Supreme Court: Rape Conviction Possible Without S.376 Charge if POCSO Case Fails on Age Proof  ||  SC: Mere Long Possession Can't Establish Adverse Possession; Hostile Intent is Required  ||  Supreme Court Finds Gaps in FSSAI’s Proposed Warning Labels for Foods High in Fat, Sugar and Salt  ||  Supreme Court Quashes ITS Officer's 'Deadwood' Retirement, Orders Rs. 15 Lakh Payment  ||  Uttarakhand HC: District Magistrate to Establish Public Helpline within 24 Hrs amid Water Pollution  ||  Allahabad HC: Custodial Violence and Molestation Are Crimes, Not Police Duty  ||  Gujarat High Court: Bombay Public Trust Registration is Covered by Section 43 of the Waqf Act  ||  J&K&L HC: Advocates not Above Law, No Immunity from Lawful Police Inquiry  ||  Gauhati HC: Talaq-e-Hasan Valid, Requires Registration under Assam Marriage Act  ||  NCLAT: NCLT President Empowered to Transfer Cases from One Bench to Another    

Delhi HC Seeks Response on Plea Seeking Transfer of Trial in Chhatrasal Stadium Murder Case - (16 Feb 2022)

CRIMINAL

Delhi High Court has sought the response of the Delhi Police on a plea seeking transfer of trial in the Chhatrasal Stadium Murder case from city's Rohini Court to some other district court in the interest of safety of the victims and prosecution witnesses for a fair and impartial trial as also an 'in-camera' day-to-day hearing in the matter.

Tags : DELHI HIGH COURT   TRANSFER OF TRIAL IN CHHATRASAL STADIUM MURDER CASE  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved