Manipur HC: State Establishments Must Record Transgender Person’s New Name & Gender in Documents  ||  Delhi HC: Failure to Frame Counter Claim Despite Pleadings is Patently Illegal  ||  Mumbai Commission Holds Reliance Retail Liable for Defective AC Replacement Failure  ||  SC Orders ASI to Supervise Repair of Mehrauli’s Ancient Dargahs  ||  SC Reprimands Bihar IPS Officer for Affidavit Supporting Murder Convict  ||  SC Rejects Review Plea on WB SSC Jobs, Upholds Quashing of 25k Appointments  ||  SC Rejects Review Plea on WB SSC Jobs, Upholds Quashing of 25k Appointments  ||  Supreme Court Orders Haridwar Collector Inquiry into Maa Chandi Devi Trust  ||  SC Recommends Statutory Appeal Against DJ’s Compensation Orders  ||  SC Dismisses Petition Challenging 2024 Maharashtra Assembly Elections Over Bogus Voting    

J&K HC: Provisions of S. 329 of CrPC Can be Invoked Only After Framing of Charges - (21 Mar 2025)

CRIMINAL

Jammu & Kashmir and Ladakh High Court has held that the provisions dealing with the procedure for trying a person of unsound mind given under Section 329 of the Code of Criminal Procedure, 1973 (CrPC) can only be invoked once charges have been framed in a criminal trial.

Tags : JAMMU & KASHMIR   SECTION 329   CRIMINAL TRIAL  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved