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    

SC: Judge Must Give dequate Reasons While Giving Opinion Under Section 432(2) CrPC - (16 Jan 2023)

CRIMINAL

Supreme Court has held that while giving opinion regarding grant of remission under Section 432(2) CrPC, the Presiding Judge needs to give reasons regarding the factors to be taken into consideration as laid down by Supreme Court in the case of Laxman Naskar v. Union of India.

Tags : SUPREME COURT   REMISSION   CRPC   LAXMAN NASKAR V. UNION OF INDIA  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved