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    

Meghalaya High Court: Bail Plea Rejected Despite Delay in Trial - (14 Jun 2024)

CRIMINAL

Meghalaya High Court has rejected the bail plea of an accused even when there was a delay in the commencement of trial under the Protection of Children from Sexual Offences Act, 2012 and observed that while deciding bail plea gravity of offence needs to be considered.

Tags : MEGHALAYA HIGH COURT   POCSO   BAIL PLEA   GRAVITY OF OFFENCE  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved