J&K&L HC: Repeat Narcotics Offences After Release Can Justify Preventive Detention  ||  SC: Departmental Enquiry Required for Police Arrests Without Written Grounds  ||  SC: Preliminary Issue Cannot Be Tried Separately Once Trial on All Issues Has Begun  ||  SC: Police Claim of Sufficient Material for Chargesheet Does Not Entitle Accused to Default Bail  ||  Telangana HC: Father’s Role Beyond Financial Support Cannot Be Overlooked in Custody Matters  ||  Allahabad HC: Hindu Marriage Requires Essential Ceremonies, Arya Samaj Certificate Not Enough  ||  Delhi HC: Narco Test Cannot Be Forced on an Accused Without Consent  ||  Gujarat HC: Brothel Customer Not Liable for Operating Premises or Procuring Women  ||  MP HC: Civil Suits May Be Consolidated Where Issues and Evidence Are Common  ||  J&K&L HC: Personal-Enmity Assaults Concern Law and Order, Not Preventive Detention    

Madras HC: Injury Need Not be Physical Always - (01 Aug 2016)

Madras HC, while clarifying that injury doesn’t always need to be physical, has held that parents of a minor girl who was allegedly abducted and married by her cousin which led to suicide of girl’s 12-year-old brother is entitled to compensation under the Tamil Nadu Victim Compensation Scheme.

Tags : MADRAS HC   TAMIL NADU VICTIM COMPENSATION SCHEME  

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