SC Delivers Split Verdict on Disciplinary Action to be Taken Against an Advocate-On-Record  ||  Centre to SC: Certain Provisions of Waqf (Amendment) Act, 2025 Not to be Acted Upon for Time Being  ||  SC Disposes of Petitions Seeking Access to Courtroom Proceedings through Virtual Links  ||  Delhi HC Directs Removal of 'Captain Blue' Mark in Plea by Manufacturer of ‘Captain Morgan’  ||  SC: Consumer’s Right to Protest Peacefully Without Falling Foul is a Corresponding Right  ||  SC Shows Inclination to Appoint a Commission of Inquiry to Enquire into Activities of Sports Federati  ||  SC: Subsequent Judgment that Overrules Earlier Judgment to Apply Retrospectively  ||  SC Expresses Reluctance to Transfer to Itself Petitions Challenging Anti-Conversion Laws of States  ||  Madras HC: Inspector General of Registration to Ensure No Society is Registered With a Caste Name  ||  SC: Union & ECI Given Time to Respond on Challenge to Conduct of Election Rules    

Supreme Court: Can’t Delete Framed Charges by Invoking Section 216 of CrPC - (18 Apr 2025)

CRIMINAL

Supreme Court has held that once charges have been framed by the Trial Court in exercise of the powers under Section 228 CrPC, the accused cannot thereafter be discharged, be it through an exercise of the powers under Sections 227 or 216 CrPC.

Tags : SUPREME COURT   SECTION 216   TRIAL COURT  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved