SC: CIRP Can Continue Despite Fraudulent Insolvency Plea That Triggered It  ||  Delhi HC: Senior Citizen May Seek Eviction of Daughter-in-Law for Ill-Treatment  ||  Delhi HC: Mere Possession of Visa Does Not Confer an Unconditional Right to Enter India  ||  Delhi HC: Every Insensitive or Objectionable Matrimonial Act Does Not Amount to Cruelty  ||  J&K&L HC: Fake Driving Licence Does Not Exonerate Insurer If Driver Has a Valid Licence  ||  P&H HC: Safety Council Report and CCTV Cannot Be Rejected at Charge Stage for Lack of Proof  ||  Delhi High Court Stays Rs. 213 Crore SAIL Payout to British Firm over Unstamped Arbitral Award  ||  Allahabad HC: Bar Council Cannot Suspend Advocate’s Licence Pending Disciplinary Inquiry  ||  SC: CIRP Need Not Be Set Aside Solely for Fraudulent Filing of Section 9 Plea  ||  Supreme Court: Compromise Decree Passed Without Impleading Necessary Party is Void    

Del. HC: Accused Entitled to Default Bail if Prosecution Files Preliminary or Incomplete Chargesheet - (18 Sep 2023)

CRIMINAL

Delhi High Court has held that right of an accused to default bail under Section 167(2) of CrPC would arise in a case where the chargesheet is not filed within the stipulated period, or if prosecution files a preliminary or incomplete chargesheet.

Tags : DELHI HIGH COURT   DEFAULT BAIL   CHARGESHEET  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved