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    

P&H HC: Accused has Right to be Heard in Revision Challenging Dismissal of Complaint - (24 Nov 2023)

CRIMINAL

Punjab and Haryana High Court has held that where a complaint has been dismissed by Magistrate and the said order is challenged in revision petition before High Court or Sessions Court, the persons who are arraigned as accused in complaint have a right to be heard in such a revision petition.

Tags : PUNJAB AND HARYANA HIGH COURT   REVISION   COMPLAINT   DISMISSAL  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved