Supreme Court Explains: Debt Becoming Financial & Operational Debt  ||  P&H HC: Model Code of Conduct Can’t Stand in Way of Execution of Judicial Order  ||  Chh. HC: Can’t Build Matrimonial Home With Bricks & Stones, Love & Respect Between Spouses Required  ||  Ker. HC: Fitting of Sensors in Buses Used as Stage Carriages Can’t be Insisted by Registration Author  ||  Kar. HC: Can’t Consider Party’s Declaration, Promise of Policies as Corrupt Practise under RP Act  ||  Bom. HC: Public Sector Banks Not Empowered to Issue Look Out Circulars Against Loan Defaulters  ||  Mad. HC: Child Needs Safe & Caring Environment While Growing up, Corporal Punishment Not a Solution  ||  Mad. HC: 2020 Amendment to Public Premises (Eviction of Unauthorised Occupants) Act, Struck Down  ||  Del. HC: Persons Not Accused of Deceiving Others Should Handle Haj Pilgrims  ||  Del. HC: Centre Directed to Decide Plea to Recruit Women Through CDS, Within Eight Weeks    

Jharkhand HC: S. 202 CrPC is Mandatory Even if Government is the Complainant - (08 May 2023)

CRIMINAL

Jharkhand High Court while observing that there is no exception to Section 202 CrPC even if government is complainant, has held that magistrate is required to postpone issue of process before taking cognizance when accused is situated beyond territorial jurisdiction of magistrate.

Tags : JHARKHAND HIGH COURT   CRPC   MANDATORY   TERRITORIAL JURISDICTION  

Share :        

Disclaimer | Copyright 2024 - All Rights Reserved