  SC: Conviction for Stalking Quashed Due to Marriage Between Convict and Complainant  ||  All HC: S. 33-G UP Sec. Education Act a Benefi. Prov. for Teachers Serving for More Than 2 Decades  ||  All HC: SI Fixed at 6% p.a On Excess/Less Determination of Provi. Tariff Ultra Vires Electricity Act  ||  Del. HC: Entities Restrained from Infringing Personality Rights of Actor Jackie Shroff  ||  Bom HC: Authorisation to Export Necessary Even if Exporter has License to Sell Drugs for Med. Purpose  ||  Constitution Bench Judgment Not Considered, Supreme Court Recalls Judgement Passed in 2022  ||  SC: Full Ownership of Property Under S.14 (1) Can be Claimed by Hindu Woman Only if She Possesses it  ||  Supreme Court: Can’t Apply CrPC Retrospectively to Jammu & Kashmir Before 31.10.2019  ||  Mad. HC: Ritual of Devotee Rolling Over Leaves on Which Food Was Eaten by Others, Allowed    

SC: Can’t Grant Anticipatory Bail to Accused if Non-Bailable Warrant and Proclamation Pending - (15 Mar 2024)

CRIMINAL

Supreme Court has held that in cases where an accused against whom a non-bailable warrant is pending and the process of proclamation under Sections 82 or 83 of Code of Criminal Procedure, 1973 is issued, is not entitled to the relief of anticipatory bail.

Tags :   SUPREME COURT  NON-BAILABLE WARRANT  SECTION 82 OF CRPC  SECTION 83 OF CRPC

Share :        

Disclaimer | Copyright 2024 - All Rights Reserved