When any Court has under section 384 adjudged an offender to punishment, or has under section 385 forwarded him to a Magistrate for trial, for refusing or omitting to do anything which he was lawfully required to do or for any intentional insult or interruption, the Court may, in its discretion, discharge the offender or remit the punishment on his submission to the order or requisition of such Court, or on apology being made to its satisfaction.
Tuesday, 12, May, 2026
- HC Judge Cycles to Court, backs PM Modi’s Call for Fuel Conservation
- SC Collegium Recommends Elevation of 9 Advocates to Calcutta High Court Bench
- रिंगटोन-कॉलर ट्यून विवाद: हाईकोर्ट ने Vodafone की अपील खारिज की, कहा- गानों के लिए IPRS से करना होगा समझौता
- सुप्रीम कोर्ट का बड़ा आदेश: राजस्थान सरकार शिक्षा व्यवस्था में राजस्थानी भाषा लागू करने की नीति बनाए
- संदीप पाठक को हाई कोर्ट से एक और सप्ताह की राहत, अदालत की अनुमति के बिना कोई कठोर कार्रवाई नहीं करेगी पुलिस
- हाईकोर्ट में जस्टिस मंथा ने सुनवाई से खुद को किया अलग, पीड़िता के परिवार की बढ़ी चिंता
- सुप्रीम कोर्ट में AI की एंट्री, अब सु सहाय चैटबॉट बताएगा केस और कोर्ट से जुड़ी हर जरूरी जानकारी
- HC on Child Welfare: Child should get love of both parents, 'disturbed' by possessiveness of the wife for the child
- ‘No arrest without Written Grounds’: UP Govt assures HC of strict BNSS Compliance
- 13 साल बाद हत्या के दो आरोपी बरी, हाईकोर्ट ने बदला जिला अदालत का फैसला, उम्रकैद की सजा रद्द
- Research Fellowship at Vidhi Centre for Legal Policy, Bengaluru: Apply by May 15, 2026!
- CfP: International Law Conference by Lloyd Law College, Greater Noida [Aug 21 – 22; Hybrid]: Submit by June 15!
- JOB POST: Assistant Professor (Law) at Symbiosis Law School, Hyderabad: Apply Now!
- हाईकोर्ट ने हजारीबाग बच्ची हत्याकांड में पुलिस जांच पूरी होने के बाद होगी सुनवाई
- 'जल्दबाजी में फैसला नहीं', सुप्रीम कोर्ट ने मदरसों को RTE में लाने पर फौरन आदेश देने से किया इनकार
