Delhi HC: Daughter-In-Law Has No Independent Right in Mother-In-Law’s Self-Acquired House  ||  SC: Prolonged Separation Can Constitute Cruelty and Desertion  ||  SC: Menstrual Hygiene Right Requires Effective Ground-Level Implementation Nationwide  ||  SC: Court Permission Mandatory for Guardian’s Sale of Minor’s Property  ||  SC: Daughter Doesn't Lose Ties With Natal Family After Marriage, Such Stereotype is Unconstitutional  ||  SC: Limitation For Filing S.34 Appeal Starts From Disposal of S.33 Application, Allowed or Rejected  ||  SC: In Cases of Drug Trade Threats to the Nation, Sovereignty Prevails over Personal Liberty  ||  Delhi HC: Plaintiff Can Obtain a Refund of Court Fees After an IBC Resolution Plan “Settlement”  ||  Ker HC: Default Bail is Available if Final Report is E-Filed After 5 Pm on Last Statutory Day  ||  J&K&L HC: NDPS Act Provisions Extending Investigation Time Apply to Narco-Terror Cases under UAPA    

Madras HC: Remand Cannot be Granted Whenever Sought by Prosecution or Police - (22 Dec 2021)

Madras High Court has underscored that remand cannot be granted whenever it is sought by the prosecution or the police, in an order quashing the impugned FIR registered against an office-bearer of the Communist Party of India (Marxist-Leninist) over a funny Facebook post.

Tags : MADRAS HIGH COURT   REMAND  

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