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Court News

ED Complaint Filed Before BNSS? Supreme Court Says the Accused Must Still Be Heard Before Cognizance

Released for an Illegal Arrest? Police Can't Just Re-Arrest You on Their Own: Supreme Court Demands “Judicial Imprimatur”

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A Father's Appeal Went to the Wrong Court for Years: Supreme Court Settles Where a Victim's Appeal Against Acquittal Belongs

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Supreme Court Clarifies 'No Coercive Steps' Orders in Criminal Investigations

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Supreme Court Clarifies Clubbing of FIRs in Cyber Fraud Cases

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Supreme Court Upholds Police Independence in Closure Reports

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Bail, Loopholes, and Liberty: BNSS and Anticipatory Bail under the SC/ST Act

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Supreme Court: Pre-Cognizance Hearing Mandatory Under BNSS in PMLA Cases

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Supreme Court: Accused Must Get Parity with Discharged Co-Accused

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Kerala HC: Accused Can Use Prior Statements in Cross-Examination

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Allahabad HC: Police Need Court Nod for Further Probe, Double Cognizance in Same FIR Illegal

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Admissions Across Criminal Cases: Courts Demand Strict Safeguards