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    

Punjab & Haryana High Court: No Bar Under JJ Act to Grant Bail to Child In Conflict with Law - (03 Jun 2024)

CRIMINAL

P&H HC has held that application for grant of anticipatory bail under section 438 of the Code of Criminal Procedure, 1973 at behest of child in conflict with law before High Court or Sessions Court is maintainable under law and said remedy is not excluded by operation of Section 12 of JJ Act, 2015.

Tags : PUNJAB & HARYANA HIGH COURT   ANTICIPATORY BAIL   S. 438 OF CRPC  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved