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    

Ker. HC: Children's Courts Were Specified for Purpose of Speedy Trial Only - (18 Nov 2024)

CRIMINAL

Ker HC has observed that for speedy trial of offences against children, children's courts were specified and it cannot be said, as result of such an interdiction, jurisdiction of Magistrate to try offences was taken away. But propriety demands that such offences should be tried by children's courts.

Tags : KERALA HIGH COURT   SPEEDY TRIAL   CHILDREN'S COURTS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved