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    

Patna HC: Minor Girl's Stay at Remand Home Not Unlawful Confinement/Detention - (21 Oct 2020)

CRIMINAL

Patna High Court has observed that if by judicial order, a girl has been sent to Remand Home treating her to be minor, then her stay in the Remand Home cannot be said to be unlawful confinement/detention and as such, habeas corpus petition is not maintainable against such an order.

Tags : PATNA HIGH COURT   STAY AT REMAND HOME   UNLAWFUL CONFINEMENT/DETENTION  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved