Court News
Jail Failed to File Medical Report Twice: Delhi High Court Grants Undertrial Interim Bail for Treatment Pending His Regular Bail Plea
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58 articles
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’
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Court News
‘A Request for Rest Is Not Consent to Detention’: Delhi High Court Grants Bail to Congolese Woman in 582 g Cocaine Case Over 40 Hours’ Illegal Custody
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Court News
One Day Late Is Too Late: Orissa High Court Grants Default Bail After NDPS Chargesheet Landed on the 181st Day
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Court News
Surrendered at 11 a.m., ‘Arrested’ at 9:45 p.m.: Karnataka High Court Says the 24-Hour Clock Starts From Actual Restraint, Grants Bail
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Court News
Fake Law Degree, Hidden Criminal Cases: Supreme Court Cancels Bail and Recommends Mandatory Disclosure of Antecedents in Every Bail Plea
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Court News
Bail Granted Without Section 37 Test: Supreme Court Cancels Relief to Man Accused of Running Heroin Network From Jail
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Court News
₹4,000 Bribe Case: Supreme Court Restores Bail Cancelled a Year Later, Calls Reposting of Accused Hospital Manager to Same Post ‘Shocking’
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Court News
120 Cheque Bounce Cases, One Bail Bond: Punjab and Haryana High Court Spares Company Employee From Rs 1 Crore Surety Demand
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Court News
Stopped at 2 pm, ‘Arrested’ Next Morning: Supreme Court Says the 24-Hour Clock Starts at Detention, Grants Bail in 60 kg Yaba Case
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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
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Court News
Five Earlier Cases Are Not Proof of Guilt: Supreme Court Grants Bail in Gujarat Cow Meat Case After Eight Months in Custody
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