CCPA Imposes Rs. 1 Lakh Penalty on Britannia Over Misleading ‘100% Whole Wheat Bread’ Claim  ||  Delhi High Court Upholds SEM Notice Asking Neha Bora to Sign Peace Bond Beyond Mere Hearsay  ||  Allahabad High Court: Rape Victims Cannot Be Denied Compensation for Lack of Medical Report  ||  Kerala High Court Quashes Guideline Restricting Production of Arrested Persons After 5 PM  ||  Gujarat High Court Upholds Acquittal of Two in Electric Fence Death of 11-Year-Old  ||  MP High Court Allows Tree Felling for Indore Metro, Orders Phased Cutting under Expert Watch  ||  Bombay High Court Awards Rs. 5 Lakh for Illegal Arrest, Orders Action Against Police, Magistrate  ||  Bombay High Court Sets Aside FIR Against Pune College Staff Over Murud Beach Tragedy  ||  Bombay High Court Proposes Forfeiting Rehab Homes of Slum Dwellers Dumping Garbage on Roads  ||  J&K&L High Court Sets Aside Rs. 10K Cost on Senior Advocate, Says Heated Exchanges are Common    

SC: Not Illegal to File Chargesheet in a Language Which the Accused Doesn’t Understand - (28 Aug 2023)

CRIMINAL

Supreme Court has observed that there is no provision in CrPC which requires chargesheet to be filed in language of the Court determined as per Section 272 CrPC, and in case respondent is not conversant with the language, Court can direct prosecution to provide translated version of the same.

Tags : SUPREME COURT   CHARGESHEET   LANGUAGE  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved