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    

Ker. HC: Indulging in Criminal Activity Amounts to Supervening Circumstance for Bail Cancellation - (09 Nov 2022)

CRIMINAL

Kerala High Court has held that misuse of liberty granted to an accused person by indulging in criminal activities, thereby violating conditions imposed in the bail order, would amount to a 'supervening circumstance' in order to their cancel bail.

Tags : KERALA HIGH COURT   BAIL   SUPERVENING CIRCUMSTANCE  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved