Court News
Produced Before a Magistrate 40 Hours Late: Orissa High Court Grants Bail, Says Detention Beyond 24 Hours Vitiates Arrest and Remand
Read article ↗
THE COURTKUTCHEHRY BLOG
Legal insights, case analysis and research craft.
News, analysis and practical writing for Indian legal professionals.
bailClear topic ×
58 articles
Court News
No Written Grounds of Arrest Is Not a “Blanket Key” to Bail: Supreme Court Cancels Bail in Espionage Case
Read article ↗
Court News
Union of India v. K.A. Najeeb (2021): When a Trial Cannot End in Time, Even UAPA’s Bail Bar Must Yield to Article 21
Read article ↗
Court News
State of Rajasthan v. Balchand (1977): The Two-Page Order That Gave India the Phrase “Bail, Not Jail”
Read article ↗
Court News
Foreign Nationality Alone Doesn’t Bar UAPA Bail: Supreme Court Says Illegal Entry Must Be Shown, Visa Overstay Isn’t Enough
Read article ↗
Court News
Unreasoned Bail Orders Cannot Stand in Serious Cases: Supreme Court Cancels Bail of Two Accused in Satara Petrol Attack, Says Flawed Bail Cannot Found Parity (Yash Mahesh Gaikwad v. State of Maharashtra)
Read article ↗
Court News
No Automatic Arrest in 498A Cases: How Arnesh Kumar Changed Policing of Offences Up to Seven Years
Read article ↗
Court News
Bail Plea in One Court, Writ Against Arrest in Another: Supreme Court Calls Non-Disclosure an Abuse of Process
Read article ↗
Landmark Judgements
Notice First, Arrest Last: The Antil Discipline Carried Into the BNSS
Read article ↗
Landmark Judgements
The 24-Hour Clock Binds the ED: Illegal PMLA Arrest Entitles the Accused to Bail Despite Section 45
Read article ↗
Court News
Assault on Doctors On Duty: Supreme Court Cancels Bail of Dombivli Corporator and Associates
Read article ↗
Landmark Judgements
Protection Without an Expiry Date: Anticipatory Bail Ordinarily Survives the Chargesheet
Read article ↗