Supreme Court Lays Down Principles Governing Joint Trials in Criminal Cases under CrPC and BNSS  ||  Karnataka HC: Person Joining Festivals of Another Religion Does Not Violate Rights  ||  Himachal Pradesh High Court: Recovery of Money without Proof of Demand Is Not Bribery  ||  Kerala HC: Cognizance Of Rape u/s 376B IPC Needs Complaint by Separated Wife, Not on Police Report  ||  J&K&L HC: Dealership & Lease Agreements Are Separate Contracts and Disputes Must Be Filed Separately  ||  Calcutta High Court: Unemployment Does Not Excuse Able-Bodied Husband from Maintaining His Wife  ||  Ker. HC: Violating the Procedure for Sampling Contraband u/s 53A of Abkari Act Vitiates Prosecution  ||  Delhi High Court: Students with Less Than 75% Attendance Cannot Contest DU Student Union Elections  ||  Delhi High Court: UGC Cannot Debar a University from PhD Admissions under UGC Act  ||  Delhi High Court: MCD's Higher Property Tax on Luxury Hotels Not Arbitrary    

SC: Court’s Should Avoid Detailed Deliberation of Evidence in Bail Pleas - (02 May 2023)

CRIMINAL

Supreme Court has observed that detailed elaboration of evidence has to be avoided at the stage of grant/rejection of bail/anticipatory bail, as in the matters pertaining to liberty of citizens, the Court should act promptly.

Tags : SUPREME COURT   BAIL   LIBERTY   EVIDENCE  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved