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    

Cal. HC: Accused Must Apply For Default Bail On Expiry Of Statutory Detention Period - (23 Jan 2023)

CRIMINAL

Calcutta High Court has ruled that an accused under detention as per the NDPS Act cannot be released automatically on statutory bail on the expiry of 180 days which is prescribed under section 36A(4) of the NDPS Act until and unless he makes an application either in written or oral form.

Tags : CALCUTTA HIGH COURT   STATUTORY BAIL   180 DAYS.  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved