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    

Delhi HC: Magistrates Should Record Statements of Juveniles Through Video Conferencing - (30 Jul 2020)

CRIMINAL

Delhi High Court has directed that the statements under section 164 of the Criminal Procedure Code, 1973 of children in need of care and protection' shall be recorded by the Magistrate through video conferencing, or by visiting the Childcare Institute where such children are housed.

Tags : DELHI HIGH COURT   STATEMENTS OF JUVENILES  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved