Supreme Court: State Cannot Acquire Temple Property Through Gift Deed  ||  Supreme Court: HC Registry Should Exclude Court Vacations When Listing Cases After Fixed Days  ||  Supreme Court Flags Stark Non-Compliance With Directions on CAPF Cadre Review  ||  Supreme Court: Internet Access and Use is a Fundamental Right, Including for Children  ||  Supreme Court: Letters Patent Bench Cannot Interfere Merely Over Errors of Fact or Law  ||  Supreme Court: Voters May File Complaints Against Candidates over False Affidavits under RP Act  ||  Madras HC: Using Children in Campaign is Inappropriate but Does Not Invalidate Election  ||  Allahabad HC: Section 69 BNS Cannot Be Invoked by Transgender Woman in False Marriage Promise Case  ||  Delhi High Court Permits Britannia’s ‘No Added Sugar, Maida or Palm Oil’ Claim on Biscuit Packs  ||  Calcutta High Court Bars Deportation of Alleged Bangladeshi Woman until CAA Application is Decided    

J&K&L HC: Pardoned Approver under Section 343 BNSS Need Not Stay in Custody Till Trial Ends - (25 Mar 2026)

CRIMINAL

High Court of Jammu & Kashmir and Ladakh held that a person pardoned under Section 343 BNSS and examined as an approver cannot be kept in custody until trial ends, as custody is meant to protect the approver and ensure truthful testimony, not to punish them.

Tags : APPROVER   CUSTODY   TRIAL  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved