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    

AP HC Grants Bail After issuing Non-Bailable Warrant If His Absence During Summons Was Not Willful - (30 Mar 2022)

CRIMINAL

Andhra Pradesh High Court has granted bail to an accused on whom the non-bailable warrant was issued due to his absence during issue of summons. The Court has decided that the accused was unaware of the summons issued as he had changed his residence and consequently could not appear on the dates before the trial Court.

Tags : ANDHRA PRADESH HIGH COURT   NON-BAILABLE WARRANT   SUMMONS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved