Skip to content

SCC Times

Bringing you the Best Analytical Legal News

Site navigation

Home
News
OP. ED.
Experts Corner
Case Briefs
Legislation
Legal RoundUp
Cases
Law School News
Law made Easy
Know thy Judge
Interviews
Mental Health
- Articles
- A Talk
Book Reviews
Watch Now
Subscribe

Home
Supreme Court sets aside preventive detention order for ignoring bail conditions imposed by Magistrate for the same offence

Supreme Court sets aside preventive detention order for ignoring bail conditions imposed by Magistrate for the same offence

Published on March 11, 2025March 11, 2025By Santosh Singh

Advertisement

Leave a comment

Post navigation

Previous storySupreme Court sets aside preventive detention order for ignoring bail conditions imposed by Magistrate for the same offence

Most Read

24 hours
7 days
All time

Must Watch

maintenance to second wife

Section 125 CrPC: Can the second wife be entitled to maintenance from her husband?

Published on February 10, 2024February 14, 2024By Ridhi

bail in false pretext of marriage

Delhi HC granted bail to a man accused of raping woman he met on dating app on pretext of marriage

Published on February 5, 2024February 6, 2024By Ridhi

right to procreate of convict

Do convicts have a fundamental right to procreate? Watch to know what Delhi High Court recently held

Published on February 4, 2024February 6, 2024By Ridhi

Criminology, Penology and Victimology book release

Book release of 8th edition of “Criminology, Penology and Victimology” revised by Sanjay Vashishtha

Published on January 30, 2024February 6, 2024By Ridhi

Join the discussion

Leave a Reply Cancel reply

Your email address will not be published. Required fields are marked *

Comment

Name *

Email *

Website

Save my name, email, and website in this browser for the next time I comment.

Subscribe to our Newsletter

Get weekly latest news and updates in your e-mail

News Submissions

blog@scconline.com

Article Submissions

articles@scconline.com

Download SCC Online App for Android Users/IOS Users

Disclaimer : The content of this Blog are for informational purposes only and for the reader's personal non-commercial use. The views expressed are not the personal views of EBC Publishing Pvt. Ltd. and do not constitute legal advice. The contents are intended, but not guaranteed, to be correct, complete, or up to date. EBC Publishing Pvt. Ltd. disclaims all liability to any person for any loss or damage caused by errors or omissions, whether arising from negligence, accident or any other cause.

© EBC Publishing Pvt. Ltd. All rights reserved.

×