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    

Supreme Court Grants Bail to Handicapped Accused Who Was Undetrial for 4 Years - (09 Feb 2022)

CRIMINAL

Supreme Court has granted bail to an accused charged under Narcotic Drugs and Psychotropic Substances Act, 1985 and Maharashtra Control of Organised Crime Act, 1999, taking into consideration the physical condition of a handicapped person who had lost about 12 kgs of weight.

Tags : SUPREME COURT   BAIL TO HANDICAPPED ACCUSED  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved