Supreme Court: Army Must Prove Disability Was Unrelated to Service to Deny Pension  ||  SC: Grant of Fishing Rights by Deed is a Transfer of Immovable Property, Qualifies as Lease  ||  Gujarat HC: Waqf Board Inquiry into Religious Character Not Barred by Places of Worship Act  ||  Gauhati HC Rejects Failed Candidates’ Challenge to Law Officers’ Appointment Procedures  ||  Kerala HC Grants Pre-Arrest Bail to Woman Accused of Throwing Newborn, Cites Lack of Intent  ||  P&H HC Quashes Case, Holds 'Heart Lung Pack' was not a Notified Drug in 2010  ||  Kerala HC: Illegal Arrest Entitles Accused to Release, Not Bail  ||  Allahabad HC Explains: Does Conversion Automatically Strip a Person of Scheduled Tribe Status?  ||  Delhi HC Rejects Vimal Elaichi Plea against FDA Notice to Shah Rukh Khan, Ajay Devgn, Tiger Shroff  ||  Calcutta HC Upholds Jail Term for Owner Over Unauthorised Construction under Roof-Repair Permit    

Delhi HC: Accused has Right to Oppose Police Plea for Extension of Time for Investigation - (14 Sep 2020)

CRIMINAL

Delhi High Court has ruled that an accused has a right to be heard to oppose an application for extension of time for completion of investigation accruing out of the proviso to Section 167 of the Code of Criminal Procedure, 1973 as modified by Section 43(D)(2) of the Unlawful Activities (Prevention) Act, 1967 for investigations.

Tags : DELHI HIGH COURT   RIGHT TO OPPOSE EXTENSION OF INVESTIGATION  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved