Supreme Court Upholds the Constitutionality of Life Sentences Without Remission Until Natural Death  ||  Supreme Court: Service Benefits Can't be Refused Due to Missing ACRs Not Attributable to Employees  ||  Supreme Court: Courts May Grant Lesser Relief under Order VII Rule 7 CPC, But Not a Different Claim  ||  Supreme Court Dismisses Lokpal's Plea Against Delhi HC Order Quashing Probe into Defence Secretary  ||  SC Grants Bail to Two UAPA Accused, Citing 12-Year Incarceration and Violation of Article 21  ||  Madras High Court: Seeking Divorce over Wife's Accidental Hip Injury is Inhumane  ||  Kerala High Court Directs Stronger Audit and Financial Oversight in Guruvayur Devaswom  ||  Madras High Court Directs State and Judiciary to Expedite Rape and POCSO Trials  ||  Karnataka HC Upholds RTO's Power to Cancel Registration Secured by False Documents  ||  Karnataka HC: Bengaluru-Mysuru Corridor Could be Biggest Scam, Farmers Deprived of Land    

Orissa HC: Remand Date to be Excluded From Calculation of Statutory Period for Granting Default Bail - (26 Apr 2022)

CRIMINAL

Orissa High Court has reiterated that while calculating the statutory period for granting default bail under Section 167(2) of the Code of Criminal Procedure, 1973, the date of remand has to be excluded. The court opined that the Law is no more res integra on this issue.

Tags : ORISSA HIGH COURT   STATUTORY PERIOD   DEFAULT BAIL   SECTION 167(2)   CODE OF CRIMINAL PROCEDURE   1973   RES INTEGRA  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved