Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

CRIMINAL - HP High Court: Accused Appearing Drunk in Court is not a Ground to Cancel Bail - (26 Mar 2019)

CRIMINAL

Himachal Pradesh HC while setting aside the order cancelling bail to an accused because smell of alcohol was emanating from the mouth of the accused has observed that merely appearing in a drunken state in a Court is neither an insult nor causing interruption to the Presiding Officer of the Court.

Tags : HIMACHAL PRADESH HC   BAIL  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved