Court News
Five Years in Custody Is Not Enough on Its Own: Jharkhand High Court Refuses UAPA Bail in 2021 IED Blast Case, Says Delay Is ‘Not a Trump Card’
Read article ↗
THE COURTKUTCHEHRY BLOG
Legal insights, case analysis and research craft.
News, analysis and practical writing for Indian legal professionals.
UAPAClear topic ×
15 articles
Court News
Never Produced Before the Trial Court, So No Charges Framed: Supreme Court Grants Interim Bail to UAPA Accused, Seeks Explanation From Police and Trial Judge
Read article ↗
Court News
Charge-Sheet Filed, Probe Into Wider Links Continues: Jammu and Kashmir and Ladakh High Court Says That Does Not Make It ‘Incomplete’, Refuses Default Bail in UAPA Case
Read article ↗
Court News
Three-Week Deadline to Object Is Unconstitutional: Manipur High Court Quashes NSA Detention, Faults State for Letting UAPA Case ‘Slip Through Its Hands’
Read article ↗
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
Read article ↗
Court News
Pending Forensic Data Can Justify More Time to File UAPA Charge Sheet: Supreme Court Sets Aside Default Bail Granted by Bombay High Court
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
Foreign Nationality Alone Doesn’t Bar UAPA Bail: Supreme Court Says Illegal Entry Must Be Shown, Visa Overstay Isn’t Enough
Read article ↗
Landmark Judgements
UAPA Bail's Fault Line: Umar Khalid Denied, K.A. Najeeb Reaffirmed — and a Larger Bench Ahead
Read article ↗
Court News
Supreme Court Acquits Sri Lankan National in Landmark UAPA Case
Read article ↗
Court News
Default Bail Reinforced: SC Strikes Down Mechanical Extension of Chargesheet Time
Read article ↗
Court News
Supreme Court Slams Punjab Over Drug Menace
Read article ↗