P&H High Court: Re-Investigation Cannot Nullify Existing Acquittal Despite Breach of Stay Order  ||  Gujarat HC: Illegal Mining Vehicle Complaints Must Be Filed Before Sessions Court, Not Magistrate  ||  Delhi High Court Lays Down Registry Directions for Dealing with Insufficiently Stamped Arbitral Award  ||  Delhi High Court: Victims Need No Leave to Appeal Acquittal or Conviction for Lesser Offence  ||  SC: Limitation Act Inapplicable to Revisions under Karnataka Land Revenue Act  ||  SC: Banks Can Invoke SARFAESI for Loans Acquired from NBFCs Outside the Act  ||  SC: Gujarat Prohibition Act Does not Bar Interim Seized Vehicle Release  ||  Supreme Court Quashes Rs. 425-Crore Customs Penalty Based on AI-Generated Fake Case Laws  ||  SC: Guilt cannot be Presumed Solely Due to Collusion Allegations against Investigating Officer  ||  SC: Clarificatory Statement Does Not Constitute a Binding Undertaking for Contempt Proceedings    

Meghalaya HC: Granting Bail on Humanitarian Grounds Not Legally Tenable - (14 Dec 2021)

Meghalaya High Court has observed that granting of bail on humanitarian grounds is not legally tenable while setting aside the bail granted to an accused under the Protection of Children Against Sexual Offences Act, 2012.

Tags : MEGHALAYA HIGH COURT   GRANTING BAIL ON HUMANITARIAN GROUNDS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved