When a Magistrate takes cognizance of an offence under clause (c) of sub-section (1) of section 210, the accused shall, before any evidence is taken, be informed that he is entitled to have the case inquired into or tried by another Magistrate, and if the accused or any of the accused, if there be more than one, objects to further proceedings before the Magistrate taking cognizance, the case shall be transferred to such other Magistrate as may be specified by the Chief Judicial Magistrate in this behalf.
Tuesday, 21, Apr, 2026
- Ministry of Women and Child Development Internship 2026, New Delhi [4–12 Weeks; 20 Interns; Stipend of Rs. 20,000]
- One Day National Workshop on Intellectual Property and Sports, 2026 by NLUJ-CIPS [Virtual; April 26]: Register by April 25
- JOB POST: Research Scholars at Judicial Academy, Jharkhand [Salary of Rs. 50k; Contractual; 1 Year; 2 Vacancies]: Apply Now!
- HC to Govt & Police: Waiting for a Judge to be attacked before acting is not an option, mandates Fresh Meeting within a Week
- SC allows Chhattisgarh Court employee to sit LL.B. 3rd Year Exams, says losing academic year over Permission Dispute would cause "Disproportionate Harm"
- हिमाचल प्रदेश: टैक्सी से मायके न ले जाने पर रूठी पत्नी, तीन साल में टूटा विवाह; अब पति को कोर्ट से मिला न्याय
- Bar Council of Delhi Elections 2026: Election Committee declines request for re-polling, terms Election process soul of Democratic Institution
- Presumption of legitimacy cannot be lightly disturbed says HC on DNA tests to prove Adultery
- पवन खेड़ा की ओर से अभिषेक मनु सिंघवी ने दी ऐसी दलील, हाईकोर्ट के जज साहब ने हिमंत सरकार को लगा दी फटकार
- Right of Regularisation of Employment can't be Defeated by short Breaks in Ad-hoc Service, Rules SC
- Once a Decree is Passed, Execution Court can't Modify it's terms, Rules SC
- हाईकोर्ट से बड़ी राहत: ₹2.5 करोड़ के लोन विवाद में जबरन कार्रवाई पर रोक
- A Mere Entry into it's Records doesn't make Govt. Owner of a Property, Rules SC
- National Level Constituent Assembly Debate Competition 2026 by Amity Law School, AUMP [Virtual; Win Exciting Prizes; April 29 – 30]: Register by April 23
- एक ही FIR में दोबारा गिरफ्तारी के लिए कारण दोहराना अनिवार्य नहीं, हाई कोर्ट का बड़ा फैसला
