अभियुक्त को कब उन्मोचित किया जाएगा-यदि धारा 173 के अधीन पुलिस रिपोर्ट और उसके साथ भेजी गई दस्तावेजों पर विचार कर लेने पर और अभियुक्त की ऐसी परीक्षा, यदि कोई हो, जैसी मजिस्ट्रेट आवश्यक समझे, कर लेने पर और अभियोजन और अभियुक्त को सुनवाई का अवसर देने के पश्चात् मजिस्ट्रेट अभियुक्त के विरुद्ध आरोप को निराधार समझता है तो वह उसे उन्मोचित कर देगा और ऐसा करने के अपने कारण लेखबद्ध करेगा ।
Thursday, 30, Apr, 2026
- Religion No Bar in Appointment of Guardian of a Minor Child, Rules HC
- In Police Station Do Not take Accused to a Non CCTV Covered Areas, HC to Police
- Bizarre: 2046 is Fixed as the Next Date of hearing in a Senior Citizen's Case
- SC Directs Senior Advocates to represent Death Row Convicts
- Void Marriage No Bar to seek Pension if Long Cohabitation is cited, Rules HC DB
- Able Bodied Husband can't Refuse to Maintain Wife on No Income Plea, Rules HC
- Jail Term for Breach of Settlement before Lok Adalat in Cheque Bounce Case is Valid, Rules HC
- हाईकोर्ट में 27% OBC आरक्षण का मामला फिर फंसा, अब 13 मई से लगतार 3 दिन होगी सुनवाई
- आबकारी नीति मामला: उच्च न्यायालय ने पूर्व मुख्यमंत्री अरविंद केजरीवाल को नया नोटिस जारी किया
- Delhi HC administration files Police Complaint over VC disruption by Obscene Videos
- Can't Decide Questions of Title or Ownership in a PIL, Rules HC
- Mere Non Examination of Complainant in Corruption Case immaterial to Record Conviction, Rules HC
- Property Sold on Forged Will, Unaware Buyer Not Criminally Liable, Rules SC
- Cyril Amarchand Mangaldas advised Jio Financial Services Limited (Jio Financial Services) on their general insurance Joint Venture with Allianz Europe B.V. (Allianz)
- Cyril Amarchand Mangaldas advised PropShare Capital Advisors Limited on sale of equity and compulsorily convertible debentures by Propavenue Estate Private Limited and Instacoreasset Private Limited
