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    

P&H HC: While Adju. Pre-Arrest Bail Plea Manner in Which Accused is Arraigned in FIR is Important - (13 Jan 2025)

CRIMINAL

Punjab & Haryana High Court has explained that while adjudicating a plea for anticipatory bail, the court cannot remain oblivious to the circumstances under which the accused has been arraigned or implicated, including the nature of the allegations, the evidence linking the accused to the offence.

Tags : P&H HIGH COURT   PRE-ARREST BAIL   ANTICIPATORY BAIL  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved