SC: POCSO Guilt Presumption Not Absolute, Acquits Accused  ||  Supreme Court: Promotion Cannot Be Claimed as a Vested Right under Repealed Rules  ||  Supreme Court: Promotion Cannot Be Claimed as a Vested Right under Repealed Rules  ||  SC: Unexplained 5-Day Sample Custody Gap Breached S.52A, Acquits 2 after 20 Years  ||  P&H High Court: Illegal Search Alone Does Not Justify Quashing of Complaint under PNDT Act  ||  Bom HC: Creating WhatsApp Group Without Employer's Permission Not Ground for Compulsory Retirement  ||  Madras HC: Lack of Son’s Moral Support Alone Cannot Sustain Father’s Maintenance Claim under CrPC  ||  Kerala HC: University Professor doesn't Occupy 'Public Office', Quo Warranto Not Maintainable  ||  Bombay HC Allows Cutting of 1,237 Mangroves for Connector Bridge in Mumbai’s Western Suburbs  ||  Calcutta HC Orders Return of 3-Year-Old to Adoptive Couple, he wasn't Abandoned    

Bombay HC: Judicial Remand Extension Beyond 60 Days Without Hearing, Reasons is Illegal - (13 Oct 2025)

CRIMINAL

Bombay High Court ruled that extending judicial remand beyond 60 days under Section 187(3) of the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023, without giving the accused a chance to be heard and without a reasoned order, violates Article 21 of the Constitution and is contrary to law.

Tags : JUDICIAL REMAND   REASONED ORDER   VIOLATES  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved