Court News
Delay in Compensation or Treatment Is ‘Second Victimisation’: MP High Court Directs State-Wide Compliance With Section 397 BNSS While Rejecting Bail
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Victim RightsClear topic ×
27 articles
Landmark Judgements
Rescue Is Not the End of the State's Duty: A Victim Protection Plan for Trafficking Survivors
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Court News
38 Years After a 1988 Murder: Supreme Court Restores Acquittal, Explains Victim’s Appeal vs Revision
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Court News
Who Can Settle a Criminal Case? Supreme Court Says Only the Victim, Not a Non-Victim Informant
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Court News
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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Court News
Delhi High Court Limits Victim's Right to Second Appeal Under Section 372 CrPC
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Court News
Delhi High Court Limits Victim's Right to Second Appeal Under Section 372 CrPC
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Court News
Cheque Bounce Cases: Supreme Court Tightens Rules, Clarifies Burden of Proof
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Court News
Kerala High Court Cracks Down on Delays: Home Secretary Summoned Over Mediator Fees and Victim Compensation
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Court News
Kerala HC: Complainant in Cheque Bounce Case Has Right to Appeal Acquittal, Revision Petition Not Maintainable
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Court News
Supreme Court Refers Cheque Bounce Appeal Question to Larger Bench: Can Complainant Appeal Acquittal Without Leave?
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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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