SC: Appeal U/S 374 CrPC/415 BNSS is Not Maintainable Against Sessions Court's Reversal of Acquittal  ||  SC Asked the Centre to Promote Awareness About the Consequences of Driving With an Expired Licence  ||  SC Explains How a Deceased Christian Wife's Property Devolves under the Indian Succession Act  ||  Supreme Court: Reach Stacker isn't a Motor Vehicle; MACT Claim Not Maintainable  ||  Supreme Court: Lift Makers, Operators and Owners Share Responsibility for User Safety  ||  Patna HC: Pressure to Sign Divorce and Child Custody does not Amount to Cruelty  ||  Bombay HC: Externment under the Police Act Requires Satisfaction About a Gang's Activities  ||  Bombay HC: False Travel Distance Claim Alone Doesn't Constitute Misappropriation  ||  J&K&L High Court: Interest on Delayed Gratuity is Not a Mandatory Pre-Deposit For an Appeal  ||  Meghalaya HC: Meritorious Candidate Cannot Be Denied Admission For a Two-Minute Delay    

Delhi HC Enquires on Permission to Prison Inmates to Video Conference Person Outside India - (16 Jul 2021)

CRIMINAL

Delhi High Court has asked the prison authorities to explain why it does not permit any person outside India to meet prison inmates via Video Conferencing on a petition filed by student activists Natasha Narwal and Devangana Kalita, who were recently released on bail by a division bench of the High Court in Delhi Riots conspiracy case.

Tags : DELHI HIGH COURT   PERMISSION TO PRISON INMATES TO VIDEO CONFERENCE PERSON OUTSIDE INDIA  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved