-Manupatra

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

Supreme Court Explains Weakness in Defence Cannot Turn Into Strength of Prosecution - (08 Aug 2019)