Kar. HC: To Set Aside Proceedings u/s 12 of Domestic Violence Act, Parties Must Approach High Court  ||  Patna HC: No Parent of Any Girl in Our Society Can Damage Reputation of His/Her Daughter  ||  Ker. HC: Appeal to Remove Biochemistry & Microbiology Streams from Paramedical Courses, Dismissed  ||  Ker. HC: Properties Subject to Attachment Must be Properties Acquired through Proceeds of Crime  ||  Food Aduletration: Rajasthan High Court Takes Suo Motu Cognizance  ||  Man HC: Can Challenge Bail Order under NIA Act, u/s 21(4) of the Act & Not u/s 439(2) or 482 of CrPC  ||  Sudden Dismissal of Staff Members of Tata Institute of Social Science Withdrawn  ||  Bombay HC: Persons of LGBTQ Community are Vulnerable Within Four Corners of Jail  ||  MP HC: Accused Cannot be Prosecuted by Married Woman for Rape on False Promise of Marriage  ||  Rajasthan High Court: Lands Protected from Demolition Drive Amid Vacation of Court    

SC: Delay in Reporting Seizure Report to Magistrate Won’t Vitiate Act of Seizure by Police - (14 May 2024)

CRIMINAL

Supreme Court has observed that if there is any delay on the part of the police in submitting the seizure report to the Magistrate, such delay shall not make the act of seizure by police less effective under Section 102(3) of the Code of Criminal Procedure, 1973.

Tags :   SUPREME COURT  SECTION 102(3) OF CRPC  SEIZURE REPORT

Share :        

Disclaimer | Copyright 2024 - All Rights Reserved