Whether a Life-Threatening Rescue by Cop Can be Treated as Routine Duty, Madhya Pradesh HC Clarifies  ||  Madhya Pradesh HC: Officer Cannot Oversee Department Conducting Disciplinary Proceedings Against Him  ||  Madras High Court: POCSO Act Does Not Exempt Romantic Relationships Involving Minors  ||  SC Upholds Haryana Rule Delaying Aid to Kin Accused of Murdering Government Employees  ||  Supreme Court: Lokayukta Special Police is Not Exempt From RTI as an Intelligence Body  ||  Supreme Court: Curable Irregularity in Appointments Cannot Nullify Entire Recruitment Process  ||  SC: Dismissal, Being the Severest Punishment, Should be Imposed Only For Grave Misconduct  ||  SC: Constructive Res Judicata Applies to Grounds Omitted Through Negligence or Inadvertence  ||  Madras High Court: Honour Killing is a Shameful Act and an Extreme Manifestation of Casteism  ||  Bombay High Court: Traditional Families Often Hesitate to Report Sexual Offences    

Delhi HC: Initiating Proclamation/ Attachment Process Do Not Bar to Consider Anticipatory Bail Plea - (16 May 2022)

CRIMINAL

Delhi High Court has held that since the Central Bureau of Investigation (CBI) has initiated the process of proclamation or attachment proceedings, despite the pendency of the application of an anticipatory bail, the same does not bar the consideration of such an application.

Tags : DELHI HIGH COURT   CENTRAL BUREAU OF INVESTIGATION   ANTICIPATORY BAIL  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved