Madras High Court: Guidelines Issued to Eradicate Manual Scavenging  ||  Ker. HC: Payment of Interest Can’t be Reviewed or Added While Enforcing Foreign Award  ||  Del. HC: ED Cannot Invoke Section 50 of PMLA Against Citizens Who Aren’t Suspects  ||  SC: Without Examining Lawfulness of 'Minutes of Order' Filed by Advocates, Orders Cannot be Passed  ||  Meg. HC: POCSO Conviction Upheld, Accused and Victim had Lust and Infatuation  ||  Del. HC: Police Protection Granted to Transgender Person for Filing Nominations for Lok Sabha Polls  ||  Bom. HC: Bail Denied to Man Accused of Sexually Abusing a Child for Nine Years  ||  SC: Appropriate Rites and Ceremonies Need to be Performed to Make a Hindu Marriage Valid  ||  Del. HC: Litigation Related to Tenancy Unfortunately Takes More Than a Decade to Fructify  ||  Jh. HC: Process of Constituting Transgender Welfare Board Must be Expedited    

SC: Chargesheet Not a Public Document - (20 Jan 2023)

CRIMINAL

Supreme Court while observing that Chargesheets are not public documents has held that investigating agencies can’t be directed to upload chargesheets in a public platform for easy access by the general public.

Tags :   SUPREME COURT  CHARGESHETS  PUBLIC DOCUMENT

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