Court News
Supreme Court: BNSS Section 173(3) Protects Against Mechanical FIRs
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Criminal Procedure LawClear topic ×
4 articles
Court News
Supreme Court Upholds BNSS Provision Allowing Sessions Judges as Directors of Prosecution
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Court News
Supreme Court Makes Disclosure of Criminal Antecedents Mandatory in Bail Pleas
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Court News
Delhi High Court: Only State Can Appeal Against Acquittals in Police Report Cases, Third Parties Lack Locus
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