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 High Court Directs Release of Nepali Man in Custody for 41 Years - (18 Mar 2021)

CRIMINAL

Calcutta High Court has ordered the release of a Nepali man who was arrested about 41 years ago and since then he had been under detention. The Court has ordered thus after noting that current mental age in terms of intellectual functioning of the Man is around 9 years and 9 months.

Tags : CALCUTTA HIGH COURT   RELEASE OF NEPALI MAN  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved