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    

MP HC: Preliminary Assessment Under Section 15 Not Mandatory for Grant of Bail Under Section 12 - (29 Mar 2022)

CRIMINAL

Madhya Pradesh High Court has observed that the Juvenile Justice Board's power to grant bail under Section 12 of the Juvenile Justice (Care and Protection of Children) Act, 2015 (JJ Act) does not necessitate a preliminary assessment under Section 15 of the JJ Act.

Tags : MADHYA PRADESH HIGH COURT   BAIL   JUVENILE JUSTICE   ASSESSMENT  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved