Court News
Police Need Not Send Complainants to the Magistrate First: Karnataka High Court Upholds Direct Request to Probe Non-Cognizable Offences, Flags Missing BNSS Rules
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59 articles
Court News
No Written Grounds of Arrest Is Not a “Blanket Key” to Bail: Supreme Court Cancels Bail in Espionage Case
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Court News
No ‘Office Hours’ for Liberty: Kerala High Court Strikes Down Rule Limiting Production of Arrested Persons After 5 PM
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Landmark Judgements
Your Voice Is Evidence, Not Testimony: Magistrates Can Direct Voice Samples From Accused and Witnesses Alike
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Court News
Acquitted at Trial, Convicted in Appeal: Supreme Court Says No Second Appeal Lies, Only Revision
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Landmark Judgements
Notice First, Arrest Last: The Antil Discipline Carried Into the BNSS
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Landmark Judgements
Two Gates Before a Public Servant Is Probed: BNSS Sections 175(3) and 175(4) Read Together
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Court News
“Criminal Investigation Is Never Complaint-Specific”: Calcutta High Court Rejects Former Minister's Anticipatory Bail
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Court News
Supreme Court Won't Re-Examine Section 163 BNSS but Issues Notice on Challenge to Police Detention Power Under Section 172
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Court News
Victims Too Have a Right to a Speedy Trial: Supreme Court Sets Aside Costs Imposed on Complainant
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Court News
FIR Against Police Officers Under BNSS? Allahabad HC Lays Down 11 Directions on Sections 173(4) and 175
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Court News
Bail Cancelled for a Repeat Excise Offence? Supreme Court Says Section 480(3) BNSS Conditions Don't Apply to Lesser Offences
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