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    

Calcutta HC: Granting Bail to Accused Due to Delayed Filing of Chargesheet, Matter of Concern - (19 May 2020)

CRIMINAL

Calcutta High Court has expressed that the failure in recording judicial statements under Section 164 of the Code of Criminal Procedure, 1973 on account of the national lockdown and the consequent delay in filing charge sheets in Protection of Children from Sexual Offences (POCSO) Act, 2012 related cases, resulting in the accused persons being granted bail, is a "matter of great concern".

Tags : CALCUTTA HIGH COURT   DELAYED FILING OF CHARGESHEET  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved