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
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14 articles
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
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Court News
Nearly Six Years in Custody, Not Part of the Attacking Party: Jharkhand High Court Grants Bail to Accused in 2019 Chandwa Police Patrol Attack Case
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Court News
A Decade Behind Bars, Trial Only Half Done: J&K and Ladakh High Court Grants Bail to Murder Accused, Says Speedy Trial Is a Fundamental Right
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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
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Court News
Gangsters Act Trial Cannot Freeze a Murder Trial: Supreme Court on Section 12 and the Victim's Right to Speedy Trial
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Court News
Justice on Trial: Can AI Fix India’s Court Backlog?
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Court News
Supreme Court Quashes 35-Year Case: Speedy Trial is a Human Right
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Court News
J&K High Court: CrPC Timelines Ensure Speedy Justice for Victims, Not Automatic Bail for Accused
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Court News
Supreme Court: Time-Bound Investigations Only in Cases of Undue Delay
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Court News
Supreme Court grants bail to DHFL promoters in ₹57,000 crore bank fraud case
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Court News
Supreme Court’s Call for Speedy Trials: Lessons from Sanjay Dutt’s Appeal and Provisions in BNS
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