कुछ मामलों में कार्यवाही रोक देने की शक्ति-परिवाद से भिन्न आधार पर संस्थित किसी समन-मामले में कोई प्रथम वर्ग मजिस्ट्रेट, अथवा मुख्य न्यायिक मजिस्ट्रेट की पूर्व मंजूरी से कोई अन्य न्यायिक मजिस्ट्रेट ऐसे कारणों से, जो उसके द्वारा लेखबद्ध किए जाएंगे, कार्यवाही को किसी भी प्रक्रम में कोई निर्णय सुनाए बिना रोक सकता है और जहां मुख्य साक्षियों के साक्ष्य को अभिलिखित किए जाने के पश्चात् इस प्रकार कार्यवाहियां रोकी जाती हैं वहां दोषमुक्ति का निर्णय सुना सकता है और किसी अन्य दशा में अभियुक्त को छोड़ सकता है और ऐसे छोड़ने का प्रभाव उन्मोचन होगा ।
Thursday, 30, Apr, 2026
- "Is BCI even effective?" Supreme Court questions regulator as it probes whether banks can blacklist lawyers without a hearing
- 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)
