Two-Day International Seminar on Revolutionizing Criminal Law (25th & 26th October 2024) [Submit Abstract by October 03]

About Law Mantra Trust: “Law Mantra” (headquarters New Delhi) (Registration No 150 in Book No.4 Vol No 3, 603 0f 2018)

International Seminar

About Law Mantra Trust: “Law Mantra” (headquarters New Delhi) (Registration No 150 in Book No.4 Vol No 3, 603 0f 2018) is not for profit organisation running to enhance legal academics and legal awareness in society and the practice of the same. Law Mantra is a registered society under the Indian Trust Act, of 1882 whose members are leaders and members from the legal fraternity, other professions with a nexus to conflict resolution, academics and experts from various fields who are committed to resolving conflicts and disputes using innovative mechanisms and methods such as Mediation, Conciliation, Negotiations and Arbitration. Law Mantra is a body of Jurists, Advocates, Academicians and Students running for the purpose of enhancing legal academics and legal awareness in the society and in the practice of the same.

About Maharashtra National Law University, Nagpur: Maharashtra National Law University Nagpur (MNLU) (also known as National Law University, Nagpur or NLU Nagpur) is a National Law University and a public law institution established by the government through a public enactment as the Maharashtra National Law University Act (Maharashtra Act No. VI of 2014). The university is the 19th National Law University established in India and is located in the Orange City of Nagpur, Maharashtra.

About Dharmashastra National Law University, Jabalpur: Dharmashastra National Law University, Jabalpur (M.P.) was established in the year 2018, by Madhya Pradesh Dharmashastra National Law University Act 24 of 2018, with the object of advancing the cause of legal education and achieving excellence as a University for imparting value-based legal education to undergraduate as well as postgraduate students. The University has also other objectives as set out in the Act.

Concept Note:

The International Seminar on “Revolutionizing Criminal Law: Insights into Bharatiya Nagarik Suraksha Sanhita, Bharatiya Nyaya Sanhita, and Bharatiya Sakshya Adhiniyam, 2023” is taking place on 25th and 26th Ocotber, 2024 Online Mode. The International Seminar on Revolutionizing Criminal Law: Insights into Bharatiya Nagarik Suraksha Sanhita, Bharatiya Nyaya Sanhita, and Bharatiya Sakshya Adhiniyam, 2023 in India is being organized by Law Mantra Trust, Maharashtra National Law University, Nagpur & Dharmashastra National Law University Jabalpur, Madhya Pradesh.

Insights into Bharatiya Nagarik Suraksha Sanhita, Bharatiya Nyaya Sanhita, and Bharatiya Sakshya Adhiniyam, 2023

The Indian criminal justice system is undergoing a transformative phase with the introduction of three pivotal legislative reforms: the Bharatiya Nagarik Suraksha Sanhita, 2023, the Bharatiya Nyaya Sanhita, 2023, and the Bharatiya Sakshya Adhiniyam, 2023. These new laws aim to modernize, streamline, and enhance the effectiveness of criminal justice in India, addressing longstanding issues and adapting to the complexities of contemporary society.

Revolutionizing Criminal Law is a comprehensive edited volume that brings together a diverse range of perspectives on these landmark legislations. It delves into the nuances of each statute, offering critical analyses, practical insights, and forward-looking discussions on their implications for the legal landscape of India.

Objectives

This seminar aims to:

THEME

  1. Bharatiya Nagarik Suraksha Sanhita, 2023: Enhancing Citizen Safety

    • Innovations in Policing and Public Safety

    • Police Accountability and Civilian Oversight

    • Emergency Response and Legal Provisions

    • Surveillance Laws and Human Rights

  2. Bharatiya Nyaya Sanhita, 2023: Modernizing Criminal Justice

    • Streamlining Criminal Procedures for Speedy Trials

    • Enhancements in Legal Protections for the Accused

    • Victims’ Rights and Support Systems

    • Sentencing Reforms and Rehabilitation

    • Alternative Dispute Resolution in Criminal Cases

  3. Bharatiya Sakshya Adhiniyam, 2023: Evolving Evidence Law

    • Handling Digital Evidence and Cybercrimes

    • Advances in Forensic Science and Legal Implications

    • Changes in Rules on Hearsay and Documentary Evidence

    • Ensuring Witness Protection and Integrity of Testimony

    • Best Practices for Evidence Management

  4. Human Rights and Criminal Law Reforms

    • Balancing Security and Civil Liberties

    • Legal Safeguards Against Torture and Custodial Violence

    • Gender Justice under the New Laws

  5. Implementation and Challenges

    • Judicial Interpretation and Early Case Law

    • Training and Capacity Building for Law Enforcement

    • Public Awareness and Legal Literacy Initiatives

  6. Comparative Perspectives and International Influence

    • Comparing Global Standards and Indian Reforms

    • Lessons from Other Jurisdictions

    • Impact on International Cooperation and Cross-Border Crime.

Papers relating to the subject of each volume shall be published in the relevant volume. We request Professors, Judges, Advocates, and Research Scholars to participate in our initiative and to contribute a chapter for the edited volumes on New Criminal Laws. The book will be published with an ISBN number. The copyright belongs to the Law Mantra Trust.

The above-mentioned sub-themes are not exhaustive but only illustrative.- Authors are open to research on any topic related to the above-mentioned themes introspecting their scholarly interests in this igniting area.

Procedure for Submission of Abstracts:

  1. The abstract (of about 250 words) should be sent as an attachment in a Word file. Abstracts will be peer-reviewed before they are accepted.

  2. The following information, in the given format, should be sent along with the Abstract:

  3. Name of the Participant, Official Designation/Institution Details, Address and Email ID, Title of Abstract.

  4. Submit your abstract to seminarnlus@gmail.com

  5. Guidelines for Paper Submission and Other Guidelines:

    1. The title of the paper should be followed by Name, Designation, Name of the Organization / University / Institution and Email address. It is mandatory to mention the Email address, as all future correspondence will be through it;

    2. Name and details of Co-author, if any;

    3. Chapter: Chapter should be in Times New Roman 12 point font and double spaced. Main Title should be in full capitals, bold and centered 12 point font. Sub-titles should be in sentence case, bold and 12 point font. Author’s names should be in small capitals and centered 12 point font Footnotes should be in Times New Roman 12-point font;

    4. Citation Format: Please use footnotes rather than endnotes. Footnotes should conform to The Indian Law Institute, New Delhi Style;

    5. Submission of the abstract: A cover letter with the name(s) of the author(s) and address, designation, institution/affiliation, the title of the manuscript and contact information (email, phone, etc.) is compulsory to submit. All submissions must contain an abstract of not more than 300 words with 5 Minimum Keywords;

    6. Originality of Manuscripts: All the contributions should be the original work of the contributors and should not have been submitted for consideration in any other Publication. Any plagiarized work will be out-rightly rejected;

    7. Copyright: The contributions presented to and accepted for publication and the copyrights therein shall be the Intellectual Property of Law Mantra;

    8. The title of the Chapter should be followed by Name, Designation, Name of the Organization / University / Institution and Email address. It is mandatory to mention the Email address, as all future correspondence will be through it;

    9. Name and details of Co-author, if any;

    10. The paper should be typed in MS WORD format (preferably 2007 or 2010);

    11. The paper must be in single column layout with margins justified on both sides;

    12. The length of the paper should not be below 4,000 words (including footnotes) and Should not Exceed more than 10,000 (Including Footnotes).

    13. Registration Fee for the Student category is Rs 1000 (Per Individual) and for Faculty/Professional/Research Scholar/Other is Rs 1500 (Per Individual). Both Author and Co—Author have to register separately.

    14. Only Selected Abstract will be allowed for final registration.

    15. All communication should be emailed to seminarnlus@gmail.com

Publication Opportunity

Selected will be published in a book bearing ISBN. (If the Paper will be Selected for Publication in a Book bearing ISBN, Contributors have to Contact the Publisher and will have to pay the charge if anyone wishes to procure a Hard Copy of the Book as per bill raised by the Publisher ).

IMPORTANT DATES

  • Submission of Abstract: 3rd October, 2024

  • Confirmation of Abstract Selection: 7th October, 2024

  • Registration: 17th October, 2024

  • Submission of Draft Paper (Proposed Paper): 21st October, 2024

  • Seminar Date: 25th and 26th October, 2024

  • Submission of Final Paper: 28th November, 2024

  • Publication of Selected Paper: Notified Later on

Who Should Attend?: Students, Research Scholars/Faculties/Academicians, Corporate Delegates, Business entities, and Lawyers.

Rules for the Presentation:

  • No abstract or full paper shall be accepted after the last date of submission respectively;

  • Participants/Paper Presenters have to register after the acceptance of abstract with payment of required fees;

  • For participation, registration is mandatory on confirmation of the participation. Only registered participants will be allowed to take part in Conference;

  • All the registered participants will be provided a participation certificate;

  • Event will be hosted through Zoom/Cisco-Webex or any other Online Platform.;

  • Technical Session will be organized through Google Meet/ Zoom/Cisco- Webex or any other Online Platform.

Advisory Cum- Organizing Committee

  1. Prof.(Dr.) Himanshu Pandey, Professor of Law, MNLU-Nagpur. (Convenor)

  2. Dr. Shailendra Kumar, Trustee Law Mantra Trust. (Member)

  3. Dr. Bhavna Batra, Vice-President, Law Mantra Trust. (Member)

  4. Mr. Shashank Pathak, Assistant Professor of Law, DNLU-Jabalpur. (Member)

  5. Mr. Aditya Mishra, Managing Trustee, Law Mantra Trust. (Member)

HELPLINE:

+91-9310053923 (Law Mantra Office)

Email: seminarnlus@gmail.com

Website: www.lawmantra.org; www.nlunagpur.ac.in; www.rgnul.ac.in

TO REGISTER AS ATTENDEE VISIT: https://forms.gle/qnLAkKR8jRRxvL938?_imcp=1

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