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58 articles

‘Criminal Antecedents Cannot Justify Mob Justice’: Bombay High Court Refuses Bail to Man Accused of Leading Mob That Killed a History-Sheeter in His Home

Court News

‘Criminal Antecedents Cannot Justify Mob Justice’: Bombay High Court Refuses Bail to Man Accused of Leading Mob That Killed a History-Sheeter in His Home

3 Nov 2026Read article ↗

Not Named by CBI, Still No Bail: Calcutta High Court Rejects Sujit Bose’s PMLA Bail Plea in Municipal Recruitment Case Under Section 45

Court News

Not Named by CBI, Still No Bail: Calcutta High Court Rejects Sujit Bose’s PMLA Bail Plea in Municipal Recruitment Case Under Section 45

2 Nov 2026Read article ↗

Personal Bond Without Surety in a Dowry Death Case? Allahabad High Court Doubts Its Own ‘Bacchi Devi’ Bail Directions, Refers Three Questions to Larger Bench

Court News

Personal Bond Without Surety in a Dowry Death Case? Allahabad High Court Doubts Its Own ‘Bacchi Devi’ Bail Directions, Refers Three Questions to Larger Bench

2 Nov 2026Read article ↗

A 12-Paragraph Judgment Is Not Enough to Uphold a Life Sentence: Supreme Court Sends Murder Appeal Back to High Court, Grants Bail After 12 Years

Court News

A 12-Paragraph Judgment Is Not Enough to Uphold a Life Sentence: Supreme Court Sends Murder Appeal Back to High Court, Grants Bail After 12 Years

2 Nov 2026Read article ↗

Bail Refused, Bail Pre-Ordered: Supreme Court Says a High Court Rejecting Anticipatory Bail Cannot Tell the Trial Court to Release the Accused on Fixed Terms

Court News

Bail Refused, Bail Pre-Ordered: Supreme Court Says a High Court Rejecting Anticipatory Bail Cannot Tell the Trial Court to Release the Accused on Fixed Terms

2 Nov 2026Read article ↗

Five Eyewitnesses Turned Hostile, but a Key Witness Is Yet to Testify: Supreme Court Cancels Bail of Man Accused of Shooting a Father’s Daughter in Lucknow

Court News

Five Eyewitnesses Turned Hostile, but a Key Witness Is Yet to Testify: Supreme Court Cancels Bail of Man Accused of Shooting a Father’s Daughter in Lucknow

2 Nov 2026Read article ↗

Zubeen Garg Death Case: Gauhati High Court Grants Bail to Singer’s Cousin, Says Whether His Alleged Omissions Breached a Legal Duty Is ‘Debatable’

Court News

Zubeen Garg Death Case: Gauhati High Court Grants Bail to Singer’s Cousin, Says Whether His Alleged Omissions Breached a Legal Duty Is ‘Debatable’

2 Nov 2026Read article ↗

Two PAN Cards Case: Allahabad High Court Grants Bail to Azam Khan and Son but Refuses to Stay Their Conviction

Court News

Two PAN Cards Case: Allahabad High Court Grants Bail to Azam Khan and Son but Refuses to Stay Their Conviction

31 Oct 2026Read article ↗

Seven Years in Jail, Only One Witness Examined: Bombay High Court Acts on Undertrial’s Letter From Prison and Grants Bail on Long Incarceration

Court News

Seven Years in Jail, Only One Witness Examined: Bombay High Court Acts on Undertrial’s Letter From Prison and Grants Bail on Long Incarceration

31 Oct 2026Read article ↗

Co-Accused Got Bail, So Should I? Supreme Court Says Parity Is ‘Not a Mechanical Formula’, Refuses Bail to Alleged Mastermind but Fixes One-Year Timeline

Court News

Co-Accused Got Bail, So Should I? Supreme Court Says Parity Is ‘Not a Mechanical Formula’, Refuses Bail to Alleged Mastermind but Fixes One-Year Timeline

31 Oct 2026Read article ↗

Murder of a Sarpanch Candidate: Supreme Court Cancels Bail of Life Convict, Says Pendency of Appeals Cannot Be a ‘Knee Jerk’ Ground to Free Those Convicted of Heinous Crimes

Court News

Murder of a Sarpanch Candidate: Supreme Court Cancels Bail of Life Convict, Says Pendency of Appeals Cannot Be a ‘Knee Jerk’ Ground to Free Those Convicted of Heinous Crimes

31 Oct 2026Read article ↗

Bail Is Not a Broom: Degrading Bail Conditions Declared Null and Void

Landmark Judgements

Bail Is Not a Broom: Degrading Bail Conditions Declared Null and Void

31 Oct 2026Read article ↗