SC: Dismissal, Being the Severest Punishment, Should be Imposed Only For Grave Misconduct  ||  SC: Constructive Res Judicata Applies to Grounds Omitted Through Negligence or Inadvertence  ||  Madras High Court: Honour Killing is a Shameful Act and an Extreme Manifestation of Casteism  ||  Bombay High Court: Traditional Families Often Hesitate to Report Sexual Offences  ||  Jharkhand High Court Directs Circle Officers to Digitally Verify Land Records and Remove Mismatches  ||  MP High Court: Writ Court Cannot Grant Interim Relief Once Party is Relegated to Alternate Forum  ||  Supreme Court Issues Directions to Speed Up MACT Claims Amid Six-Year Average Pendency  ||  Supreme Court: Sex Selection Practices Continues Due to Preference For Male Children  ||  Supreme Court: Injury From a Fallen Tree is Not a Motor Accident for MACT Claims  ||  Madras HC: Recent Tamil Nadu Elections Reflect Voting Beyond Caste and Community Considerations    

Madras HC: Voluntary Surrender of Accused Can’t be Accepted by Magistrate Who Lacks Jurisdiction - (13 Mar 2024)

CRIMINAL

Madras High Court has held that where the accused voluntarily surrenders before the Magistrate, such surrender should not be accepted by the Magistrate if he lacks jurisdiction.

Tags : MADRAS HIGH COURT   VOLUNTARY SURRENDER   JURISDICTION  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved