If, after taking the evidence for the prosecution, examining the accused and hearing the prosecution and the defence on the point, the Judge considers that there is no evidence that the accused committed the offence, the Judge shall record an order of acquittal.
Saturday, 25, Apr, 2026
- Internship Opportunity at Law CPM, Delhi [Offline; May / June / July 2026; Performance based Stipend]: Apply Now!
- JOB POST: Junior IP Associate at Intellect Goodwill LLP, Indore [Offline]: Apply Now!
- Section 138 NI Act | Mediation Compromise in Civil Suit does not automatically terminate parallel Criminal Prosecution, rules HC
- "जैसे ही तलाक की कार्यवाही शुरू होती है, हर कोई बेरोजगार बन जाता है; सुप्रीम कोर्ट की बड़ी टिप्पणी"
- मदरसों की एटीएस से जांच कराने के आदेश को हाईकोर्ट में चुनौती, चार मई को होगी सुनवाई
- WB Electoral Roll Deletions | SC directs disenfranchised Voters to exhaust Appellate Tribunal remedy before seeking Constitutional Relief
- HC: Waiver of Cost on Compounding Cheque Bounce cases only in Exceptional Circumstances
- अफ्रीकी महिलाओं से मारपीट मामले में AAP नेता सोमनाथ भारती को बड़ी राहत, कोर्ट ने किया बरी"
- Marriage cannot be a Licence to Exploit | HC imposes Rs.15 Lakh Cost on Husband who claimed unemployment while draining Wife's salary
- बीसीए की छात्रा की कमरे में हुई थी संदिग्ध मौत, हाईकोर्ट सख्त; पूछा- एफआईआर दर्ज क्यों नहीं हुई
- गौतम बुद्ध नगर और एटा पुलिस की करतूत से हाईकोर्ट नाराज, यूपी के डीजीपी से मांग लिया व्यक्तिगत हलफनामा; जानिए वजह
- Bar Council of Delhi Elections 2026: Counting of votes to resume from 25th April in Delhi HC
- [Press Release] Zorvia Flags SEBI Disclosure Concerns in Court, in Ongoing Defamation Proceedings Against Emcure and Zuventus
- Webinar on ‘Women in Criminal Law: Roles and Realities’ by Pink Legal Femora [April 26; 5 PM; Free]: Register Now!
- CfP: Vishwakarma University Law Journal [Volume 6 Issue 1]: Submit by May 15!
