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 HC Orders Compensation for Nepali Man Who Remained in Prison Sans Trial - (09 Dec 2021)

CRIMINAL

Calcutta High Court has granted Rs. 5 Lakh as compensation to a Nepali man who remained in prison for over 41 years and was released in March 2021 following High Court's intervention in a suo moto case of one Dipak Joshi, who was arrested on 12th May 1980 and was released in March 2021, after undergoing a period of more than 40 years in custody.

Tags : CALCUTTA HIGH COURT   COMPENSATION FOR NEPALI MAN  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved