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    

Bombay HC: Release of Accused/Convict Breaching Lockdown Not 'Extremely Urgent' Matter - (06 Apr 2020)

CRIMINAL

Bombay High Court has rejected two bail applications, observing that release of an accused or a convict in 'breach of the lockdown order' and at the cost of risking lives of many cannot be considered to fall within the category of "extremely urgent matter" which is exclusively being heard by the Court during the lockdown period.

Tags : BOMBAY HIGH COURT   RELEASE OF ACCUSED/CONVICT BREACHING LOCKDOWN  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved