Supreme Court Issues Directions to Speed Up MACT Claims Amid Six-Year Average Pendency  ||  Supreme Court: Sex Selection Practices Continues Due to Preference For Male Children  ||  Supreme Court: Injury From a Fallen Tree is Not a Motor Accident for MACT Claims  ||  Madras HC: Recent Tamil Nadu Elections Reflect Voting Beyond Caste and Community Considerations  ||  Supreme Court: Children Should Not Undergo Psychological Tests in Custody Cases Unless Necessary  ||  Jharkhand HC: Lokayukta Cannot Delegate Core Adjudicatory Powers Even in Case Against Brother  ||  Ker HC: Complainant Can Invoke Presumptions After Proving Transaction, Cheque Execution Convincingly  ||  Supreme Court Cancels SARFAESI Auction Sale After 16 Years Due to a 5-Day Payment Delay  ||  Jhar HC Orders 2-Month Probe Deadline, DGP Monitoring to Overhaul Sexual Violence Response in State  ||  Delhi HC: Social Media Cannot Undermine Judiciary; Intermediaries Must Act Without Court Orders    

Delhi High Court Pulls Up Cops for Snatching Incidents - (17 Oct 2019)

CIVIL

Delhi High Court has directed the police to be “more visible on the streets” to deter potential criminals in the waken of recent snatching incidents. The Court expressed deep concern about the spate of snatching incidents and made it clear to the senior officers in court that “presence of an officer is a deterrent.

Tags : DELHI HIGH COURT   SNATCHING INCIDENTS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved