Allahabad HC Detains Woman IO till 4 PM, Fines her Rs.5K for not Seizing POCSO Accused’s Mobile  ||  Allahabad HC Questions Fake Victim Age Certificates in POCSO Cases; UP Government Drafts Guidelines  ||  Gujarat HC: ‘Self-Negligence’ Bars Compensation to Heirs of Driver Killed at Unmanned Crossing  ||  UK Court of Appeal Dismisses India's Bid to Challenge Arbitration over Andhra Bauxite Project  ||  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    

Kar. HC: Offence Under Widlife Protection Act Shouldn’t be Kept Pending for Very Long - (05 Sep 2024)

CRIMINAL

Karnataka High Court while dealing with a forest offence committed in the year 2008, has stated that offence under the Wildlife Protection Act, 1972 should not be kept pending for a very long time and the aim should be to complete trial expeditiously.

Tags : KARNATAKA HIGH COURT   WIDLIFE PROTECTION ACT   FOREST OFFENCE  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved